STATE Vs. N. CHIDANANDA

JUDGEMENT

(1.) IN these petitions, Application -I.A. No. II/2014 is filed by Sri. Chandrashekara K., learned counsel for the 1st respondent (Sri. N. Chidananda) seeking recalling of the order passed by this court on 05.09.2014.

(2.) COUNSELS on both sides are present. With consent, I have heard the arguments of Sri. Chandrashekar K, the learned Counsel for Respondent No. 1 and Sri. Prasanna Kumar appeared on behalf of Mr. C.H. Jadhav, for the petitioner -Central Bureau of Investigation (for short, 'CBI') on I.A. No. II & on merits of these petitions. I have carefully perused the order sought to be recalled. This court while disposing of the petitions on 5.9.2014 has observed that, Ijoor Police, Ramanagar District, registered a case in FIR No. 123/2013 and submitted two charge sheets pertaining to different parties before the Principal Senior Civil Judge and CJM, Ramanagara District, which are later registered in C.C. Nos. 98/2013 and 99/2013. The submissions made by the petitioner was accepted by Respondent No. 6 -Government of Karnataka, that the Government of Karnataka issued a notification in No. HD.79.COD.2013, Bangalore, dated 29.10.2013, wherein the Government has passed an order that -

(3.) ON the basis of the said submissions, this court has passed the order allowing the petitions directing transfer of the above said criminal cases to 46th Additional City Civil and Sessions Judge/Special Judge for trying CBI cases (CCH.47), Bangalore. Consequently, the CJM Court, Ramanagara, might have transmitted the records to the concerned court.