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REPORTABLE

   IN THE SUPREME COURT OF INDIA    CRIMINAL ORIGINAL JURISDICTION

      TRANSFER PETITION (CRL.) NO. 89 OF 2013

K.V.S.RAO                                        ...PETITIONER(S)

                VERSUS

C.B.I. & ORS.                                   ....RESPONDENT(S)

WITH

TRANSFER PETITION (CRL.)NO. 100 OF 2013 TRANSFER PETITION (CRL.) NO. 108 OF 2013 TRANSFER PETITION (CRL.) NO. 124 OF 2013 TRANSFER PETITION (CRL.) NO. 125 OF 2013

      O R D E R

Heard learned senior counsel appearing on behalf  

of the petitioners as well as learned Additional Solicitor  

General appearing on behalf of the respondent-CBI.

After going into all the details furnished in  

the transfer petitions as well as the counter affidavit  

filed  by  the  C.B.I.,  we  are  of  the  view  that  the  

petitioners have made out a case for transfer.  It is the  

settled principle of law that when two or more cases are  

pending  against  the  petitioners/respondents  which  are  

similar in nature can be transferred from one Court to  

another. In the case on hand the only objection projected  

by the learned Additional Solicitor General is that apart  

from the official witnesses, the other witnesses have to  

come  from  various  places  viz.  Kanpur, Rampur, Bareilly,  

Ahmedabad, Lucknow, Patna, Kolkata, Rohtak, Latur, Chennai  

and Mumbai.

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Taking  note  of  the  fact  that  most  of  the  

witnesses  are  either  doctors  or  officers  working  in  

respective medical colleges and also of the fact that the  

ultimate decision was taken  only at  the ministerial level  

which is at  Delhi,  we  feel  that  in  the  interest  and  

convenience  of  all  parties,  all  these  cases  are  to  be  

tried together at Delhi. Therefore, Criminal Case No. 5 of  

2013 titled  as  Central  Bureau  of  Investigation  Vs.  Dr.  

Keshav Kumar Agarwal & Ors. registered on the basis of the  

F.I.R. No. RC0062010A0014 of 2010 dated 22.5.2010 pending  

before the Court of Special Judge, Anti Corruption No. 4,  

CBI, Lucknow, is ordered to be transferred to the Court of  

Special Judge, C.B.I, Patiala House, New Delhi and is to  

be heard along with Criminal Case No. 3 of 2012 titled as  

Central Bureau of Investigation Vs. Dr. Anbumani Ramadoss &  

Ors.

The transfer petitions are allowed accordingly.

After transfer and receipt of all the required  

records,  the  transferee  Court  is  directed  to  take  all  

endeavour for early completion of the trial.

In view of the order in transfer petitions, no  

order is required in Criminal Miscellaneous Petition for  

discharge of earlier advocate.

...................CJI. [P. SATHASIVAM]

NEW DELHI ....................J. 10TH MARCH, 2014 [RANJAN GOGOI]