STATE OF M P Vs. RAJA RAJENDRA

JUDGEMENT

(1.) Shri G. Desai, learned Dy. Govt. Advocate for the applicant-State. Shri Seetarain Saraf, learned counsel who is special Public Prosecutor. Shri Jai Singh, learned counsel for the non applicants-accused. The application is perused. The N.As-accused are produced under proper custody. They be sent back to jail.

(2.) This is an application under section 407 of the Cr. P.C. seeking transfer of a part-heard Sessions Trial No. 162/91 (State v. Raja and another), pending in the Court of VIIth Additional Sessions Judge, Indore to an other Court of equal jurisdiction in the same Sessions Division, on the ground that the case has been hibernating there since 8.6.1992 with no profluence in the matter due to the absence of Presiding Officer in that Court.

(3.) Parties are heard.