DALJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order of mine shall dispose of both the aforementioned cases together they arise out of the same FIR. For the sake of brevity, facts are borrowed from CRM-M-45786-2024 titled as Daljit Singh v/s State of Punjab and others.

(2.) This is the second petition filed under Sec. 447 of Bharatiya Nagarik Suraksha Sanhita, 2023 (in short, BNSS) seeking transfer of the trial stemming from FIR bearing No.89 dtd. 4/9/2018 registered under Ss. 420, 467, 471, 468 and 120-B of IPC at Police Station Khilchiyan, District Amritsar (Annexure P-4) pending before learned Sub-Divisional Judicial Magistrate, Ajnala to District Tarn Taran or any other place outside District Amritsar.

(3.) Learned counsel for the petitioner inter alia contends that the petitioner had lodged the FIR (supra) against the respondents for preparing a forged Will in the name of petitioner's late uncle, namely, Manjit Singh, in order to usurp the property of the deceased. He further contends that respondents No.2 to 4 are Advocates, practicing in the same district where FIR (supra) is pending. For this reason, no Advocate from the said district is willing to represent the petitioner, which has caused great prejudice and inconvenience to him. As such, it is prayed that the trial in FIR(supra) may be transferred to a nearby district.