KAMLA JAIN Vs. STATE OF U P

JUDGEMENT

(1.) Supplementary affidavit filed by the counsel for the applicant is taken on record.

(2.) This transfer application has been filed with the prayer to allow this application and transfer the S.T.No.293 of 2014 State Vs. Anurag Jain & others, u/s 498A,304B, 316 IPC & Section 3/4 D.P. Act P.S. Phase-II Noida District Gautam Budh Nagar pending in the court of Addl.Sessions Judge/ Fast Track Court No.1 Gautam Budh Nagar to any other court of competent jurisdiction under District Judgeship of Gautam Budh Nagar.

(3.) Heard Sri V.P. Srivastava,Senior Advocate assisted by Sri Lav Srivastava counsel for the applicant, and Sri G.S.Chaturvedi, Senior Advocate assisted by Sri Alok Ranjan Mishra counsel for the opp.party no.2.