SURAJ GHISING LAMA Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) The appellant is an accused in a criminal case charged against him and the case is now stated to be pending before the Additional Sessions Judge, Yupia in Arunachal Pradesh. Respondent No. 2 herein, who is the 4th respondent before the High Court and who the de facto complainant, is an Additional Sessions Judge working at the Fast Track Court in Panumpare, Arunachal Pradesh. The appellant alleges that there are only three Sessions Judges in Arunachal Pradesh and the appellant is not likely to get justice if the trial continues in any one of the Sessions Courts in Arunachal Pradesh and prays that the case may be transferred out of Arunachal Pradesh.

(3.) Heard both sides.