Union Of India v. V. Sriharan @ Murugan & Others

Union Of India v. V. Sriharan @ Murugan & Others

(Supreme Court Of India)

Writ Petition (Criminal) No. 48 Of 2014 | 27-02-2014

1. Issue notice.

2. Mr. Rakesh Dwivedi, learned senior counsel, accepts notice on behalf of the State of Tamil Nadu.

3. Mr. Sanjay Hegde, learned counsel, accepts notice on behalf of the respondent Nos.1, 2, 3 and 6.

4. Mr. P.R. Kovilan Poongkuntran, learned counsel, accepts notice on behalf of the respondent Nos.4, 5 and 7.

5. Post this matter and W.P.(Crl.) No.105 of 2008, along with Crl.M.P. No.4622 filed in Transferred Case (Crl.) No.1 of 2012, etc., on 6th March, 2014, at the top of the List.

6. The respondent Nos.8 to 10, are directed to maintain status quo in respect of the respondent Nos.4 to 7 also, till 6th March, 2014.

Advocate List
Bench
  • HON'BLE CHIEF JUSTICE MR. P. SATHASIVAM
  • HON'BLE MR. JUSTICE RANJAN GOGOI
  • HON'BLE MR. JUSTICE N.V. RAMANA
Eq Citations
  • (2016) 7 SCC 191
  • (2016) 2 SCC CRI 858
  • LQ/SC/2014/234
Head Note

Constitution of India — Arts. 21, 32, 14, 19(1)(a) & (d) and 226 — CBI raid on premises of respondent Nos1 to 7 — Writ petition challenging raid — CBI raid on premises of respondent Nos4 to 7 also directed to be maintained status quo — Criminal Procedure Code, 1973, S. 165-A not applicable to private premises of accused