Punjab-Haryana High Court
S.P.S.Rathore vs C.B.I. And Others on 5 November, 2009
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Crl. Misc. No.M-21775 of 2008
Date of Decision: November 05, 2009
S.P.S.Rathore ... Petitioner
Versus
C.B.I. and others ... Respondents
CORAM: HON'BLE MR. JUSTICE S.D. ANAND
Present : Ms. Abha Rathore, Advocate, for the petitioner.
Mr. Ajay Kaushik, Advocate, for the CBI.
Mr. Pankaj Bhardwaj, Advocate, for respondent No.2.
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S.D. Anand, J.
The trial under reference has been, on consensual basis, ordered to be transferred from the Court of Special Judicial Magistrate, CBI, Patiala to that of CJM/Special Judicial Magistrate, CBI, Chandigarh vide orders of even date in Crl. Misc. No.M-21101 of 2008.
In view thereof, this petition is disposed of with a direction that it will be for the learned Trial Magistrate to adjudicate upon the validity or otherwise of the notes made by the learned Special Judicial Magistrate, CBI, Patiala (Annexures P-2 and P-3).
November 05, 2009 ( S.D. Anand ) vinod Judge