PRAVEEN SINGH Vs. STATE

JUDGEMENT

(1.) Heard learned counsel representing the parties. Perused the material available on record.

(2.) This misc. petition under Sec. 482 Cr.P.C. has been filed by the petitioner Praveen Singh for assailing the order dtd. 6/8/2020 passed by the District Magistrate, Jalore whereby, exercising powers under Sec. 411B Cr.P.C., the proceedings of Case No.03/2020 pending before the SDM, Chitalwana were transferred to the SDM, Jaswantpura.

(3.) The contention of Shri Pitaliya that Sec. 412 Cr.P.C. mandates that an order under Sec. 411 Cr.P.C. cannot be passed without recording reasons, carries weight. A perusal of the order dtd. 6/8/2020 indicates that no reasons have been assigned by the District Magistrate, Jalore before transferring the case from SDM, Chitalwana to SDM, Jaswantpura. Thus, the order dtd. 6/8/2020 is quashed. The SDM, Chitalwana is requested to decide the proceedings under Sec. 145 Cr.P.C. expeditiously.