T SUBRAMANIAM Vs. STATE OF TAMIL NADU
LAWS(SC)-2006-1-14
SUPREME COURT OF INDIA (FROM: MADRAS)
Decided on January 04,2006

T.SUBRAMANIAN Appellant
VERSUS
STATE OF TAMIL NADU Respondents





Cited Judgements :-

STATE OF GUJARAT VS. KALABHAI DHANABHAI KHANT & ORS. [LAWS(GJH)-2017-3-91] [REFERRED TO]
UDAY SINGH JAIN VS. STATE OF M.P. [LAWS(MPH)-2012-4-173] [REFERRED TO]
OMKAR LAL SHARMA VS. STATE OF MAHDYA PRADESH [LAWS(MPH)-2010-4-126] [REFERRED TO]
KRISHNA KUMAR VERMA VS. STATE OF M P [LAWS(MPH)-2010-12-43] [REFERRED]
UNION OF INDIA VS. RAIMENTS & GARMENTS INTERNATIONAL [LAWS(MAD)-2020-1-522] [REFERRED TO]
STATE VS. VAZHIVITTAN [LAWS(MAD)-2020-3-207] [REFERRED TO]
STATE VS. THANGARAJ [LAWS(MAD)-2019-12-426] [REFERRED TO]
PIARA SINGH VS. STATE OF HIMACHAL PRADESH [LAWS(HPH)-2013-9-33] [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. VISHAL [LAWS(HPH)-2016-10-14] [REFERRED]
RAM DEV VS. DHAMESHWAR SHARMA & OTHERS [LAWS(HPH)-2016-10-48] [REFERRED TO]
JATINDER PAL SINGH VS. CENTRAL BUREAU OF INVESTIGATION [LAWS(DLH)-2022-1-116] [REFERRED TO]
DILIP S/O. GANGADHAR SONAR VS. STATE OF MAHARASHTRA [LAWS(BOM)-2021-10-38] [REFERRED TO]
MAHENDRASINH NANSINH RANA VS. STATE OF GUJARAT [LAWS(GJH)-2015-4-107] [REFERRED TO]
MUKESHKUMAR VINODCHANDRA SONI VS. STATE OF GUJARAT [LAWS(GJH)-2015-3-437] [REFERRED TO]
STATE BY INSPECTOR OF POLICE VS. D. SATHYAMURTHY [LAWS(MAD)-2015-12-210] [REFERRED TO]
GOPIKRUSHNA DEY VS. ANANTA GOPAL DAS [LAWS(ORI)-2014-10-37] [REFERRED TO]
JAGDISH NARAIN VS. STATE OF RAJASTHAN [LAWS(RAJ)-2008-9-80] [REFERRED TO]
DINESH BOHRA VS. STATE OF RAJASTHAN [LAWS(RAJ)-2007-8-49] [REFERRED TO]
STATE OF ORISSA VS. JAGABANDHU SAHU [LAWS(ORI)-2014-12-47] [REFERRED TO]
STATE OF ORISSA VS. NILAPA ADEYA REDDY [LAWS(ORI)-2014-11-93] [REFERRED TO]
STATE OF ORISSA VS. SARBESWAR DAS & ORS. [LAWS(ORI)-2014-11-114] [REFERRED TO]
STATE OF ORISSA VS. NILAKANTHA BEHERA [LAWS(ORI)-2014-11-69] [REFERRED TO]
STATE OF ORISSA VS. DINABANDHU RATH [LAWS(ORI)-2016-7-50] [REFERRED TO]
VIJAY KUMAR VS. STATE OF PUNJAB [LAWS(P&H)-2014-4-25] [REFERRED TO]
VED PARKASH VS. STATE OF HARYANA [LAWS(P&H)-2014-5-954] [REFERRED]
DHYAN SINGH VS. STATE OF HARYANA [LAWS(P&H)-2015-8-23] [REFERRED TO]
DHARAM PAL VS. STATE OF HARYANA [LAWS(P&H)-2015-3-63] [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. ROSHNI DEVI AND ANOTHER [LAWS(HPH)-2018-8-5] [REFERRED TO]
STATE OF H.P. VS. RAKESH [LAWS(HPH)-2018-1-9] [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. MADAN SINGH [LAWS(HPH)-2018-5-79] [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. BHAGAT RAM [LAWS(HPH)-2017-3-92] [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. LOK RAJ [LAWS(HPH)-2017-6-5] [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. CHAND SINGH & OTHERS [LAWS(HPH)-2017-7-6] [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. PARTAP SINGH [LAWS(HPH)-2016-9-172] [REFERRED]
STATE OF HIMACHAL PRADESH VS. SHIV RAM [LAWS(HPH)-2017-1-80] [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. KARAM CHAND AND ANR. [LAWS(HPH)-2016-8-11] [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. DHARAM SINGH & ANR [LAWS(HPH)-2016-7-143] [REFERRED]
STATE OF HIMACHAL PRADESH VS. MONIKA KINNAR ALIAS PRIYA [LAWS(HPH)-2016-12-128] [REFERRED TO]
RAJESHWAR VS. THE STATE OF MAHARASHTRA [LAWS(BOM)-2015-7-254] [REFERRED TO]
KESHAV MOHANJI SAKHALE VS. STATE OF MAHARASHTRA [LAWS(BOM)-2009-8-148] [REFERRED TO]
