TAHIR MUFTI Vs. STATE OF JAMMU & KASHMIR

JUDGEMENT

(1.) The petitioner is facing trial in two criminal cases, one before the Court of Special Judge, Anticorruption Jammu in case FIR No.81/1992 and another before the Court of Additional Sessions Judge, Anticorruption, Jammu, in case FIR No.37/1994 for the commission of offence punishable under Section 5(2) P.C. Act 2006. By the instant two petitions, petitioner has sought transfer of cases from Jammu to Srinagar. In CRTA No.22/2012, withdrawal and consequent transfer of the cases titled "State Vs. Mufti Mohammad Tahir and others"? from the Court of Special Judge, Anticorruption, Jammu, has been sought by the medium of instant petitions on the following grounds:

(2.) In CRTA No.15/2012, withdrawal and consequent transfer of the of the challan No.48/2006 arising out of FIR No.37/1994 from the court of Additional Sessions Judge, Anticorruption, Jammu to Srinagar has been sought by pleading that:

(3.) The respondents have filed their objections wherein they have stated that: