- (1.) In this application the petitioner has prayed for issuance of an appropriate direction(s) or order(s) to the opposite party to transfer all cases of conspiracy and other act qua the petitioner and his alleged conspirators as alleged in the cases i.e. RC 20(A)/96 (Special Case No. 22/96), RC 68(A)/96 (Special Case No. 68/96), RC.64(A)/96 (Special Case No. 65/96), RC 38/A)/96 (Special Case No. 39/96) and C. 47(A)/96 (Special Case No. 50/96) in one Court and further for a direction of framing charges jointly for fair and speedy trial of the aforesaid cases.
(2.) The petitioner is a former Chief Minister of the erstwhile State of Bihar and an Ex-M.P. of Rajya Sabha and was also the Leader of the Opposition of the Bihar Lagislative Assembly at the relevant time and he has been made accused in the said Animal Husbandry Department (AHD) cases and charged for committing criminal misconduct.
(3.) The material allegation qua the petitioner in all the charge sheets is same and similar. The allegation as made out against the petitioner can be divided into six heads, the details of which are given below :- (a) Recommendation for enquiry by the regional Development Commissioner. (b) Recommendation for enquiry only against the Members of the Central Purchase Committee. (c) Acting on recommendingt of Shri Laloo Prasad Yadav and promoted Dr. Ram Raj Ram. (d) Recommendation for extension of service of Dr. S. B. Sinha. (e) Received payments. (f) Recommendation for telephone connection to daughter-in-law of an accused.;