- (1.) The petitioners, Jaspal Singh and Surinder Kaur have filed this petition under Section 407 read with Section 482 of the Code of Criminal Procedure for transfer of the case titled "State vs. Jaspal Singh and another" pending in the Court of Ms. Mandeep Bedi, JMIC, Ropar, to any other court of competent jurisdiction at Chandigarh or Haryana.
(2.) The only ground mentioned in the petition is that in spite of the directions having been issued by this Court in Criminal Misc. No. 26094 of 2010 decided on 7.10.2010, the trial court is dilly dallying the the trial. That cannot be made a ground for transfer of the case and the petitioners can resort to other remedies available to them. Petition is dismissed accordingly.;