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:
