- (1.) The petitioners, numbering nine, have approached this Court under Section 406 of the Code of Criminal Procedure, 1973 seeking transfer of Special Case No. 22 of 2008 pending before the Special Judge, CBI, Greater Mumbai, being CBI Case No. RC/03(A)/2005-ACU-05- CBI, New Delhi, to a Court of competent jurisdiction at Jaipur.
(2.) Factual Matrix On 29.09.2005, a First Information Report (in short "FIR") was registered at New Delhi bearing FIR No. RC 3A/2005/ACU(V), for offences under Section 13(1)(e) read with Section 13(2) of the Prevention of Corruption Act, 1988 against one Shri B.R. Meena, who is respondent No.3 herein. At the relevant time, respondent No.3 was posted as Commissioner of Income-Tax, Income Tax Appellate Tribunal, Mumbai. The substance of allegations in the FIR against Shri B.R. Meena was that he was in possession of disproportionate assets from 01.04.1991 to 31.03.2005. During the said period, he was posted at various places such as Calcutta, Ahmedabad, Jaipur and Mumbai. After carrying out the search at the official residence of Shri B.R. Meena and his family members at various places, finally, the C.B.I., on 27.03.2008, filed charge sheet before the Court of Special Judge, CBI, Greater Mumbai. In the said charge sheet, petitioner Nos. 1-9 was arrayed as accused Nos. 5-13.
(3.) Reasons for transfer According to the petitioners, as per the charge sheet, most of the alleged disproportionate assets/properties are situated at Rajasthan and most of the witnesses are from Rajasthan, Jaipur, in particular. As far as the petitioners are concerned, the allegations against them are of having abetted Shri B.R. Meena-Respondent No. 3 herein and Smt. Champa Devi, wife of Shri B.R. Meena, Respondent No. 4 herein, by fabricating false evidence through preparation of false Agreement to Sell in order to help them for justifying the huge cash recoveries. All the petitioners are residents of the State of Rajasthan. Most of the alleged disproportionate assets are situated at Rajasthan and FIRs were registered at Delhi, therefore, the CBI ought to have filed charge sheet at Jaipur, Rajasthan. It is also stated by the petitioners that since all of them hail from Rajasthan and most of the witnesses to be examined are also residents of Rajasthan, for convenience, the case pending before the Special Judge, CBI, Greater Mumbai be transferred to Jaipur, Rajasthan.;