RAJIVE BHALLA, J. - (1.) THE petitioner herein prays for transfer of Criminal case FIR No. 169 dated 30.8.2003, registered under Sections 363/120-B of the Indian Penal Code at Police Station Bhawanigarh, titled as "State of Punjab v. Amarjit Kaur" from the Court of Sub-Divisional Judicial Magistrate, Sunam, to a Court of competent jurisdiction at Baba Bakala, Distt. Amritsar.
(2.) THE present petition is on the regular board of this Court and has been shown for arguments, in the cause list, on a daily basis. Counsel for the petitioner has, however, failed to put in appearance.
(3.) IN this view of the matter, I have no option but to proceed to decide the matter on merits.;