MUKESH Vs. STATE OF N.C.T.

JUDGEMENT

(1.) This transfer petition was purported to have been filed on behalf of one Mukesh, an accused in connection with FIR No. 413 dated 17-12-2012, of Vasant Vihar Police Station, New Delhi, praying for transfer of the criminal case pending before the Sessions Court at Saket, New Delhi to Mathura in Uttar Pradesh or any other State preferable, for fair trial and to avoid miscarriage of justice to the petitioner.

(2.) An affidavit in support of the said transfer petition was affirmed by Mr Manohar Lal Sharma, learned Advocate, on the strength of a vakalatnama, executed by the accused in favour of one Mr N. Rajaraman, learned Advocate-on-Record.

(3.) When the transfer petition was taken up by this Court on 23-1-2013, one Mr V.K. Anand, Advocate, had appeared and submitted that he had instructions to appear on behalf of the accused before the trial court and that neither Mr N. Rajaraman nor Mr Manohar Lal Sharma, learned Advocates, had any authority to represent the accused even in the transfer petition.