TULSI RAM Vs. C B I

JUDGEMENT

(1.) This petition under section 407 read with section 482 of the Crimial P.C. seeks transfer of the CC No. 150/2016, R.C. No. 2/2016 titled: CBI vs Tulsi Ram from the court seized of it to any other competent court of law. By the impugned order dated 05.04.2018, the Ld. District and Session Court had dismissed a similar relief sought by the petitioner.

(2.) The transfer is sought on the ground that the trial of the case is proceeding expeditiously i.e. the shortest possible dates are being given in the matter, and therefore, it reflects a bias against the petitioner/accused. The Court is unable to see as to how expeditious trial of a case, by itself, could be construed as a ground of bias. The argument is untenable and is rejected.

(3.) It is argued that the petitioner is being pressurized to attend the proceedings even when he has matters pending simultaneously in other CBI Courts. This argument too is untenable because nothing has been brought on record to show that such pressure was being imposed upon the petitioner or that he was required to be in another Court on the date when he was called before the Trial Court in CC No. 150/2016. If the petitioner was prevented or prejudiced from appearing before the trial court because of pendency of any other litigation or a prosecution against him in another Court, he could have easily brought the matter to the notice of the trial court to seek exemption on such particular date. This petition, however, lacks such particulars.