SRINIWAS SHARMA Vs. STATE OF JHARKHAND AND ORS.

JUDGEMENT

(1.) With the consent of the parties, this application is being disposed of at the stage of admission itself.

(2.) The prayer in this application is for transfer of the Sessions Trial No. 105 of 2005, for the offence under Sections 302, 120-B/34 Indian Penal Code, presently pending before to Court of Additional Sessions Judge, F.T.C. No. III, Hazaribagh to any other Court of competent jurisdiction except the District of Hazaribagh on the ground that the petitioner reasonably apprehends that he may not get justice by the Court at Hazaribagh.

(3.) The relevant facts for consideration of the prayer made in this application are that a lawyer practicing in the District Court of Hazaribagh namely Prashant Sahay was killed in Hazaribagh and the petitioner is one of the accused in the said case, i.e. Sadar P.S. Case No. 434/2004. The aforesaid case has now been committed to the Court of Sessions being S.T. No. 105/2005 and is presently pending before the Additional Sessions Judge, FTC-3, Hazaribagh for trial.