CHANDULAL MAGANLAL SEVAK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE applicant is common in these applications and has appeared in person.

(2.) THE applicant is facing certain criminal prosecutions. He has also lodged criminal complaints against certain persons. He has filed Criminal Misc. Application No.12919 of 2005 seeking transfer of certain criminal cases pending against him before the Sessions Court, Una. In the said application, he has specifically referred to criminal case bearing C.R.No.3286 of 1999 filed on 16.10.99 by is wife alleging offences punishable under sections 323, 504, 5606(2) of the Indian Penal Code read with section 135 of the Bombay Police Act.

(3.) ALL these applications were heard together. In addition to hearing the party -in -person, I have also heard learned advocate Shri Samir Dave appearing for the private respondents and learned APP Shri Kogje for the State.