PANKAJ DANDOTIYA Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard on the question of admission and perused the record.

(2.) This petition under section 407 of the Code of Criminal Procedure, 1973 (for short the 'Code) is preferred by the petitioner herein/accused for transferring the Special Sessions Trial No.49/07 pending before the Special Judge (under S.C., and S.T., Act), Gwalior to Morena.

(3.) It is also not in dispute that now the petitioner and the other co -accused are facing the criminal trial bearing Special Sessions Trial No. 49/2007 before the Special Judge (under S.C., and S.T., Act), Gwalior.