Gujarat High Court
LEGAL SUBJECT
Criminal Law
Judgment analyses where this is the main or secondary subject.Latest analyses
30 ARTICLES
Delhi High Court
Delhi High Court allows Natasha Narwal to travel to UK, says UAPA charges do not impose a blanket bar on travel abroad
The petitioner sought permission to travel to the United Kingdom from 2 November to 1 December 2026 to present a paper at an academic conference and meet her PhD supervisors at the University of Warwick.2 MIN READ↗
Karnataka High Court
Karnataka High Court overturns acquittal, sentences man to life for sex induced by promise of marriage
The complainant, Manjula, alleged that Devaraju repeatedly had sexual intercourse with her after promising to marry her, and threatened her when she refused to terminate her pregnancy.2 MIN READ↗
Karnataka High Court
Delayed witness statements, evidentiary doubts, and prolonged custody warranted bail in a murder case.
The petitioners, Accused Nos. 1 and 2, sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), in a case alleging murder under Section 103(1) read with Section 3(5) of the Bharati...2 MIN READ↗
Karnataka High Court
Completed investigation, clean antecedents and confession-only implication supported bail for the accused.
The prosecution alleged that, acting on credible information received on 11 August 2026, forest officials apprehended Accused Nos. 1 and 2 and recovered four tiger canines, one tiger claw, two tiger molar teeth, a mob...2 MIN READ↗
Karnataka High Court
Bail may be denied when prosecution evidence is complete and trial disposal is imminent.
The petitioner sought bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), in a case alleging offences under Sections 74, 75(ii) and 78 of the Bharatiya Nyaya Sanhita, 2023 (BNS), and Section...2 MIN READ↗
Karnataka High Court
The severity of a murder charge alone does not justify denying bail after investigation is complete.
The petitioner, Accused No. 1, sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), in a case alleging offences under Sections 61(2), 103(1), 240 and 332(A), read with Section...3 MIN READ↗
Karnataka High Court
Relatives’ prosecution for dowry harassment cannot continue absent prima facie material establishing their role.
Respondent No. 2 lodged a complaint alleging dowry demands and harassment by the petitioners and her husband, accused No. 1.2 MIN READ↗
Karnataka High Court
Bail may be granted after charge-sheet filing when custodial interrogation is unnecessary and risks can be addressed by conditions.
The petitioner, the sole accused, sought bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”), in Crime No. 110/2026, registered for an offence under Section 64 of the Bharatiya Nyaya Sanhit...2 MIN READ↗
Karnataka High Court
Completion of investigation and filing of the charge-sheet do not, by themselves, justify anticipatory bail.
The petitioner, aged 79, was accused No. 4 in a case arising from a land dispute between his family and the complainant’s family.2 MIN READ↗
Karnataka High Court
Failure to furnish grounds of arrest supports bail; incomplete investigation alone cannot justify continued custody.
The appellant was accused of forcibly having sexual intercourse with the complainant on 13 August 2026, while a second accused allegedly restrained and assaulted her when she cried for help.2 MIN READ↗
Karnataka High Court
Completed investigation and lack of antecedents supported bail for women accused of non-capital offences.
The petitioners, accused Nos. 2 and 3, sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), in a case arising from the alleged theft of silver items, including a silver lion-fa...2 MIN READ↗
Karnataka High Court
A cheque for a time-barred debt does not attract Section 138 liability absent an enforceable debt.
The complainant alleged that he lent the accused ₹9,00,000 on 18 May 2019—₹7,44,000 in cash and ₹1,56,000 by cheque—and that the accused subsequently issued four cheques, the last dated 27 June 2022 for ₹9,00,000.3 MIN READ↗
Karnataka High Court
A child tried as an adult may be granted bail where material witnesses turn hostile and detention lacks justification.
The prosecution alleged that the petitioner had sexual intercourse with the victim, then a minor, and later married her by tying a thali, lived with her at his parents’ house, and subsequently threatened her.3 MIN READ↗
Karnataka High Court
Anticipatory bail remains available under the SC/ST Act where no prima facie atrocity offence is made out.
The complainant, a PDO, alleged that the appellant demanded ₹50,000 from him and other PDOs, threatened them, and abused the complainant by referring to his caste at the Taluk Panchayat office on 26 May 2026.3 MIN READ↗
Karnataka High Court
A prima facie SC/ST Act case alone does not justify denying bail once investigation is complete.
