T BATHAMMA Vs. T BALAIAH

JUDGEMENT

(1.) This Court ordered notice before admission on 12.1.2010 and granted interim stay of all further proceedings in CC No.97/2004 on the file of Judicial Magistrate of First Class, Satyavedu, pending disposal of the transfer criminal petition.

(2.) Heard Sri T.C. Krishnan, the learned Counsel representing the petitioner, Sri R. Chandra Reddy, the learned Counsel representing respondents 1 to 5, 7 and 8 and the learned Additional Public Prosecutor representing R.9.

(3.) Section 407 of the Code deals with power of High Court to transfer cases and appeals. SECTION 408 of the Code deals with power of Sessions Judge to transfer cases and appeals. SECTION 408 of the Code reads as hereunder :-