GOVIND Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule made returnable forthwith. Heard by consent.

(2.) Learned Additional Public Prosecutor waives service on behalf of the respondent.

(3.) By way of present application, the applicant is seeking transfer of Sessions Case No.6/2007 pending on the file of Ad hoc Additional Sessions Judge, Sangamner, to any other adjoining district.