S. NAGARAJAN Vs. STATE

JUDGEMENT

(1.) The Criminal Original Petition has been filed, seeking to withdraw the case in Spl. C.C. No. 5 of 2011 pending on the file of Special Court for trial of cases under the Prevention of Corruption Act, Coimbatore and to transfer the same to any other competent Court in any other District, preferentially nearby district, so as to enable convenience for the parties of both sides and the witnesses.

(2.) The petitioner had in para 5 of the supporting affidavit raised certain allegations against the Presiding Officer with regard to the happenings in Court on 28/2/2019, when P.W.12 was present for cross examination. When the matter had come before this Court for admission on 12/3/2019, this Court had called for a report from the learned trial Judge, with regard to the happenings in the Court on 28/2/2019, when P.W.12 was present for cross examination. Further the learned trial Judge was directed to focus his report with regard to allegations made in para 5 of the affidavit. Accordingly, the learned trial Judge, sent a detailed report dtd. 19/3/2019.

(3.) A sworn affidavit has been filed on behalf of the respondent denying the averments in the affidavit of the petitioner filed along with the transfer petition.