RAM PRASAD YADAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) HEARD on admission.

(2.) WITH the consent of learned counsel for the parties matter is heard finally.

(3.) LEARNED counsel for the respondent invited the attention of this Court to the provisions under Section 410 of Cr.P.C that Chief Judicial Magistrate, was entitled to withdraw the case from concerned Judicial Magistrate and to transfer it to any other Magistrate. Under such circumstances, order passed by learned CJM is correct and no interference is required under Section 482 of Cr.P.C.