RAGHUNANDAN PRASAD PANDEY VS. STATE OF M.P. (NOW C.G.) [LAWS(CHH)-2015-1-89] [REFERRED TO]
RAM KUMAR VERMA VS. STATE OF M P [LAWS(CHH)-2009-8-8] [REFERRED TO]
MOHD KAUSAR ANSARI VS. STATE OF U P [LAWS(ALL)-2014-5-483] [REFERRED TO]
GANESH SHARMA VS. STATE OF U.P. [LAWS(ALL)-2019-3-294] [REFERRED TO]
V. SEJAPPA VS. THE STATE BY POLICE INSPECTOR LOKAYUKTA, CHITRADURGA [LAWS(SC)-2016-4-58] [REFERRED TO]
SOLOMAN S/O. JOSEPH VS. STATE OF KERALA [LAWS(KER)-2007-9-107] [REFERRED TO]
HARI SHANKAR SHARMA VS. CENTRAL BUREAU OF INVESTIGATION [LAWS(DLH)-2014-3-81] [REFERRED TO]
HARISH KUMAR AND ORS. VS. STATE [LAWS(DLH)-2016-4-36] [REFERRED TO]
DEPUTY SUPRINDENDENT OF POLICE VS. VITHOBA GANPATI PIDURKAR [LAWS(BOM)-2010-6-21] [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. PIAR CHAND [LAWS(HPH)-2016-6-100] [REFERRED TO]
JASMANT SINGH @ JASWANT SINGH VS. STATE OF HIMACHAL PRADESH [LAWS(HPH)-2017-5-197] [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. RAJINDER PAL [LAWS(HPH)-2017-7-17] [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. BALWINDER SINGH [LAWS(HPH)-2017-7-26] [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. YASH PAL [LAWS(HPH)-2017-7-27] [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. ASHWANI KUMAR & OTHERS [LAWS(HPH)-2017-9-1] [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. GOPAL SINGH & OTHERS [LAWS(HPH)-2018-4-8] [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. DIWAN CHAND AND ANR [LAWS(HPH)-2017-9-75] [REFERRED TO]
VIKRAM KHIMTA VS. STATE OF H P [LAWS(HPH)-2018-11-102] [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. PRADEEP KUMAR [LAWS(HPH)-2018-8-164] [REFERRED TO]
STATE OF H P VS. MADAN LAL [LAWS(HPH)-2016-9-119] [REFERRED]
STATE OF HIMACHAL PRADESH VS. RAJENDER KUMAR AND ANOTHER [LAWS(HPH)-2018-12-42] [REFERRED TO]
THE STATE OF H.P. VS. RAMESH CHAND AND ANOTHER [LAWS(HPH)-2018-6-78] [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. RAMESH CHAND [LAWS(HPH)-2019-7-110] [REFERRED TO]
MEERA UPADHYAY VS. STATE OF MADHYA PRADESH [LAWS(CHH)-2012-8-47] [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. VINOD KUMAR ALIAS CAMPUS & ORS [LAWS(HPH)-2019-9-35] [REFERRED TO]
STATE OF GUJARAT VS. SHAMJI LAKHMAN NAKUM [LAWS(GJH)-2017-4-261] [REFERRED TO]
A.R. Phaneendra Kumar VS. State By Inspector of Police [LAWS(KAR)-2010-11-73] [REFERRED TO]
GOHIL MANILAL HAKABHAI VS. STATE OF GUJARAT [LAWS(GJH)-2013-2-475] [REFERRED TO]
T M SHANMUGHAVELU VS. STATE BY INSPECTOR OF POLICE [LAWS(MAD)-2011-3-379] [FOLLOWED ON]
STATE OF ORISSA VS. TAHASIL HARIJAN [LAWS(ORI)-2014-10-24] [REFERRED TO]
STATE OF ORISSA VS. JAGADISH PUJARI [LAWS(ORI)-2014-10-25] [REFERRED TO]
STATE OF ORISSA VS. SUDHANSU SEKHAR JENA @ BULU [LAWS(ORI)-2014-10-56] [REFERRED TO]
STATE OF ORISSA VS. KETUKA SETHI [LAWS(ORI)-2014-10-59] [REFERRED TO]
DHOBEI SAHU VS. BIBATSA @ DAKTAR PRADHAN & ANR. [LAWS(ORI)-2014-10-63] [REFERRED TO]
STATE OF ORISSA VS. LADRA SINGH [LAWS(ORI)-2014-12-82] [REFERRED TO]
STATE OF ORISSA VS. SUDHIR BADHEI AND ORS. [LAWS(ORI)-2015-2-58] [REFERRED TO]
STATE OF ORISSA VS. SURENDRA PRADHAN AND ANOTHER [LAWS(ORI)-2015-3-64] [REFERRED TO]
STATE OF ORISSA VS. SATYANARAYANA DAS AND ORS. [LAWS(ORI)-2015-4-58] [REFERRED TO]
SATYENDRA SINGH @ SATYANDER AND ORS. VS. THE STATE OF BIHAR [LAWS(PAT)-2018-6-286] [REFERRED TO]
STATE REPRESENTED BY DEPUTY SUPERINTENDENT OF POLICE VS. S BOSE [LAWS(MAD)-2018-3-40] [REFERRED TO]
STATE VS. ERWADI KASIM [LAWS(MAD)-2019-12-324] [REFERRED TO]
