NIRMAL GANDHI Vs. BHIM SAIN GANDHI

JUDGEMENT

(1.) HEARD .

(2.) THIS reference by the Chief Judicial Magistrate, Jalandhar, is for the transfer of the complaint titled "Nirmal Gandhi v. Bhim Sain Gandhi" from his Court to some other District or other sub division on the ground that the complainant is the wife of the President of Bar Association, Jalandhar.

(3.) THIS Chief Judicial Magistrate (Sh. Ranjit Kumar Jain) dealt with this complaint for the first time on 9.6.2010. The preliminary evidence was concluded on 1.11.2010 and thereafter the complaint was adjourned for consideration on the request of the counsel for the complainant. According to him Sh. Ashok Gandhi, Advocate was elected as President of District Bar Association, Jalandhar in the second week of April 2010. Thus, he had been proceeding with the complaint during the tenure of that President. It appears that in order to avoid the passing of any order in the complaint, he thought of the nobel way of making the present reference. If he had been proceeding with the complaint when Sh. Ashok Gandhi, Advocate was coming as the President of the District Bar Association, what made him to make this reference when the tenure of that President was just to come to an end by March 2011. This practice by the judicial officers must be avoided.