COMMON CAUSE AND ORS Vs UNION OF INDIA AND ORS.
Bench: MADAN B. LOKUR,KURIAN JOSEPH,A.K. SIKRI
Case number: W.P.(C) No.-000463-000463 / 2012
Diary number: 33192 / 2012
Advocates: PRASHANT BHUSHAN Vs
D. S. MAHRA
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
I.A.NO. 13 OF 2014
IN
WRIT PETITION (CIVIL) NO. 463 OF 2012
Common Cause & Ors. …..Petitioners
vs.
Union of India & Ors. …..Respondents
J U D G M E N T
Madan B. Lokur, J.
1. In our order dated 14th May, 2015 we had held that it was
completely inappropriate for Mr. Ranjit Sinha (then Director of the
Central Bureau of Investigation or CBI) to have met persons accused in
the coal block allocation cases without the investigating officer being
present or without the investigating team being present. We were also of
opinion that in view of this, it would be necessary to enquire whether any
one or more such meetings that Mr. Sinha had with the accused persons
had any impact on the investigations and subsequent charge–sheets or
closure reports filed by the CBI. I.A. No. 13/2014 in WP (C) No.463/2012 Page 1 of 4
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2. We had requested assistance from the Central Vigilance
Commission in this regard and during the pendency of the proceedings,
we had also appointed a Committee headed by Mr. M.L. Sharma, IPS
(Retired), former Special Director CBI and former Central Information
Commissioner to look into the allegations and give us a report.
3. Mr. Sharma submitted a report on 4th March, 2016, a copy of which
was handed over to the learned Attorney General with a request to
consider the report and assist us as to the further course of action.
4. Thereafter, we heard the submissions of all the learned counsel
including Mr. Vikas Singh appearing on behalf of Mr. Ranjit Sinha.
5. We have perused the detailed report given by Mr. M.L. Sharma and
express our gratitude to him for the invaluable assistance rendered by
him and his team. We would not like to make any comment on the
contents of the report but on a careful perusal thereof, we do think it
necessary to accept the second prayer made in the I.A. which is to the
following effect :-
“Direct an SIT appointed by this Hon’ble Court to investigate the abuse of authority committed by the CBI Director in order to scuttle enquiries, investigations and prosecutions being carried out by the CBI in coal block allocation cases and other important cases”.
6. We have considered the issue whether an outside body of
investigators should be appointed as the Special Investigating Team.
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However, in our considered opinion, since there has been a change of
guard in the CBI, we would continue to repose our faith in the
impartiality of the CBI to look into the report prepared by Mr. M.L.
Sharma and other relevant documents and conduct an investigation (as a
Special Investigating Team) into the abuse of authority prima facie
committed by Shri Ranjit Sinha with a view to scuttle enquires,
investigations and prosecutions being carried out by the CBI in coal
block allocation cases.
7. The Special Investigating Team led by the Director, CBI may take
the assistance of two officers of the CBI nominated by the Director with
due intimation to this Court. The Director, CBI will also take the Chief
Vigilance Commissioner into confidence in respect of the investigations.
Since the Director, CBI will undoubtedly require the assistance of
somebody well conversant with the law, we request Mr. R.S. Cheema
who is already a Special Public Prosecutor in the coal block allocation
cases to assist the Director, CBI and his team on legal issues.
8. We make it clear that we have not expressed any opinion on the
merits of the allegations made by the petitioner or make any comment on
the contents of the report prepared by Mr. M.L. Sharma and his team
except to say that a prima facie case has definitely been made out for
investigation into the abuse of authority by Mr. Ranjit Sinha in terms of
I.A. No. 13/2014 in WP (C) No.463/2012 Page 3 of 4
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the report.
9. A copy of this order may be provided to the Director, CBI who will
indicate on the next date of hearing the composition of his team and the
time required to complete the investigations.
10. We need hardly emphasise that the matter is of considerable public
importance and should be taken up with due earnestness by the Director,
CBI.
…………………………..J ( Madan B. Lokur )
………………………….. J ( Kurian Joseph )
…………………………..J New Delhi; ( A.K. Sikri ) January 23, 2017
I.A. No. 13/2014 in WP (C) No.463/2012 Page 4 of 4