SHIV GOPAL Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned Additional Government Advocate for opposite party.

(2.) By means of present writ petition petitioner has prayed that this Court may very kindly be pleased to allow the instant transfer application and applicant's trial S.T. No. 10 of 1998 (State Vs. Shiv Gopal), crime no.397 of 1997, under sections 7/13(1) (d)/13(2) Prevention of Corruption Act, Police Station Hammeerpur, District Jhansi is pending in the Court of Special Judge P.C. Act IXth, Lucknow and the case is fixed for: 28.06.2019 may be transferred to any other court of equal jurisdiction and the order impugned dated 14.6.2019 (Annexure no.1) passed by learned Sessions Judge, Lucknow may be set aside.

(3.) Learned counsel for the applicant while pressing the relief as claimed in the instant writ petition submits that Session Trial No. 10 of 1998 ( State Vs. Shiv Gopal) in case crime no.397 of 1997, under sections 7/13(1) (d) /13(2) Prevention of Corruption Act, Police Station Hammeerpur, District Jhansi is pending before Special Judge P.C. Act IXth, Lucknow and the matter was finally heard on 11.10.2018.However no order has been passed by the court concerned on the one hand and on the other hand several dates were fixed in the matter.