C.B.I. Vs. Brijinder
Rai @ B. Rai [2008] INSC 1492 (3 September 2008)
Judgment
IN THE SUPREME COURT
OF INDIA CRIMINAL ORIGINAL JURISDICTION TRANSFER PETITION (CRL.) NO.156 OF 2008
C.B.I. ...
Petitioner VERSUS
Brijinder Rai @ B.RAI ...
Respondent
O R D E R
1.
This
is a petition under Section 406 of the Code of Criminal Procedure for transfer
of the trial of Case No. RC AC1 2000 A0006 (Special Case No.4/2003) pending in
the Court of Special Judge, Ambala to any court of competent jurisdiction at
Delhi.
2.
Having
heard learned counsel for the parties and after going through the statements
made in the application for transfer and considering the submissions of learned
counsel for the parties that they have no objection if the case is transferred
to the Special Court at Shimla (H.P.) instead of competent court at Delhi, we
transfer the case from the Court of Special Judge, Ambala to the Special Court
at Shimla (H.P.). Let the records of the case be transferred from Ambala Court
to the Special Court at Shimla (H.P.) at an early date.
The Special Court at
Shimla (H.P.) is directed to dispose of the case at an early date preferably
within six months from the date of receiving the records from the Court of
Special Judge, Ambala. The Transfer Petition is disposed of accordingly.
3.
Interim
order, if any, stands vacated.
..............................J.
( TARUN CHATTERJEE )
..............................J.
(AFTAB ALAM)
NEW
DELHI:
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