Challenged in the present revision petition is the order dated 22.12.2014 passed by learned Sessions Judge, Gurgaon, vide which both the cases were withdrawn from the court Mrs. Jogindri, Judicial Magistrate 1st Class, Gurgaon, and transferred to the court of Ms. Samiksha Gupta, Judicial Magistrate 1st Class, Gurgaon for further proceedings in accordance with law.
Learned Sessions Judge, Gurgaon, while disposing of the the application, has given sufficient reasoning. It is prerogative of the learned Sessions Judge, to transfer the case and this Court does not feel it fit to sit on the judgment of learned Sessions Judge, who is running day to day administration of the district. SARITA RANI 2015.02.27 17:03 I attest to the accuracy and authenticity of this document Chandigarh Learned counsel for the revisionist has relied upon the judgments of Hon'ble the Supreme Court in cases of "Kulwinder Kaur @ Kulwinder Gurcharan Singh vs. Kandi Friends Education Trust and Others", 2008(3) SCC 659 and "Bhiaru Ram & Ors. vs. Central Bureau of Investigation & Ors." 2010(7) SCC
799. This Court is not to re-appreciate the reasoning given by learned Sessions Judge, Gurgaon, for transferring the case from one Magistrate to another.
Accordingly, the present revision petition is dismissed.