SACHIN AGARWAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This petition has been preferred under Sec. 407 of Cr.P.C. by the petitioner to seek transfer of Special Session Trial No.03 of 2022, "State vs. Nikhil Agrawal & another", arising out of FIR No.157 of 2019, under Ss. 328, 506 and 120-B IPC, registered at P.S. Dalanwala, District Dehradun, pending in the Court of District & Session Judge, Dehradun from the said district to any other competent court in other districts.

(2.) The petitioner is the complainant, on whose compliant, the aforesaid FIR was registered, and post investigation, Special Session Trail Case has been instituted.

(3.) Learned counsel for the petitioner submits that the accused in the case is the brother of a practicing Advocate in the Court of the District & Sessions Judge, Dehradun. According to the petitioner, the said brother of the accused is not only creating hindrance in the case, but is also threatening the petitioner.