Vineet Narain Vs. Union Of India (UOI) On 09 July, 1997

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Vineet Narain v. Union Of India (uoi)

Vineet Narain
v.
Union Of India (uoi)

(Supreme Court Of India)

W.P. (Crl.) Nos. 340-43 of 1993 | 09-07-1997

1. The question pertaining to interference with or shifting of any of the officer in any of the investigative teams of the C.B.I. or any other connected investigative agency such as the enforcement Directorate in the several matters under investigation by them which are being monitored by this Court and some of the High Courts is under consideration by this Court in this matter which is being heard by a 3-Judge Bench and for this reason the same question even though raised in some other pending matters in this Court is not being considered therein. It is, therefore, inappropriate that the same question or any question connected with it in any manner be entertained or dealt with by any other court including any High Court in any of the matters before it. It has become necessary to say so in view of the fact that we are informed that the same question in different forms is being raised in some other courts including High Courts by different persons. The question being comprehensively dealt with by this 3-Judge Bench in this matter by this Court, we make it clear that no other court including any High Court will entertain or deal with the same in any direct or indirect manner. Such a course is essential in public interest. All the High Courts be given intimation of this order for necessary compliance.

2. List on 14th July, 1997.