(1.) By this writ-application under Article 226 of the Constitution of India, the writ-applicant, an under-trial accused, has prayed for the following reliefs :
(2.) It appears from the materials on record that the writ-applicant herein is facing trial for the offence punishable under Sections 376(2)(f)(i)(n), 328 and 506(2) of the Indian Penal Code, Sections 4, 5(1), 6 and 8 of the POCSO Act and Section 67A of the Information Technology Act.
(3.) The trial has already commenced. The prosecutrix is in the box. The cross-examination of the prosecutrix is in progress. At that stage, this writ-application has been filed, seeking transfer of the trial from one court to the other. The grounds on which the transfer is prayed for in the words of the writ-applicant himself as averred in this writ-application are as under :