RAMANNAGARI VINODH Vs. KRISHNA VUDAYAR AMBARBABU BABU

JUDGEMENT

(1.) Assailing the order dated 17.10.2019 passed in Transfer Crl.M.P.No.1940 of 2018 on the file of Principal Sessions Judge, Chittoor, whereby the petition filed seeking to withdraw S.C.No.69 of 2018 on the file of Assistant Sessions Judge, Palamaner and to transfer the same to competent Court either at Chittoor or at Madanapalle, was dismissed, the present transfer criminal petition is filed.

(2.) The petitioner herein is accused No.2 in S.C.No.69 of 2018 for the offences punishable under Section 306 r/w 34 IPC and Section 494 and 109 of IPC.

(3.) The facts of the petition, in nutshell are that basing on the complaint given by the 1st respondent herein the crime has been registered and the police after completion of investigation filed charge sheet, which is numbered as S.C.No.69 of 2018. The allegations in the charge sheet are that the wife of deceased Krishna Vudayar Nataraj i.e. A-1 had illicit intimacy with the petitioner herein, who is A-2, as such the petitioner committed suicide. Since the deceased was a practicing advocate at Palamaner, the advocates at Palamaner decided not to appear on behalf of petitioner and other accused. Though the petitioner engaged an advocate from Chittoor, the advocates at Palamaner resisted him from entering appearance on behalf of the petitioner. Therefore, the petitioner has filed Tr.Crl.M.P.No.1940 of 2018 before the Principal Sessions Judge's Court, Chittoor and the same was dismissed on 17.10.2019. Aggrieved by the said order, the petitioner approached this Court.