VIPNI TIWARI Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard learned counsel for the parties, learned A.G.A. for the State and perused the record.

(2.) In all the above three Transfer Applications case sought to be transferred is same, hence, for the sake of convenience, all the three Transfer Applications are being decided together.

(3.) Applicants have filed this Transfer Application with a prayer to transfer the S.T. No. 3628 of 2020 (Registration No. 732 of 2020) (CNR No. UPJS01-003982- 2020) (Case Crime No. 590 of 2020), under Sec. 376-D, 395, 386, 323, 354, 354-A, 354-B, 354-D, 34, 412 I.P.C. and Sec. 5, 6, 9 and 10 of P.O.C.S.O. Act and Sec. 67 and 67A I.T. Act, P.S. Sipri Bazar, District Jhansi (State v. Bharat Kumar and others), pending in the court of Special Judge (POCSO) Jhansi from District Court Jhansi to the court of competent jurisdiction to either District Kanpur or Banda or Fatehpur or Prayagraj.