Supreme Court - Daily Orders
State Of Gujarat vs Union Of India . on 8 May, 2014
Ø; IN THE SUPREME COURT OF INDIA
CRIMINAL ORIGINAL JURISDICTION
WRIT PETITION (CRL.) NO. 49 OF 2012
STATE OF GUJARAT ... PETITIONER(s)
Versus
UNION OF INDIA AND OTHERS ... RESPONDENT(s)
O R D E R
The reliefs sought for in the writ petition are as follows:
(b) direct all the State Governments/Union Territories to evolve and formulate an uniform nation-wise policy providing for an independent agency in terms of the "Monitoring Authority/Special Task Force"
created by the petitioner to investigate all cases of alleged encounters so as to ensure that on one hand extra-judicial killings under the garb of "fake encounters" stops and at the same time honest police officers, discharging their duties against terrorist organizations/organized criminals are not demoralized being under the threat of possibility of motivated allegations being made against them.
(c) direct all cases of alleged encounter deaths in all States in past 10 years to be investigated by such independent Monitoring Authority & Special Task Force to be constituted by each State/Union Territory in line of the petitioner State and reports of such Monitoring Authority may be directed to be placed before this Hon’ble Court.: 2 :
2. We have carefully considered the reliefs sought for in the writ petition and in our view, the reliefs prayed for by the petitioner cannot be granted by this Court in its jurisdiction under Article 32 of the Constitution of India.
3. Writ petition is, accordingly, dismissed. All pending applications stand disposed of.
..........................CJI. (R.M. LODHA) ............................J. (MADAN B. LOKUR) ............................J. (KURIAN JOSEPH) NEW DELHI;
MAY 8, 2014.
ITEM NO.24 COURT NO.1 SECTION PIL
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
WRIT PETITION (CRL.) NO(s). 49 OF 2012 STATE OF GUJARAT Petitioner(s) VERSUS UNION OF INDIA & ORS. Respondent(s) (With appln(s) for exemption from filing O.T. and office report ) Date: 08/05/2014 This Petition was called on for hearing today. CORAM :
HON’BLE THE CHIEF JUSTICE HON’BLE MR. JUSTICE MADAN B. LOKUR HON’BLE MR. JUSTICE KURIAN JOSEPH For Petitioner(s) Ms. Hemantika Wahi,Adv.
Ms. Jesal, Adv.
For Respondent(s) Ms. Kiran Bhardwaj, Adv.
Ms. Seema Rao, Adv.
Mr. Anirudh Tanwar, Adv. for
Mr. B.K. Prasad, Adv.
Ms. Kiran Bhardwaj, Adv. for Mr. D.S. Mahra, Adv..
Odisha Mr. Ashok Panigrahi, Adv.
Mr. Santosh Kumar, Adv.
Chhattisgarh Mr. C.D.Singh,Adv.
Ms. Sakshi Kakkar, Adv.
Andhra Pradesh Mr. D. Mahesh Babu, Adv.
Mr. Amit K.Nain, Adv.
Ms. Suchitra, Adv.
Mr. Aditya Jain, Adv.
Mr. B. Rama Krishna Das, Adv.
Mr. T.V. Bhaskar Reddy, Adv.
Ms. A. Subhashini ,Adv
Manipur Mr. Sapam Biswajit Meitei, Adv.
Mr. Khwairakpam Nobin Singh ,Adv.: 2:
Haryana Dr. Monika Gusain, Adv.
Rajasthan Mr. S.S. Shamshery, Adv.
Mr. Sandeep Singh, Adv.
Mr. Amit Sharma,Adv.
Mr. Irshad Ahmad, Adv.
HP Mr. Suryanarayana Singh, Adv.
Ms. Pragati Neekhra, Adv. Mr. Jogy Scaria, Adv.
Sikkim Ms. Aruna Mathur, Adv.
Mr. Yusuf,Adv.
Mr. Ashok K. Pillai,Adv.for M/s Arputham Aruna & Co.
J&K Mr. Sunil Fernandes, Adv.
Mr. Raghav Chadha, Adv.
Mr. Anil K. Chopra ,Adv Mr. Ritu Raj Biswas, Adv. for Mr. Gopal Singh ,Adv Bihar Mr. Chandan Kumar, Adv. for Mr. Gopal Singh, Adv.
Tripura Mr. Ritu Raj Biswas, Adv. for Mr. Gopal Singh, Adv.
Jharkhand Mr. Tapesh Kr. Singh, Adv.
Mr. Mohd. Waquas, Adv.
Tamil Nadu Mr. M. Yogesh Kanna, Adv Mr. A. Santha Kumaran, Adv. Ms. Vanita C. Giri, Adv.
Puducherry Mr. V.G. Pragasam, Adv.
Mr. S.J. Aristotle, Adv. Mr. Prabu Ramasubramanian, Adv.
Mizoram Mr. K.N. Madhusoodhnan, Adv.
Mr. T.G.N. Nair, Adv.
Mr. Pragyan Sharma, Adv. Mr. Heshu Kayina, Adv.
Arunachal Pradesh Mr. Anil Shrivastav, Adv Mr. Rituraj Biswas, Adv.
A&N Administration Mr Balasubramaniam, Adv.
Mr. K.V. Jagdishvaran, Adv. Mrs G. Indira, Adv.: 3 :
Mr. Pankaj Bhatia, Adv.
Mr. Jitendra Kumar Bhatia, Adv. Mr. Mukesh Verma, Adv.
Mr. Himinder Lal ,Adv.
Maharashtra Ms. Asha Gopalan Nair ,Adv.
Mr. Abhishek Kumar Pandey, Adv. Mr. A.P. Mayee, Adv.
Assam Ms. Vartika Sahay Walia, Adv. for M/s Corporate Law Group NHRC Ms. Shobha ,Adv Mr. P. Mohan, Adv.
Mr. P.V. Yogeswaran ,Adv Mr. Dharmendra Kumar Sinha ,Adv Nagaland Ms. K. Enatoli Sema, Adv.
Mr. Amit Kumar Singh, Adv.
West Bengal Mr. Soumya Chakraborty, Adv.
Mr. Anip Sachthey, Adv.
Meghalaya Mr. Ranjan Mukherjee, Adv.
Mr. S.C. Ghsoh, Adv.
Mr. S. Bhowmick, Adv.
Punjab Mr. V. Madhukar, A.A.G. Ms. Anvita Gowshish, Adv. Mr. Kuldip Singh, Adv.
UPON hearing counsel the Court made the following O R D E R Writ Petition is dismissed in terms of signed order.
(Pardeep Kumar) (Renu Diwan)
AR-cum-PS Court Master
[SIGNED ORDER IS PLACED ON THE FILE]