SHYAMLAL CHOUDHARI Vs. SANT KUMAR

JUDGEMENT

(1.) ARGUMENTS heard.

(2.) IT is submitted by Shri S. K. P. Verma that the respondent/accused is facing trail in Civil Case No. 16/2001 for offence punishable under Section 3 (1) (x) of the SC/st (Prevention of Atrocities) Act and under Section 294 of the IPC in the Court of Special Judge posted at Narsinghpur is Chief Municipal Officer in Municipality, Narsinghpur and is very influenced.

(3.) IT is also submitted by Shri S. K. P. Verma that the accused so also the Presiding Judge of the Special Court belong to one and the same caste i. e. , Brahmin. It is further submitted by Shri Verma that the Public Prosecutor is also a Brahmin and hence this petitioner apprehends that a fair trial is not possible at Narsinghpur.