Since the charge sheet has already been filed and having regard to the facts and circumstances, the grant of anticipatory bail under Section 438 would be in order
1/3 SUPREME COURT OF INDIA FULL BENCH SURESH KUMAR SHARMA — Appellant Vs. STATE OF RAJASTHAN AND ANOTHER — Respondent ( Before : Dr. Dhananjaya Y Chandrachud, Indira Banerjee and…
Penal Code, 1860 (IPC) – Section 302, 452 and 32 – Murder – Bail – Trial court acquitted – High Court reversed judgment of Trial Court and sentenced to life imprisonment – Appellants have undergone sentence of seven years and eight months – Bail Granted.
SUPREME COURT OF INDIA DIVISION BENCH SATPAL AND OTHERS — Appellant Vs. STATE OF HARYANA — Respondent ( Before : L. Nageswara Rao and S. Abdul Nazeer, JJ. ) Criminal…
Constitution of India, 1950 – Article 136 – Imposition of Costs for Wastage of Judicial Time – Amount be recovered from the officers responsible for the delay in filing the Special Leave Petition.
SUPREME COURT OF INDIA FULL BENCH GOVERNMENT OF NCT OF DELHI — Appellant Vs. SANDEEP KUMAR AND OTHERS — Respondent ( Before : Sanjay Kishan Kaul, Dinesh Maheshwari and Hrishikesh…
Larsgess Scheme, which had been adopted by the Railway Administration previously – Scheme stands terminated – All claims based on the Scheme must now be closed –
SUPREME COURT OF INDIA FULL BENCH MANJIT AND OTHERS — Appellant Vs. UNION OF INDIA AND ANOTHER — Respondent ( Before : Dhananjaya Y Chandrachud, Indira Banerjee and Sanjiv Khanna,…
(CrPC) – S 319 – Summoning order – Power under Section 319 CrPC is a discretionary and an extraordinary power – It is to be exercised sparingly and only in those cases where the circumstances of the case so warrant – It is not to be exercised because the Magistrate or the Sessions Judge is of the opinion that some other person may also be guilty of committing that offence
(2021) 2 SCALE 221 SUPREME COURT OF INDIA FULL BENCH AJAY KUMAR @ BITTU AND ANOTHER — Appellant Vs. STATE OF UTTARAKHAND AND ANOTHER — Respondent ( Before : Ashok…
Appointment – Members of the teaching faculty of the University be it Lecturer or Assistant Professor are entrusted with teaching, which is to be imparted according to academic calendar – It is in the interest of the University that all doubts regarding appointment of teachers are raised within a period of three months to have an early decision by Chancellor to give quietus to the disputes in the University.
(2021) 2 SCALE 227 SUPREME COURT OF INDIA FULL BENCH POORAN CHAND — Appellant Vs. CHANCELLOR AND OTHERS — Respondent ( Before : Ashok Bhushan, R. Subhash Reddy and M.R.…
Constitution of India, 1950 – Article 137 – Review petition – Rejection of Miscellaneous Application seeking recall of a judgment cannot be precluded from filing the present review petition – Rectification of an order emanates from the fundamental principles that justice is above all
SUPREME COURT OF INDIA DIVISION BENCH RAJENDRA KHARE — Appellant Vs. SWAATI NIRKHI AND OTHERS — Respondent ( Before : Ashok Bhushan and Indu Malhotra, JJ. ) Review Petition (Crl.)…
Anticipatory bail – Appeal against – except to observe, that the impugned order, to say the least, is perverse; and also because no prejudice should be caused to accused and affect the trial against him – Judgment and order set aside – Investigating Officer is free to take accused into custody – Appeal allowed.
SUPREME COURT OF INDIA FULL BENCH G.R. ANANDA BABU — Appellant Vs. THE STATE OF TAMIL NADU AND ANOTHER — Respondent ( Before : A.M. Khanwilkar, B.R. Gavai and Krishna…
Constitution of India, 1950 – Article 136 – Imposition of costs for wastage of judicial time – Amount to be recovered from the officers responsible for the delay in filing the
SUPREME COURT OF INDIA FULL BENCH UNION OF INDIA AND OTHERS — Appellant Vs. RADHEY SHYAM — Respondent ( Before : Sanjay Kishan Kaul, Dinesh Maheshwari and Hrishikesh Roy, JJ.…
Criminal Procedure Code, 1973 (CrPC) – Sections 357 and 357-A – Victim compensation – Petitioners contends that both the provisions which appear to have been relied upon in the impugned order i.e. Sections 357 and 357-A of the Criminal Procedure Code would apply only at the stage of conviction and not at the stage of grant of bail so far as payment of compensation to the victims are concerned – This Court would like to examine the issue
SUPREME COURT OF INDIA FULL BENCH DHARMESH @ DHARMENDRA @ DHAMO JAGDISHBHAI @ JAGABHAI BHAGUBHAI RATADIA AND ANOTHER — Appellant Vs. THE STATE OF GUJARAT — Respondent ( Before :…