AIR 2023 SC (Cri) 705 ::AIROnline 2023 SC 252

Supreme Court Of India

Hon'ble Judge(s): M. R. Shah, C. T. Ravikumar , JJ

Criminal P.C. (2 of 1974) , S.482— Quashing of criminal proceedings - Challenge against - High Court erred in observing that charges against accused were not proved and initiation of criminal proceedings was malicious.- It was not a stage where prosecution was required to prove charges or to decide whether criminal proceedings were malicious or not - High Court had dealt with proceedings before it, as if, it was conducting a mini trial - High Court erred in going in details of allegations and material collected during course of investigation against accused - High Court exceeded its jurisdiction in quashing entire criminal proceedings - Order of High Court quashing and setting aside criminal proceedings against accused persons was set aside. AIROnline 2022 P and H 452-Reversed (Para 4 4.1 4.2 5 5.1) .....