STATE VS. RAHAMATHULLAH KHAN [LAWS(MAD)-2019-12-381] [REFERRED TO]
GANGA RAM VS. DALIP SINGH [LAWS(HPH)-2016-10-12] [REFERRED]
STATE OF H P VS. NARINDER PAUL SOODEN (SINCE DECEASED) & OTHERS [LAWS(HPH)-2016-10-162] [REFERRED TO]
MOHAMMED ALI VS. STATE [LAWS(MAD)-2007-12-453] [REFERRED TO]
J KARUNANIDHI VS. SPECIAL COMMISSIONER AND COMMISSIONER OF COMMERCIAL TAXES [LAWS(MAD)-2006-3-69] [REFERRED TO]
STATE VS. R VINOD KUMAR [LAWS(MAD)-2006-3-429] [REFERRED TO]
RAJINDER PARSHAD KANSAL VS. STATE OF HARYANA [LAWS(P&H)-2014-4-22] [REFERRED TO]
R.S. ASHATKAR VS. CENTRAL BUREAU OF INVESTIGATION, BHOPAL (M.P.)(INDORE BENCH) [LAWS(MPH)-2018-3-365] [REFERRED TO]
A LOGANATHAN VS. STATE [LAWS(MAD)-2013-11-172] [REFERRED TO]
R. RAJESH VS. STATE OF KERALA [LAWS(KER)-2020-9-111] [REFERRED TO]
VINOD KUMAR VS. STATE OF PUNJAB [LAWS(SC)-2015-1-69] [REFERRED TO]
N.V. SUBBA RAO VS. STATE, THROUGH INSPECTOR OF POLICE CBI/SPE, VISAKHAPATNAM [LAWS(SC)-2012-12-15] [REFERRED TO]
K.KISHAN REDDY VS. STATE [LAWS(TLNG)-2019-12-457] [REFERRED TO]
STATE OF MADHYA PRADESH VS. ANIL SINHA [LAWS(MPH)-2023-3-175] [REFERRED TO]
SOMABHAI BADRIBHAI KUMBHAR VS. STATE OF GUJARAT [LAWS(GJH)-2015-4-162] [REFERRED TO]
STATE OF GUJARAT VS. ARUN GURUNATH DENGI [LAWS(GJH)-2018-3-118] [REFERRED TO]
STATE OF GUJARAT VS. RANCHODBHAI BHAGABHAI KOLI PATEL [LAWS(GJH)-2017-3-44] [REFERRED TO]
VINUBHAI PETERBHAI CHRISTI VS. STATE OF GUJARAT [LAWS(GJH)-2016-6-91] [REFERRED TO]
SURYABALI DIXIT VS. STATE OF M P [LAWS(MPH)-2011-2-91] [REFERRED TO]
ARUN KUMAR PATRA VS. STATE OF MADHYA PRADESH [LAWS(MPH)-2008-12-32] [REFERRED TO]
R DAMODARAN VS. STATE [LAWS(MAD)-2010-7-312] [REFERRED TO]
STATE OF ORISSA VS. PUROSOTTAM BEHERA [LAWS(ORI)-2014-10-27] [REFERRED TO]
STATE OF ORISSA VS. BELARSEN DALACHATRA AND ORS. [LAWS(ORI)-2014-10-35] [REFERRED TO]
STATE OF ORISSA VS. NARAYAN SAHU [LAWS(ORI)-2014-11-74] [REFERRED TO]
STATE OF ORISSA VS. SUSANTA KUMAR ROUT [LAWS(ORI)-2014-11-106] [REFERRED TO]
FAKIR CHARAN JENA VS. MANU KANDI & ORS. [LAWS(ORI)-2014-11-115] [REFERRED TO]
JAYANTHI VS. KUMAR [LAWS(MAD)-2020-2-335] [REFERRED TO]
MAJBOOT SINGH VS. STATE OF MADHYA PRADESH [LAWS(MPH)-2022-9-31] [REFERRED TO]
STATE OF MADHYA PRADESH VS. DHARMENDRA ALIAS LALLU RAWAT [LAWS(MPH)-2021-3-39] [REFERRED TO]
SPECIAL POLICE ESTABLISHMENT, INDORE VS. RADHAKRISHNA S/O VARDHICHAND VAKTARIYA [LAWS(MPH)-2020-1-17] [REFERRED TO]
STATE OF MADHYA PRADESH VS. KANCHHEDI @ PAPPU [LAWS(MPH)-2019-5-221] [REFERRED TO]
STATE OF MADHYA PRADESH VS. BUDHSEN AND OTHERS [LAWS(MPH)-2018-3-156] [REFERRED TO]
TULARAM PATEL VS. KISHORI @ KISSU & ORS [LAWS(MPH)-2017-7-183] [REFERRED TO]
STATE OF ORISSA VS. PURIA PATI [LAWS(ORI)-2019-8-67] [REFERRED TO]
STATE OF ORISSA VS. ARTABANDHU PATRA. [LAWS(ORI)-2014-9-96] [REFERRED TO]
SK MOHAMMED MINHAZUDDIN VS. STATE OF JHARKHAND [LAWS(JHAR)-2007-4-3] [REFERRED TO]
D BAPU RAO VS. STATE OF A P [LAWS(APH)-2013-2-90] [REFERRED TO]
A.K.GANJU VS. CBI [LAWS(DLH)-2013-11-149] [REFERRED TO]
ANUP KUMAR SINHA VS. CENTRAL BUREAU OF INVESTIGATION [LAWS(GAU)-2018-4-64] [REFERRED TO]
DIGVIJAY NATH MISHRA VS. STATE OF U.P. [LAWS(ALL)-2013-3-133] [REFERRED TO]
DR. S.K. KAMALPURIA VS. STATE OF MADHYA PRADESH [LAWS(CHH)-2015-3-41] [REFERRED]
STATE OF GUJARAT VS. KESHAVJI LAKHMANBHAI DOBARIYA [LAWS(GJH)-2024-3-240] [REFERRED TO]
VASUDEO JANARDHAN VAIDYA VS. STATE OF MAHARASHTRA AND ANR [LAWS(BOM)-2011-7-310] [REFERRED]
STATE OF HIMACHAL PRADESH VS. SURINDER SINGH [LAWS(HPH)-2019-8-46] [REFERRED TO]
