SANDEEP MEHTA, J. - (1.) Heard.
(2.) By way of the instant transfer petition, the petitioner complainant has approached this Court seeking transfer of the Criminal Case No.16/2013 titled as State v. Sushil Kadwasra from the Court of Additional Sessions Judge No. 4, Jodhpur to any other Court in the District.
(3.) The petitioner is the complainant of the case. She has sought transfer of the above case with the allegation that the Presiding Officer of the Court is not proceeding with the case fairly and is prejudiced against her. She moved an application under Section 408 Cr.P.C. before the Sessions Judge, Jodhpur which was rejected by order dated 27.1.2016 and hence, this transfer petition. The petitioner has alleged that right from the beginning of the trial, the Presiding Officer of the Court is acting in a prejudicial fashion and she does not expect justice from the said Court.;