(1.) In defence of the petitioner (A-3 in the trial court), an advocate and member of the Advocates Association, Bangalore ('AAB' for short) Sri P.B.Achappa, entered the court premises of IX Addl. C.M.M., Bangalore, to file an application for exemption on behalf of the petitioner.
(2.) With this threat in the background, the counsel Sri P.B.Achappa entered the court hall and did not file the application for exemption but prayed the court to pass an order under Section 303 of the Cr.P.C. The learned judge of the court, after hearing the counsel about the threat given by a section of advocates** proceeded to issue N.B.W. against the petitioner.
(3.) It is this order passed on 7.8.2012 that has forced the petitioner, who happened to be the Executive Managing Editor of Vijayakarnataka newspaper, to approach this court under . to seek transfer of the case to any other court outside Bangalore or to the competent court at Mangalore.