The appellant, accused No. 3, sought regular bail in Crime No. 131/2026, registered for offences under Sections 115(2), 118(1), 329(3), 74, 109, 351(2), 352 read with Section 3(5) of the Bharatiya Nyaya Sanhita, 2023,...2 MIN READ↗
Karnataka High Court
Absent prima facie caste-based intent to insult, Section 18 does not bar anticipatory bail.
The complainant alleged that, during a dispute over sheep passing through her family’s land, the appellants trespassed, assaulted her husband and father-in-law, and that one appellant assaulted and manhandled her.2 MIN READ↗
Karnataka High Court
Bail granted in corruption case where custodial interrogation was unnecessary and no flight risk was shown.
The petitioner, a police constable working as a Writer at Sulepet Police Station, was accused of demanding a bribe of ₹3,000 from a complainant who was required to report periodically to the police station.2 MIN READ↗
Madras High Court
Prior testimony of prosecution witnesses and an undertaking to cooperate may justify bail despite grave charges.
The appellant, arrayed as A4, appealed under Section 415 of the BNSS read with Section 14-A(2) of the SC/ST (Prevention of Atrocities) Act against the Special Court’s order refusing bail.2 MIN READ↗
Madras High Court
Bail may be granted after prosecution witnesses testify, subject to safeguards ensuring trial cooperation.
The appellant, arrayed as A3, was charged with participating in the murder of Dinesh and had been in custody since 13 March 2026.2 MIN READ↗
Gujarat High Court
Bail cannot be cancelled without a hearing and cogent proof of deliberate breach.
The petitioner faced charges under Section 363 of the Indian Penal Code, Sections 64(2)(I), 64(2)(M) and 87 of the Bharatiya Nyaya Sanhita, 2023, and Sections 4 and 6 of the POCSO Act, arising from the alleged abducti...2 MIN READ↗
Karnataka High Court
Bail granted where conspiracy is alleged but the specific killing act is attributed to a co-accused.
The complainant reported that her husband, Gangadhara, had gone missing on 27 September 2025 and was later reported dead in a road accident.2 MIN READ↗
Karnataka High Court
Anticipatory bail was warranted despite serious misappropriation allegations where custodial detention was unnecessary.
Following an inquiry under Section 164 of the Karnataka Co-operative Societies Act, 1959, a complaint alleged that the petitioner, the society’s former Chairman, and its Secretary had misappropriated ₹2,72,56,470 by c...2 MIN READ↗
Karnataka High Court
Criminal quashing petitions may be dismissed when petitioners fail to pursue them despite opportunity.
The petitioners filed four petitions under Section 482 of the Code of Criminal Procedure seeking to quash FIRs in Crime Nos. 71, 72, 73 and 74 of 2020, registered for alleged offences under the IPC and the Prevention...1 MIN READ↗
Karnataka High Court
Completed investigation, clean antecedents and confession-only implication supported bail for the accused.
The prosecution alleged that, acting on credible information received on 11 August 2026, forest officials apprehended Accused Nos. 1 and 2 and recovered four tiger canines, one tiger claw, two tiger molar teeth, a mob...2 MIN READ↗
Karnataka High Court
A divorced wife’s family-pension claim cannot be rejected absent proof of remarriage.
The complainant alleged that the petitioner had improperly claimed family pension and created or used documents concerning her entitlement.2 MIN READ↗
Karnataka High Court
Regular bail warranted where the victim testified and her statement alleged no POCSO offence.
The petitioner sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in a case arising from Crime No. 18/2026 of Hosadurga Police Station.2 MIN READ↗
Karnataka High Court
Prior complaint’s omission of false-promise allegations weakened the prosecution case and supported bail.
The petitioner sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in Crime No. 247/2026 of Chandra Layout Police Station, registered under Sections 69, 351(2) and 351(3) of the Bhar...2 MIN READ↗
Karnataka High Court
Cheating and forgery charges fail absent allegations linking the accused to inducement, fabrication, or knowing use of forged documents.
The complainant paid ₹1 lakh as an advance to book a site in the petitioners’ layout.2 MIN READ↗
Karnataka High Court
Regular bail granted after investigation in a murder case based on circumstantial evidence.
The petitioners, Accused Nos. 1–4, sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in Crime No. 198/2026, registered by Yelahanka Police for offences under Sections 103, 3(5), 61...2 MIN READ↗No articles match these filters.