Cr P C Archives - Page 55 of 61 - Supreme Court of India Judgements

October 25, 2026 5:41 pm

CBI directed to form SIT to investigate into the abuse of authority prima facie committed by Shri Ranjit Sinha with a view to scuttle enquires, investigations and prosecutions being carried out by the CBI in coal block allocation cases.

Jul 30, 2017 sclaw

2017(1) Law Herald (SC) 298 : 2017 LawHerald.Org 585 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Madan B. Lokur The Hon’ble Mr. Justice Kurian Joseph The…

Cr P C

Additional accused–Summoning of–Trial court can add such persons as accused only on the basis of evidence adduced before it and not on the basis of materials available in the charge-sheet or the case diary. Additional accused–Summoning of–Power under Section 319 of the Code can be exercised by the Court suo motu or on an application by someone including accused already before it. Additional accused–Summoning of–It will be presumed that newly added person had been an accused person when the Court took cognizance of the offence.

Jul 26, 2017 sclaw

2007(5) LH (SC) 3476 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Arijit Pasayat The Hon’ble Mr. Justice D.K. Jain Civil Appeal No. 1305 of 2007…

Cr P C

Retrial—Any omission or even the illegality in the procedure which does not affect the core of the case is not a ground for ordering a de novo trial.

Jul 21, 2017 sclaw

2017(1) Law Herald (SC) 269 : 2017 LawHerald.Org 578 IN THE SUPREME COURT OF INDiA Before The Hon’ble Mr. Justice Dipak Misra The Hon’ble Mrs. Justice R. Banumathi Criminal Appeal…

Cr P C Murder

FIR—Delay in dispatch—When no questions were put to Investigating Officer in his cross-examination regarding the delay in dispatch, at the time of hearing, the accused cannot take advantage of said fact,

Jul 19, 2017 sclaw

2017(1) Law Herald (SC) 254 : 2016 LawHerald.Org 2489 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Pinaki Chandra Ghose The Hon’ble Mr. Justice Ashok Bhushan Criminal…

Acquittal Cr P C

Criminal Procedure Code, 1973 (CrPC) – Section 319 – Summoning of additional accused – Powers of Court – Nature and exercise of – Power to summon an accused is an extraordinary power conferred on the Court. It should be used very sparingly and only if compelling reasons exist for taking cognizance against other person against whom action has not been taken.

Jul 16, 2017 sclaw

AIR 2004 SC 4298 : (2004) CriLJ 4185 : (2004) 7 JT 509 : (2004) 7 SCALE 282 : (2004) 7 SCC 792 : (2004) 3 SCR 894 Supp…

Cr P C

Framing of Charges—The framing of charge is not a stage, at which stage final test of guilt is to be applied.

Jul 2, 2017 sclaw

2017(1) Law Herald (SC) 538 : 2017 LawHerald.Org 676 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Ranjan Gogoi The Hon’ble Mr. Justice Ashok Bhushan Criminal Appeal…

Cr P C

Quashing—Loan from bank on forged documents—Continuance of the criminal proceedings, after a compromise has been arrived at between the complainant and the accused, would amount to abuse of process of Court and an exercise in futility.

Jun 30, 2017 sclaw

2017(1) Law Herald (SC) 499 : 2017 LawHerald.Org 666 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Pinaki Chandra Ghose The Hon’bie Mr. Justice Amitava Roy Criminal…

Cr P C

Criminal Procedure Code, 1973, S.482–Criminal breach of Trust-Fraudulent Documents–Quashing– If on the basis of false and fraudulent documents a claim is made which leads to award of compensation in land acquisition matter, the interest of the State is certainly compromised or adversely affected-

Jun 29, 2017 sclaw

2017(1) Law Herald (SC) 461 : 2017 LawHerald.Org 606 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Dipak Misra The Hon’ble Mr. Justice Uday Umesh Lalit Criminal…

Cr P C

Quashment—Agreement to Sell—Non performance of contract—Dispute is of civil nature—FIR against seller quashed. Cheating—Mere failure to subsequently keep a promise, one cannot presume that he all along had a culpable intention to break the promise from the beginning. Non-Bailable Warrants—When to be issued—Explained.

Jun 27, 2017 sclaw

2007(4) LAW HERALD (SC) 3288 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Jutsitce R.V. Raveendran, CJI The Hon’ble Mr. Justice Dalveer Bhandari Criminal Appeal No. 1392…

Cr P C

Investigation–Investigating agency is not precluded from further investigation in respect of an offence in spite of forwarding a report under Sub-section (2) of Section 173 on a previous occasion.

Jun 27, 2017 sclaw

2007(4) LAW HERALD (SC) 3281 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Jusitce S.H. Kapadia The Hon’ble Mr. Jusitce B. Sudershan Reddy Criminal Appeal Nos. 1327-1328 of…

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C P C

CBI directed to form SIT to investigate into the abuse of authority prima facie committed by Shri Ranjit Sinha with a view to scuttle enquires, investigations and prosecutions being carried out by the CBI in coal block allocation cases.

Retrial—Any omission or even the illegality in the procedure which does not affect the core of the case is not a ground for ordering a de novo trial.

FIR—Delay in dispatch—When no questions were put to Investigating Officer in his cross-examination regarding the delay in dispatch, at the time of hearing, the accused cannot take advantage of said fact,

Framing of Charges—The framing of charge is not a stage, at which stage final test of guilt is to be applied.

Quashing—Loan from bank on forged documents—Continuance of the criminal proceedings, after a compromise has been arrived at between the complainant and the accused, would amount to abuse of process of Court and an exercise in futility.

Investigation–Investigating agency is not precluded from further investigation in respect of an offence in spite of forwarding a report under Sub-section (2) of Section 173 on a previous occasion.

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Category: Cr P C

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