ASHOK YASHWANT BADVE Vs. SURESH TULSHIRAM BHAGWAT

JUDGEMENT

(1.) This Petition takes an exception to the order passed below exhibit 1 in Criminal Misc. Transfer Application No. 50 of 2019 by the learned Sessions Judge, Satara on 24th April, 2019.

(2.) The present petitioners are the original applicants in the aforesaid Criminal Misc. Application. They filed an application under Sec. 408 of the Code of Criminal Procedure, 1973 for transfer of Regular Criminal Case No. 69 of 2003 from the Court of the learned Judicial Magistrate First Class, Dahiwadi to other Court of competent jurisdiction.

(3.) The learned Counsel appearing for the petitioners invites attention of this Court to the pleadings and grounds taken in the Petition and also various orders passed by the Court of the learned Judicial Magistrate First Class, Dahiwadi, and submits that the learned Judicial Magistrate First Class, Dahiwadi made so many unwarranted comments against the applicants during the course of hearing of the proceedings before the said Court. It is submitted that the applicants are apprehending that no proper justice will be done by the said Court and, therefore, the said case may be transferred from the said Court to any other Court of the learned Judicial Magistrate First Class.