NAZMA NAZ Vs. RUKHSANA BANO

JUDGEMENT

(1.) Nobody has appeared for respondent Nos. 1 and 2 despite repeated service of notice.

(2.) Leave granted.

(3.) Having heard learned counsel for the petitioners and learned counsel for the State, and having perused the material placed on record, we are clearly of the view that the impugned order dtd. 19/12/2018 as passed by the High Court, transferring the proceedings in Sessions Trial No. 715 of 2017 from the Court of Additional Sessions Judge First, Aligarh to the corresponding Court at Mathura, cannot be approved.