GURPAL SINGH @ SONU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) TERSELY, the relevant facts, which require to be noticed for the limited purpose of deciding the core controversy, involved in the instant petition and emanating from the record, are that, a criminal case was registered against Gurpal Singh (petitioner) and his other co-accused, vide FIR No.58 dated 29.3.2009, on accusation of having committed the offences punishable under Sections 489-A to D, 467, 468, 471, 379, 411 and 420 IPC by the police of Police Station Patti, District Amritsar. Having completed all the codal formalities of trial, the case is stated to be fixed for arguments. As the Presiding Officer was on leave, therefore, the arguments could not be heard.

(2.) FELT aggrieved, the petitioner moved an application for transfer of the case from the Court of Mrs.Asha Condal, Additional Sessions Judge, Tarn Taran to some other Court. The Sessions Judge dismissed the transfer application, by virtue of impugned order dated 24.5.2012 (Annexure P1).

(3.) HAVING perused the record and considering the entire matter deeply, to my mind, the instant petition deserves to be partly accepted in this context.