MOHD. HAFIZ Vs. STATE OF J&K

JUDGEMENT

(1.) Heard Mr. H.A. Siddiqui, learned counsel for the petitioner as well as Mr. A.H. Qazi, learned Additional Advocate General, appearing on behalf of the official respondents Nos. 1 to 6. So far as private respondents Nos. 7 and 8 are concerned, they were sent registered notices by the Registry on 26.08.2010, but same have not come back served or even unserved nor has anyone come forward for representing them in this case in the court. Statutory period of presumptive service is also there leaving this court with no option but to presume that they have no objection for disposal of this petition under rules.

(2.) This application has been filed under the nomenclature of 'criminal transfer application by the petitioner seeking transfer of 561-A -170/2009 (Srinagar Wing) from Srinagar Wing to Jammu Wing of the High Court of Jammu and Kashmir.

(3.) In this application, the following prayer is made: