CHARMING S WISELIN Vs. R AUGUSTIN

JUDGEMENT

(1.) This petition has been filed to transfer the C.C.No.3 of 2009 pending on the file of the learned Chief Judicial Magistrate, Kanyakumari at Nagercoil to any other competent Court especially to Madurai.

(2.) Heard both sides.

(3.) The long and short of the relevant facts which are absolutely necessary and germane for the disposal of this petition would run thus: The petitioner herein happened to be the accused in C.C.No.3 of 2009 for the offences punishable under Sections 294(B), 341, 352, 499 and 506(i) I.P.C, instituted by the defacto complainant by filing a private complaint. The petitioner is working as Sub Inspector of Police. Her grievance is that none of the Advocates of Nagercoil Bar Association are coming forward to defend her in the said criminal case.