AIR 2012 SUPREME COURT 3765 ::2012 AIR SCW 4110 ::AIR 2012 SC (Criminal) 1428 ::(2012) 3 DLT(CRL) 82 ::(2012) 3 CurCriR 118 ::(2012) 3 AllCriR 2697 ::2012 CriLR(SC&MP) 675 ::2012 (8) SCC 106 ::2012 (3) SCC(Cri) 801 ::2012 (3) RecCriR 622 ::(2012) 6 Scale 239 ::2012 CriLR(SC MAH GUJ) 675 ::(2012) 95 All LR 57 ::(2012) 3 ChandCriC 332 ::2012 (52) OCR 799 ::(2012) 2 Kant LJ 174 ::(2012) 1 KCCR 153 ::2012 (2) UC 1495 ::2012 (78) AllCriC 730 ::(2012) 116 AllIndCas 111 (SC)

Supreme Court Of India

Hon'ble Judge(s): P. Sathasivam, Dipak Misra , JJ

(A) Delhi Special Police Establishment Act (25 of 1946) , S.6— Criminal P.C. (2 of 1974) , S.156, S.157— Taj corridor project - Investigation by CBI - Order as to passed by Court - Scope - Allegation in petition concerning only with illegalities committed in sanctioning project and release of certain fund without sanction - No occasion therefore for Court to direct CBI to conduct roving inquiry in alleged disproportionate assets of petitioner-Chief Minister - Direction to verify assets of person involved @page-SC3766related only to release of funds without sanction - Investigation made by CBI in assets of petitioner and F. I. R. filed against petitioner as regards disproportionate assets - Without jurisdiction. (Para 15 17 20) (B) Constitution of India , Art.32, Art.14— Criminal P.C. (2 of 1974) , S.302— Criminal matter - Intervention by third party - Not to be allowed when investigating agency CBI and Union of India are contesting matter effectively - Petition challenging legally of F. I. R. filed against petitioner - C. M. regarding disproportionate assets - Application for intervention - Applicant contesting refusal of sanction to prosecute C. M. - Court in peculiar circumstances of case fallowed intervention. ....