MOHAMMED ASIF Vs. STATE

JUDGEMENT

(1.) BOTH these Civil Revision Petitions under Article 227 of the Constitution of India are filed by Thiru Mohd. Asif, who is the fourth accused both in C. C. No. 4 of 1997 and C. C. No. 13 of 1997 on the file of the xiii Additional City Civil Judge and Special Judge, Chennai-1, praying for the transfer of those cases to any other Special Judge of competent jurisdiction.

(2.) THOUGH the relief sought for namely transfer of the cases from the court to another comes within the narrow compass, detailed and elaborate arguments were advanced.

(3.) I have heard the counsel and considered the matter carefully. From the facts set out above, it is seen that the petitioner is the fourth accused in C. C. Nos. 4 of 1997, and 13 of 1997. Petitioner filed two applications each in C. C. Nos. 4 of 1997 and 13 of 1997, one for translated copies from Tamil to English, and the other questioning the competency of the investigating officer. When these petitions came up for hearing on 28. 12. 98, petitioner's application for adjournment was dismissed. The case of the petitioner is that the order dismissing the application for adjournment inspite of the counsel being unwell in unusual.