MANGILAL Vs. STATE OF M.P.

JUDGEMENT

(1.) SHRI Newalkar submitted that a false complaint has been lodged against the accused -applicants by non -applicant No.2 and that when the applicants go to Ratlam to attend hearings they are harassed by elder brother of non -applicant No.2. This elder brother is a police officer. The application for transfer does not set out the designation or rank of the police officer. It also does not give any particulars of harassment.

(2.) QUESTIONED by the Court Shri Newalkar after consulting one of his clients, who is present in the Court, stated that elder brother of the Non -applicant No.2 is Town Inspector, Incharge of Harijan Welfare Police Station, Ratlam. He submitted that the case should be transferred to Indore. In support of his contention Shri Newalkar relied on Rajkumar v. State of M.P. (1982 MPWN Note No. 329).

(3.) IN Rajkwnar v. State of M.P. (Supra) on which Shri Newalkar has placed reliance, harassment by police was considered sufficient for transferring the case from one district to another.