RADHESHAM GANESHLAL DHOOT Vs. VISHUKUMAR BANSALILAL KALANTRI

JUDGEMENT

(1.) Heard learned respective counsel for the parties.

(2.) Rule. Rule made returnable forthwith. With the consent of learned counsel for the parties, petition is taken up for final hearing.

(3.) By the present petition filed by the petitioner/original accused under Article 226 and 227 of the Constitution of India and under section 407 of the Code of Criminal Procedure, prayed that order passed by the Principal District Judge, Latur in Criminal M.A.No.21/2012 below Exhibit No.1 on 12.06.2012 be quashed and set aside and Criminal case nos. STCC 1091/2010, STCC 1468/2010, STCC 154/2011, STCC 592/2011 pending before 4th Judicial Magistrate First Class, Latur and STCC No.1574/2011 pending before 9th Judicial Magistrate First Class, Latur and STCC 153/2012 pending before 10th Judicial Magistrate First Class, Latur and STCC No.646/2012 pending before 8th Judicial Magistrate First Class, Latur be transferred and be tried before any one Judicial Magistrate First Class, Latur.