AIR 1973 SUPREME COURT 913 ::1973 ALL. L. J. 160 ::1973 AllCriR 104 ::1973 MadLJ(Cri) 447 ::(1973) 1 SCC 726 908 ::1973 (1) SCC 726 ::1973 SCC(Cri) 608 ::1973 3 SCR 477 ::(1973) 1 ServLR 779 ::1973 2 SCJ 289

Supreme Court Of India

(From : Delhi)

Hon'ble Judge(s): A. Alagiriswami, I. D. Dua, C. A. Vaidialingam , JJJ

(A) Interpretation of Statutes , — Rule of construction. Brief Note :- Legislature cannot be presumed to have intended to make any substantial alteration in the existing law beyond what it expressly declares. Value of statement of objects and reasons and that of preamble in construction of statutes indicated.(Para 11) (B) Prevention of Corruption Act (2 of 1947) , S.5A— Jurisdiction of Delhi Special Police Establishment to investigate offence of bribery and corruption - Not exclusive. Delhi Special Police Establishment Act (25 of 1946) , S.3— Brief Note :- (B) The setting up of Delhi Special Police Establishment by the Central Government under the D. S. P. E. Act does not by itself deprive the anti-corruption branch (Delhi Administration) of its jurisdiction to investigate the offence of bribery and corruption against Central Government employee in Delhi.(Para 12 13) (C) Criminal P.C. (5 of 1898) , S.537— Irregularity or illegality in investigation - Effect. Brief Note :- (C) Any irregularity or even illegality committed in the course of investigation does not by itself affect the legality o....