AIR 2019 SC 1518 ::2019 Cri L J 2268 (SC) ::2019 Cri LJ 2268 ::AIR 2019 SC (Criminal) 688 ::AIROnline 2019 SC 480 ::(2019) 107 AllCriC 632 ::(2019) 197 AllIndCas 181 ::(2019) 2 Pat LJR 172 ::(2019) 74 OCR 513 ::(2020) 3 Crimes 313 (SC) ::2020 (2) Mad LW (Cri) 542 ::(2019) 5 Mh LJ (Cri) 602 ::(2019) 4 AllCriLR 35 ::(2019) 2 CgLJ 63

Supreme Court Of India

(From: Madras)*

Hon'ble Judge(s): Abhay Manohar Sapre, Dinesh Maheshwar , JJ

(A) Criminal P. C. (2 of 1974) , S.482, S.227— Discharge - Powers of High Court - While considering discharge case, Court is not permitted to appreciate evidence and act as Appellate Court. (Para 12 16) (B) Criminal P. C. (2 of 1974) , S.227— Prevention of Corruption Act (49 of 1988) , S.7, S.13(1)(d)— Discharge - Offence of criminal misconduct by public servant - Considering contents of charge-sheet and documents filed by State, no prime facie case made out for discharge of accused persons at stage of trial - Accused persons not entitled to be discharged. 2016 (2) Mad LW (Cri) 205, Reversed. (Para 18)