SANJAY HARIRAM AGRAWAL Vs. OMPRAKASH BABURAO KAMDI

JUDGEMENT

(1.) The Applicant, who is the original accused in various criminal cases pending in various Courts, namely, Mumbai, Wardha, Nagpur, Pune and Osmanabad has filed above referred nine Criminal Applications under sections 482 and 407 of the Code of Criminal Procedure,1973 (hereinafter referred to as "Cr.P.C., 1973") inter alia seeking transfer of these cases to the Competent Court in Mumbai for its trial in accordance with law. The details of all these cases are as under :

(2.) We have heard Mr.Niteen Pradhan, learned Counsel appearing for the Applicant, Mr.AA.Kumbhakoni, learned Advocate General for the Respondent - State of Maharashtra, Mr. B.B.Tiwari, learned Advocate appearing for Respondent No.4 in Criminal Application No.624 of 2014 and Mr.D.H.Sharma, learned Advocate appearing for Respondent Nos.4 to 7, 9, 11 to 13 in Criminal Application No.627 of 2014.

(3.) At the outset we note that both Mr. Niteen Pradhan, learned Counsel and Mr. A. A. Kumbhakoni, the learned Advocate General advanced submissions by referring to the facts of the Criminal Application No. 628 of 2014.