JAI SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This is a second transfer petition filed by accused petitioner Jai Singh, who is being prosecuted under section 307 I.P.C. in criminal case number 2/1985, pending trial before the learned AddI. District and Sessions Judge, No. 1, Alwar.

(2.) The first transfer application was rejected by learned Sessions Judge, as well as by this court as it was held that merely because, learned Advocate, refused to appear in a particular court, the case cannot be transferred.

(3.) Mr. T.N. Bhargava, learned Advocate, used to appear in this case, gave an affidavit that the conduct of the Presiding Officer, Shri Ramchandra is such that no (comments) self respecting Advocate, can appear in his court. I would not like to pass any correct comment on this affidavit, on the ground of transfer application, which has been rejected by Honble Mr. Justice N K.M. Kasliwal, on 25-8-86.