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Rakesh Kumar Bansal vs Union Of India on 29 August, 2016

Bench: S.A. Bobde, Ashok Bhushan

               ITEM NO.15                         COURT NO.12                   SECTION XVIA

                                      S U P R E M E C O U R T O F          I N D I A
                                              RECORD OF PROCEEDINGS

               Transfer Petition(Criminal)            No.    243/2016

               RAKESH KUMAR BANSAL                                              Petitioner(s)

                                                            VERSUS

               UNION OF INDIA & ORS                               Respondent(s)
               (With appln. for ad-interim ex-parte stay and amendment of memo
               of parties and transfer petition and exemption from filing O.T.
               and permission to appear and argue in person and office report)


               Date : 29/08/2016 This petition was called on for hearing today.

               CORAM :
                             HON'BLE MR. JUSTICE S.A. BOBDE
                             HON'BLE MR. JUSTICE ASHOK BHUSHAN

               For Petitioner(s)           Mr. Rakesh Kumar Bansal, In Person


               For Respondent(s)

                         UPON hearing ptr.-in-person the Court made the following
                                               O R D E R

Application for permission to appear and argue in person is allowed.

Heard the petitioner appearing in person.

In our opinion, no case for transfer of Criminal Case No. 4 of 2014 pending in the Court of Special Judge, CBI, Jodhpur is made out.

The transfer petition is, accordingly, dismissed.

All pending applications stand disposed of.

17:15:12 IST
Reason:




                         [ Charanjeet Kaur ]                         [ Indu Pokhriyal ]
                            A.R.-cum-P.S.                               Court Master