MOHAMMED AKHIL MAHAMMADAJIM SHAIKH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Crl.P. 102487/2018 is filed by accused Nos.1, 2 and 4 to 7 under Section 407 of Cr.P.C. praying this Court to transfer Sessions Case No.109/2007 pending on the file of I Additional District and Sessions Court, Hubballi to any other Court District and Sessions Court, within Dharwad District.

(2.) Crl.P. No.102486/2018 is also filed by the same petitioners praying to quash the order dated 15.12.2018 passed by I Additional District and Sessions Judge, Hubli, on an application under Section 91 read with Section read with Section 233(3) of Cr.P.C., in the above said sessions case.

(3.) I have heard the learned counsel for the petitioners/accused and the learned High Court Government Pleader for the respondent-State.