SUSHEEL KUMAR BANSAL Vs. STATE AND THREE ORS.

JUDGEMENT

(1.) HEARD Mr. Dharmendra Barthwal, learned Counsel for the applicant as well as Mr. Amit Bhatt, Additional Government Advocate for the State. None is present for respondent Nos. 2, 3 and 4.

(2.) BY way of this application moved Under Section 407 of The Code of Criminal Procedure, 1973 the applicant has prayed to transfer Sessions Trial No. 193 of 2006 State of Uttarakhand v. Siraj and Ors. to Another Sessions court situated in some other District other than Dehradun.

(3.) THE ground taken by the applicant is not sufficient and justified to transfer the case.