GULSHAN KUMAR BAJWA Vs. LD. CHIEF JUDICIAL MAGISTRATE

JUDGEMENT

(1.) Heard Sri Gulshan Kumar Bajwa - the applicant, who has appeared in person, Sri Amitabh Chaturvedi, the learned A.G.A. appearing on behalf of the State and Sri Sudeep Seth Senior Advocate assisted by Sri Sridhar Awasthi Advocate, the learned counsel for the opposite party no.3.

(2.) By means of the instant application filed under Sec. 483 Cr.P.C. the applicant has made the following prayers: -

(3.) A perusal of the impugned order dtd. 16/2/2024 reveals that it has been passed by learned Sessions Judge, Lucknow in Criminal Miscellaneous Case No. 1066 of 2023, which was an application filed by the applicant under Sec. 408 Cr.P.C. praying for transfer of Criminal Misc. Case No.4028 of 2022 from the Court of learned Chief Judicial Magistrate, Lucknow to some other competent Court. Criminal Misc. Case No.4028 of 2022 is a protest application filed by the applicant against the final report submitted by the Investigating Officer under Sec. 173 Cr.P.C.