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DIRECTORATE OF ENFORCEMENT versus NIRAJ TYAGI & ORS

Citation: [2024] 2 S.C.R. 311 · Decided: 13-02-2024 · Supreme Court of India · Bench: BELA M. TRIVEDI

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Judgment (excerpt)

* Author
[2024] 2 S.C.R. 311 : 2024 INSC 106
Directorate of Enforcement 
v. 
Niraj Tyagi & Ors.
(Criminal Appeal No. 843 of 2024)
13 February 2024
[Bela M. Trivedi* And Prasanna B. Varale, JJ.]
Issue for Consideration
Interim orders passed by the High Court staying the investigations 
of the FIRs and the Enforcement Directorate, if justified.
Headnotes
Code of Criminal Procedure, 1973 – s. 482 – Powers of the 
High Court under – Banking financial institution sanctioned 
loan facilities to the borrowers, however, the borrowers 
defaulted – Banking institution auctioned the property 
and sold the shares of the borrowers for the recovery of 
its dues – Registration of FIR by the borrowers against 
the Banking institution and its officers, and investigation 
by the Enforcement Directorate – Writ petition before the 
High Court by the officers seeking quashing of FIR and as 
also consequential proceedings arising therefrom – Orders 
passed by the High Court staying the investigations of the 
FIRs and ECIR and restrained the investigating agencies 
from investigating into the cognizable offences as alleged 
in the FIRs and the ECIR – Propriety:
Held: Inherent powers u/s. 482 do not confer any arbitrary 
jurisdiction on the High Court to act according to whims or caprice 
– Statutory power has to be exercised sparingly with circumspection 
and in the rarest of rare cases – Said order passed in utter 
disregard of the settled legal position – Without undermining the 
powers of the High Court u/s. 482 to quash the proceedings if 
the allegations made in the FIR or complaint prima facie do not 
constitute any offence against the accused, or if the criminal 
proceedings are found to be manifestly malafide or malicious, 
instituted with ulterior motive etc., the High Court could not have 
stayed the investigations and restrained the investigating agencies 
312
[2024] 2 S.C.R.
Digital Supreme Court Reports
from investigating into the cognizable offences as alleged in the 
FIRs and the ECIR, particularly when the investigations were at a 
very nascent stage – In a way, by passing such orders of staying 
the investigations and restraining the investigating agencies from 
taking any coercive measure against the accused pending the 
petitions u/s. 482, the High Court granted blanket orders restraining 
the arrest without the accused applying for the anticipatory bail 
– Thus, the impugned orders passed by the High Court being 
not in consonance with the legal position, set aside – Impugned 
interim orders passed by the High Court qua the accused stands 
vacated. [Paras 20, 23-25]
Judicial discipline – Principle of:
Held: Judicial discipline and Judicial comity and demands that 
higher courts should follow the law – Extraordinary and inherent 
powers of the court do not confer any arbitrary jurisdiction on the 
court to act according to its whims and caprice. [Paras 24, 25]
Case Law Cited
Neeharika Infrastructure Pvt. Ltd. vs. State of 
Maharashtra and Others, [2021] 4 SCR 1044 : (2021) 
SCC Online SC 315 – relied on.
K. Virupaksha and Another vs. State of Karnataka and 
Another, [2020] 2 SCR 1020 : (2020) 4 SCC 440; A.P. 
Mahesh Cooperative Urban Bank Shareholders Welfare 
Association vs. Ramesh Kumar Bung and Others, [2021] 
6 SCR 850 : (2021) 9 SCC 152; State of Telangana 
vs. Habib Abdullah Jeelani and Others, [2017] 1 SCR 
141Β : 2017 (2) SCC 779 – referred to.
List of Acts
Code of Criminal Procedure, 1973; Prevention of Money Laundering 
Act, 2002.
List of Keywords
Quashing of FIR; Staying the investigations; Powers of the High 
Court; Malafide or malicious criminal proceedings; Investigating 
agencies; Enforcement Directorate; Inherent powers; Judicial 
comity; Judicial discipline; Extraordinary powers; Money 
laundering.
[2024] 2 S.C.R. 
313
Directorate of Enforcement v. Niraj Tyagi & Ors.
Case Arising From
CRIMINAL APPELLATE JURISDICTION : Criminal Appeal No.843 
of 2024
From the Judgment and Order dated 13.07.2023 of the High Court of 
Judicature at Allahabad in CRMWP No.10893 of 2023
With
Criminal Appeal Nos. 844 And 845 of 2024
Appearances for Parties
S.V. Raju, ASG, Siddhartha Dave, Sr. Adv., Udai Khanna, Rudra 
Pratap, Talha Abdul Rahman, M Shaz Khan, Tushar Randhawa, 
Rahul Sharma, Nandini Singh, Adnan Yousuf, Mukesh Kumar Maroria, 
Advs. for the Appellant.
 Ardhendumauli Kumar Prasad, Sr. Adv./A.A.G, Ranjit Kumar, Dhruv 
Mehta, Sr. Advs., Mahesh Agarwal, Rishi Agrawala, Ankur Saigal, Mr. 
Ankit Banati, Kajal Dalal, E.

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