PRAHLAD SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner is a practising lawyer of Pidawa, District Jhalawar. He is represented through Shri Sanjay Sharma, Advocate. The writ petition has been filed questioning the correctness of the order dated 24-4-2000 (Annexure-1), passed by the Chief Judicial Magistrate, Jhalawar, and to declare the said order as illegal and arbitrary.

(2.) Vide the order dated 24-4-2000, the C.J.M. has ordered to shift the jurisdiction of Police Station, Sunel from the Court of Civil Judge (Jr. Divn.)-cum-Judicial Magistrate Ist Class, Pidawa to the Court of Civil Judge (Sr. Divn.)-cum-Additional Chief Judicial Magistrate, Bhawani Mandi, exercising his powers vested by virtue of Ss. 14(1) and 15(2) of the Code of Criminal Procedure, 1973 (for short 'Cr. P.C.').

(3.) The above order has been challenged on two grounds. First that no reasons, whatsoever, have been given by the C.J.M. for shifting the jurisdiction of the Police Station concerned. Secondly, that the villagers of the villages falling under the jurisdiction of Police Station, Sunel would be facing great difficulties and inconvenience. It is also submitted that the distance of the Court of the Civil Judge (Jr. Divn.), Pidawa from the villages falling under the jurisdiction of Police Station, Sunel is about 5-10 kms. and the villages are well connected with Pidawa, whereas, distance of Bhawani Mandi is more than 30-40 kms. and they are not connected with Bhawani Mandi. Under such circumstances, the residents of these villages would suffer inconvenience as also financial loss.