JAGSEER SINGH Vs. CBI

JUDGEMENT

(1.) Prayer in this petition is for transfer of the case No.CHI/1864/2013 titled as "CBI vs Baba Gurmeet Ram Rahim Singh and others", FIR No.312 dtd. 10/7/2002 registered under Ss. 302, 34, 120-B IPC at Police Station Sadar Thanesar, District Kurukshetar and case No.RC 8(S)/2003/SCB/CHD dtd. 3/12/2003, from the Court of Special Judge, CBI, Panchkula to any other CBI Court in the States of Haryana, Punjab or U.T., Chandigarh.

(2.) Learned senior counsel for the petitioner has argued that the petitioner - Jagseer Singh (aged about 27 years) is son of deceased Ranjeet Singh, qua whose murder, the aforesaid trial is going on before the CBI Court. It is further submitted that Ranjeet Singh was murdered in the year 2002 and the petitioner, at that time, was 08 years old. It is also submitted that after long litigation, the trial started against the accused i.e. respondent No.3 - Baba Gurmeet Ram Rahim Singh, who already stands convicted for 20 years rigorous imprisonment regarding the allegation of rape of 02 women followers vide judgment dtd. 28/8/2017 and also stands convicted for life regarding murder of a Sirsa based journalist Ram Chander Chatterpati, who had published an article in his newspaper, regarding sexual exploitation of Sadhvis in Dera. It is also submitted that accused suspected that Ranjeet Singh was behind circulation of anonymous letter in this regard.

(3.) Learned senior counsel for the petitioner has primarily raised 03 grounds for seeking transfer of this case.