DINESH KUMAR TIWARY Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard.

(2.) Heard Mr. Sumeet Gadodia, learned counsel for the petitioner, Ms. Bandana Sinha, learned counsel for the State and Mr. Prashant Pallav, assisted by Mr. Navneet Sahay, learned counsel for the respondent-C.B.I. This petition has been filed for direction upon the respondent-State including respondent nos. 2 and 3 to transfer the investigation of the case pertaining to Lower Bazar P.S. Case No. 289 of 2017, corresponding to G.R. No. 4518 of 2017, pending in the Court of learned Judicial Magistrate, Ranchi to the Central Bureau of Investigation.

(3.) Mr. Sumeet Gadodia, learned counsel for the petitioner submits that the Hon'ble Division Bench in W.P.(PIL) No. 3718 of 2013 has transferred the case to the Central Bureau of Investigation with regard to the fraud made by M/s Sanjeevani Buildcon. He further submits that the petitioner is also victim of M/s Sanjeevani Buildcon. He further submits that earlier this Court has directed the State as well as C.B.I. to file counter-affidavit to the effect as to whether they are willing to transfer the case and take over the investigation by the C.B.I or not.