Altamas Kabir, J. - (1.) This Transfer Petition has been filed by one Jahid and 62 other Petitioners under Section 406 of the Code of Criminal Procedure for transfer of Sessions Case No. 38 of 2009 pending before the Special Judge, Ahmedabad, for trial outside the State of Gujarat.
(2.) The aforesaid Sessions Case arises out of FIR Nos. 1-236 of 2008 of Shahibaug Police Station and various other FI Rs lodged with different Police Stations in the State of Gujarat. Apart from FIR Nos. I-236 of 2008 of Shahibaug Police Station, the aforesaid Sessions Case No. 38 of 2009 also involves the following FI Rs in which the Petitioners have been implicated: (a) I-203 of 2008, I-204 of 2008, I-205 of 2008 and I-206 of 2008 of Maninagar Police Station; (b) I-338 of 2008 and I-339 of 2008 of Odhav Police Station; (c) I-400 of 2008 and I-401 of 2008 of Naroda Police Station; (d) I-321 of 2008 and I-322 of 2008 of Ramol Police Station; (e) I-190 of 2008 of Isanpur Police Station; (f) I-218 of 2008 of Vatva Police Station; (g) I-273 of 2008 of Amraiwadi Police Station; (h) I-71 of 2008 of Khadia Police Station; (i) I-220 of 2008 of Bapunagar Police Station; (j) I-123 of 2008 of Kalupur Police Station; (k) I-140 of 2008 of Danilimbda Police Station; (l) I-181 of 2008 of Sarkhej Police Station; (m) I-200 of 2008 of Kalol Police Station; (n) 176 of 2008, 175 of 2008, 179 of 2008 and 180 of 2008 of Kapodra Police Station; (o) 365 of 2008, 363 of 2008, 364 of 2008, 369 of 2008 and 366 of 2008 of Varacha Police Station; (p) 203 of 2008 and 208 of 2008 of Katargam Police Station; (q) 651 of 2008 of Umrah Police Station; (r) 3019 of 2008 of DCB Police Station; (s) 208 of 2008 and 209 of 2008 of Mahidharpura Police Station. All the aforesaid FI Rs have been lodged in connection with the series of bomb blasts that occurred in 2008 all over the country in major cities like Delhi, Mumbai, Jaipur, Ahmedabad and Bengaluru, killing many and injuring several others. As a response to the aforesaid blasts which were declared to be acts of terrorism by the State Government, a large number of young men belonging to the Muslim community were arrested both from within and outside the State of Gujarat.
(3.) Appearing in support of the Transfer Petition, learned Advocate, Mr. Prashant Bhushan, submitted that the Transfer Petition seeking transfer of the trial of the accused in the Ahmedabad bomb blast cases, as well as in the cases relating to planting of bombs in Surat, out of the State of Gujarat, was necessitated on account of the attitude and conduct of the local authorities. Mr. Bhushan submitted that the local police authorities, jail authorities and the public prosecutor had conducted themselves in a manner which reflects total bias and prejudice against the accused and the same has created more than a reasonable apprehension in their mind that they would not get a fair and free trial in the State of Gujarat.;