RAVINDER SHARMA @ RAVI VS. STATE OF HIMACHAL PRADESH [LAWS(HPH)-2019-4-131] [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. JOBAN DASS [LAWS(HPH)-2019-5-36] [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. RAMESH KUMAR & OTHERS [LAWS(HPH)-2017-11-26] [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. HARDEV SINGH & ORS [LAWS(HPH)-2017-3-91] [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. AJAY KUMAR [LAWS(HPH)-2016-6-177] [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. TARUN CHOPRA [LAWS(HPH)-2016-6-255] [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. CHUNI LAL & ANOTHER [LAWS(HPH)-2017-6-53] [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. SUNIL DUTT & OTHERS [LAWS(HPH)-2017-7-102] [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. JAGDISH KUMAR [LAWS(HPH)-2017-9-119] [REFERRED TO]
STATE OF H.P VS. RANVIR KUMAR [LAWS(HPH)-2018-3-45] [REFERRED TO]
STATE OF H.P. VS. BALBIR SINGH AND OTHERS [LAWS(HPH)-2018-5-15] [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. RAMESH CHAND [LAWS(HPH)-2018-6-47] [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. LAL CHAND [LAWS(HPH)-2016-12-56] [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. NEERAJ SHARMA & OTHERS [LAWS(HPH)-2016-6-133] [REFERRED TO]
NEMURI NARASINGHA RAO VS. STATE OF ANDHRA PRADESH [LAWS(TLNG)-2024-4-32] [REFERRED TO]
MUKUT BIHARI VS. STATE OF RAJASTHAN [LAWS(SC)-2012-5-53] [REFERRED TO]
TEJINDER SINGH @ KAKA VS. STATE OF PUNJAB [LAWS(SC)-2013-4-38] [REFERRED TO]
PUNDAPPA YANKAPPA PUJARI VS. STATE OF KARNATAKA [LAWS(SC)-2014-7-16] [REFERRED TO]
OMVEER SINGH VS. STATE OF U.P. AND ORS. [LAWS(ALL)-2014-11-198] [REFERRED TO]
STATE OF GUJARAT VS. RAJUJI BADARJI [LAWS(GJH)-2006-10-40] [REFERRED TO]
DARIYAV SINGH VASHISHTHA VS. STATE OF C G [LAWS(CHH)-2011-1-63] [REFERRED TO]
LAXMIDAS MANIKPURI VS. STATE OF CHHATTISGARH [LAWS(CHH)-2012-10-48] [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. DHANI RAM [LAWS(HPH)-2017-6-11] [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. BHAGMAL [LAWS(HPH)-2017-7-71] [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. SANDEEP KUMAR & ANOTHER [LAWS(HPH)-2017-3-155] [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. SATISH SARASWATI [LAWS(HPH)-2017-5-47] [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. GURBINDER SINGH [LAWS(HPH)-2016-6-257] [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. KHEM SINGH ALIAS KHEMU RAM & ANR [LAWS(HPH)-2016-8-61] [REFERRED]
STATE OF HIMACHAL PRADESH VS. GOVIND SINGH [LAWS(HPH)-2016-8-97] [REFERRED]
STATE OF HIMACHAL PRADESH VS. MUNI LAL [LAWS(HPH)-2017-10-89] [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. JEET RAM [LAWS(HPH)-2017-11-89] [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. RAJU [LAWS(HPH)-2017-12-84] [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. DARSHAN LAL [LAWS(HPH)-2016-12-68] [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. LITESH DHAWAN AND OTHERS [LAWS(HPH)-2016-5-166] [REFERRED TO]
RAMAKRISHNAN VS. STATE [LAWS(MAD)-2006-4-332] [REFERRED TO]
STATE OF ORISSA VS. JHADU LUHA [LAWS(ORI)-2015-1-53] [REFERRED TO]
BABY SAROJA VS. STATE [LAWS(MAD)-2011-2-534] [REFERRED TO]
CHINNAMONI VS. STATE [LAWS(MAD)-2010-7-287] [REFERRED TO]
P.V. SARGURU VS. STATE [LAWS(MAD)-2015-3-128] [REFERRED TO]
P.V. SARGURU VS. STATE [LAWS(MAD)-2015-3-128] [REFERRED TO]
R. Malini and others VS. State of Karnataka [LAWS(KAR)-2012-1-65] [REFERRED TO]
