Rajasthan High Court - Jaipur
Satya Narain Gupta vs State Of Rajasthan & Ors on 18 December, 2009
Author: Dalip Singh
Bench: Dalip Singh
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH, JAIPUR O R D E R S.B. Criminal Transfer Application No.26 of 2009 Shri Satya Narain Gupta son of Shri Ghisi Lal Natani VERSUS State of Rajasthan and Another Date of Order :::: 18/12/2009 Hon'ble Mr. Justice Dalip Singh Mr. Prakash Thakuria, Counsel for the applicant-petitioner Mr. K.N. Bhatt and Mr. Dharmendra Pareek, Counsel for the respondents Mr. Sanjeev Kr. Mahla, Public Prosecutor for the State *** By the Court :
This is transfer application filed by the accused.
Accused is facing trial for commission of the alleged offence under Section 138 of the Negotiable Instruments Act. The application contains the averments and allegations, which need not be gone into so far as the merits of the transfer application is concerned, in view of the fact that the Presiding Officer of the Court has already been transferred from this Court. As such the transfer application has become infructuous and the same is accordingly dismissed as having become infructuous.
(Dalip Singh), J.
ashok