C. B. I. v. Brijinder Rai, (SC) BS145967
SUPREME COURT OF INDIA

Before:- Tarun Chatterjee and Aftab Alam, JJ.

Transfer Petition (Cri.) No. 156 of 2008. D/d. 3.9.2008.

C. B. I. - Petitioner

Versus

Brijinder Rai @ B. Rai - Respondent

For the Petitioner:- Gaurav Agarwal and B. Krishna Prasad, Advocate.

For the Respondent:- Dr. S. K. Verma, Atul Kumar and Ms. Akansha Verma, Advocates.

Criminal Procedure Code, 1973, Section 406 - Transfer of case - Petition for transfer of trial case pending in the Court at 'A' to any court of competent jurisdiction at 'B' - Parties had no objection if the case was transferred to the Court at 'C' instead of 'B' - Case accordingly transferred.

[Para 2]

ORDER

Tarun Chatterjee and Aftab Alam, JJ. - 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 oflearned 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 ourt 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.

Order accordingly.