BIJENDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) DR . Bijender Singh has given a complaint on the basis of which the FIR No. 108 dated 12. 10. 1994 under Sections 304b, 34 and 201, Indian Penal Code etc. was registered at Police Station Pillukhera regarding the death of his sister Promila. A case with reference to the same is pending before the Additional Sessions Judge, Jind. The complainant Bijender Singh has sent a letter through registered post to this Court making some complaint against the Presiding Officer and requesting to transfer the case to some other Court. On my orders, this application was treated as a criminal miscellaneous application. Notice was ordered to be issued to the complainant, the Advocate General, Haryana and also to the accused in the case titled State v. Navin Kumar and Ors.

(2.) ONE of the accused in this case (Navin Kumar) has filed Criminal Misc. No. 15106-M of 1996 under Section 439, Criminal Procedure Code for grant of bail in the said case. By this order, I am disposing of both these applications.

(3.) MENTIONING all these reasons, the complainant has prayed that since he apprehends that the Judge is not impartial, that he will not get justice from that Court and that the accused will be acquitted in spite of sufficient evidence the case be transferred.