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G. SAGAR SURI AND. ANR vs. STATE OF U.P. AND ORS.

SCR Citation: [2000] 1 S.C.R. 417
Year/Volume: 2000/ Volume 1
Date of Judgment: 28 January 2000
Petitioner: G. SAGAR SURI AND. ANR
Disposal Nature: Appeal Allowed
Neutral Citation: 2000 INSC 34
Judgment Delivered by: Hon'ble Mr. Justice D.P. Wadhwa
Respondent: STATE OF U.P. AND ORS.
Case Type: CRIMINAL APPEAL /91/2000
Order/Judgment: Judgment
1. Headnote

Criminal Procedure Code, 1973-Section 482-Jurisdiction of High Court to quash criminal proceeding-Criminal proceeding under Section 406/420 I.P.C. instituted while complaint under Section 138 Negotiable lnstruments Act pending-Application for discharge moved- High Court dismissed petition to quash proceedings-On appeal Held, power of High Court to be exercised with great care to see that civil proceedings not given cloak of criminal offence-Criminal proceedings are no short cut to other proceedings in law.

Petition filed during pendency of application for discharge-Held, High Court can exercise jurisdiction to quash the proceedings. 

2. Case referred
3. Act
      No Data Found!!!!!
4. Keyword
  • Criminal Procedure Code
  • 1973-Section 482
5. Equivalent citation
    Citation(s) 2000 AIR 754 = 2000 (2) SCC 636 = 2000 (2) Suppl. SCC 636 = 2000 (1) JT 360 = 2000 (1) Suppl. JT 360 = 2000 (1) SCALE 271