SOMANATH Vs. STATE

JUDGEMENT

(1.) The petitioner is accused No.4 in SC.No.208/2023. He is questioning the transfer of the said case from the file of III Additional District and Sessions Judge, Kalaburagi to V Additional District and Sessions Judge, Kalaburagi.

(2.) The brief facts of the case are, the petitioner is facing trial for the offences punishable under Ss. 143, 147, 148, 498(A), 302 and 109 read with Sec. 149 of IPC in S.C.No.208/2023 on the file of III Additional District and Sessions Judge, Kalaburagi. After framing of the charge, the trial was also continued by the Presiding Officer of the said Court. In the meantime, the learned Principal District and Sessions Judge, Kalaburagi as per the order of the High Court of Karnataka, vide RSB No.368/2024 dtd. 22/8/2024 withdrawn the said case from the file of III Additional District and Sessions Judge, Kalaburagi and transferred the same to the Court of V Additional District and Sessions Judge, Kalaburagi. Aggrieved by the same, accused No.4 is before this Court.

(3.) Heard Sri. Kedar Desai, learned counsel for the petitioner and learned High Court Government Pleader for the respondent-State.