JAGSEER SINGH Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) This is a petition seeking transfer of case No. CHI/1864/2013, titled as 'CBI v. Baba Gurmeet Ram Rahim Singh and others' in FIR No. 312 dtd. 10/7/2002, under Ss. 302 and 120-B IPC read with Sec. 34 IPC, registered at Police Station Sadar Thanesar, District Kurukshetra and Case No. RC8(S)/2003/SCB/CHD dtd. 3/12/2003 of Central Bureau of Investigation (for short, 'CBI') from Special Judge, CBI, Panchkula (hereinafter referred to as 'Special Judge') to any other Special CBI Court in the States of Haryana, Punjab or Union Territory, Chandigarh.

(2.) The petitioner is son of Ranjit Singh, for whose murder the trial is going on. Respondent No. 1 is CBI, respondent No. 2- Mr. K.P. Singh, Public Prosecutor, CBI (hereinafter referred to as 'respondent No.2') is arrayed by name and respondents No. 3 to 6 are accused in the FIR.

(3.) On directions of this Court on 10/11/2003, the investigation of FIR No. 312 of 2000, Police Station Sadar Thanesar pertaining to murder of Ranjit Singh was transferred to CBI. After investigation, Jasbir Singh, Sabdil Singh, Krishan Lai, Inder Sain and Gurmeet Ram Rahim Singh were nominated as accused.