UNION OF INDIA Vs. V. SRIHARAN @ MURUGAN
LAWS(SC)-2014-4-78
SUPREME COURT OF INDIA
Decided on
April 25,2014
UNION OF INDIA
Appellant
VERSUS
V. Sriharan @ Murugan
Respondents
Referred Judgements :-
S.P. GUPTA VS. UNION OF INDIA [REFERRED TO]STATE OF U.P. AND ANR. VS. JOHRI MAL [REFERRED TO]
ROMESH THAPPAR VS. STATE OF MADRAS [REFERRED TO]
G V RAMANAIAH VS. SUPERINTENDENT OF CENTRAL JAIL RAJAHMUNDRY [REFERRED TO]
STATE OF MADHYA PRADESH STATE OF PUNJAB VS. AJIT SINGH:AJIT SINGH [REFERRED TO]
STATE OF MADHYA PRADESH VS. RATAN SINGH [REFERRED TO]
UNION OF INDIA VS. SANKALGHAND HIMATLAL SHETH [REFERRED TO]
BHAGIRATH RAKESH KAUSHIK VS. DELHI ADMINISTRATION:DELHI ADMINISTRATION [REFERRED TO]
SUPREME COURT ADVOCATES ON RECORD ASSOCIATION S P GUPTA VS. UNION OF INDIA [REFERRED TO]
S R BOMMAI VS. UNION OF INDIA [REFERRED TO]
SUPREME COURT BAR ASSOCIATION VS. UNION OF INDIA [REFERRED TO]
L AND L MC NEIL LIMITED VS. GOVERNMENT OF TAMIL NADU [REFERRED TO]
GOVT OF ANDHRA PRADESH VS. M T KHAN [REFERRED TO]
SWAMY SHRADDANANDA ALIAS MURALI MANOHAR MIS VS. STATE [REFERRED TO]
LALU PRASAD YADAV VS. STATE OF BIHAR [REFERRED TO]
STATE OF U P VS. RAKESH KUMAR KESHARI [REFERRED TO]
STATE OF GUJARAT VS. HON’BLE MR. JUSTICE R.A.MEHTA [REFERRED TO]
JUSTICE CHANDRASHEKARAIAH VS. JANEKERE C. KRISHNA [REFERRED TO]
MOHINDER SINGH VS. STATE OF PUNJAB [REFERRED TO]
MANOHAR LAL SHARMA VS. PRINCIPAL SECRETARY [REFERRED TO]
V. SRIHARAN @ MURUGAN VS. UNION OF INDIA [REFERRED TO]
Cited Judgements :-
VIKAS YADAV VS. STATE OF U.P. AND ORS. ETC. ETC. [LAWS(SC)-2016-10-20] [REFERRED TO]YOVEHEL VS. STATE OF MAHARASHTRA [LAWS(BOM)-2020-10-357] [REFERRED TO]
ANKUSH BHARAT GAIKWAD VS. STATE OF MAHARASHTRA [LAWS(BOM)-2024-2-102] [REFERRED TO]
UNION OF INDIA VS. V. SRIHARAN @ MURUGAN [LAWS(SC)-2015-12-10] [REFERRED TO]
SURESH CHAND VS. AJIT SINGH DAHIYA [LAWS(P&H)-2021-12-101] [REFERRED TO]
UNION OF INDIA AND ORS VS. D K SHARMA S/O RAM DAS SHARMA AND ORS [LAWS(PAT)-2015-10-130] [REFERRED]
SHIVA KUMAR VS. STATE OF KARNATAKA [LAWS(SC)-2023-3-119] [REFERRED TO]
S NALINI VS. STATE OF TAMIL NADU REP BY SECRETARY TO GOVERNMENT [LAWS(MAD)-2018-4-761] [REFERRED TO]
CHAND SINGH VS. STATE OF PUNJAB AND ORS. [LAWS(P&H)-2015-9-349] [REFERRED TO]
SPECIAL JUDGE (POCSO), NORTH TRIPURA, DHARMANAGAR VS. STATE OF TRIPURA [LAWS(TRIP)-2020-2-66] [REFERRED TO]
HARI BAHADUR VS. STATE OF U.P. [LAWS(ALL)-2024-4-56] [REFERRED TO]
SANAT KUMAR GHOSH VS. CHANCELLOR, UNIVERSITY OF KALYANI [LAWS(CAL)-2023-6-69] [REFERRED TO]
GULSHER @ BHOOT VS. STATE [LAWS(ALL)-2017-11-121] [REFERRED TO]
HARWINDER SINGH VS. STATE OF PUNJAB [LAWS(P&H)-2019-10-2] [REFERRED TO]
JUDGEMENT
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(1.)This writ petition, under Article 32 of the Constitution of India, has been filed by the Union of India praying for quashing of letter dated 19.02.2014, issued by the Chief Secretary, Government of Tamil Nadu to the Secretary, Government of India wherein the State of Tamil Nadu proposes to remit the sentence of life imprisonment and to release Respondent Nos. 1-7 herein who were convicted in the Rajiv Gandhi Assassination Case in pursuance of commutation of death sentence of Respondent Nos. 1-3 herein by this Court on 18.02.2014 in Transferred Case Nos. 1-3 of 2012 titled V. Sriharan @ Murugan & Ors. vs. Union of India & Ors., 2014 2 SCALE 505.
Writ Petition (Crl.) No. 105 of 2008
(2.)In the above writ petition, the petitioner who has been arrayed as Respondent No. 6 in Writ Petition (Crl.) No. 48 of 2014 (filed by the Union of India) prays for quashing of G.O. No. 873 dated 14.09.2006, G.O. No. 671 dated 10.05.2007 and G.O. (D) No. 891 dated 18.07.2007 issued by the State of Tamil Nadu, Home Department as the same are unconstitutional. In effect, the petitioner prayed for remission of his sentence, which was rejected by the Advisory Board.
Criminal M.P. Nos. 4622-24 of 2014
(3.)When the State of Tamil Nadu, in their letter dated 19.02.2014, sought for views of the Union of India for the release of Respondent Nos. 1- 7 in Writ Petition (Criminal) No. 48 of 2014 within three days from the date of receipt of the same, the Union of India filed the above criminal misc. petitions before this Court praying for restraining the State Government from passing any order of remission and releasing them from prison.
Factual Background:
Writ Petition (Crl.) No. 105 of 2008
(2.)In the above writ petition, the petitioner who has been arrayed as Respondent No. 6 in Writ Petition (Crl.) No. 48 of 2014 (filed by the Union of India) prays for quashing of G.O. No. 873 dated 14.09.2006, G.O. No. 671 dated 10.05.2007 and G.O. (D) No. 891 dated 18.07.2007 issued by the State of Tamil Nadu, Home Department as the same are unconstitutional. In effect, the petitioner prayed for remission of his sentence, which was rejected by the Advisory Board.
Criminal M.P. Nos. 4622-24 of 2014
(3.)When the State of Tamil Nadu, in their letter dated 19.02.2014, sought for views of the Union of India for the release of Respondent Nos. 1- 7 in Writ Petition (Criminal) No. 48 of 2014 within three days from the date of receipt of the same, the Union of India filed the above criminal misc. petitions before this Court praying for restraining the State Government from passing any order of remission and releasing them from prison.
Factual Background:
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