AIR 1928 LAHORE 317(2)

Lahore High Court

Hon'ble Judge(s): Agha Haidar , J

Criminal P.C. (5 of 1898) , S.526— Possibility of Magistrate not giving effect to a certain legal objection which might be taken in the trial is no ground for transfer. An application for transfer cannot be granted simply because it is apprehended that in the ultimate judgment which the Magistrate would deliver in the case, he would not give effect to a certain legal objection which might be taken at the trial.