SWAMI SADACHARI OM JI Vs. STATE

JUDGEMENT

(1.) Crl.M.A.No.21511/2017 (Exemption)

(2.) I have heard the petitioner in person and have examined the file. Main grievance of the petitioner for seeking transfer is that the learned Presiding Officer is biased against him; he is not satisfied with the orders dated 06.11.2017 and 01.12017 passed by the said Court whereby his name to appear as a witness was deleted. It is further averred that various other applications filed by him have not been disposed of. Previously present case was being dealt with along with case FIR No. 264/2008 PS Lodhi Colony / Crime Branch of South-East Delhi District presently pending in the Court of Sh.Manish Kumar Khurana, learned CMM.

(3.) The petitioner has not produced on record sufficient material to infer if the learned Trial Court has any bias against him. Primarily, the petitioner is aggrieved by the orders dated 06.11.2017 and 01.12.2017 passed by the learned Trial Court. It is relevant to note that the petitioner had filed revision petition No. 63/2017 (443/2017) before the Revisional Court and it was decided by an order dated 18.12.2017. The impugned order dated 01.12.2017 has been set aside and the petitioner has been directed to examine himself on 04.01.2018 before the Court concerned. It has been further noted that if the petitioner / complainant fails to examine himself, the Trial Court will be at liberty to decline any further opportunity for his evidence.