Gurdev Singh, J. - (1.) THIS transfer application under Section 407 read with Section 482 of the Code of Criminal procedure has been filed by the applicants, Som Jeet Pal Sharma, Piare Lal, Sukhdev Raj Sharma and Om Parkash Sharma, for transfer of Complaint No. 114 dated 10.9.2009 filed against them by Kulwant Rai Sharma -Respondent No. 1, under Sections 120B and 500 IPC, from the Court of Judicial Magistrate, Mansa, to the Court of Judicial Magistrate, Bathinda.
(2.) SO far as the present application is concerned, the only facts so stated therein and relevant are that the complainant -Respondent No. 1, in order to cover his own misdeeds has started filing different cases in different courts. The applicants are residing at Bathinda and other cases are pending against them at that place and Talwandi Sabo. The activities of the Sabha (Brahman sabha and Sanskrit Mahavidyalia Myserkhana) are mostly confined to Myserkhana, which falls in Talwandi Sabo, District Bathinda. In addition to that, it has also been stated in the application that Piare Lal Sharma -applicant No. 2, is suffering from heart disease and got his by -pass surgery done a few years back. I have heard learned Counsel for the applicants.
(3.) THE only ground submitted by counsel for the applicants is that the other cases between the parties are pending at Bathinda and that the head quarters of the Sabha are also situated within District Bathinda and it will be in the interest of justice in case the complaint, so mentioned in the application, is also transferred to some court at Bathinda.;