MANOJ PARMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) This is an application under Sec. 407 of Cr.P.C. filed by the applicant for transfer of the case No.RC0082017A0013 of 2017 pending before the Court of Additional Sessions Judge, Astha District Sehore to the Court of Special Judge CBI, Bhopal.

(2.) Brief facts of the case are as under:-

(3.) The applicant in the present application submits that the allegations in both the cases are similar. It is difficult for him to pursue both the matters simultaneously and to defend himself. He states that in the interest of justice the Sessions Trial pending before the Court of ASJ Astha District Sehore be transferred to Special Judge, CBI, Bhopal. He further submits that one Satyanarayan Vishwakarma is the witness in the CBI case, whereas, the same person is made an accused in the Police case pending at Astha. According to him, the aforesaid facts will prejudice his rights to defend himself in a fair and impartial manner.