AIJAZ ALI QURESHI Vs. STATE OF A.P

JUDGEMENT

(1.) This Criminal Petition is filed under Section 407 of the Code of Criminal Procedure, 1973 (Cr.P.C) to set aside order dated 03.5.2012 passed in Transfer Crl.M.P.No.202 of 2012 (Crl.M.P.) on the file of the Court of Metropolitan Sessions Judge, Hyderabad, transferring C.C.No.725 of 2009 (C.C) on the file of the Court of VIII Additioinal Metropolitan Sessions Judge, Hyderabad, to try and dispose of along with S.C.No.540 of 2011 on the file of the latter Court under Section 408 Cr.P.C.

(2.) Whereas the petitioners herein are the respondents in the Crl.M.P. and A1 to A8 in the C.C., the second respondent herein is the petitioner in the Crl.M.P. and defacto complainant in the C.C. For convenience sake, I refer the parties as arrayed in the Crl.M.P. from here afterwards.

(3.) The question raised here is whether by virtue of clause (iii) of Section 407(1)(c) Cr.P.C., the Sessions Judge got authority to transfer the case as was done in this case.