SUNIL SAINI Vs. STATE OF HARYANA

JUDGEMENT

(1.) The relief sought for in the transfer petition is as follows:

(2.) The case of the petitioners in a nutshell is that an agitation was carried out by members of the Jat community in the State of Haryana in 2016. They sought reservation in Government jobs and educational institutions. During this agitation, the members of Jat community vandalized and committed acts of arson which allegedly caused huge irreparable damage to the petitioners by setting their houses, godowns and their every belonging on fire.

(3.) An allegation is made against an advocate who is alleged to be very influential and who had remained President of the Bar. It is alleged that because of this connivance, 2-3 material witnesses have been forced to turn hostile as well as material documentary evidence has not been placed on record.