SHYAM SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties on the petition for transfer of Cr.Case No. 93/91 pending in the court of Judicial Magistrate Karauli to any other court out side the Karauli district.

(2.) The petitioner is facing trial for offence under sections 323, 324. 341, 504 and 427 Penal Code in respect of incident alleged to have taken place on 5.4.91, the report of which was lodged by a person who is a practicing Advocate at Karauli.

(3.) The transfer of case is sought on the ground that none of the Advocates is prepared to appear on behalf of the petitioner for the reason that complainant Nagendra Vyas is a practicing Advocate at Karauli.