RITESH @ BANTU Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By order dated 7.7.2010, passed by the Under Secretary, State Government of U.P., the transfer of the petitioner was permitted and by consequential order dated 12.7.2010, passed by Inspector General, Jail, the petitioner was transferred from Ghazipur Jail to Jaunpur Jail.

(3.) The petitioner was facing a trial before ADJ Fast Track Court, Ghazipur in Case Crime No. 115/2006, u/s 302, 307 and 120 B, 427, 216 , 413, 420 IPC and section 7 of Criminal Law Amendment Act and Section 5 of Explosive Act, P.S. Karanda, district Ghazipur.