STATE OF MADHYA PRADESH Vs. ABU FAZAL

JUDGEMENT

(1.) THE State has moved an application under section 407/482 of the Cr.P.C. relating to transfer of various 18 criminal cases pending before the various Courts in the State of Madhya Pradesh to the Sessions Court, Bhopal.

(2.) I have heard the learned counsel for the parties at length.

(3.) THE main objection of the respondents No.18 to 20 is that they are residents of Nagda and it would be difficult for them to attend the various Courts at Bhopal on each and every date but, the learned Additional Advocate General has submitted that the State is ready to pay their TA/DA for attending the criminal Courts at Bhopal from Nagda for each and every date and therefore, the objection raised by these respondents is resolved as per the suggestion given by the learned Additional Advocate General. So far as the objection of the respondent No.32 is concerned, he is a resident of Lucknow and it makes no difference for him to attend the various Courts of Madhya Pradesh or to attend the Courts at Bhopal. On the contrary, Bhopal is properly connected by railways from Lucknow and therefore, if he is on bail then, he would have no problem to attend the Courts at Bhopal in place of attending various Courts in the State of Madhya Pradesh.