NITIN JAISWAL Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Anoop Trivedi, learned counsel for the applicant, Sri Sikander B. Kocher as well as the learned A.G.A. for the State and perused the record.

(2.) By means of the instant 482 petition the applicant has invoked the power of this court under Sec. 482 Crimial P.C., 1973 to quash the order dated 13.7.2017 passed by the learned Sessions Judge, Bareilly in Criminal Misc. Transfer Application No. 113 of 2017 (Nirmal Singh Garewal Vs. Nitin Jaiswal and others).

(3.) The transfer application moved by the respondent no. 2 along with an affidavit with a prayer to transfer the Case No. 1716 of 2016, under Sections 456, 427 and 143 I.P.C., police station Kotwali, district Bareilly from the court of Additional Chief Judicial Magistrate, Bareilly to the court of First Additional Sessions Judge, Bareilly where S.T. No. 123 of 2013 (State Vs. Nirmal Singh and others), under Sections 307 and 452 I.P.C. is pending.