Cr P C Archives - Page 46 of 61 - Supreme Court of India Judgements

October 26, 2026 1:18 am

Jurisdiction–Territorial jurisdiction of a court with regard to criminal offence would be decided on the basis of place of occurrence of the incident and not on the basis of where the complaint was filed.

Feb 9, 2019 sclaw

2009(1) LAW HERALD (SC) 367 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Tarun Chatterjee The Hon’ble Mr. Justice H.L. Dattu Criminal Appeal No. 142 of 2009…

Cr P C

Sanction for Prosecution–Allegation of Extortion on I.O.–Sanction not required.

Feb 9, 2019 sclaw

2009(1) LAW HERALD (SC) 354 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Altamas Kabir The Hon’ble Mr. Justice Markandey Katju Criminal Appeal No. 8 of 2009…

Bail Granted Cr P C

Though under Section 319(4)(b)Cr.P.C. the accused subsequently impleaded is to be treated as if he had been an accused when the Court initially took cognizance of the offence, the degree of satisfaction that will be required for summoning a person under Section 319Cr.P.C. would be the same as for framing a charge.

Feb 3, 2019 sclaw

Supreme Court of India Hardeep Singh vs State Of Punjab & Ors on 10 January, 1947 Author: . B Chauhan Bench: P Sathasivam, B.S. Chauhan, Ranjana Prakash Desai, Ranjan Gogoi,…

Cr P C

Criminal Procedure Code, 1973, S.451—Release of Property—Court is not merely required to determine the source from which the property was seized— A claim of title to the goods which have been seized is a relevant consideration while passing an order under Section 452

Jan 30, 2019 sclaw

2019(1) Law Herald (P&H) 20 (SC) : 2018 LawHerald.Org 1986 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice Dr. D.Y. Chandrachud Hon’ble Mr. Justice M.R. Shah Criminal Appeal…

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. 125 Cr, P. C

Jan 29, 2019 sclaw

2019(1) Law Herald (P&H) 4 (SC) : 2018 LawHerald.Org 1959 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Chief Justice Ranjan Gogol Hon’ble Mr. Justice Uday Umesh Lalit Hon’ble…

Cr P C

Quashing—Petition for quashing is maintainable even after the charge sheet is filed Quashing—Trend in business circles to convert purely civil dispute into criminal cases is growing—It should be deprecated and discouraged

Jan 27, 2019 sclaw

2018(4) Law Herald (SC) 3123 : 2018 LawHerald.Org 1850 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice S.A. Bobde Hon’ble Mr. Justice L. Nageswara Rao Criminal Appeal No.1395…

Cr P C

During pendency of appeal bail allowed in the year 2006–The incident is 30 years old and after being released in 2006 on bail, it will not be proper to send the accused back to jail, more particularly, because nothing has been stated against him regarding his indulgence in any criminal activity–Sentence reduced to already undergone–Penal Code, 1860, Section 326.

Jan 26, 2019 sclaw

2009(1) LAW HERALD (SC) 282 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Tarun Chatterjee The Hon’ble Mr. Justice V.S.Sirpurkar Criminal Appeal No.1833 of 2008 (Arising out…

Cr P C

Summoning of Additional Accused—Court cannot mechanically issue process under Section 319Cr.P.C. whenever in a statement recorded before the Court, name of any person is taken Summoning of Additional Accused—Mere mention of name of appellant for first time in court without any substantive evidence does not justify allowing of application u/s 319 Cr.P.C

Jan 23, 2019 sclaw

2018(4) Law Herald (SC) 3117 : 2018 LawHerald.Org 1853 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice A.K. Sikri Hon’ble Mr. Justice Ashok Bhushan Hon’ble Mr. Justice Ajay…

Cr P C

Re-summoning–There must be substantive evidence against a person in order to summon him for trial u/s 319 of Cr.P.C., although he is not named in charge-sheet or he has been discharged from the case, which would warrant his prosecution thereafter with a good chance of his conviction.

Jan 20, 2019 sclaw

2009(1) LAW HERALD (SC) 249 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Altamas Kabir The Hon’ble Mr. Justice Mukundakam Sharma Criminal Appeal No. 9 of 2009…

Cr P C

Grievous Hurt—Reduction in Sentence- Submission that one appellant is 80 years of age and other appellant is 70 years of age—Occurrence was of year 1992—In the interest of justice imprisonment of two years reduced to period already undergone of about fifteen months

Jan 13, 2019 sclaw

2018(4) Law Herald (SC) 3073 : 2018 LawHerald.org 1782 IN THE SUPREME COURT OF INDIA Before Hon’ble Mrs. Justice R. Banumathi Hon’ble Mr. Justice Vineet Saran Criminal Appeal No(s). 283…

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C P C

Jurisdiction–Territorial jurisdiction of a court with regard to criminal offence would be decided on the basis of place of occurrence of the incident and not on the basis of where the complaint was filed.

Sanction for Prosecution–Allegation of Extortion on I.O.–Sanction not required.

Criminal Procedure Code, 1973, S.451—Release of Property—Court is not merely required to determine the source from which the property was seized— A claim of title to the goods which have been seized is a relevant consideration while passing an order under Section 452

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

Quashing—Petition for quashing is maintainable even after the charge sheet is filed Quashing—Trend in business circles to convert purely civil dispute into criminal cases is growing—It should be deprecated and discouraged

Re-summoning–There must be substantive evidence against a person in order to summon him for trial u/s 319 of Cr.P.C., although he is not named in charge-sheet or he has been discharged from the case, which would warrant his prosecution thereafter with a good chance of his conviction.

Grievous Hurt—Reduction in Sentence- Submission that one appellant is 80 years of age and other appellant is 70 years of age—Occurrence was of year 1992—In the interest of justice imprisonment of two years reduced to period already undergone of about fifteen months

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Supreme Court of India Judgements

Category: Cr P C

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