E. SIVAKUMAR Vs UNION OF INDIA
Bench: HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN, HON'BLE MR. JUSTICE A.M. KHANWILKAR
Judgment by: HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
Case number: SLP(C) No.-013817 / 2018
Diary number: 17180 / 2018
Advocates: Misha Rohatgi Vs
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
SPECIAL LEAVE PETITION (CIVIL) NO. OF 2018 (Diary No.17180/2018)
E. SIVAKUMAR ....Petitioner(s)
:Versus:
UNION OF INDIA AND ORS. ....Respondent(s)
O R D E R
A.M. Khanwilkar, J.
1. This special leave petition takes exception to the
judgment and order of the High Court of Judicature at Madras
dated 26th April, 2018 in Writ Petition No.19335 of 2017,
whereby the High Court has issued a writ of mandamus to
transfer the investigation of a criminal case concerning the
illegal manufacture and sale of Gutkha and Pan Masala,
2
containing Tobacco and/or Nicotine, to the Central Bureau of
Investigation (“CBI”).
2. The petitioner has been named as an accused in the FIR
because of his alleged involvement in the crime under
investigation. The petitioner at the relevant time was posted on
deputation as Food Safety Officer in the Food Safety and Drug
Administration Department, Ministry of Health. The stated
crime was being investigated by the State Vigilance
Commission, constituted by the State of Tamil Nadu, headed
by a Vigilance Commissioner. The gravamen of the challenge
to the impugned judgment is on four counts:
(i) First, that the prayer for transfer of investigation of
the crime in question to the CBI has already been
considered and negatived by the Coordinate Bench
of the same High Court in Writ Petition No.1846 of
2017 vide judgment dated 27th January, 2017 and
again in Writ Petition No.12482 of 2017 vide
judgment dated 28th July, 2017. These decisions
have been completely disregarded in the impugned
judgment.
3
(ii) Second, the petitioner though named as an accused
in the FIR was not given an opportunity of hearing
nor was made a party in the public interest
litigation in which the impugned judgment has been
passed. Resultantly, the judgment under appeal is a
nullity and liable to be set aside only on this score.
(iii) Third, no special circumstances have been noted by
the High Court in the impugned judgment for
transferring the investigation to CBI. The High
Court has not even bothered to examine the efficacy
of the status report regarding the investigation done
by the Vigilance Commission. In other words, there
was no tangible ground for directing investigation of
the crime in question by the CBI.
(iv) Lastly, it is contended that the writ petition filed as
public interest litigation was politically motivated
having been filed by a member of the Legislative
Assembly in the State of Tamil Nadu.
3. To buttress the above-mentioned grounds of challenge,
reliance is placed on the decision of this Court in the case of
State of Punjab Vs. Davinder Pal Singh Bhullar and Ors.1
1 (2011) 14 SCC 770
4
4. The admission of this special leave petition is opposed by
respondent No.14 (writ petitioner). It is urged on behalf of
respondent No.14 that the High Court has considered all
aspects of the matter and being satisfied about the
imperativeness of a fair investigation of the crime in question
involving high ranking officials and the tentacles of the
conspiracy in commission of the crime transcending beyond
the State of Tamil Nadu and into different States, it deemed it
appropriate to issue a writ of mandamus to transfer the
investigation to CBI. It is contended that there is no merit in
the objections raised on behalf of the petitioner.
5. We have heard Mr. Mukul Rohatgi, learned senior
counsel appearing on behalf of the petitioner and Mr. P.
Wilson, learned senior counsel appearing on behalf of
respondent No.14.
