Cr P C Archives - Page 60 of 61 - Supreme Court of India Judgements

October 25, 2026 2:24 pm

Sanction for prosecution–Challenge to–Directions do decide question of maintainability and validity of sanction simultaneously.

Apr 8, 2017 sclaw

2007(2) LAW HERALD (SC) 1067 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Dr. A.R. Lakshmanan The Hon’ble Mr. Justice Altamas Kabir Criminal Appeal No. 353…

Constitution Cr P C

Transfer of case—Notification by State Government without consultation with High Court—Set-aside by High Court—It is for State Government to take appropriate steps—Review petition dismissed.

Apr 8, 2017 sclaw

2007(2) LAW HERALD (SC) 961 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice K.G. Balakrishnan, CJI The Hon’ble Mr. Justice G.P. Mathur The Hon’ble Mr. Justice…

Cr P C I P C

Rape–Accuseds were sexually obsessed youngsters–Death penalty awarded. Murder–Circumstantial Evidence–Onus is on the prosecution to prove that chain is complete–Circumstances to be proved; enumerated Death Penalty–Rarest of rare cases–Test to determine.

Apr 8, 2017 sclaw

2007(1) LAW HERALD (SC) 900 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Dr. Arjit Pasayat The Hon’ble Mr. Justice Lokeshwar Singh Panta Criminal Appeal No. 202…

Cr P C

Anticipatory Bail–Apprehension of arrest–Case was under investigation–Interim order restraining arrest–Order will amount to interference in the investigation–Cannot be done at any rate

Apr 8, 2017 sclaw

2007(1) LAW HERALD (SC) 885 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Dr. Arijit Pasayat The Hon’ble Mr. Jusitce R.V. Raveendran Criminal Appeal No. 249…

Cr P C

Transfer Petition–There should not be any scope given to any person to go away with the feeling that the Judge was biased, however unfounded the impression may be.

Apr 8, 2017 sclaw

2007(1) LAW HERALD (SC) 876 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Dr. Arijit Pasayat The Hon’ble Mr. Justice R.V. Raveendran Criminal Appeal No. 241…

Cr P C

Bail—Serious offence—Factors to be considered; enumerated. Bail—Non examination of key witness depiste various adjournments—Bail granted by High Court on that ground–Bail rejected as number of adjournments has no relevance.

Apr 7, 2017 sclaw

2007(1) LAW HERALD (SC) 808 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Dr. Arjit Pasayat The Hon’ble Mr. Justice S.H. Kapadia Criminal Appeal No. 204…

Cr P C

Investigation—Police Diaries–Gists of the interrogation recorded by an investigating officer in his diary cannot be regarded as statements under Section 161(3) Cr. P.C. and assuced is not entitled to any copy of such ‘gists’. Investigation—Statements under Section 161 need to be separated from observations which are recorded under Section 172 in order to make available the statement under Section 161(3) to the accused.

Apr 7, 2017 sclaw

2007(1) LAW HERALD (SC) 765 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Dr. Arijit Pasayat The Hon’ble Mr. Justice S.H. Kapadia Criminal Appeal No. 201 of…

Cr P C

Non Compoundable Offence–Compromise of–Courts have no powers to allow compromise of a prosecution when the same is not permissible in terms of Section 320 of the Code.

Apr 7, 2017 sclaw

2007(1) LAW HERALD (SC) 674 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice S.B. Sinha The Hon’ble Mr. Justice Markandey Katju Criminal Appeal No. 149 of…

Cr P C

Criminal Revision–Absence of appellant’s counsel–Without taking note of reasons for absence, revision petition should not be dismissed.

Apr 7, 2017 sclaw

2007(1) LAW HERALD (SC) 654 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Dr. Arijit Pasayat The Hon’ble Mr. Justice S.H. Kapadia Criminal Appeal No. 150…

Cr P C

Cognizance cannot be taken merely on the basis of suspicion. Quashment–Cognizance cannot be taken unless there is atleast some material indicating the guilt of the accused.

Apr 7, 2017 sclaw

2007(1) LAW HERALD (SC) 565 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice S. B. Sinha The Hon’ble Mr. Justice Markandey Katju Criminal Appeal No. 124 of…

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C P C

Sanction for prosecution–Challenge to–Directions do decide question of maintainability and validity of sanction simultaneously.

Transfer of case—Notification by State Government without consultation with High Court—Set-aside by High Court—It is for State Government to take appropriate steps—Review petition dismissed.

Rape–Accuseds were sexually obsessed youngsters–Death penalty awarded. Murder–Circumstantial Evidence–Onus is on the prosecution to prove that chain is complete–Circumstances to be proved; enumerated Death Penalty–Rarest of rare cases–Test to determine.

Anticipatory Bail–Apprehension of arrest–Case was under investigation–Interim order restraining arrest–Order will amount to interference in the investigation–Cannot be done at any rate

Transfer Petition–There should not be any scope given to any person to go away with the feeling that the Judge was biased, however unfounded the impression may be.

Bail—Serious offence—Factors to be considered; enumerated. Bail—Non examination of key witness depiste various adjournments—Bail granted by High Court on that ground–Bail rejected as number of adjournments has no relevance.

Non Compoundable Offence–Compromise of–Courts have no powers to allow compromise of a prosecution when the same is not permissible in terms of Section 320 of the Code.

Criminal Revision–Absence of appellant’s counsel–Without taking note of reasons for absence, revision petition should not be dismissed.

Cognizance cannot be taken merely on the basis of suspicion. Quashment–Cognizance cannot be taken unless there is atleast some material indicating the guilt of the accused.

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Supreme Court of India Judgements

Category: Cr P C

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