IRFAN Vs. STATE OF U P

JUDGEMENT

(1.) Sri Ankit Saran, Advocate has filed his power on behalf of opposite party no.2 which is taken on record.

(2.) Heard Sri A.P. Singh Raghav, learned counsel the applicants, Sri Ankit Saran, learned counsel for the opposite party no.2 and Sri P.K. Srivastava Srivastava, learned A.G.A. for the State and perused the record.

(3.) The present 482 Cr.P.C. petition has been filed for quashing the impugned order dated 21.1.2015 in Transfer Application No.13 of 2015 pertaining to S.T. No.557, 575, 576 of 2012 u/s 302, 397, 506 IPC, P.S. Khurja Nagar District Buland Shahr.