RAJ SINGH Vs. STATE OF U P

JUDGEMENT

(1.) BARKAT Ali Zaidi, J. I have Heard Sri Dinesh Tiwari, advocate for the applicant and Mohd. Israil Siddiqui, Addl. Government Advocate for the State.

(2.) IN Sessions Trial No. 506 of 1997, State v. Ram Nandan and others, under section 8/20 of N. D. P. S. Act, pending in the Court of Xth Additional Sessions Judge, Agra, the accused moved a Transfer Appli cation that he does not expect from the Court that justice will be done to him and the case be transferred to some other Court. He said that the Opposite Parties were seen coming and going but has not mentioned who the Opposite Parties are and where he saw them coming and going. No names of any adversaries have been given. IN the case, the only Opp. Party is the State.