PIEARY LAL KOUL Vs. NASEER AHMED DAR

JUDGEMENT

(1.) Through the instant transfer application, petitioner seeks transfer of a private complaint titled Naseer Ahmed Dar vs. Pieary Lal Koul from the Court of learned Judicial Magistrate 1st Class, Shangus, to any other competent Court of jurisdiction at Srinagar.

(2.) The case of the petitioner is that he had previously filed a Criminal Transfer Application titled Piary Lal Koul vs. Naseer Ahmed Dar which came to be registered as CRTA No.24/2009. In the said application, petitioner prayed for the transfer of the case from the Court of Learned Chief Judicial Magistrate, Anantnag, Kashmir to the Court of competent jurisdiction at Jammu. The said transfer application came to be disposed of by this Court vide order dated 22.07.2011.

(3.) Order dated 22.07.2011reads as under:-