VENKATESAN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) Heard both sides.

(2.) By proceedings dated 12.5.2003 of the first respondent, the request of the petitioner to transfer the case in C.C.No.9 of 1994 from the file of the Designated Court II, Chennai to regular Sessions Court was rejected. Hence, the petitioner had pr red this writ petition for issue of a writ of Certiorarified Mandamus to call for the record in Letter No:40602/Pol.VII/2003-3, dated 12.5.2003 on the file of the first respondent, to quash the same as illegal, and to direct the first respondent to trans fer the case in C.C.No.9 of 1994 on the file of the Designated Court II, Chennai to regular Sessions Court.

(3.) Per contra, Mr.I.Subramaniam, learned Public Prosecutor appearing for the respondents inviting my attention to the stage of the case in C.C.No.9 of 2004 submits that the trial had commenced from November, 2003 and is in progress.