H.R. Panwar, J. - (1.) By this criminal miscellaneous transfer application under section 407 Cr.P.C., petitioners are seeking transfer of the Court case No. 82/2001 pending in the Court of Additional Civil Judge (Jr.Div.) and Judicial Magistrate No. 3, Bhilwara to the Court at Bundi. Earlier also, petitioners filed three separate Criminal Miscellaneous Transfer Applications No. 9/99, 10/99 and 11/99 seeking transfer of the case from the Court of Chief Judicial Magistrate, Bhilwara to Bundi.
(2.) This Court vide order dated 25.4.2000, allowed the transfer applications and directed the cases mentioned therein to be transferred to the Court at Bundi. Petitioner again filed Criminal Misc. Transfer Application No. 4/2001 and 5/2001 arising out of the matter which were closely interrelated seeking transfer of the cases from the Court of Chief Judicial Magistrate, Bhilwara to the Court of Additional Chief Judicial Magistrate, Gulabpura. This Court vide order dated 16.7.2001, allowed both the transfer applications and directed both the cases to be transferred from the Court of Additional Chief Judicial Magistrate, Bhilwara to the Court of Additional Chief Judicial Magistrate, Gulabpura, District Bhilwara.
(3.) I have heard learned counsel for the parties. Perused the various orders.;