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Judgment
5 paragraphs · 163 wordsDr. Kauser Edappagath, J
The petitioner is the accused in S.C.No.261/2022 on the file of the Fast Track Special Court, Pattambi. The transfer petition has been filed to transfer the case to Special Fast Track Court, Palakkad.
The transfer has been sought on the ground of distance. According to the petitioner, there is a difference of 20 kms from his residence to the court at Pattambi than the court at Palakkad.
I have called for a report from the Fast Track Special Court, Pattambi. It is reported from the Special Court Pattambi over phone that the case has already been scheduled for trial. The case has been posted today for examination of CW1 to CW3. The petitioner has come forward to this Court with a prayer to transfer, after the case is scheduled for trial and just one day before the date for trial. At this juncture, the transfer sought for cannot be allowed.
Hence, the transfer petition is dismissed.