NAVNEET KUMAR Vs. STATE OF J&K & ANR

JUDGEMENT

(1.) The prayer made in this transfer petition is that the criminal challan titled as State v. Navneet Kumar and anr, pending before the learned Chief Judicial Magistrate, Kulgam be transferred to a Court of competent jurisdiction at Jammu.

(2.) According to the averments made in the petition, the petitioner and respondent no.2, who is a co-accused in the aforesaid challan, are both residents of Ludhiana (Punjab). It is stated that Challan under Section 363 I.P.C has been presented by police Station Kulgam against them and is pending before the Chief Judicial Magistrate, Kulgam. The petitioner states that since he is a resident of Punjab, it is difficult for him to prosecute the case at Kulgam where he has no place to stay. It has further been alleged that as Kulgam is far off place from the National Highway, the petitioner is unable to get convenience for his travel after he attends the Court at Kulgam.

(3.) I have heard the learned counsel for the parties.