STATE OF GUJARAT VS. MUKESHKUMAR TEJSINH JADAV [LAWS(GJH)-2017-11-236] [REFERRED TO]
STATE OF GUJARAT VS. KANTILAL VALLABHAJI BHOGAYATA [LAWS(GJH)-2017-3-320] [REFERRED TO]
STATE OF GUJARAT VS. SHANTILAL @ NATHO KHIMJIBHAI KACHA CHAUHAN [LAWS(GJH)-2017-4-43] [REFERRED TO]
SAMJUBHAI ODHAVJIBHAI PAGHDAR VS. STATE OF GUJARAT [LAWS(GJH)-2015-4-103] [REFERRED TO]
RAJENDRA G MUDALIYAR VS. STATE OF GUJARAT [LAWS(GJH)-2015-4-190] [REFERRED TO]
K. NARASAPPA VS. STATE OF A.P. [LAWS(TLNG)-2022-8-77] [REFERRED TO]
STATE VS. T.RETNAPANDIAN [LAWS(MAD)-2020-2-364] [REFERRED TO]
STATE VS. G. KALEESWARAN [LAWS(MAD)-2020-1-634] [REFERRED TO]
INSPECTOR OF POLICE VS. P.V. BHUPATHI [LAWS(MAD)-2020-1-325] [REFERRED TO]
P R RAJPAL VS. STATE OF HIMACHAL PRADESH [LAWS(HPH)-2013-3-19] [REFERRED TO]
ASHOK NAYAK VS. STATE OF M P [LAWS(MPH)-2011-7-29] [REFERRED TO]
HARILAL RAJPOOT @ HARIDAS BABA VS. STATE OF MADHYA PRADESH [LAWS(MPH)-2008-6-64] [REFERRED TO]
VIJAY PAL SINGH VS. STATE OF UTTARAKHAND [LAWS(SC)-2014-12-49] [REFERRED TO]
STATE OF PUNJAB VS. MADAN MOHAN LAL VERMA [LAWS(SC)-2013-8-5] [REFERRED TO]
GULABDASTAGIR RAMZAN INAMDAR VS. STATE OF MAHARASHTRA [LAWS(BOM)-2018-6-95] [REFERRED TO]
SAURABH KRISHNACHANDRA DE VS. STATE OF MAHARASHTRA [LAWS(BOM)-2018-4-33] [REFERRED TO]
KUSHAL SINGH RANA VS. STATE OF HIMACHAL PRADESH [LAWS(HPH)-2014-3-62] [REFERRED TO]
THE STATE OF BIHAR VS. UMESH YADAV AND ORS. [LAWS(PAT)-2015-8-100] [REFERRED TO]
KIRAN CHANDER ASRI VS. STATE OF HARYANA [LAWS(P&H)-2015-5-300] [REFERRED TO]
STATE OF ORISSA AND ORS. VS. ROULA BEHERA AND ORS. [LAWS(ORI)-2014-9-103] [REFERRED TO]
STATE OF ORISSA VS. PURNA CHANDRA BARIK [LAWS(ORI)-2015-2-79] [REFERRED TO]
S VENKATAPPA CHETTY VS. STATE BY INSPECTOR OF POLICE [LAWS(MAD)-2010-7-351] [REFERRED TO]
STATE OF ORISSA VS. ANIL KUMAR GUPTA [LAWS(ORI)-2014-10-26] [REFERRED TO]
STATE OF ORISSA VS. MANORANJAN MONDAL [LAWS(ORI)-2014-11-72] [REFERRED TO]
STATE OF ORISSA VS. KHAGESWAR KONHAR [LAWS(ORI)-2014-11-73] [REFERRED TO]
STATE OF ORISSA VS. KALA ALIAS SIKHAR NAIK [LAWS(ORI)-2014-11-88] [REFERRED TO]
STATE OF ORISSA VS. BAIDHAR SINGH AND ORS. [LAWS(ORI)-2014-11-98] [REFERRED TO]
G GUNASEKARAN VS. STATE THROUGH THE INSPECTOR VIGILANCE [LAWS(MAD)-2010-10-329] [REFERRED TO]
STATE OF GUJARAT VS. HARESHKUMAR @ LANKESH LAKIYO JITENDRAPRSAD JANI [LAWS(GJH)-2017-4-521] [REFERRED TO]
STATE OF GUJARAT VS. KUMBHAR VELJIBHAI KARABHAI SHINGADIYA AND ORS. [LAWS(GJH)-2017-4-41] [REFERRED TO]
STATE OF GUJARAT VS. MAYUDDIN MOHMAD ROSHAN LUHAR & ORS. [LAWS(GJH)-2017-2-95] [REFERRED TO]
NARAYAN GIR VS. STATE OF M P [LAWS(MPH)-2008-4-40] [REFERRED TO]
MUNNALAL RAJAK VS. STATE OF M P [LAWS(MPH)-2011-1-55] [REFERRED]
MADANMOHAN JATWA VS. STATE OF M P [LAWS(MPH)-2012-1-132] [REFERRED TO]
CHIRONJILAL VS. STATE OF MADHYA PRADESH [LAWS(MPH)-2008-2-26] [REFERRED TO]
STATE OF RAJASTHAN VS. OM KUMAR SHARMA [LAWS(RAJ)-2013-10-89] [REFERRED TO]
G.MANI VS. STATE [LAWS(MAD)-2016-12-126] [REFERRED TO]
KANAGASABAPATHY VS. STATE [LAWS(MAD)-2014-12-345] [REFERRED TO]
NARENDRA CHAMPAKLAL TRIVEDI VS. STATE OF GUJARAT [LAWS(SC)-2012-5-59] [REFERRED TO]
JAGDISH CHANDER VS. STATE OF HARYANA [LAWS(P&H)-2013-1-768] [REFERRED]
RAM KALI VS. CHAMELA RAM [LAWS(P&H)-2011-7-110] [REFERRED TO]
DWARKA PRASAD MISHRA VS. STATE OF MADHYA PRADESH [LAWS(MPH)-2011-9-12] [REFERRED TO]
OM PRAKASH VS. STATE OF HARYANA [LAWS(SC)-2006-1-37] [REFERRED TO]
PEJAN SINGH VS. STATE OF M.P. [LAWS(MPH)-2020-5-95] [REFERRED TO]
