K ANBAZHAGAN Vs. SUPERINTENDENT OF POLICE CHENNAI

JUDGEMENT

(1.) JUDGMENT -

(2.) BY these applications the applicant sought to modify the judgment dated 18th November, 2003 passed by this Court in Transfer Petition (Criminal) Nos. 77-78 of 2003. BY the aforesaid judgment, this Court after hearing counsel for both the sides at length allowed the transfer petitions in terms of the following directions :

(3.) PURSUANT to the notice, the State of Karnataka has filed counter affidavit. The State of Karnataka in their counter has denied all the allegations made in the applications. Learned Advocate General for the State of Karnataka has appeared before us and submitted that pursuant to the directions of this Court a Special Judge has been appointed in consultation with the Chief Justice of the High Court and all the arrangements have been made for conducting free and fair trial smoothly. In paragraph 2 of the counter affidavit it is stated -