HANUMAN Vs. STATE OF RAJASTHAN AND ANR.

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The brief facts giving rise to this Cri. Misc. Transfer petition are that the petitioner filed an FIR against respondent No.2 for the offence under section 323 and 341 IPC. After completion of investigation the police filed charge sheet against respondent No.2. The learned trial court framed charges. The petitioner, thereafter, filed a transfer application before the learned Sessions Judge, Hanumangarh stating inter alia that another Case No. 48/2009 State of Rajasthan Vs. Subhash Chandra , is pending before the trial court and since respondent No.2 Subhash Chandra is an advocate in that court, he can affect the trial of the case. The learned Sessions Judge, Hanumangarh vide its order dated 24.07.2009, dismissed the application filed by the petitioner .

(3.) Being aggrieved by the aforesaid order the petitioner has preferred this Cri. Misc. Transfer petition.