CHIMAN LAL SAHU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) This is the second round of petition for transfer of a criminal case bearing Special Case No.7/2013 {State Vs. Chiman Lal Sahu & another} from the Court of Special Judge (Prevention of Corruption Act), Bemetara.

(3.) Petitioners are present in person before the Court. They are heard. It is contended that the trial Court has expressed its mind to convict the accused and after the first transfer petition was dismissed with observation by High Court, the approach of the trial Court appears to have become completely hostile. It is further contended that the manner in which the accused/applicants have been treated the faith of them over the system has completely eroded. The petitioners therefore submit that the case pending before the trial Court may be transferred to any other Court having jurisdiction.