6. On a careful consideration of the impugned judgment, we
agree with respondent No.14 (writ petitioner) that the High
Court has cogitated over all the issues exhaustively and being
fully satisfied about the necessity to ensure fair investigation
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of the crime in question, justly issued a writ of mandamus to
transfer the investigation to CBI. As regards the first point
raised by the petitioner, we find that the High Court was alive
to the fact that the Coordinate Bench of the same High Court
had occasion to decide Writ Petition No.1846 of 2017 and Writ
Petition No.12482 of 2017, as can be discerned from the
discussion in paragraphs 107 to 122 of the impugned
judgment. As regards Writ Petition No.1846 of 2017, that was
filed by one P. Wilson, a lawyer by profession. Indeed, it was
filed as public interest litigation to initiate an
inquiry/investigation into the allegation of corruption,
investigate, prosecute and ferret out the truth regarding the
connivance of senior police officers as noted by the
Commissioner of Police, Chennai City, in his letter dated 22nd
December, 2016 addressed to the Principal Secretary, Home
Department, Government of Tamil Nadu. The Court, however,
found that the said petition lacked specific ground and
material and, more so, the Court doubted the bona fides of the
petitioner therein and thus summarily rejected the petition
vide judgment dated 27th January, 2017. As regards Writ
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Petition No.12482 of 2017, filed by one K. Kathiresan, a lawyer
by profession, as public interest litigation, the relief claimed
was primarily to quash an order dated 30th June, 2017
granting extension of service to respondent No.5 therein and
further, to direct registration of a case in reference to the
communication sent by the Commissioner of Police, Chennai,
in respect of sale of banned substances, namely, Gutkha and
Pan Masala in the State of Tamil Nadu and to constitute a
Special Investigation Team to investigate the case under the
direct monitoring of the High Court. Thus, the primary
concern in the said writ petition was about the appointment of
respondent No.5 therein as Director General of Police on
account of his name being referred to in the incriminating
documents seized by the Income Tax Department from the
partners of a gutkha manufacturing concern. In the analysis
of the case, the Coordinate Bench vide its judgment dated 28th
July, 2017 noted the prayer of the said writ petitioner to direct
the CBI to take over the investigation by constituting a Special
Investigating Team. The Court did advert to the question of
entrusting the investigation to CBI in paragraphs 25A to 25D
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of the said judgment. However, after perusal of the case diary
of the Director of Vigilance and Anti Corruption, the Court
opined that the investigation of the crime was in progress.
Therefore, it only issued directions to strengthen the
investigation by Vigilance Commissioner in paragraph 30 of
the said judgment. In that context the Court noted that it was
not necessary to transfer the inquiry/investigation to CBI.
That is the thrust of the analysis of the previous judgments, if
read in proper perspective. These aspects have been duly
taken note of in the impugned judgment in paragraphs 107
onwards, including the legal position on the doctrine of res
judicata and finally answered in paragraphs 141 to 144 of the
impugned judgment in the following words:
“141. As observed by K.K. Sasidharan and G.R.
Swaminathan,JJ. in K. Kathiresan, supra, the Vigilance Commission headed by the Vigilance Commissioner has extensive powers to curb corruption and initiate action
against government servants and servants of public sector undertakings for acceptance of illegal gratification and
matters incidental thereto. The State Vigilance Commission might enquire into allegations of corruption against officials of the State Government. The State Vigilance Commission
might also conduct a detailed enquiry to fix the responsibility for the loss of the file containing incriminating materials handed over to the then Chief Secretary by the Principal
Director of Income Tax (Investigation) on 12.8.2016 and ensure that the guilty are brought to book and appropriate
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action taken in accordance with law. However, investigation by the Vigilance department is from the angle of vigilance.
The aim is to detect corruption. The power of the Vigilance Commission to investigate would not extend to an enquiry
into the modus operandi of the gutkha mafia, the mode and manner of import from other States, distribution and sale of gutkha and other chewable forms of tobacco, and detection
of the sources of supply. Enquiry by the Vigilance Department would not unearth secret storage and manufacturing units. Nor would such investigation be able
to detect incidents of illegal import, supply and sale or nab those actually manufacturing, supplying, importing, selling
or otherwise dealing with prohibited food items containing tobacco and nicotine such as gutkha.
142. Investigation by a centralized agency like the CBI would
be more comprehensive and cover all aspects of the illegal manufacture, import, supply, distribution and sale of
banned chewable tobacco items, including the detection of all those involved in such illegal import, manufacture, supply, distribution and sale, as also the detection of
corruption and complicity of public servants and/or government servants in this regard. As observed above, there is no conflict between CBI investigation and investigation by
the State machinery. Investigation can be carried out more effectively with the CBI and the Vigilance Department
working in cooperation.
143. The underground gutkha business is a crime against society which needs to be curbed. We, therefore, deem it
appropriate to direct the CBI to investigate into all aspects of the offence of illegal manufacture, import, supply,
distribution and sale of gutkha and other forms of chewable tobacco which are banned in the State of Tamil Nadu and the Union Territory of Puducherry, including detection of
and action against those involved in the offence as aforesaid, whether directly or indirectly, by aiding abetting the offence
or interfering with attempts to curb the offence.
