BALDEO SINGH Vs. STATE

JUDGEMENT

(1.) THESE two cases arise out of the same circumstances and, therefore, they are being disposed of by a common order.

(2.) THESE are two applications for transfer of two sessions cases pending before the learned Sessions Judge Bikaner to the Court of Sessions at Ganganagar

(3.) I need not state the facts of the case at any length because in my opinion, in view of the decision of this Court in S.B. Criminal Reference No. 2/84 State v. Jagdish decided on 15 -4 85, the cases deserve to be tried by the Court of the Sessions Judge, Sriganganagar in as much as it relates to an incident at the Railway Station, Jodhewala, which is under the sessions division Ganganagar. The case was committed to the Court of Sessions Judge Bikaner by Railway Magistrate, Bikaner because his court was situated within the local limits of the jurisdiction of the learned Sessions Judge, Bikaner. In view of the aforesaid decision the learned P.P. also has no objection to the cases being transferred to the Court of the learned Sessions Judge, Sriganganagar.