VIJAY PAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned counsel for the parties.

(3.) What is called in question in this appeal is, the propriety and legality of the judgment and order passed by the Punjab and Haryana High court in Criminal miscellaneous No. 11034 of 1998, whereby the Sessions Case arising out of Case FIR no. 53 dated 28/1/1997, pending in the court of Sessions Judge, Sonepat is transferred to the court of the Sessions JUdge, Chandigarh.