Arvind Kumar Mishra, J. - (1.) Heard learned counsel for the applicants and learned A.G.A. for the State.
(2.) Contention has been raised before this Court to the ambit that in this case forged/manipulated medical certificate was produced by the injured- Santosh Kumari-who is by profession an advocate practising at Judgeship, Meerut; and the court below- Special Judge (E.C. Act), Meerut- is working under her influence, as such applicants have no hope of getting justice from the Presiding Officer of the trial court. He further urged that applicants moved an application under Section 340 IPC to take action against complainant on account of forged medical certificate, but the court below has not taken any action on that application. Lastly, submission is that applicants are innocent persons and now unnecessarily they are being harassed, therefore, this Court should come to the rescue of the applicants and set aside the impugned order dated 30.07.2018 passed by the Sessions Judge, Meerut in Transfer Application No.782 of 2018 in S.T. No.1418 of 2014, under Sections 307, 323, 504, 506 IPC, P.S. Medical Collage, District Meerut and transfer the aforesaid S.T. No.1418 of 2014 to any other court of competent jurisdiction of judgeship Meerut or to any adjoining district from the court of Additional Sessions Judge (E.C.Act), Meerut.
(3.) In support of his contention the learned counsel has placed reliance on the case of Sarasasmma @ Saraswathiyamma versus State, represented by Deputy Superintendent of Police,2018 3 CCSC 1188 (SC) .;