Cr P C Archives - Page 56 of 61 - Supreme Court of India Judgements

October 25, 2026 5:06 pm

Criminal Procedure Code, 1973 (CrPC) – Section 321 – Withdrawal from prosecution – Dismissal of application by Trial Court and High Court – Prosecution of MLA for submitting false and fabricated medical bills – Ethics Committee having accepted apology recommended for withdrawal of criminal case pending against appellant but Courts below refused to oblige – Application for withdrawal filed by Public Prosecutor was not based on his own independent application of mind

Jun 26, 2017 sclaw

(2009) 12 JT 198 : (2009) 15 SCC 604 : (2009) 13 SCR 494 SUPREME COURT OF INDIA SRI YERNENI RAJA RAMCHANDER @ RAJABABU — Appellant Vs. STATE OF…

Cr P C

Criminal Procedure Code, 1973 (CrPC) – Sections 482, 190 – Inherent powers of High Court – Scope – High Court is not empowered under Section 482 to appreciate evidence for quashing order taking cognizance.

Jun 25, 2017 sclaw

(1996) CriLJ 1372 : (1996) 1 Crimes 21 : (1996) 1 JT 601 : (1996) 1 SCALE 394 : (1996) 8 SCC 164 : (1996) 1 SCR 744 SUPREME…

Cr P C

Criminal Procedure Code, 1973 (CrPC) – Sections 156(3), 200 and 202 – Investigation and cognizance of criminal case – Police Officer directed by Magistrate to proceed further without examining merits of claim that there is sufficient grounds for proceeding or not

Jun 24, 2017 sclaw

(2010) CriLJ 4457 : (2010) 7 JT 534 : (2010) 7 SCALE 665 : (2010) 8 SCC 206 : (2010) 9 SCR 278 : (2010) 8 UJ 3869 :…

Cr P C

Criminal Procedure Code, 1973 (CrPC) – Section 245(3) (as applicable to West Bengal) – Discharge – Ground of delay in trial – Entitlement – Accused not entitled to discharge as ground of delay in trial which is caused due to his own wrong.

Jun 24, 2017 sclaw

(1996) 4 AD 80 : AIR 1996 SC 2158 : (1996) CriLJ 2885 : (1996) 2 Crimes 133 : (1996) 2 CTC 507 : (1996) 5 JT 537 :…

Cr P C

Prosecution—Complainant can address the court directly and conduct the prosecution independently.

Jun 17, 2017 sclaw

2016(5) Law Herald (P&H) 4020 (SC) : 2016 LawHerald.Org 1731 IN THE SUPREME COURT OF INDiA Before The Hon’ble Mr. Justice Dipak Misra The Hon’ble Mr. Justice Adarsh Kumar Goel…

Cr P C

Criminal Procedure Code, 1973, S.482 & S.397–Revision-lnherent Powers– Quashing—Availability of alternative remedy of criminal revision under Section 397 Cr.P.C. by itself cannot be a good ground to dismiss an application under Section 482 of Cr.P.C.

Jun 16, 2017 sclaw

2016(5) Law Herald (P&H) 4009 (SC) : 2016 LawHerald.Org 1687 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice J. Chelameswar The Hon’ble Mr. Justice Shiva Kirti Singh…

Cr P C

First Information Report—Only information in regard to commission of an offence may not for all intent and purport satisfy the requirement of the First Information Report. First Information Report—A First Information Report cannot be lodged in a murder case after the inquest has been held. Motive—Proof of motive by itself may not be a ground to hold the accused guilty.

Jun 13, 2017 sclaw

2007(4) LAW HERALD (SC) 3189 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Jusitce S.B. Sinha The Hon’ble Mr. Jusitce Harjit Singh Bedi Criminal Appeal Nos. 844-846…

Cr P C

Inherent Powers–Material witness—Summoning of High Official—No doubt that the High Court has power to summon these officials, but that should be done in very rare and exceptional cases when there are compelling circumstances to do so.

Jun 13, 2017 sclaw

2007(4) LAW HERALD (SC) 3186 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Jusitce A.K. Mathur The Hon’ble Mr. Jusitce Markandey Katju Criminal Appeal No. 1338 of…

Cr P C

Indian Penal Code,1860, S.379–Theft–Concurrent running of sentences-Accused had been convicted for multiple offences–ln group of offences sentence was not run concurrently and in another group consecutively

Jun 6, 2017 sclaw

2016(5) Law Herald (P&H) 3864 (SC) : 2016 LawHerald.Org 1903 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Dipak Misra The Hon’ble Mr. Justice Uday Umesh Lalit…

Cr P C State Laws

Probation of Offenders Act, 1958 – Sections 4 and 6 – Punjab Excise Act, 1914 – Sections 61(1)(a) and 65(c) – Seizure of illicit liquor – Conviction

Jun 3, 2017 sclaw

(2009) CriLJ 3731 : (2009) 14 JT 48 : (2009) 8 SCALE 519 : (2009) 15 SCC 94 : (2009) 8 SCR 285 SUPREME COURT OF INDIA CHAND GUPTA…

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C P C

Criminal Procedure Code, 1973 (CrPC) – Sections 482, 190 – Inherent powers of High Court – Scope – High Court is not empowered under Section 482 to appreciate evidence for quashing order taking cognizance.

Criminal Procedure Code, 1973 (CrPC) – Sections 156(3), 200 and 202 – Investigation and cognizance of criminal case – Police Officer directed by Magistrate to proceed further without examining merits of claim that there is sufficient grounds for proceeding or not

Criminal Procedure Code, 1973 (CrPC) – Section 245(3) (as applicable to West Bengal) – Discharge – Ground of delay in trial – Entitlement – Accused not entitled to discharge as ground of delay in trial which is caused due to his own wrong.

Prosecution—Complainant can address the court directly and conduct the prosecution independently.

Criminal Procedure Code, 1973, S.482 & S.397–Revision-lnherent Powers– Quashing—Availability of alternative remedy of criminal revision under Section 397 Cr.P.C. by itself cannot be a good ground to dismiss an application under Section 482 of Cr.P.C.

Inherent Powers–Material witness—Summoning of High Official—No doubt that the High Court has power to summon these officials, but that should be done in very rare and exceptional cases when there are compelling circumstances to do so.

Indian Penal Code,1860, S.379–Theft–Concurrent running of sentences-Accused had been convicted for multiple offences–ln group of offences sentence was not run concurrently and in another group consecutively

Probation of Offenders Act, 1958 – Sections 4 and 6 – Punjab Excise Act, 1914 – Sections 61(1)(a) and 65(c) – Seizure of illicit liquor – Conviction

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Supreme Court of India Judgements

Category: Cr P C

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