PRAMOD KUMAR TIWARI Vs. STATE OF U.P.

JUDGEMENT

(1.) Supplementary Affidavit filed by the applicant is taken on record.

(2.) Heard Sri Amar Nath Dubey, learned counsel for applicant, Sri Ashok Kumar Srivastava, learned counsel for opposite party no.2, learned Additional Government Advocate for State and perused the record.

(3.) The instant application has been moved by the applicant/accused with a prayer to set aside the order dtd. 20/7/2021, passed by the Sessions Judge, Pratapgarh in Transfer Application No. 166/2021, Pramod Kumar Tewari alias Lota Tiwari v. State of U.P. pertaining to S.T.No.22/2013, arising out of Case Crime No.473/2012, under Ss. 147,148,149,452,302,307,504,506, 120-B/34 I.P.C. P.S.Kotwali Nagar, District Pratapgarh, whereby the request of the applicant to transfer the above mentioned case to some other court from the court where the same is pending has been rejected, with a further prayer to transfer the above case to any other court of the same Judgeship.