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Supreme Court - Daily Orders

A.G. Perarivalan vs State Through Superintendent Of Police ... on 14 March, 2018

Bench: Ranjan Gogoi, R. Banumathi, Mohan M. Shantanagoudar

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     ITEM NO.2                         COURT NO.3                 SECTION II-C

                              S U P R E M E C O U R T O F      I N D I A
                                      RECORD OF PROCEEDINGS

     PETITION(S) FOR SPECIAL LEAVE TO APPEAL (CRL.)      NO(S).  10039-
     10040/2016
     (ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 06-03-2015
     IN CRLOP NO. 4084/2015 AND CRLOP NO. 5073/2015 PASSED BY THE HIGH
     COURT OF JUDICATURE AT MADRAS)

     A.G. PERARIVALAN                                               PETITIONER(S)

                                                 VERSUS

     STATE THROUGH SUPERINTENDENT OF POLICE & ANR.      RESPONDENT(S)
     (IA NO.73470/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS FOR
     INTERVENTION APPLICATION ON IA 2530/2017 FOR PERMISSION TO APPEAR
     AND ARGUE IN PERSON ON IA 2532/2017 AND IA NO.118421/2017-
     SUSPENSION OF SENTENCE AND IA NO.11073/2018-RECALLING THE COURTS
     ORDER) MR. RAMESH DALAL, APPLICANT-IN-PERSON[TOP OF THE LIST])

     Date : 14-03-2018 These matters were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE RANJAN GOGOI
                         HON'BLE MRS. JUSTICE R. BANUMATHI
                         HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR

     For Petitioner(s)                  Mr.   Gopal Shankarnarayanan, Adv.
                                        Mr.   S. Prabu Ramasubramanian, Adv.
                                        Ms.   Paari Vendhan, Adv.
                                        Mr.   Sabarish Subramaniam, Adv.
                                        Mr.   William Vinoth Kumar, Adv.
                                        Mr.   Vishwalinban, Adv.
                                        Mr.   S. Gowthaman, AOR

     For Respondent(s)                  Ms. Pinky Anand, ASG
                                        Mr. Sanjai Kumar Pathak, Adv.
                                        Mrs. Rekha Pandey, Adv.
                                        Mr. T.A. Khan, Adv.
                                        Ms. Snidha Mehra, Adv.
                                        Ms. Kritika Sachdeva, Adv.
                                        Mr. B.V. Balaram Das, AOR
                                        Mr. Mukesh Kumar Maroria, AOR
Signature Not Verified

Digitally signed by
     Applicant (s)
VINOD LAKHINA
Date: 2018.03.15
                                        Mr. Ramesh Dalal – in- person
17:15:25 IST
Reason:
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UPON hearing the counsel the Court made the following
                   O R D E R

Mr.   Ramesh   Dalal,   applicant­in­person   prays for   liberty   to   withdraw   the applications/Crl.M.Ps.   for   intervention. Liberty,   as   prayed,   is   granted.   The applications/Crl.M.Ps.   for   intervention   are accordingly closed on withdrawal.    CRL.M.P./I.A.   NO.11073   OF   2018   IN    SLP(CRL)   NOS.

10039­10040 OF 2016 [FOR RECALL] We   have   heard   Shri   Gopal   Sankaranarayana, learned   counsel   for   the   applicant   –   accused   and Mrs.   Pinky   Anand,   learned   Additional   Solicitor General appearing for the Union of India.  

We have read and considered the confessional statement   of   the   applicant   –   A.G.   Perarivalan   @ Arivu   (Accused   No.18)   and   the   judgment   of   this Court dated 11th May, 1999 passed in State through Superintendent of Police, CBI/SIT  vs.  Nalini and others [Death Referene Case No.1 of 1998 (@ D.No. 1151   of   1998)   reported   in   (1999)   5   SCC   253, particularly,   those   contained   in   paragraph   Nos. 256 to 275, 615, 616 and 707 to 709.  

We have also considered the affidavit dated 26th  October,   2017   filed   by   V.   Thiagarajan   (PW

52),   retired   as   D.G.P.   (Training),   Odisa explaining/stating that the   exculpatory part of the   confession   of   the   accused   ­   applicant (Accused   No.18),   namely,   that   he   was   unaware   of the purpose for which the 9 volt  batteries  were purchased by him and handed over to Sivarasan was not   recorded   as   a   part   of   the   confessional statement.

Having   regard   to   the   discussions   in   the judgment   of   this   Court   in  Nalini   and   others (supra),  specifically the paragraphs referred to above,   even   if   we   are   to   hypothetically   proceed that   the   matter   can   be   re­looked   by   way   of   the present recall application, we are satisfied that the   judgment/order   of   this   Court   in  Nalini   and others  (supra)   would   not   require   to   be reconsidered   or   reviewed   on   the   grounds   urged. We,   therefore,   dismiss   the   application   seeking recall   of   this   Court   judgment/order   dated   11th May, 1999 passed in  State through Superintendent of Police, CBI/SIT vs. Nalini and others (supra).  4 SLP(CRL) NOS. 10039­10040 OF 2016 We have perused the last report with regard to   the   on­going   investigation   by   the   Multi Disciplinary Monitoring Agency (MDMA) constituted pursuant  to the report  of Jain  Commission.   The said   report   would   go   to   indicate   that   the investigation is still open and Letter Rogatories have been issued to different countries including Sri Lanka where some of the persons required to be investigated are presently residing.

The   Union   of   India   is   directed   to   place before the  Court  the steps that have  been taken and   those   that   can   be   initiated,   through   the diplomatic channels, to ensure that investigation with regard to the issue of larger conspiracy is brought to an end as expeditiously as possible.  

The CBI will submit a report in this regard to this Court within next four weeks.

List the matters on 18th April, 2018. 

[VINOD LAKHINA]                          [ASHA SONI]
   AR-cum-PS                           BRANCH OFFICER