NON-REPORTABLE

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

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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: SEPTEMBER 03, 2008

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