U KARUNA Vs. ADAPA SUBRAHMANYAM

JUDGEMENT

(1.) Heard the Counsel.

(2.) Mrs. Chaya Devi, the learned Counsel representing the petitioner/accused had narrated several of the factual details and would contend that one Rajasekhar is behind this litigation and a similar case filed by the said Rqjasekhar C.C. No.239/2002 is pending on the file of Judicial First Class Magistrate, West and South, Ranga Reddy District and in the light of the facts and circumstances C.C. No.752/2002 on the file of Additional Judicial First Class Magistrate, Avanigadda, Krishna District also be transferred to Judicial First Class Magistrate, West and South, Ranga Reddy District at Saroornagar preferably to be tired along with C.C. No.239/2002.

(3.) Per contra Sri P. Nagendra Reddy, the learned Counsel representing the 1st respondent would maintain that the 1st respondent Adapa Subrahmanyam has nothing to do with the Rajasekhar and merely because certain allegations are made as against a non-party to C.C. No.752/2002 this cannot be made a ground to transfer the matter as prayed for by the petitioner.