ATENDRAPAL SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. Deepak Singh Patel, learned counsel for applicant, learned A.G.A. representing opposite party-1, Mr. Deepak Singh, Advocate holding brief of Mr. Kaushlesh Tripathi, learned counsel representing opposite party-2.

(2.) This transfer application under Sec. 407 Cr.P.C. has been filed by applicant- Atendrapal Singh seeking transfer of Complaint Case No.1049 of 2019, (Karnpal Vs. Atendrapal Singh), under Sec. 138 Negotiable Instrument Act, Police Station- Chhaprauli, District- Baghpat pending in the court of Additional Sessions Judge (Senior Division) to the competent court of District- Bareilly.

(3.) Learned counsel for applicant contends that applicant has prejudice with the Court at Baghpat. The prejudice has been pleaded in paragraph-10 of the affidavit filed in support of transfer application, which reads as under:-