PURAN SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS writ petition was initially filed under Article 226 seeking the following reliefs: (a) issue a writ, order or direction in the nature of mandamus directing respondent No. 1 to constitute an independent special investigating team of Delhi police or Central Vigilance Commission for

(2.) FOR some time, it was treated as a public interest litigation but thereafter on 18th July 2006, the Division Bench of this Court passed the following order: wp (Crl) 2103/2005 counsel appearing for the parties agree and we also feel that this is not a petition which should be treated as a public interest litigation. The subject matter of this petition should be treated to be a petition under Section 482 Crpc read with Article 226 of the Constitution of India. It would however be open to the respondents to argue that this is not even a petition which could be filed under Article 226 of the Constitution. Be listed before the appropriate Bench for considering the matter on 4th august, 2006, after obtaining orders of Hon'ble the Acting Chief Justice.

(3.) THE background to this case is that on 8th December 2000 one Shri Prahlad singh was caught red-handed while supplying counterfeiting government stamps of foreign bills worth Rs. 1 lakh to Ranbaxy Lab Ltd. During investigations, fake stamps worth Rs. 18,48,300/- were seized at his insistence. Shri Prahlad Singh disclosed that he had been working for one Shri Narender Singh, Proprietor of m/s Blue Star Services and that the fake stamps were being supplied by one Shri hemant Dubey s/o Shri Surya Kant Dubey of Bombay. On his arrest and interrogation, Shri Narender Singh disclosed that his proprietory firm M/s Blue star Services dealt in the supply of stamp for the purposes of share transfer, insurance etc. , and that the said stamps were supplied by Shri Hemant Surya Kant dubey, Shri Subash and one Smt. Rupali of Mumbai. Hemant Dubey was arrested by the Crime Branch, Police Station Thane Nagar on 21st May 2001 in FIR No. 131/2000. The fake stamp paper scam which came to be assigned to the Central bureau of Investigation (CBI) by the Hon'ble Supreme Court after it transpired that the principal accused Shri Abdul Karim Telgi (`telgi') had an extensive network which had inter-state ramifications.