S SAIRAM Vs. INSPECTOR OF POLICE ANJUGRAMAM POLICE STATION

JUDGEMENT

(1.) THIS petition has been filed to transfer the case in C.C.No.126 of 2010 pending on the file of the learned Judicial Magistrate No.III, Nagercoil, to he file of the learned Judicial Magistrate, Valliyoor.

(2.) HEARD the learned Counsel for the petitioners and the learned Government Advocate (Criminal Side) for the first respondent. Despite printing the name of the second respondent, there is no representation on behalf of him.

(3.) HOWEVER, the learned Counsel for the petitioners would submit that Kanyakumari Bar Association is having dominance over the entire Kanyakumari District and hence, they would not be able to get justice if the case is processed in the said Court.