LAWS(ALL)-2008-3-138

NARENDRA PAL SINGH Vs. STATE OF U P

Decided On March 11, 2008
NARENDRA PAL SINGH Appellant
V/S
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

(1.) BARKAT Ali Zaidi, J. This is Transfer application by the applicants of Case No. 49 of 1999, under sections 420 467, 409, 218 and 120 IPC and section 13 (1 read with section 13 (2) Prevention of Corruption Act, pending before Special Judge Prevention of Corruption Act, Lucknow.

(2.) HEARD Sri Pankaj Kumar Shukli advocate for the applicants and Sri N. E Rai, Addl. Government Advocate for the State.

(3.) THE accused have not appeared before the Trial Court despite orders by this Court and have been making various kinds of applications and have also been dodging the coercive process. They are not entitled to any relief in view of this conduct on their part.