144. This order is, in our view, not only imperative to stop the menace of the surreptitious sale of gutkha and chewable
forms of tobacco which pose a health hazard to people in general and in particular the youth and to punish the guilty,
but also to instill faith of the people in the fairness and impartiality of the investigation. We see no reason for the
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State to view the entrustment of investigation to the CBI as an affront to the efficiency or efficacy of its own investigation
system and we make it absolutely clear that this direction is not to be construed as any definite finding of this Court of the
complicity of any constitutional functionary or of any specific official of the State Government.”
7. The view so taken by the High Court in the facts of the
present case, in our opinion, being a possible view, the ground
under consideration is devoid of merit. Suffice it to observe
that it is not a case of disregarding the binding decision or
precedent of the Coordinate Bench of the same High Court. We
say so because, in the impugned judgment the decision of the
Coordinate Bench has been distinguished. Besides, the
question regarding the necessity to ensure a fair and impartial
investigation of the crime, whose tentacles were not limited to
the State of Tamil Nadu but transcended beyond to other
States and may be overseas besides involving high ranking
officials of the State as well as the Central Government, has
now been directly answered. For instilling confidence in the
minds of the victims as well as public at large, the High Court
predicated that it was but necessary to entrust the
investigation of such a crime to CBI. Viewed thus, there is no
infirmity in the conclusion reached by the High Court in the
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impugned judgment, for having entrusted the investigation to
CBI.
8. As regards the second ground urged by the petitioner, we
find that even this aspect has been duly considered in the
impugned judgment. In paragraph 129 of the impugned
judgment, reliance has been placed on Dinubhai Boghabhai
Solanki Vs. State of Gujarat and Ors.2, wherein it has been
held that in a writ petition seeking impartial investigation, the
accused was not entitled to opportunity of hearing as a matter
of course. Reliance has also been placed in the case of
Narender G. Goel Vs. State of Maharashtra and Anr. 3, in
particular, paragraph 11 of the reported decision wherein the
Court observed that it is well settled that the accused has no
right to be heard at the stage of investigation. By entrusting
the investigation to CBI which, as aforesaid, was imperative in
the peculiar facts of the present case, the fact that the
petitioner was not impleaded as a party in the writ petition or
for that matter, was not heard, in our opinion, will be of no
2 (2014) 4 SCC 626
3 (2009) 6 SCC 65
11
avail. That per se cannot be the basis to label the impugned
judgment as a nullity.
9. Our attention was invited to the observations made in
paragraph 73 in the State of Punjab (supra), which in turn
adverts to the exposition in D. Venkatasubramaniam & Ors.
Vs. M.K. Mohan Krishnamachari & Anr.,4 wherein it has
been held that an order passed behind the back of a party is a
nullity and liable to be set aside only on this score. That may
be so, if the order to be passed behind the back of the party
was to entail in some civil consequence to that party. But a
person who is named as an accused in the FIR, who otherwise
has no right to be heard at the stage of investigation or to have
an opportunity of hearing as a matter of course, cannot be
heard to say that the direction issued to transfer the
investigation to CBI is a nullity. This ground, in our opinion,
is an argument of desperation and deserves to be rejected.
10. The third contention urged by the petitioner, that neither
special reasons have been recorded nor the status report of
4 (2009) 10 SCC 488
12
the investigation already done by the Vigilance Commission
has been considered, also does not commend us. As noted
earlier, the High Court in the impugned judgment has
exhaustively analysed all aspects of the matter as can be
discerned from paragraphs 84 to 87, 91 to 97, 100 to 107;
and again in paragraphs 141-144 which have been extracted
hitherto. In our opinion, in the peculiar facts of the present
case, the High Court has justly transferred the investigation to
CBI after due consideration of all the relevant aspects, which
approach is consistent with the settled legal position
expounded in the decisions adverted to in the impugned
judgment, including the decision in Subrata Chattoraj Vs.
Union of India and Ors.,5 which predicates that transfer of
investigation to CBI does not depend on the inadequacy of
inquiry/investigation carried out by the State police. We agree
with the High Court that the facts of the present case and the
nature of crime being investigated warrants CBI investigation.
