Cr P C Archives - Page 45 of 61 - Supreme Court of India Judgements

October 26, 2026 2:10 am

Quashment–Offence by a company–Protection of Directors/Chairman–Specific averments/assertions in the complaint against first respondent who is Joint Managing Director of the Company– Prosecution upheld.

Mar 11, 2019 sclaw

2009(1) LAW HERALD (SC) 563 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Chief Justice K.G. Balakrishnan The Hon’ble Mr. Justice P. Sathasivam Criminal Appeal No. 2019 of…

Cr P C

Additional Evidence—Criminal Appeal—Filing application for additional evidence at appellate stage cannot always be termed as delaying tactics. Additional Evidence—Criminal Appeal—Due to lapse on the part of appellant and his counsel the document which was a photocopy and was centre point of dispute/allegation could not be proved and accused was convicted—In appeal application for placing on record certified copy of said document ought to be allowed by High Court

Mar 3, 2019 sclaw

2019(1) Law Herald (SC) 370 : 2019 LawHerald.Org 545 IN THE SUPREME COURT OF INDIA Before Honrble Mr. Justice Ashok Bhushan Hon’ble Mr. Justice K.M. Joseph Criminal Appeal No.l48of2019 Brig.…

Cr P C

Quashing—Final Report—High Court not to quash the FIR without commenting on merits of final report on record

Mar 3, 2019 sclaw

2019(1) Law Herald (SC) 368 : 2019 LawHerald.Org 544 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice L. Nageswara Rao Hon’ble Mr. Justice M.R. Shah Criminal Appeal Nos.…

Cr P C

Second Complaint—There is no provision in the Criminal Procedure Code or any other statute which debars a complainant from making a second complaint on the same allegations, when the first complaint did not lead to conviction, acquittal or discharge Second Complaint—The failure to mention the first complaint in the subsequent one is inconsequential—Mentioning of reasons for withdrawal of an earlier complaint is also not a condition precedent for maintaining a second complaint.

Mar 3, 2019 sclaw

2019(1) Law Herald (SC) 134 : 2018 LawHerald.Org 2049 IN THE SUPREME COURT OF INDIA Before Hon’ble Mrs. Justice R. Banumathi Hon’ble Mrs. Justice Indira Banerjee Criminal Appeal No. Ill…

Cr P C

Probation—The most important ground which stands out, is that prisoner should be allowed to maintain family and social ties.

Mar 1, 2019 sclaw

2019(1) Law Herald (SC) 331 : 2019 LawHerald.Org 523 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice K.M. Joseph Hon’ble Mr. Justice Uday Umesh Lalit Writ Petition (Criminal)…

Cr P C

Maintenance—Woman who is not legally wedded wife can claim maintenance under Domestic Violence Act if not entitled to maintenance under S.125Cr.P.C

Feb 22, 2019 sclaw

2019(1) Law Herald (SC) 53 : 2018 LawHerald.Org 1959 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Chief Justice Ranjan Gogoi Hon’ble Mr. Justice Uday Umesh Lalit Hon’ble Mr.…

Cr P C

Indian Penal Code, 1860, S. 306-Abetment to Suicide–Quashing–Mens rea–High Court ought not to have gone into whether there was requisite mental element or intention on part of accused during the pendency of investigation and pendency of filing of charge sheet

Feb 20, 2019 sclaw

2019(1) Law Herald (SC) 4 : 2018 LawHerald.Org 1859 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice Uday Umesh Lalit Hon’ble Mr. Justice Dr. Dhananjaya Y. Chandrachud Criminal…

Cr P C

Murder–Suspension of sentence–Bail during pendency of appeal–Accused charged for mercilessly assaulting deceased–High Court granted bail during pendency of appeal–Held; Appellate court is duty-bound to objectively assess the matter and to record reasons for the conclusion that the case warrants suspension of execution of sentence and grant of bail

Feb 17, 2019 sclaw

2009(1) LAW HERALD (SC) 440 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Arijit Pasayat The Hon’ble Mr. Justice Asok Kuamr Ganguly Criminal Appeal No. 141…

Cr P C

Quashing—Remand of Case—High Court dismissed the petition for quashing without referring to facts of the case with a view to appreciate factual controversy and to appreciates why such grounds are not made out under S.482 Cr.P.C-Matter remanded hack to High Court to be decided afresh—Impugned order set aside

Feb 16, 2019 sclaw

2018(4) Law Herald (SC) 3228 : 2018 LawHerald.Org 1934 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice Abhay Manohar Sapre Hon’ble Mr. Justice Indu Malhotra Criminal Appeal No.…

Cr P C

FIR–It is not compulsory to mention the name of accused in FIR.

Feb 10, 2019 sclaw

2009(1) LAW HERALD (SC) 416 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Arijit Pasayat The Hon’ble Mr. Justice Asok Kuamr Ganguly Criminal Appeal No. 140 of…

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C P C

Quashment–Offence by a company–Protection of Directors/Chairman–Specific averments/assertions in the complaint against first respondent who is Joint Managing Director of the Company– Prosecution upheld.

Quashing—Final Report—High Court not to quash the FIR without commenting on merits of final report on record

Probation—The most important ground which stands out, is that prisoner should be allowed to maintain family and social ties.

Maintenance—Woman who is not legally wedded wife can claim maintenance under Domestic Violence Act if not entitled to maintenance under S.125Cr.P.C

Indian Penal Code, 1860, S. 306-Abetment to Suicide–Quashing–Mens rea–High Court ought not to have gone into whether there was requisite mental element or intention on part of accused during the pendency of investigation and pendency of filing of charge sheet

FIR–It is not compulsory to mention the name of accused in FIR.

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Supreme Court of India Judgements

Category: Cr P C

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