STATE OF MADHYA PRADESH VS. RAMESH KUMAR [LAWS(MPH)-2018-3-305] [REFERRED TO]
STATE OF MADHYA PRADESH VS. SANTOSH S/O. RAJU ADIVASI [LAWS(MPH)-2021-1-44] [REFERRED TO]
V K SHARMA VS. STATE OF M P & ANR [LAWS(MPH)-2016-1-96] [REFERRED TO]
STATE OF MADHYA PRADESH VS. MULAYAM SINGH [LAWS(MPH)-2018-1-62] [REFERRED TO]
STATE OF MADHYA PRADESH VS. NARAYAN S/O BHOGAORAM [LAWS(MPH)-2017-5-103] [REFERRED TO]
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PRAMOD KUMAR LAL VS. STATE OF M.P. [LAWS(CHH)-2015-3-11] [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. KRISHAN KUMAR [LAWS(HPH)-2016-7-79] [REFERRED TO]
STATE OF H P VS. NEELAM RANI & ORS [LAWS(HPH)-2017-9-98] [REFERRED TO]
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STATE OF HIMACHAL PRADESH VS. AJAY SHARMA [LAWS(HPH)-2019-4-15] [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. RAKESH MOHAN GAUTAM [LAWS(HPH)-2019-5-39] [REFERRED TO]
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ARUN SAMBHAJI KHANVILKAR VS. STATE OF MAHARASHTRA [LAWS(BOM)-2022-8-180] [REFERRED TO]
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KISHAN CHAND VS. STATE OF HIMACHAL PRADESH [LAWS(HPH)-2018-3-40] [REFERRED TO]
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HAR PRASAD MARAVI VS. STATE OF M P [LAWS(CHH)-2012-10-23] [REFERRED TO]
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VEERCHAND JAIN VS. STATE OF CHHATTISGARH [LAWS(CHH)-2012-4-74] [REFERRED TO]
DINESH KUMAR KANNOJE VS. STATE OF MADHYA PRADESH [LAWS(CHH)-2012-2-44] [REFERRED TO]
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S K SINGH VS. STATE OF M P & OTHERS [LAWS(MPH)-2016-3-141] [REFERRED]
SIKKU @ MADHAV VS. STATE OF MADHYA PRADESH [LAWS(MPH)-2018-4-271] [REFERRED TO]
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STATE OF MADHYA PRADESH VS. RIZWAN KHAN [LAWS(MPH)-2021-7-28] [REFERRED TO]
AROKIARAJ VS. STATE [LAWS(MAD)-2014-4-120] [REFERRED TO]
BAHADUR SINGH VS. STATE OF HIMACHAL PRADESH [LAWS(HPH)-2013-11-93] [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. NIKKA RAM AND ANOTHER [LAWS(HPH)-2016-10-10] [REFERRED]
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RAVI KUMAR RAJWANI VS. STATE OF MADHYA PRADESH [LAWS(MPH)-2011-7-31] [REFERRED TO]
STATE OF GUJARAT VS. MAHENDRA @ MADHUBHAI RAMANBHAI [LAWS(GJH)-2017-3-382] [REFERRED TO]
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STATE OF ORISSA VS. SADASIBA MAJHI [LAWS(ORI)-2014-11-85] [REFERRED TO]
STATE OF ORISSA VS. SANKARA PATRA AND ORS. [LAWS(ORI)-2014-10-19] [REFERRED TO]
STATE OF ORISSA VS. SUDHANSU SEKHAR JENA ALIAS BULU [LAWS(ORI)-2014-10-39] [REFERRED TO]
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RATTAN CHAND VS. STATE OF HIMACHAL PRADESH [LAWS(HPH)-2019-3-66] [REFERRED TO]
RAJINDER KUMAR VS. STATE OF HIMACHAL PRADESH [LAWS(HPH)-2019-4-9] [REFERRED TO]
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STATE OF HIMACHAL PRADESH VS. ANIL KUMAR ALIAS MASTANA [LAWS(HPH)-2018-1-2] [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. DILBAG SINGH ALIAS BAGI & ORS [LAWS(HPH)-2018-4-70] [REFERRED TO]
STATE OF H P VS. KUNDAN LAL [LAWS(HPH)-2018-6-65] [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. KULDEEP CHAND [LAWS(HPH)-2019-7-35] [REFERRED TO]
STATE OF H.P. VS. TEJI DEVI [LAWS(HPH)-2016-6-60] [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. UTTAM CHAND AND OTHERS [LAWS(HPH)-2016-6-128] [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. RAJINDER KUMAR [LAWS(HPH)-2016-6-258] [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. PAWAN KUMAR AND OTHERS [LAWS(HPH)-2016-12-67] [REFERRED TO]
