LAWS(MAD)-2020-12-110

JAHIR JUSSAIN Vs. STATE

Decided On December 09, 2020
Jahir Jussain Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) This Criminal Original Petition has been filed seeking for the relief to withdraw and transfer the case in C.C.No.7225 of 2014 pending on the file of the learned XVIII Metropolitan Magistrate, Saidapet, Chennai to any other Court.

(2.) Heard Mr.V.K.Sathiamurthy, learned counsel appearing for the petitioner and Mr.S.Karthikeyan, learned Additional Public Prosecutor appearing for the respondent.

(3.) The learned counsel appearing for the petitioner would submit that though this petition has been filed for the larger relief for transferring the case in C.C.No.7225 of 2014 from the file of the XVIII Metropolitan Magistrate Court, Chennai to some other Court, it would sufficient to direct the learned XVIII Metropolitan Magistrate to comply the order passed by this Court dated 07.02.2019 in Crl.O.P.No.23021 of 2018.