ASHOK KUMAR YADAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) PRESENT petitions have been directed seeking relief of transfer of Criminal Case No. 16725/2012 from the Court of Abdullah Ahmed, J.M.F.C. Jabalpur to some other districts. On 10.1.2013 father of the accused and on 4.4.2013 accused himself preferred the petitions seeking aforesaid relief on the following grounds: - -

(2.) PUD dated 19.11.2013 of Sessions Judge, Jabalpur is also relevant to mention in which it has been clearly stated that in Sessions Trial No. 64/2013 relating to murder of an Advocate of Jabalpur all under trial accused persons are not getting proper legal assistance to defend themselves. PUD of 9th Additional Sessions Judge, Jabalpur dated 16.11.2013 reads as below: - -

(3.) IN criminal proceedings right of accused to fair trial and proper opportunity to defend himself cannot be ignored for convenience of complainant alone. Justice must not only be done, but must also be seen to be done. Hence, in order to do fair justice to all stake holders in the present case, it seems desirable to hold the trial outside the District Jabalpur.