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TRIBHUVA SINGH THAKUR VS. STATE OF MADHYA PRADESH [LAWS(CHH)-2012-9-29] [REFERRED TO]
RAJJAK MIYAN VS. STATE OF CHHATTISGARH [LAWS(CHH)-2013-3-15] [REFERRED TO]
SMT. SUDHA CHOUBEY VS. STATE OF M.P. (NOW C.G.) [LAWS(CHH)-2012-10-60] [REFERRED TO]
PILLALAMARRI VENUGOPALA KRISHNA MURTHY VS. STATE BY INSPECTOR OF POLICE [LAWS(APH)-2011-2-12] [REFERRED TO]
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RAJ RAJESHWARI NANDAN GUPTA VS. SPECIAL POLICE ESTABLISHMENT LOK AYUKT [LAWS(MPH)-2007-10-14] [REFERRED TO]
PRADEEP CHAUHAN VS. STATE OF MADHYA PRADESH [LAWS(MPH)-2012-7-32] [REFERRED TO]
SHRIKANT S/O KANHAIYALAL MAKHIJANI VS. STATE OF M P [LAWS(MPH)-2012-8-419] [REFERRED]
S P PAULRAJ VS. STATE [LAWS(MAD)-2008-12-11] [REFERRED TO]
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KRISHNA MURTHY VS. STATE BY KARNATAKA LOKAYUKTA [LAWS(KAR)-2021-12-17] [REFERRED TO]
JUJARAM VS. UNION OF INDIA [LAWS(RAJ)-2010-5-23] [REFERRED TO]
JAI NARAIN VS. STATE OF HARYANA [LAWS(P&H)-2015-10-112] [REFERRED TO]
STATE BY INSPECTOR OF POLICE VS. R DURAISAMY [LAWS(MAD)-2010-9-224] [FOLLOWED ON]
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P RAJESWARI VS. PADMA CHARAN SAHU [LAWS(ORI)-2016-11-91] [REFERRED TO]
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BASAPPA VS. STATE OF KARNATAKA [LAWS(SC)-2014-2-73] [REFERRED TO]
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GANESAN VS. PARAMASIVAM [LAWS(MAD)-2020-3-149] [REFERRED TO]
N. VISWANADHAM VS. STATE OF A. P. [LAWS(TLNG)-2023-6-87] [REFERRED TO]
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A S SUBRAMANIAN VS. STATE [LAWS(MAD)-2008-7-88] [REFERRED TO]
OMKAR LAL SHARMA VS. STATE OF M P [LAWS(MPH)-2009-4-97] [REFERRED TO]
BHAGIRATH GAUTAM S/O BADRI PRASAD VS. STATE OF M P [LAWS(MPH)-2010-7-121] [REFERRED]
STATE VS. SAJAD ALI BHAT [LAWS(J&K)-2014-12-39] [REFERRED TO]
MAHABIR PARSHAD VS. STATE OF HARYANA [LAWS(P&H)-2014-4-24] [REFERRED TO]
V NATARAJAN VS. STATE [LAWS(MAD)-2007-12-458] [REFERRED TO]
MALAY KUMAR VS. STATE OF BIHAR THROUGH DISTRICT MAGISTRATE CUM DIS [LAWS(PAT)-2018-5-98] [REFERRED TO]
STATE OF U P VS. CHANDRA PAL [LAWS(ALL)-2018-1-112] [REFERRED TO]
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STATE OF HIMACHAL PRADESH VS. SUSHEEL KUMAR [LAWS(HPH)-2017-10-21] [REFERRED TO]
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STATE OF HIMACHAL PRADESH VS. SANTOSH KUMAR [LAWS(HPH)-2018-1-3] [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. KULDEEP CHAND [LAWS(HPH)-2017-7-67] [REFERRED TO]
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ASHA VERMA VS. STATE OF M.P. [LAWS(CHH)-2010-12-27] [REFERRED TO]
NOHAR SINGH SAHU VS. STATE OF C G [LAWS(CHH)-2013-1-38] [REFERRED TO]
YUGAL KISHORE VS. STATE OF M.P. [LAWS(CHH)-2013-6-22] [REFERRED TO]
NATVARLAL VALLABHBHAI PRAJAPATI VS. STATE OF GUJARAT [LAWS(GJH)-2007-3-193] [REFERRED TO]


JUDGEMENT

Raveendran, J. - (1.)This appeal by the accused is against the judgment dated 8-10-1999 of the Madras High Court in C.A. No. 627 of 1992, convicting him under Section 5(1)(d) read with Section 5(2) of the Prevention of Corruption Act, 1947 (for short the Act). By the said judgment, the High Court reversed the judgment dated 29-7-1991 passed by the Special Judge, Thanjavur District at Kumbakonam in Special Case No. 2/1988 acquitting the accused.
