PRAYER: Criminal Original Petition filed under Section 482 Cr.P.C. praying to withdraw the session case in S.C. No. 1 of 2013 pending before the Additional Sessions Court, Hosur and Transfer the same to the Principal Session Court, Salem.
M.S. Ramesh, J.:— This petition has been filed seeking to transfer the session case in S.C. No. 1 of 2013 on the file of Additional Sessions Court, Hosur to the file of Principal Session Court, Salem.
2. When the matter was taken up, the learned Government Advocate (Crl. side) on instructions submitted that the trial has already been commenced in this matter. The grounds raised by the learned counsel for the Petitioner to transfer the sessions case can be established during the trial. Even otherwise, at this belated stage, it would not be appropriate to transfer the proceedings.
3. Accordingly, the Criminal Original Petition stands dismissed. The Trial Court shall endeavor to complete the case as expeditiously as possible.