GHEESA RAM Vs. STATE OF PUNJAB AND ORS.
LAWS(P&H)-2011-3-364
HIGH COURT OF PUNJAB AND HARYANA
Decided on March 03,2011

GHEESA RAM Appellant
VERSUS
State of Punjab and Ors. Respondents

JUDGEMENT

Gurdev Singh, J. - (1.) HEARD .
(2.) THIS petition under Section 407 of the Code of Criminal Procedure has been filed by the Petitioner, Gheesa Ram, for the transfer of the case FIR No. 3 dated 14.1.2007 registered under Section 342, 323 read with Section 34 IPC in Police Station Sardulgarh, and cross complaint titled as " Abhey Ram v. Gheesa Ram" filed under Sections 452, 323, 506 read with Section 34 IPC arising out of the same set of facts, from the Court of Judicial Magistrate, Sardulgarh to some other Court of competent jurisdiction out side the District of Mansa. According to the Petitioner, Respondent No. 2 is an Advocate by profession, who is practicing in the Court at Sardulgarh and District Courts at Mansa, and Respondent No. 3 is father of that Respondent. The Bar Associations of Sardulgarh and Mansa, had passed separate Resolutions in favour of Respondent No. 2, who has tried to exert influence with the help of Bar Association, Sardulgarh, whenever, the case is fixed before the Court, the whole of the Bar Association come to the rescue of that counsel and no local counsel is ready and willing to appear for him. That Bar Association even passed a Resolution for going on indefinite strike for pressuring the police to submit the cancellation report. Whenever he visits the Court complex, he remains under constant threat of life and liberty.
(3.) ALONG with the petition, a copy of the Resolution, passed by the Bar Association on 12.5.2009, has been filed. The Bar Association passed the Resolution to the effect that the case so got registered against Respondent No. 2 was false and till the cases registered against that Advocate are not returned, the work would remain suspended for indefinite period in the Court Complex. The passing of such Resolution is bound to raise apprehension in the mind of reasonable person that he would not get justice at Sardulgarh. The apprehension of the Petitioner that he will not get justice from that Court, is well founded. Fair and impartial trial is not possible in the Court at that place.;


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