VED PRAKASH Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned AGA for the State as well as Shri Vijay Kumar Tripathi for opposite party no.2 as well as perused the record.

(2.) This transfer application has been moved by the applicant -Ved Prakashwith a prayer to transfer Sessions Trial No. 370 of 2015 (State Vs. Shesh Narayan), arising out of case crime no. 2333 of 2008, under Sections 364/511, 504, 506 IPC relating to Police Station Kotwali, District Sultanpur, pending in the court of Additional Sessions Judge, Court No.1, Sultanpur to any other court of competent jurisdiction within State of U.P.

(3.) Learned counsel for the applicant while referring to the affidavit filed in support of the transfer application submits that the applicant is a practicing lawyer of this Court since 2003 and is a permanent resident of District Sultanpur but after enrollment with the Bar Council of U.P. in the year 2003, he is continuously residing and practicing at Lucknow. He regularly visits his paternal home at village Raniganj, District Sultanpur for purpose of doing pairvi and giving evidence in the cases.