(1.) The present application has been filed for transfer of Sessions Trial No. 290 of 1994 pending in the Court of the Additional Sessions Judge Chatra to another District/Sessions Division of Bihar.
(2.) The facts necessary for disposal of this present application are that the opposite party No. 2 who is practising as an Advocate at Chatra Bar, instituted a case being Hunterganj P. S. Case No. 52 of 1994 under Section 307 and other alied sections of the Indian Penal Code against the petitioners. In the said case the police has submitted charge-sheet and after commitment the case is pending before the Additional Sessions Judge, Chatra.
(3.) The ground for transfer of the case urged on behalf of the petitioners is that the informant is a senior Advocate practising at Chatra and the Bar Association at Chatra has passed a resolution that in case of assault on the person of any member of the Bar Association no member will take brief and will do pairavi on behalf of accused persons. It is also asserted that the cause of the aforesaid resolution and so the fact that the informant is a senior member of the Bar the petitioners are not getting the services of the Sr. Advocate to conduct the trial.