ANIL NARANG Vs. STATE

JUDGEMENT

(1.) Vide the present petition, the petitioner seeks directions as under:-

(2.) The present petition is preferred due to allocation the matter to some other court on the application of the respondent no.2 & 3 (complainant and & her father) on the basis that she does not have any faith upon the court. It was consequently directed to transfer the case file for adjudication to the court of, Ld. ASJ (electricity), North-West, Rohini.

(3.) Vide the present petition, the petitioner seeks direction qua adjudication and disposal of the case only by the trial court i.e the court Ld. ASJ, (Fast Track Court), North-West, Rohini.