HABIBUL KAREEM Vs. ASST DIRECTOR ENFORCEMENT DIRECTORATE CHENNAI

JUDGEMENT

(1.) Habibul Kareem of Panaikulam, Ramnad District, the petitioner herein, has filed this petition under Section 482 Cr.P.C. seeking for the following prayer :-

(2.) Mr. K. A. Jabbar, the counsel appearing for the petitioner, in support of his prayer, brought out some instances in order to show that the learned Addl. Chief Metropolitan Magistrate (E.O. II), Madras has developed hostile attitude towards the petitioner/accused, thereby the petitioner has a reasonable apprehension that he cannot get justice and so, the transfer of the case from his Court is quite essential.

(3.) This petition is stoutly resisted by Mr. Senthil Kumar, the Special Public Prosecutor appearing for the respondent, on the strength of the counter affidavit filed by him.