This volume of the Supreme Court Cases (SCC), Part 5 of Volume 6, embodies landmark cases decided by the Supreme Court on issues like quashing of FIR, annulment of confirmed auction sale, preliminary inquiry before registration of FIR, and more.
Constitution of India — Arts. 226 and 227 — Quashing of FIR: Dismissal of writ petition challenging FIR under Art. 226, holding the same to have been rendered infructuous in view of filing of charge-sheet as well as an order taking cognizance of the offence, held proper, [Neeta Singh v. State (NCT of Delhi), (2026) 6 SCC 817]
Constitution of India — Arts. 226 and 227 — Quashing of FIR: Prayer for quashing of FIR by applying Neeta Singh, (2026) 6 SCC 817, rejected on ground of filing of charge-sheet. Law clarified on effect of distinct factual dissimilarity between the writ petition presented before High Court from which the special leave petition in Neeta Singh case arose and the present writ petition, out of which this special leave petition arose, [Pradnya Pranjal Kulkarni v. State of Maharashtra, (2026) 6 SCC 813]
Criminal Procedure Code, 1973 — Ss. 436-A and 439 — Grant of bail: Relevant aspects need to be kept in mind for applicability of S. 436-A CrPC, stated. Directions issued re pending cases under UAPA like laws that pose reverse burden of proof, [CBI v. Dayamoy Mahato, (2026) 6 SCC 724]
Criminal Procedure Code, 1973 — Ss. 482, 156(3) and 154(1) & (3) — Quashing of FIR: Direction issued for quashing of FIR, when FIR registered by invoking S. 156(3), without seeking remedies available under Ss. 154(1) and (3), [Ranjit Singh Bath v. State (UT of Chandigarh), (2026) 6 SCC 808]
Nagarik Suraksha Sanhita, 2023 — Ss. 175(3) & (4) and 210 r/w S. 173(4) — Preliminary inquiry before registration of FIR: Interpretation of Ss. 175(3) & (4) BNSS and powers of Magistrate to order investigation against public servant, explained. Necessity of provision requiring allegations against public servant to be supported by affidavit, stated, [XXX v. State of Kerala, (2026) 6 SCC 770]
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Ss. 13(2), 13(4) and 13(8) — Confirmed auction sale — Annulment of, when warranted: Rights of bona fide auction purchaser and confirmed auction sale, not absolute and must yield where sale process itself is legally infirm or incongruous with extant statutory framework, [E. Muthurathinasabathy v. Sri International, (2026) 6 SCC 749]
