Cr P C Archives - Page 54 of 61 - Supreme Court of India Judgements

October 25, 2026 6:25 pm

Criminal Procedure Code, 1973, S.427- Concurrent running of sentences—If the offences essentially constitute a single transaction, but have been split up by the prosecution into three separate cases, the sentences imposed individually, run concurrently.

Oct 13, 2017 sclaw

2017(2) Law Herald (SC) 1629 : 2017 LawHerald.Org 1211 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice Navin Sinha Hon’ble Mr. Justice Rajan Gogoi Criminal Appeal Nos. 1102-1104…

Cr P C

Bail–Anticipatory Bail–Grant of–It is granted at a stage when the investigation is incomplete and, therefore, it is not informed about the nature of evidence against the alleged offender–It is, therefore, necessary that such anticipatory bail orders should be of a limited duration only. Bail–Anticipatory Bail–Use of the expression ‘reason to believe’ shows that the applicant may be arrested must be founded on reasonable grounds–Mere “fear” is not ‘belief’. Bail–Anticipatory Bail–Grant of–Normally a direction should not issue to the effect that the applicant shall be released on bail “whenever arrested for whichever offence whatsoever”–Such ‘blanket order’ should not be passed. Bail–Anticipatory Bail–Grant of– Reference to particular portions of case diary–The papers which are to be supplied to the accused have been statutorily prescribed–The Courts should take serious note when the accused or the informant refers to the case diary to buttress a stand.

Oct 11, 2017 sclaw

2007(5) LAW HERALD (SC) 4045 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Dr. Arijit Pasayat The Hon’ble Mr. Justice Lokeshwar Singh Panta Criminal Appeal No.…

Cr P C

Registration of FIR–High Court should discourage the practice of filing a writ petition or petition under Section 482 Cr.P.C. simply because a person has a grievance that his FIR has not been registered by the police, or after being registered, proper investigation has not been done by the police.

Sep 15, 2017 sclaw

2007(5) LAW HERALD (SC) 3910 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice A.K. Mathur The Hon’ble Mr. Justice Markandey Katju Criminal Appeal No. 1685 of…

Corruption Cr P C

Appeal against acquittal–Interference with a judgment of acquittal may not be made when two views are possible to be taken, but when on appraisal thereof, only one view is possible, the appellate court would not hesitate to inerfere with the judgment of acquittal. Nobody shall be compelled to be a witness against himself –To be a witness” may be equivalent to “furnishing evidence” in the sense of making oral or written statements, but not in the larger sense of the expression so as to include giving of thumb impression or impression of palm or foot or fingers or specimen writing or exposing a part of the body by an accused person for purpose of identification.

Sep 8, 2017 sclaw

2007(5) LAW HERALD (SC) 3830 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice S.B. Sinha The Hon’ble Mr. Justice H.S. Bedi Criminal Appeal Nos. 1394-1395 of…

Cr P C

Cognizance–Taking of–Power of Magistrate–Explained. Final Report–Protest Petition–Notice to informant–Magistrate has to give notice to the informant and provide an opportunity to be heard at time of consideration of report. Final Report–Notice to informant–The informant is entitled to a notice and an opportunity to be heard at the time of consideration of the report– Position is different so far as an injured person or a relative of the deceased, who is not an informant, is concerned. They are not entitled to any notice.

Sep 8, 2017 sclaw

2007(5) LAW HERALD (SC) 3824 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Dr. Arijit Pasayat The Hon’ble Mr. Justice Lokeshwar Singh Panta Criminal Appeal No.…

Cr P C Matrimonial

Maintenance–Claim by illegitimate minor–In the case of a claim based on illegitimacy, the statement of the mother was to be treated with some suspicion and could only be accepted with other corroborative evidence.

Sep 7, 2017 sclaw

2007(5) LAW HERALD (SC) 3821 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice S.B. Sinha The Hon’ble Mr. Justice H.S. Bedi Criminal Appeal No. 1139 of…

Cr P C

First Information Report—Police Officers had a duty to register the first information report once the allegations disclosed commission of a cognizable offence–But, in an appropriate case, the Police Officers also have a duty to make a preliminary enquiry so as to find out as to whether allegations made had any substance or not. House Trespass–Right of a co-sharer to enjoy the joint family property is a civil right–Criminal proceedings, cannot be taken recourse to for enforcing such a civil right.

Sep 4, 2017 sclaw

2007(5) LAW HERALD (SC) 3784 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice S.B. Sinha The Hon’ble Mr. Justice Harjit Singh Bedi Criminal Appeal No. 1432…

Cr P C

Suspension of sentence–Study leave–To be entitled to benefit convict has to suffer at least 8 years of custody.

Aug 27, 2017 sclaw

2007(5) LAW HERALD (SC) 3647 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Arijit Pasayat The Hon’ble Mr. Justice D.K. Jain Criminal Appeal No. 1222 of…

Cr P C

Suspension of sentence and conviction–Possible delay in disposal of the appeal and there are arguable points by itself may not be sufficient to grant suspension of a sentence. Inherent Power–High Court can modify its own interlocutory order when the matter is yet to be finally disposed of.

Aug 26, 2017 sclaw

2007(5) LAW HERALD (SC) 3634 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice S.B. Sinha The Hon’ble Mr. Justice Harjit Singh Bedi Criminal Appeal No. 1251…

Cr P C

Summoning of additional accused—Merely on verbal accusation of complainant appellant not to be summoned under section 319 especially when no stronger evidence has come on record.

Aug 8, 2017 sclaw

2017(2) Law Herald (SC) 1296 : 2017 LawHerald.Org 893 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice A.K. Sikri The Hon’ble Mr. Justice Ashok Bhushan Criminal Appeal…

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C P C

Criminal Procedure Code, 1973, S.427- Concurrent running of sentences—If the offences essentially constitute a single transaction, but have been split up by the prosecution into three separate cases, the sentences imposed individually, run concurrently.

Registration of FIR–High Court should discourage the practice of filing a writ petition or petition under Section 482 Cr.P.C. simply because a person has a grievance that his FIR has not been registered by the police, or after being registered, proper investigation has not been done by the police.

Maintenance–Claim by illegitimate minor–In the case of a claim based on illegitimacy, the statement of the mother was to be treated with some suspicion and could only be accepted with other corroborative evidence.

Suspension of sentence–Study leave–To be entitled to benefit convict has to suffer at least 8 years of custody.

Suspension of sentence and conviction–Possible delay in disposal of the appeal and there are arguable points by itself may not be sufficient to grant suspension of a sentence. Inherent Power–High Court can modify its own interlocutory order when the matter is yet to be finally disposed of.

Summoning of additional accused—Merely on verbal accusation of complainant appellant not to be summoned under section 319 especially when no stronger evidence has come on record.

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Supreme Court of India Judgements

Category: Cr P C

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