SAMPURNANAND PANDEY Vs. STATE O

JUDGEMENT

(1.) B. A. Zaidi, J. Complainant in S. T. No. 653 of 2004 (State v. Surya Narain and others) under sections 498-A and 304-B I. P. C. , pending in the Court of XIIIth Addl. Sessions Judge Allahabad, wants his case to be transferred to another Court.

(2.) HEARD Sri Swetashwa Agrawal, Advocate for the applicant Sri Sanjai Sharma, Additional Government Advocate for the State, and Sri A. K. Malviya, Advocate for Opp. Party No. 2 accused Surya Narayan.

(3.) BEFORE the application could be decided, a new Presiding Officer joined as IIIrd Additional Sessions Judge, who recorded statements of two more defence witnesses. Thereafter, he was shifted as Additional Sessions Judge, Court No. 15 and the Court No. 3 again became vacant.