(2.)The case of the prosecution was as follows :
2. 1) The appellant was working as the Executive Officer of Sri Swarnathaneswar Temple, Chithaimoor, Tamil Nadu from September, 1985.

2. 2) That one Shivashanmugam (PW-1) was in occupation of six cents of temple land (situated behind his house). PW-1 approached the appellant in June, 1987 for securing a patta in his favour in respect of the said land. The appellant told him to apply to the concerned authorities, namely, the Deputy Commissioner and the Assistant Commissioner (Endowments) and that he would help him in securing the patta. On 2-7-1987, the appellant sent word to PW-1 to meet him. PW-1 along with his friend (PW-2) went and met the appellant. The appellant then demanded Rs. 450 to help PW-1. Subsequently, the appellant reduced the demand to Rs. 300 and enquired as to how much money he was having. PW-1 stated that he was having Rs.100/- and paid the said sum of Rs.100/- to the appellant. The appellant told PW 1 that only if he (PW-1) paid the balance amount, he would make arrangements for transfer of patta. He reiterated the demand on 9-7-1997 when PW-1 and PW-2 again met him and paid Rs. 250/- towards lease arrears due by PW-1.

2. 3) As PW-1 was not willing to pay the bribe, he gave a complaint (Ex. P-1) to the Inspector-Vigilance and Anti-Corruption, Thanjavoor (PW-13) on 10-7-1987. At that time, PW-2 accompanied PW-1. PW-13 prepared the FIR (Ex.P-20). Thereafter, PW-13 introduced the complainant to two witnesses, namely, Kulandaivelu (PW-3), an Engineer, and Santhanagopalan, a Clerk. PW-1 handed over Rs. 200/- (that in 4 currency notes of Rs. 50 each) to PW-13. Their numbers were noted and after explaining the procedure, the currency notes were coated with a chemical and returned to PW-1. Thereafter, PW-1, PW-2 and PW-3 were instructed as to how they should act when they went to meet the appellant.

2. 4) Thereafter, PW-1, PW-2, PW-3, PW-13, the Deputy Superintendent of Police and Santhanagopalan went to Chithamoor. They reached at about 8.15 p.m., parked the vehicles near the temple and P.Ws.1 to 3 were sent inside. PW- 1 and PW-2 went inside and PW-3 stood near the door. PW-1 stated that he had brought Rs. 200/- demanded by the appellant and gave the chemically treated currency notes to him. On receiving the same, the appellant stated that he has received PW-1s petition and he would finish the work. PW-2, who accompanied PW-1, also requested the appellant to do the needful. Then they came out and gave the agreed signal. The Inspector of Police and Deputy Superintendent of Police, who were standing outside came inside. On the appellant being identified by PW-1, he was asked whether he had received the amount. The appellant was holding the amount in his right hand, shifted it to his left hand and thereafter kept it on the table. Necessary chemical test was conducted and the amount was recovered. On query from the Inspector, the accused explained that PW-1 had paid the amount as due by Thyagarajan (PW-6) to the temple by way of lease arrears. Mahazar, sketch and search list were drawn up.

(3.)On behalf of the prosecution, 13 witnesses were examined in Ex. P-1 to P-21 marked, apart from MO 1 to 3. On behalf of the defence, DW-1 and DW-2 were examined and Ex. D-1 to D-10 were exhibited.


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