UNION OF INDIA (UOI) Vs. T. NATHAMUNI
LAWS(SC)-2014-12-15
SUPREME COURT OF INDIA
Decided on
December 01,2014
UNION OF INDIA (UOI)
Appellant
VERSUS
T. Nathamuni
Respondents
Referred Judgements :-
H N RISHBUD VS. STATE OF DELHI [REFERRED TO]STATE OF MADHYA PRADESH VS. MUBARAK ALI [REFERRED TO]
STATE OF MADHYA PRADESH VS. MUBARAK ALI [REFERRED TO]
MAJOR E G BARSAY VS. STATE OF BOMBAY:HARNAM SINGH RAM SINGH KOCHHAR [REFERRED TO]
STATE OF ANDHRA PRADESH VS. N VENUGOPAL [REFERRED TO]
SAILENDRANATH BOSE VS. STATE OF BIHAR [REFERRED TO]
M G SUMKUNTE VS. STATE OF MYSORE [REFERRED TO]
MUNI LAL VS. DELHI ADMINISTRATION [REFERRED TO]
KHANDU SONU DHOBI VS. STATE OF MAHARASHTRA [REFERRED TO]
A C SHARMA VS. DELHI ADMINISTRATION [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
Cited Judgements :-
RAJ KUMAR VS. STATE OF U P & ANOTHER [LAWS(ALL)-2018-1-491] [REFERRED TO]MUKESH SINGH VS. STATE (NARCOTIC BRANCH OF DELHI) [LAWS(SC)-2020-8-40] [REFERRED TO]
STATE BY LOKAYUKTHA POLICE VS. H. SRINIVAS [LAWS(SC)-2018-5-54] [REFERRED TO]
KAILASH NARAYAN VS. STATE OF M P [LAWS(MPH)-2019-4-10] [REFERRED TO]
K.V. RAGHURAM AND ORS. VS. STATE [LAWS(KAR)-2015-9-36] [REFERRED TO]
RAJIV GOYAL VS. STATE OF H.P. [LAWS(HPH)-2023-12-73] [REFERRED TO]
PROF. JAYANTI VIJAYA RATNA VS. STATE [LAWS(APH)-2017-9-78] [REFERRED TO]
J. MURALIDHAR GOUD VS. STATE OF TELANGANA [LAWS(TLNG)-2018-11-26] [REFERRED TO]
STATE OF BIHAR AND OTHERS ETC. VS. ANIL KUMAR AND OTHERS ETC. [LAWS(SC)-2017-3-122] [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION, SIC-I, C-1HUTMENT VS. MANISH KUMAR [LAWS(ALL)-2018-9-13] [REFERRED TO]
PRADEEP N.SHARMA VS. STATE OF GUJARAT [LAWS(GJH)-2019-1-102] [REFERRED TO]
R.A.H. SIGURAN VS. SHANKARE GOWDA @ SHANKARA [LAWS(SC)-2017-8-123] [REFERRED TO]
ARUMOY BASU THAKUR VS. STATE OF WEST BENGAL [LAWS(CAL)-2023-4-125] [REFERRED TO]
DEEPAK SHRIVASTAVA VS. STATE OF M.P. [LAWS(MPH)-2019-12-33] [REFERRED TO]
JUDGEMENT
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(1.)Leave granted.
(2.)The present appeals are directed against the common judgment and order dated 5.7.2013 passed by the Madurai Bench of Madras High Court in Crl. O.P. No. 1943 & 6464 of 2010, whereby the High Court set aside the order passed by the Trial court permitting a Sub-Inspector of Police to investigate the matter under the Prevention of Corruption Act.
(3.)The facts giving rise to the present appeals are that on the basis of a complaint from one S. Muniraj a case being RC 50(A)/2009 was registered by Central Bureau of Investigation, ACB, Chennai against Respondent-T. Nathamuni, Inspector of Income Tax on the allegation that the accused had demanded an amount of Rs. 5,000/- from the complainant. A trap was laid and allegedly the accused was caught red handed while accepting the bribe amount. Initially, the case was investigated by Mr. Lawrence, Inspector of Police and owing to some administrative reasons, the Superintendent of Police, Central Bureau of Investigation, Anti Corruption Branch, Chennai filed petition dated 22.9.2007 Under Section 17 of the Prevention of Corruption Act, 1988 (in short, 'the Act') before the Court of Special Judge CBI cases, Madurai seeking permission for investigation of the case by Shri G.A. Suriya Kumar, Sub-Inspector of Police, instead of Mr. Lawrence, Inspector of Police.
(2.)The present appeals are directed against the common judgment and order dated 5.7.2013 passed by the Madurai Bench of Madras High Court in Crl. O.P. No. 1943 & 6464 of 2010, whereby the High Court set aside the order passed by the Trial court permitting a Sub-Inspector of Police to investigate the matter under the Prevention of Corruption Act.
(3.)The facts giving rise to the present appeals are that on the basis of a complaint from one S. Muniraj a case being RC 50(A)/2009 was registered by Central Bureau of Investigation, ACB, Chennai against Respondent-T. Nathamuni, Inspector of Income Tax on the allegation that the accused had demanded an amount of Rs. 5,000/- from the complainant. A trap was laid and allegedly the accused was caught red handed while accepting the bribe amount. Initially, the case was investigated by Mr. Lawrence, Inspector of Police and owing to some administrative reasons, the Superintendent of Police, Central Bureau of Investigation, Anti Corruption Branch, Chennai filed petition dated 22.9.2007 Under Section 17 of the Prevention of Corruption Act, 1988 (in short, 'the Act') before the Court of Special Judge CBI cases, Madurai seeking permission for investigation of the case by Shri G.A. Suriya Kumar, Sub-Inspector of Police, instead of Mr. Lawrence, Inspector of Police.
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