KURUMURTHY RAMULOO Vs. STATE

JUDGEMENT

(1.) This is a petition filed by the second accused in Sessions Case No.89 of 1994 on the file of the learned Additional District Judge, Mahaboobnagar. The petitioner herein is facing trial along with others under the various sections of the Indian Penal Code including a charge under Section 302 of the Indian Penal Code. The present petition is filed with a prayer to transfer the above mentioned Sessions Case from the file of the learned Additional District Judge, Mahaboobnagar to any other competent Sessions Court in the State.

(2.) The reason given by the petitioner in support of his prayer is that the learned District Judge and the learned Additional District Judge, Mahaboobnagar attended the crime meeting conducted by the Superintendent of Police, Mahaboobnagar wherein the police officers of various ranks of the District starting from the Sub-Inspectors attended. Therefore, the petitioner apprehends that "there is every possibility to suspect that the Judges vulnerable to the designs of the Police."

(3.) When the matter came up for admission, my learned brother Justice Vaman Rao called for the reports from the 'learned District Judge and the Additional District Judge, Mahaboobnagar. Accordingly, reports are received and from the reports it can be seen that there was a meeting held on 24-10-1998 in the office of the Superintendent of Police, Mahaboobnagar which was attended to by the Collector, Senior Revenue Officers, District Law Officers, District Medical Officer and the other district level officers of the various Departments and the police officers.