GURNAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) GURNAM Singh petitioner-complainant has filed this petition under Section 407 read with Section 482 of the Code of Criminal Procedure for transfer of criminal revision No. 4 dated 24.1.2003, pending in the Court of Shri B.S. Nangli, Additional Sessions Judge, Fatehgarh to any other court of competent jurisdiction.

(2.) THE aforesaid criminal revision was filed by the petitioner against the order, passed by the trial Court, vide which respondent Nos. 2 to 4 have been discharged.

(3.) I have heard counsel for the petitioner and have perused the contents of the petition.