M G SELVARAJ Vs. INTELLIGENCE OFFICER

JUDGEMENT

(1.) This petition is filed under Section 407 of the Criminal Procedure Code praying that in the circumstances of the case, this Court may order transferring the case in CC. No.276 of 2001 pending trial on the file of the Principal Special Judge for NDPS Act cases at Chennai to any another Court having competent jurisdiction.

(2.) Today on presenting the facts and circumstances brought forth on the part of the petitioners, having regard to the materials placed on record and upon hearing the learned counsel for the petitioners and the Special Prosecutor for NDPS cases, this Court is able to see that on certain procedural aspects, the petitioner has become aggrieved against the trial Court and hence transfer is sought for as it is prayed for in the petition.

(3.) So far as certain personal allegations raised against the Presiding Officer in this case is concerned, the same has been dismissed by the Order of this Court dated 31.10.2002 on suitable and valid reasons assigned. Therefore, it is not necessary on the part of this Court to go into those allegations again.