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Judgment
In the circumstances, in which the order of transfer was made, to which our attention has now been called by the Public Prosecutor, we are of
opinion that the order was perfectly proper. No adequate explanation is forthcoming as to the extraordinary delay in the disposal of this simple
case. It has been on the file of the 3rd Class Magistrate of Vaniambadi for 15 months and has now been ripe for judgment for 6 months. We do
not hesitate to characterise the delay in the disposal of this case as scandalous.
It has been urged that the order of transfer was illegal on the ground that no opportunity was given to the accused to show cause against the
making of the order. Although as a general rule, notice should be given [See the case of Alagirisami Naidu 26 MN. 41, the failure to give notice
does not render an order of transfer illegal.
The circumstances of this case are so special that we decline to say that the order of transfer was bad on the ground that no notice was given to
the accused.
The petition is dismissed.