Md. Muzammil vs The State Of Telangana
2025 Latest Caselaw 2570 Tel

Telangana High Court

Md. Muzammil vs The State Of Telangana on 25 February, 2025

         THE HONOURABLE SMT. JUSTICE K. SUJANA


                      Tr.Crl.P.No.92 of 2024


ORDER:

This Transfer Criminal Petition is filed by the petitioners to

transfer S.C.No.135 of 2022 in P.R.C.No.6 of 2022 pending on the

file of the learned Senior Civil Judge, Zaheerabad to any other

competent Court in any other district.

2. Heard Sri Mohammed Rafiuddin, learned counsel appearing

on behalf of the petitioners as well as Sri Sunil Anand, learned

counsel appearing on behalf of respondent Nos.2 to 9.

3. Learned counsel for the petitioners submitted that the

petitioners have lost faith in the Court, alleging that the Court's

handling of evidence suggests that it will acquit the accused

despite ample evidence against them. Therefore, they requested

the Court to transfer S.C.No.135 of 2022 to a competent Court in

another District.

4. On the other hand, counsel for the respondents argued that

the allegations against the officer are vague and, as the case is

coming for judgment, there is no need to transfer it. Therefore, he

prayed the Court to dismiss the petition.

SKS,J

5. Considering the submissions made by both the learned

counsel and reviewing the material available on record, it appears

that the transfer petition is filed solely based on the suspicion that

the Court will acquit the accused, without providing any

supporting averments. Therefore, the transfer petition lacks merit

and is liable to be dismissed.

6. Accordingly, this Transfer Criminal Petition is dismissed.

There shall be no order as to costs.

Miscellaneous applications, if any pending, shall stand

closed.

_______________ K. SUJANA, J Date: 25.02.2025 SAI