PANKAJ ARORA Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) This petition has been filed under Section 482 Cr.P.C. seeking quashing of the order dated 21.07.2015 (Annexure P4), vide which the Sessions Judge, Ludhiana transferred the trial in case FIR No.192 dated 23.08.2014, registration under Sections 376(2), 201 & 506 IPC and Section 3, 4 & 6 of the Protection of Children from Sexual Offences Act, 2012, which was pending in the Court of Shri Sukhdev Singh, Additional Sessions Judge, Ludhiana to the Court of Ms. Priya Sood, Additional Sessions Judge, Ludhiana. The application of transfer had been made by the complainant.

(2.) A case had been registered against the petitioner under the aforesaid Sections and challan had been presented and the trial was being conducted by the Additional Sessions Judge, Ludhiana. The father of the prosecutrix moved an application on 17.07.2015 seeking transfer of the case to the Court presided over by some lady Judicial Officer. Accordingly, the Additional Sessions Judge, Ludhiana noted that a special Court had been constituted in District Ludhiana to deal with such cases and therefore, he ordered the file to be put up before District and Sessions Judge, Ludhiana for proper orders.

(3.) Parties were directed to appear before him on 21.07.2015.