ASHOK KUMAR SINHA Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner, who is the father of Sri.Kumar Ajitabh, is seeking for transfer of investigation pending in FIR No.0486/2017 dated 20.12.2017 and FIR No.0500/2017 dated 29.12.2017 Annexures-A and B respectively to second respondent-Central Bureau of Investigation (hereinafter referred to as 'CBI' for the sake of brevity).

(2.) Sri.Kumar Ajitabh son of petitioner was born in Patna, State of Bihar on 14.11.1988 and on completion of his graduation in Engineering, B.Tech. from Manipal University, Karnataka, in the year 2010 joined the services of Tata Consultancy Services and worked for about 5 years. From April 2017 he has been working in British Telecom as IT Analyst. He was residing at Bengaluru since 2010 and has been residing for the last 4 years at Flat-H 201, Citilight Rustique, ECC Road, Near Deens Academy School, Whitefield, Bengaluru 560056. Annexures-C to E would establish his identity and employment at British Telecom E Service (India) Pvt. Ltd.

(3.) Petitioner'S son is said to have secured admission at Indian Institute of Management, Kolkata and on account of his purported financial condition not being sound, he is said to have put up his Maruthi Suzuki Car (2017 model) bearing registration No.KA 03 NA 1715 for sale by online advertisement in a website known as 'OLX' during the month of November 2017 to meet part of his tuition fee.