C KUYALAL Vs. DY DIRECTOR, NARCOTIC CONTROL BUREAU

JUDGEMENT

(1.) The petitioner has sought for a direction to withdraw the case in C.C. No. 625 of 1995 from the file of Additional Special Judge, NDPS Act, Chennai and transfer the case to any other court having jurisdiction.

(2.) The petitioner is an accused in C.C. No. 625 of 1995 on the file of Additional Special Judge, NDPS Act, Chennai and the petitioner has stated that he may get fair justice before the Trial Judge and he has already taken a partisan attitude against the petitioner by making certain observation in open court and he has been asked to pay witness batta of Rs. 2,300/- which is an excess sum and the cross-examination was asked to be limited to chief examination and the petitioner has prayed for transfer of the case.

(3.) Heard the learned counsel for the petitioner at length.