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Essar Teleholdings Ltd. v. Central Bureau of Investigation - (Supreme Court) (29 Sep 2015)

Essar’s petition for trial with other 2G scam accused dismissed

MANU/SC/1084/2015

Criminal

The Supreme Court, dismissing Essar’s plea to be tried with other accused in the 2G scam, held that a Penal code offence could not be tried with a Prevention of Corruption Act offence. It also confirmed that the Special Court was empowered to hear all matters arising out of the 2G scam.

Relevant : Chandra Bhal v. State of U.P. MANU/SC/0108/1970 Centre for Public Interest Litigation v. Union of India MANU/SC/1074/2010

Tags : 2G SCAM PENAL CORRUPTION TRIAL TOGETHER

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