NISHI KANT Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsel for the petitioner, the learned counsel for the State and the learned counsel for the C.B.I.

(2.) Petitioner has filed this application for transfer of the C.B.I. Case No. R.C. 12(A)/2010 from Dhanbad C.B.I. Court to Ranch! C.B.I. Court which is at present pending in the Court of Special Judge C.B.I, at Dhanbad.

(3.) Mr. R. S. Mazumdar the learned senior counsel appearing for the petitioner submits that a case has been registered against the petitioner on 21.10.2010 on the basis of a written report of Sri Rohan Lal Agarwalla under Section 7 of P.C. Act. The informant in his report to C.B.I, had alleged that the petitioner who is a Manager (Law), Zonal Office. Allahabad Bank Ranchi (Jharkhand) had demanded illegal gratification of Rs. 51,000/- from him on telephone for processing the application for getting registered a plot of land measuring about 33 decimals located at village Jainager, Dhanbad pertaining to M/s Rai Enterprises mortgaged to Allahabad Bank, Park Market, Dhanbad against a loan, since the said loan account turned NPA. He further stated that the petitioner had threatened him on phone from Ranchi to get cancelled the sale of above plot of land in auction in favour of him. if the illegal gratification of Rs. 51000/- is not been paid to him today at Ranchi. It was further stated that a preliminary enquiry had been made and thereafter a trap was laid and the petitioner was said to have been arrested at Ranchi. After investigation, charge-sheet was submitted under Sections 7 and 13(2) read with Section 13(1) (d) of P.C. Act against the petitioner in C.B.I. Court. Dhanbad.