- (1.) B. A. Zaidi J. Transfer applications on flimsy and frivolous accusations are on the rise. Sometimes the purpose is to gain time and there are other ulterior motives.
(2.) WE have at hand here an applica tion of such a nature, which has been branded as such by the District Judge also as frivolous and baseless. The application is about transfer of a revision pending before Additional Sessions Judge, Court No. 11, Saharanpur. The ground on which the transfer was sought is that the revisionist, who is a Police Officer was seen talking with the Presiding Officer in the chamber.
(3.) THE District Judge rightly found the allegation wholly without substance and dismissed the application for transfer. Undaunted and encouraged by his legal advisers, the applicant has sought to pur sue the matter even at High Court level. I have heard Sri Anurag Pathak, Counsel for the applicant, Sri Mohammad Israil Siddiqui, Addl. Government Advo cate for the State. It was not considered necessary to issue notice to revisionist.;