JAMILA Vs. STATE OF U.P. & ANOTHER

JUDGEMENT

(1.) This application has been filed seeking transfer of Misc. case No. 70 of 2016 and S.T. No. 224 of 2014 (State Anees alias Bholu and others and State Vs. Sharif alias Rais alias pappu) arsing out of case crime No. 209 of 2014, under Sections 147, 148 149, 302 and 34 IPS, P.S. Nawabad, District Jhansi pending in the court of special judge (SC/ST) Act, Jhansi to any other court having competent Jurisdiction outside the District of Jhansi to any other court having competent jurisdiction outside the District of Jhansi corrected by Application No. Criminal Misc. Correction Application No. 26968 of 2017, on dated 23.1.2017.

(2.) Shri Jitendra Kumar Singh, Advocate has filed his power today on behalf of opposite party no.2, which is taken on record

(3.) Heard learned counsel for the applicant.