(1.) By filing the present petition under Section 407 Cr.P.C., the petitioner has sought transfer of the case titled ''State Vs. Kulwinder Singh'' arising out of FIR No.71 dated 15.6.2004 under Sections 325/324/ 323/ 34 IPC registered at Police Station Sangat, Tehsil and District Bathinda from the Court of Shri K.K. Singla, Principal Magistrate, Juvenile Justice Board, Bathinda to a Court of competent jurisdiction at Mansa, Faridkot or any other adjoining district.
(2.) According to the petitioner, at whose instance the aforementioned FIR was registered, Gurlabh Singh and two others were earlier tried by Shri K.K. Singla, who at that time was posted as Judicial Magistrate 1st Class, Bathinda. Now, the proceedings in the said FIR are being taken up against Kulwinder Singh-respondent No.3, a delinquent juvenile, in the Court of Principal Magistrate, Juvenile Justice Board, Bathinda, headed by Shri K.K. Singla. Prayer has been made for transfer of those proceedings on the ground that Shri K.K. Singla, Principal Magistrate, Juvenile Justice Board has already expressed his mind while deciding earlier case titled ''State Vs. Gurlabh Singh and others'' in the capacity of Judicial Magistrate 1st Class, Bathinda.
(3.) Learned counsel for the petitioner has drawn the attention of the Court to the letter dated 9.5.2011 addressed by Shri K.K. Singla, Principal Magistrate, Juvenile Justice Board, Bathinda to the learned District and Sessions Judge, Bathinda wherein he had mentioned that as he had expressed his opinion in the case titled as ''State Vs. Gurlabh Singh and others'' as Judicial Magistrate 1st Class, Bathinda, the present case, i.e. ''State Vs. Kulwinder Singh'' be transferred from the Board headed by him.