GURUDAS BALKRISHNA Vs. CHIEF JUDICIAL MAGISTRATE PANAJI GOA

JUDGEMENT

(1.) RULE. Rule made returnable forthwith by consent.

(2.) APPLICANT in person has filed this application praying for transfer of a criminal case which he has filed before the Chief Judicial Magistrate at Panaji and for some other reliefs. Applicant filed a complaint which is registered as Criminal Case No. 163/92/a before the learned Chief Judicial Magistrate, Panaji, alleging an offence under sections 499, 500 and 501 of Indian Penal Code against the Editor and Publisher of a local newspaper.

(3.) I have heard the applicant in person and also Shri S. S. Kantak who was appointed as Amicus Curiae and Shri G. U. Bhobe, Public Prosecutor. No ground is made out for transfer of the criminal case from the Court of Chief Judicial Magistrate, Panaji, and therefore, the prayer to this effect stands rejected.