SWAMI VIVEKANAND SEVA TRUST Vs. UNION OF INDIA

JUDGEMENT

(1.) In all these writ petitions, common question of fact and laws are involved and that is why, all these writ petitions have been heard together with consent of the parties.

(2.) Heard Mr. Pandey Neeraj Rai, learned counsel for the petitioners in W.P. (Cr.) Nos. 240 of 2005 and 91 of 2021, Mr. Shankar Lal Agrawal, learned counsel for respondent no.11 in W.P. (Cr.) No.240 of 2005 and learned counsel for the petitioner in W.P. (Cr.) No.186 of 2021, Mr. Manoj Kumar and Mr. Faisal Allam, learned counsel for the State and Mr. Nitish Parth Sarthi, learned A.C. to A.S.G.I., appearing for the CBI.

(3.) In W.P. (Cr.) No.240 of 2005, the prayer is made for transferring the case to the CBI in connection with Bistupur P.S. Case No. 154/2003 in light of D.O. letter dtd. 5/2/2004 of Director, Ministry of Tribal Affairs, Government of India.