JEEVAN SABU V S Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER is involved in various cases registered by the Shornur, Thrissur Town East, Ernakulam central and Kollam Railway Police. PETITIONER wants all the cases to be brought to and disposed of by the Court of learned Chief Judicial Magistrate, Ernakulam on the ground of convenience of petitioner as he is unable to attend the various Courts on account of financial difficulties and other problems. It is stated that petitioner is a student, is falsely implicated in the said cases and is desirous of leading a peaceful life. Learned counsel made a fervent plea for transfer of the cases to the Court of learned Chief Judicial Magistrate, Ernakulam. Alternatively, it is prayed that coercive steps pending against petitioner may be kept in abeyance so that petitioner can appear in those cases and seek regular bail. I have heard learned Public Prosecutor also.

(2.) IT is seen that cases are pending in various Courts in various districts. Admittedly, cases relate to separate incidents and separate offences are also involved in the cases. May be, it is inconvenient to the petitioner to attend all the Courts in various districts but, if a transfer is ordered though it may suit the convenience of petitioner, it will cause inconvenience to all the witnesses in all other cases who are residing in various parts of different districts. All of them will have to come to Ernakulam. Considering the comparative hardship, I am not inclined to think that transfer requested for could be allowed.