Central Bureau Of Investigation vs Rajinder Kapur And Ors on 28 November, 2016

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Punjab-Haryana High Court

Central Bureau Of Investigation vs Rajinder Kapur And Ors on 28 November, 2016

Bench: A.B. Chaudhari

255

       IN THE HIGH COURT OF PUNJAB AND HARYANA
                    AT CHANDIGARH

                                           CRM-M No.40514 of 2016
                                           Date of Decision: 28.11.2016

Central Bureau of Investigation
                                                                . . . Petitioner

                                     Versus

Rejinder Kapur and others
                                                             . . . Respondents

CORAM:      HON'BLE MR. JUSTICE A.B. CHAUDHARI


Present:    Mr. Sumeet Goel, Advocate
            for the petitioner.

                                      *****

A.B. Chaudhari, J. (Oral)

Case called twice. But none has caused appearance on behalf of the contesting respondents.

Present petition filed by Central Bureau of Investigation, Chandigarh for transfer of Sessions Case No.12 dated 26.02.2009 in RC SIB2006/E/0003/EOU/V/CBI, New Delhi registered under Section 29 read with Sections 8 and 22 of the NDPS Act, 1985 and under Section 27 of the Drugs and Cosmetics Act, 1940 from the Court of learned Special Judge, NDPS, Moga-cum-Additional Sessions Judge, Moga (Punjab) to the learned Court of Special Judge, CBI, Punjab at Patiala.

Main contention of the petitioner that the matter is being dealt with Central Bureau of Investigation. At Patiala there is designated 1 of 2 ::: Downloaded on - 02-12-2016 22:38:09 ::: 2 CRM-M No.40514 of 2016 Court for dealing with such cases filed by Central Bureau of Investigation. So, this case be also transferred to Special Judge, Patiala.

Having considered the submissions and the facts that right now Central Bureau of Investigation is dealing with the matter and there is no designated Court at Moga for dealing with the matters relating to Central Bureau of Investigation. So, present case No.12 dated 26.02.2009 in RC SIB2006/E/0003/EOU/V/CBI, New Delhi registered under Section 29 read with Sections 8 and 22 of the NDPS Act, 1985 and under Section 27 of the Drugs and Cosmetics Act, 1940 stands withdrawn from the Court of learned Special Judge, NDPS, Moga-cum-Additional Sessions Judge, Moga (Punjab) and stands transferred to Special Judge, Central Bureau of Investigation, Punjab at Patiala for trial in accordance with law.

In view of the above present petition stands disposed of.




                                               [ A.B. CHAUDHARI ]
                                                      JUDGE
28.11.2016
sachin



             Whether Speaking/reasoned         :      Yes
             Whether Reportable                :      No




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