VIMAL KUMAR Vs. STATE OF U P

JUDGEMENT

(1.) HEARD learned counsel for the applicant and learned A. G. A. for the State and Sri Anurag Khanna, learned counsel appearing for the C. B. I.

(2.) THE applicant by means of this application under Section 482 Cr. P. C. has assailed the order dated 16.3.2013 passed by the Special Judge, Anti Corruption (C. B. I.), Ghaziabad in Special Case No. 33 of 2006 by which he has rejected the applications 371Kha/1, 371Kha/2 and 371Kha/3 moved by the applicant before him purporting to be applications moved under Section 219 Cr. P. C.

(3.) FROM the perusal of the material brought on record it transpires that the Special Case No. 33 of 2006 arises out of an incident took place in Gautam Budh Nagar while the incident from which Special Case No. 27/31/2011 arose, took place in district Ghaziabad. The Special Judge, C. B. I., Ghaziabad while rejecting the applicant's prayer has given cogent reasons in the impugned order and has also referred to notification No. U. A. -24/6 -P -9 -2011 -167 G/09 T. C. Nyaya -2 dated 10.3.2011 whereby exclusive jurisdiction has been conferred upon Sri S. Lal, Special Judge (Anti Corruption) to try cases arising out of Prevention of Corruption Act relating to districts Gautam Budh Nagar, Meerut, Aligarh, Rampur, Mainpuri, Firozabad while Dr. Ashok Kumar Singh who holds Court No. 1, Special Judge, C. B. I., Ghaziabad, has been empowered to try cases relating to Prevention of Corruption Act arising out of districts -Ghaziabad, Moradabad, Bulandshahr, Bijnor and Hathras.