SURAJ MAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) The Petitioner, Suraj Mal, who is standing his trial for the offences under Sections 302 and 328 IPC in FIR No. 357 dated 6.8.2008, before the Court of Dr. Neelima Shangla, Additional Sessions Judge, Kurukshetra, has filed this petition under Section 407 Code of Criminal Procedure for the transfer of that case to some other Court of competent jurisdiction, on the ground pleaded therein.

(2.) According to him, the trial is being conducted by the said Additional Sessions Judge in a prejudicial manner and he is not expecting real justice from that Court. It has been expressed by her openly, on so many occasions, that he has to be convicted. On 19.4.2010, his wife was called by her in her chamber and was told that her husband has done wrong and she was going to convict him and that she should start his new life by taking divorce from him. When she was so called in the chamber, Usha Singh, Sat Pal, Lila Ram and Sandeep were present in the Court. He moved a similar application before the Sessions Judge, Kurukshetra, for getting the case transferred, but the same was dismissed. He has every apprehension that he would not get the real justice from the said Court.

(3.) I have heard learned Counsel for both the sides.