Cr P C Archives - Page 48 of 57 - Supreme Court of India Judgements

March 28, 2026 9:25 pm

Criminal Complaint—Death of Complainant—Legal heirs of deceased complainant can prosecute the complaint.

Jun 13, 2018 sclaw

(2018) 102 ACrC 277 : (2018) 181 AIC 136 : (2017) AIR(SCW) 5126 : (2017) AIR(SC) 5126 : (2018) 1 AllCrlRulings 224 : (2018) AllSCR(Crl) 296 : (2017) 4 BLJud…

Cr P C

Criminal Procedure Code, 1973, S.157 S.482-FIR-Registration of—Quashing—In order to examine as to whether the factual contents of the FIR disclose any prima facie cognizable offences or not, the High Court cannot act like an investigating agency and nor can exercise the powers like an appellate Court

May 29, 2018 sclaw

(2018) 1 AICLR 877 : (2018) AIR(SCW) 314 : (2018) AIR(SC) 314 : (2018) AllSCR(Crl) 272 : (2018) 1 BomCR(Cri) 314 : (2018) 1 ECrC 286 : (2018) 1 GujLH…

Cr P C

Criminal Procedure Code, 1973, S.202 & S.482–Summoning Order—Quashing-Such a satisfaction for summoning an accused having been made out, the High Court went wrong in interfering with the summoning order

May 28, 2018 sclaw

(2018) 1 JT 339 : (2018) 1 LawHerald(SC) 93 : (2018) 1 MLJ(Criminal) 377 : (2018) 1 RCR(Criminal) 613 : (2017) 6 RecentApexJudgments(RAJ) 643 : (2018) 1 Scale 172 SUPREME COURT OF INDIA DIVISION…

Cr P C

Criminal Procedure Code, 1973, S.311–Recalling of witness- Prosecution witness moved an application before u/s 311 Cr.P.C for re-recording of their statement on the ground that the previous statements were made under the influence of police- Application held to be rightly rejected

May 9, 2018 sclaw

(2017) 101 ACrC 955 : (2017) 180 AIC 245 : (2017) AIR(SCW) 5006 : (2017) AIR(SC) 5006 : (2017) AllSCR(Crl) 1634 : (2017) 3 ALT(Crl) 356 : (2017) 3 ApexCourtJudgments(SC)…

Cr P C

Criminal Procedure Code, 1973, S.256 & S.302–Death of Complainant—Criminal complaint cannot be dismissed on the ground that the complainant has died—Legal heirs of deceased complainant can prosecute the complaint.

May 4, 2018 sclaw

(2018) 102 ACrC 277 : (2018) 181 AIC 136 : (2017) AIR(SCW) 5126 : (2017) AIR(SC) 5126 : (2018) 1 AllCrlRulings 224 : (2018) AllSCR(Crl) 296 : (2017) 4 BLJud…

Cr P C

Held; it is not expected from the High Court to pass such mandatory orders commanding the sub ordinate court to compulsorily grant bail—Courts cannot issue mandatory direction which breach the independence of subordinate courts.

Apr 24, 2018 sclaw

(2018) AIR(SCW) 599 : (2018) AIR(SC) 599 : (2018) 1 JT 451 : (2018) 1 LawHerald(SC) 210 : (2018) 1 PLR 438 : (2018) 1 RCR(Criminal) 967 : (2018) 1 SCALE 431 SUPREME COURT…

Cr P C

Quashing—Loan availed through bank or financial institutions on basis of forged documents—Criminal complaint in such cases not to be quashed on compromise entered between the parties on receipt of amount dues and issuance of no due certificate by Bank.

Apr 21, 2018 sclaw

(2016) AllSCR(Crl) 736 : (2016) 2 ApexCourtJudgments(SC) 107 : (2016) 2 CriCC 393 : (2016) 2 LawHerald 1775 : (2016) 2 LawHerald(SC) 1120 : (2016) 2 RCR(Criminal) 357 : (2016) 2 RecentApexJudgments(RAJ) 267 SUPREME…

Cr P C

Essential Commodities Act , 1955 Section 7 – Release on probation – Sentence 3 months RI – First offenders have no criminal antecedents– Sentence set aside — To be dealt with under Section 360 Cr PC – Probation of Offenders Act, 1958

Apr 16, 2018 sclaw

(2017) 68 OrissaCriR 994 : (2017) 4 LawHerald(SC) 2615 : (2017) 4 Crimes 164 : (2017) CriLR 1153 : (2017) 4 BLJud 169 : (2017) 3 ApexCourtJudgments(SC) 702 : (2017) 180 AIC 19 :…

Cr P C

Confiscation Order – The seized goods in question were being brought from Karnataka by the owner of the Jeep; and secondly, it could not be proved that the goods belonged to the State of Kerala — High Court was justified in quashing confiscation order made under Section 61-A of the Act

Apr 14, 2018 sclaw

(2017) 178 AIC 248 : (2017) AllSCR 1841 : (2017) 7 FLT 881 : (2017) 10 JT 579 : (2017) 4 KLT 703 : (2017) 4 LawHerald(SC) 2608 : (2017) 11 SCALE 223 :…

Cr P C

IMP : Quashing—Compromise between parties—In a case involving extortion, forgery and conspiracy where all the appellants were acting as a team, it was not in the interest of society to quash the FIR on the ground that a settlement had been arrived at with the complainant,

Apr 8, 2018 sclaw

(2018) 1 AICLR 301 : (2017) AIR(SCW) 4843 : (2017) AIR(SC) 4843 : (2017) 3 AllCrlRulings 2714 : (2017) ALLMR(Cri) 4438 : (2017) 4 BLJud 136 : (2017) 4…

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Category: Cr P C

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