5 (2014) 8 SCC 768
13
11. In the case of Dharam Pal Vs. State of Haryana and
Ors.,6 this Court has underscored the imperativeness of
ensuring a fair and impartial investigation against any person
accused of commission of cognizable offence as the primary
emphasis is on instilling faith in public at large and the
investigating agency. The dictum in paragraph 24 and 25 of
this reported decision is quite instructive which read thus:
“24. Be it noted here that the constitutional courts can direct for further investigation or investigation by some other investigating agency. The purpose is, there has to be a fair
investigation and a fair trial. The fair trial may be quite difficult unless there is a fair investigation. We are absolutely
conscious that direction for further investigation by another agency has to be very sparingly issued but the facts depicted in this case compel us to exercise the said power. We are
disposed to think that purpose of justice commands that the cause of the victim, the husband of the deceased, deserves to
be answered so that miscarriage of justice is avoided. Therefore, in this case the stage of the case cannot be the governing factor.
25. We may further elucidate. The power to order fresh, de novo or reinvestigation being vested with the constitutional
courts, the commencement of a trial and examination of some witnesses cannot be an absolute impediment for
exercising the said constitutional power which is meant to ensure a fair and just investigation. It can never be forgotten that as the great ocean has only one test, the test of salt, so
does justice has one flavour, the flavour of answering to the distress of the people without any discrimination. We may
hasten to add that the democratic set-up has the potentiality
6 (2016) 4 SCC 160
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of ruination if a citizen feels, the truth uttered by a poor man is seldom listened to. Not for nothing it has been said that
sun rises and sun sets, light and darkness, winter and spring come and go, even the course of time is playful but
truth remains and sparkles when justice is done. It is the bounden duty of a court of law to uphold the truth and truth means absence of deceit, absence of fraud and in a criminal
investigation a real and fair investigation, not an investigation that reveals itself as a sham one. It is not acceptable. It has to be kept uppermost in mind that
impartial and truthful investigation is imperative. If there is indentation or concavity in the investigation, can the “faith”
in investigation be regarded as the gospel truth? Will it have the sanctity or the purity of a genuine investigation? If a grave suspicion arises with regard to the investigation,
should a constitutional court close its hands and accept the proposition that as the trial has commenced, the matter is
beyond it? That is the “tour de force” of the prosecution and if we allow ourselves to say so it has become “idée fixe” but in our view the imperium of the constitutional courts cannot
be stifled or smothered by bon mot or polemic. Of course, the suspicion must have some sort of base and foundation and not a figment of one’s wild imagination. One may think an
impartial investigation would be a nostrum but not doing so would be like playing possum. As has been stated earlier,
facts are self-evident and the grieved protagonist, a person belonging to the lower strata. He should not harbour the feeling that he is an “orphan under law”.
12. Suffice it to observe that we do not intend to deviate from
the conclusion reached by the High Court that in the peculiar
facts and circumstances of the case, it is but appropriate that
investigation of the crime in question must be entrusted to
CBI.
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13. Reverting to the last contention that the High Court
should have been loath to entertain a public interest litigation
at the instance of respondent No.14, who happens to be a
member of the Legislative Assembly in the State of Tamil Nadu
or that he had pro-actively participated in raising the issue in
the Assembly, has also been answered in the impugned
judgment. The Court, while entertaining public interest
litigation at the instance of respondent No.14, has relied upon
the dictum in K. Anbazhagan Vs. Superintendent of Police
and Ors.,7 wherein it is observed that the political opponents
play an important role both inside and outside the House and
are the watchdogs of the Government in power. They are the
mouthpiece to ventilate the grievances of the public at large, if
genuinely and unbiasedly projected. Referring to this decision,
the Court noted in paragraph 70 of the impugned judgment
that a petition filed by such persons (such as respondent
No.14) cannot be brushed aside on the allegation of political
vendetta, if otherwise, it is genuine and raises a reasonable
apprehension of likelihood of bias in the dispensation of
7 (2004) 3 SCC 767
16
criminal justice system. Accordingly, the ground of challenge
under consideration, in our opinion, is devoid of merits.
14. While parting, we may restate the observations made by
the High Court in paragraph 144 of the impugned judgment to
clarify that the transfer of investigation of the crime in
question to CBI is no reflection on the efficiency or efficacy of
the investigation done by the State Vigilance Commission. We
reiterate that position.
15. As a result, this special leave petition is dismissed.
.………………………….CJI.
(Dipak Misra)
…………………………..….J. (A.M. Khanwilkar)
…………………………..….J. (Dr. D.Y. Chandrachud)
New Delhi;
May 18, 2018.