RAJESH PANDOH & ORS Vs. STATE OF J&K

JUDGEMENT

(1.) On account of SRO 368 dated 19.08.2013, the case FIR No. 5/2005 under Sections 5(10) (d) and 5(2) of Prevention of Corruption Act, SVT. 2006 read with Section 471 and 120-B RPC was transferred from the Court of Special Judge Anti-Corruption Jammu to the Court of Anti Corruption at Udhampur. The aforesaid action was taken to reduce the congestion in the Court of Special Judge Anti-Corruption, Jammu. The instant application has been filed seeking transfer of the case back to the Court of Special Judge (Anti- Corruption) Jammu.

(2.) The application is being opposed on the ground that no sustentative plea for transfer has been made out and transferring the case back to Jammu would result in negation of SRO 368 dated 19.08.2013.

(3.) I have heard learned counsel for the parties at some length and do not feel persuaded to grant the prayer made for transfer of proceedings.