K.S. Sidhu, J. - (1.) The petitioners are seeking the transfer of an appeal from the court of learned Sessions Judge, Tonk to any other court on the ground that the learned Sessions Judge has already expressed his opinion in the matter vide his judgment dated 17-12-84, which was set aside on a petition of revision to this court. The learned Public Prosecutor has no objection to the transfer of this appeal from the court of the learned Sessions Judge, Tonk. After perusing the appellate order of the learned Sessions Judge dated December 17, 1984, I am of opinion that the learned Sessions Judge may himself find it rather embarrassing to deal with the same matter remand of the same matter to his court under orders of the High Court. I would accordingly transfer Regular Criminal Appeal No. 50 of 1982 from the file of the Sessions Judge, Tonk to the file of Sessions Judge, Jaipur District, Jaipur. Petition allowed.;