- (1.) The applicant is challaned in case crime No. RC (E)/98 BS and FC/DLI under Section 120-B read with Section 411/ 467/468/471/420 IPC.
(2.) At the earliest, it may be stated that the investigation of this case is being done by the Central Bureau of Investigation. There is no dispute that the cause of action arose at Ghaziabad. It may also be noted that a special Court has been established at Dehradun for deciding the cases investigated by the C.B.I. for some of the districts of western Uttar Pradesh. This case is also being investigated by C.B.I. and the bail application of the applicant was rejected by the special Court situated at Dehradun.
(3.) The applicant moved the bail application, after rejection of his bail application by the special Court C.B. at Dehradun, in this Court. The question arises whether this Court has now got jurisdiction to decide this bail application. Admittedly, the bail application was moved in this Court on 13-11-2000 while the Uttar Pradesh Reorganisation Act, 2000 came into force on 9-11-2000 creating State of Uttranchal. Section 28 of the Uttar Pradesh Reorganisation Act, 2000 is reproduced as below :"The High Court of Uttranchal shall have, in respect of any part of the territories included in the State of Uttranchal, all such jurisdiction, powers and authority as under the law in force immediately before the appointed day are exercisable in respect of that part of the said territories by the High Courtat Allahabad.";