AJAY CHOPRA Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) This petition under Section 407 Cr.P.C. has been filed seeking transfer of all cases pending between the parties arising out of case FIR No.6 dated 3.1.2003 registered at Police Station Model Town, Ludhiana for the offences under Sections 420, 467, 468, 471, 120-B and 209 IPC from the Courts at Ludhiana to the Court of competent jurisdiction in the State of Haryana.

(2.) The petitioner, it is stated, is a practicing lawyer in the District Courts, Ludhiana. He is being prosecuted in case FIR No.6 dated 3.1.2003 registered at Police Station Model Town, Ludhiana. Respondents No.2, 3 and 5 are also Advocates. Respondent No.4 is a Clerk of respondent No.2. They are the complainants in the case. It is submitted that tension brews up in the Court when the parties appear as a result of which there is no congenial atmosphere or decorum in the Court. Therefore, it is submitted that the matter is liable to be transferred to a Court of competent jurisdiction in the State of Haryana.

(3.) Learned counsel for the petitioner during the course of hearing has submitted that the case may be transferred to any place outside Ludhiana.