CHETRAM GENDLAL GOULI Vs. RAMDIN KUNJI GOULI

JUDGEMENT

(1.) IT is a petition filed under Section 407, Criminal Procedure Code for transferring the Sessions Trials Nos. 27/93, 28/93 and 29/93 (arising out of one and the same incident) from the Court of the learned A. J. to S. J. , Betul, posted at Multai.

(2.) THE grounds on which the transfer of the said trials has been sought arc as follows :

(3.) ON the basis of the said allegations, it has been prayed that the sessions trials referred above may be transferred to some other court.