AIR 2018 SUPREME COURT 2486 ::AIR 2018 SUPREME COURT 2486 ::2018 Cri LJ 3064 ::AIR 2018 SC( Cri) 785 ::2018 (3) SCC (Cri) 49 ::(2018) 3 CurCriR 76 ::2018 (7) SCC 365 ::(2018) 3 RecCriR 111 ::(2018) 7 Scale 656 ::(2019) 1 ALD(CRL) 1001 ::(2018) 4 AllCriLR 73 ::(2019) 2 CalLT 85 ::(2018) 4 Bom CR 436 ::(2018) 3 Crimes 37 ::(2018) 5 AndhLD 97 ::(2018) 71 OCR 893 ::(2018) 104 AllCriC 619 ::(2019) 127 Cut LT 135 ::(2018) 188 AllIndCas 45 (SC)

Supreme Court Of India

(From: Madras)

Hon'ble Judge(s): Dipak Misra, A. M. Khanwilkar, D. Y. Chandrachud , JJJ

(A) Criminal P.C. (2 of 1974) , S.156, S.173(8)— Investigation - Transfer to CBI - Case of illegal manufacture and sale of Gutka and Pan Masala - Petitioner, Food Safety Officer named accused in FIR for his alleged involvement in crime under investigation - Crime in question involving high ranking officials of State and tentacles of conspiracy in commission of crime transcended @page-SC2487beyond other States - Earlier decision of co-ordinate Bench of same High Court refusing to transfer investigation distinguished and hence, no question of disregarding binding decision or precedent made out - Order entrusting investigation to CBI, justified. (Para 7) (B) Criminal P.C. (2 of 1974) , S.156, S.173(8)— Investigation - Transfer to CBI - Accused named in FIR has no right to be heard at stage of investigation - High Court satisfied about imperativeness of fair investigation to CBI - Fact that accused was not impleaded as party or was not heard is of no consequence. (Para 8 9) (C) Criminal P.C. (2 of 1974) , S.156, S.173(8)— Investigation - Transfer to CBI - High Court satisfied about imperativeness of fair investigation of crime in question involving ....