RAJESH KUMAR SINGH SECY RAILWAY EMPLOYEES Vs. STATE

JUDGEMENT

(1.) Supplementary affidavit filed by the petitioner is taken on record.

(2.) Heard Mr. R.P.Misra, learned counsel for the petitioner and learned Additional Government Advocate.

(3.) The petitioner has challenged the order dated 27.4.2011 passed by the Session Judge, Gonda in Criminal Misc. Case No. 99 of 2011, whereby he allowed the transfer application moved by one Ram Saran Sharma, Chairman, Railway Employees Consumer Co-operative Society Ltd, Badgaon, Gonda and transferred the bail application no. 140/11 arising out of case crime no. 241/11 under sections 420 IPC and 3/7 Essential Commodities Act to the court of Judicial Magistrate- II,Gonda. Though he is neither a complainant nor accused in the matter nor has concern in any manner with the case but in the aforesaid capacity he came forward to move such application.