Cr P C Archives - Page 40 of 61 - Supreme Court of India Judgements

October 26, 2026 6:20 am

Quashing—Plea of false implication is question of fact which have to be decided in the trial by adducing evidence—Proceedings not quashed

Oct 13, 2019 sclaw

2019(3) Law Herald (SC) 2154 : 2019 LawHerald.Org 1343 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice Dr. Dhananjaya Y. Chandrachud Hon’ble Mrs. Justice Indira Banerjee CrimmaZ Appeal…

Cr P C

Criminal Procedure Code, 1973 (CrPC) – Section 102 – Power of police officer to seize certain property – ‘any property’ used in sub-section (1) of Section 102 of the Code of Criminal Procedure, 1973 does not include immovable property. The power of seizure in Section 102 has to be limited to movable property – The phrase ‘any property’ in Section 102 will only cover moveable property and not immovable property.

Sep 29, 2019 sclaw

SUPREME COURT OF INDIA FULL BENCH NEVADA PROPERTIES PRIVATE LIMITED THROUGH ITS DIRECTORS — Appellant Vs. STATE OF MAHARASHTRA AND ANOTHER — Respondent ( Before : Ranjan Gogoi, CJI., Deepak…

Cr P C

Appeal against Acquittal—Leave to Appeal—Appeal filed by victim not to be dismissed at threshold only because no leave has been granted to the State to appeal against the order of acquittal

Sep 15, 2019 sclaw

2019(3) Law Herald (SC) 2052 : 2019 LawHerald.Org 1256 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice Sanjay Kishan Kaul Hon’ble Mr. Justice K.M. Joseph Criminal Appeal No.…

Cr P C

Criminal Appeal—Absence of Accused—When the accused was neither present nor represented through counsel. High Court without appointing an amicus curiae to defend the accused, ought not to have decided the criminal appeal on merits; more so, when the appellant-accused had the benefit of the acquittal

Sep 15, 2019 sclaw

2019(3) Law Herald (SC) 2019 : 2019 LawHerald.Org 1251 IN THE SUPREME COURT OF INDIA Before Honble Mrs. Justice R. Banumathi Hon’ble Mr. Justice A.S. Bopanna Criminal Appeal Nos. 986-987…

Cr P C

Juvenile—Plea of Juvenility—Where date of birth as mentioned in matriculation certificate is found to be fabricated or manipulated then such certificate is to be discarded

Sep 12, 2019 sclaw

2019(3) Law Herald (SC) 1933 : 2019 LawHerald.Org 1238 IN THE SUPREME COURT OF INDIA Before Honble Mr. Justice Dr. Dhananjaya Y. Chandrachud Honble Mrs. Justice Indira Banerjee Criminal Appeal…

Cr P C

Sentence—Enhancement of—High Court has the power to enhance the sentence suo motu by issuing notice to the accused giving him reasonable time to answer the notice

Sep 12, 2019 sclaw

2019(3) Law Herald (SC) 1929 : 2019 LawHerald.Org 1236 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Chief Justice Ranjan Gogoi Hon’ble Mr. Justice Deepak Gupta Hon’ble Mr. Justice…

Cr P C

Closure Report—Before accepting the closure report, the Magistrate is bound to issue notice to the complainant/original informant and give him an opportunity to submit the protest application and, thereafter the Magistrate may or may not accept the closure report——Summoning of Additional Accused—Even on the basis of the statement made in the examination-in-chief of the witness without waiting till the cross examination; Court can exercise the power under S.319 of Cr P C

Sep 12, 2019 sclaw

2019(3) Law Herald (SC) 1913 : 2019 LawHerald.Org 1032 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice L. Nageswara Rao Hon’ble Mr. Justice M.R. Shah Criminal Appeal No.…

Cr P C

Criminal Procedure Code, 1973, S.154—Registration of FIR—An Executive Magistrate has no role to play in directing the police to register an F.I.R. on basis of a private complaint lodged before him

Sep 7, 2019 sclaw

2019(1) Law Herald (P&H) 296 (SC) : 2018 LawHerald.Org 2055 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice R.F. Nariman Hon’ble Mr. Justice Navin Sinha Criminal Appeal No.…

Cr P C

Summoning as additional accused—Appellant who had been discharged earlier can be summoned as additional accused if sufficient material is brought on record against him

Sep 7, 2019 sclaw

2019(1) Law Herald (P&H) 294 (SC) : 2018 LawHerald.Org 2054 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice N.V. Ramana Hon’ble Mr. Justice Mohan M. Shantanagoudar Criminal Appeal…

Cr P C

Electricity Act, 2003, S.151–Theft of Electricity-Cognizance of Offence-Special Court is empowered to take cognizance without there being an order of committal as contemplated under Section 193 of CrPC

Aug 27, 2019 sclaw

2019(3) Law Herald (SC) 1803 : 2019 LawHerald.Org 1221 IN THE SUPREME COURT OF INDIA Before Hon*ble Mrs. Justice R. Banumathi Hon’ble Mr. Justice R. Subhash Reddy Criminal Appeal No.…

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C P C

Quashing—Plea of false implication is question of fact which have to be decided in the trial by adducing evidence—Proceedings not quashed

Appeal against Acquittal—Leave to Appeal—Appeal filed by victim not to be dismissed at threshold only because no leave has been granted to the State to appeal against the order of acquittal

Juvenile—Plea of Juvenility—Where date of birth as mentioned in matriculation certificate is found to be fabricated or manipulated then such certificate is to be discarded

Sentence—Enhancement of—High Court has the power to enhance the sentence suo motu by issuing notice to the accused giving him reasonable time to answer the notice

Criminal Procedure Code, 1973, S.154—Registration of FIR—An Executive Magistrate has no role to play in directing the police to register an F.I.R. on basis of a private complaint lodged before him

Summoning as additional accused—Appellant who had been discharged earlier can be summoned as additional accused if sufficient material is brought on record against him

Electricity Act, 2003, S.151–Theft of Electricity-Cognizance of Offence-Special Court is empowered to take cognizance without there being an order of committal as contemplated under Section 193 of CrPC

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Supreme Court of India Judgements

Category: Cr P C

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