SACHIN JINDAL & ANR Vs. STATE

JUDGEMENT

(1.) Tr.P.(Crl.) 43/2018

(2.) Mr. Harshit Jain learned Counsel for the petitioner contended that the present transfer petition has been filed because Shri Jitender Kumar Mishra, Ld. ASJ/Special Judge (NDPS), North District, Rohini Courts has abused his judicial position by passing an unjustified order on 16.05.2018. He further contended that on the date of recording of the evidence of the accused the matter was adjourned for another day solely on the ground that the questions were not ready, which unnecessarily delayed the trial proceedings and has caused prejudice to the petitioner.

(3.) He further contended that due to the biased conduct of the Presiding Officer the petitioners are apprehensive of not getting a fair and impartial trial.