- (1.) B. A. Zaidi, J. Sessions Trial No. 665 of 2006 (State v. Devendra and others) under sections 307, 302 and 506 IPC Police Station Sarurepur District Meerut is pending before Sri Arun Kumar Tripathi, Additional Sessions Judge, Court No. 11, Meerut.
(2.) THE FIR in the case was lodged by the present applicant. He filed an application before Additional Sessions Judge, Meerut for transferring the case to some other Court from the Court where it is pending, which the Sessions Judge declined. That is what beings the applicant here in this transfer application. Heard Sri V. P. Shukla, Advocate for the applicant, Sri B. S. Khokhar, Advocate for Opposite Party Nos. 2 and Sri San-jay Sharma, Addl. Government Advocate for the State.
(3.) THERE are two grounds of complaint on which the transfer is sought ; (i) that the Court is fixing very early dates for examination of prosecution witnesses, and issued Warrants for their appearance on the slightest provocation, and witnesses are scared; (ii) that the pairokars of the accused have declared in the village that they have settled the matter with the Judge, who is going to release them on bail and to acquit them. Both these grounds are flimsy and unsubstantial. The Trial Judge is justified in accelerating the progress of the case, because, the accused are in jail for last two year, and, any annoyance on this score is wholly misplaced and futile.;