ANIL KUMAR AGARWAL Vs. STATE OF U P

JUDGEMENT

(1.) This application under Section 407 Criminal Procedure Code (hereinafter referred to as 'Cr.P.C.) has been filed by the petitioner/accused for transfer of Criminal Case No. 4 of 2012 having Crime No. 64 of 2012, under Sections 409, 420, 467, 468, 471, 120-B, 204, 201 I.P.C. And 7/13 (1) (d) read with Section 13 (2) of the Prevention of Corruption Act, P.S. Hussainganj, District-Lucknow from the Court of Special Judge, Anti Corruption (UPSEB), Lucknow to the Court of Additional Sessions Judge, Court No. 15/ Special Judge Gangsters Act, Lucknow presided over by Shri Lalloo Singh.

(2.) The transfer was sought on the ground that the Special Investigation Bureau (Cooperative Cell), Lucknow, after investigation in the matter filed separate charge sheets on different dates against 15 accused persons in the Court of learned Sessions Judge, Lucknow. Learned Sessions Judge, Lucknow after taking cognizance in all the cases pertaining to aforesaid case transfer the cases for trial after consolidating them to the Court of Special Judge Anti Corruption (U.P.S.E.B.).

(3.) In a writ petition No. 3359 (MS) of 2014 filed by one accused Badshah Singh direction has been issued to decide the trial expeditiously by taking the case on day to day basis without granting any frivolous and unnecessary adjournment to either of the parties.