LAXMI NARAYAN KHATI Vs. STATE OF M P

JUDGEMENT

(1.) PETITIONER Laxmi Narayan Khati has filed this petition under Section 407 read with Section 482 of the Code of Criminal Procedure (henceforth, the 'code') for transfer of Sessions Trial No. 208/2002 (State of M. P. v. Shrikrishna Mishra), from the Court of Vth Additional Sessions Judge, Rewa to any other District in the State of Madhya Pradesh.

(2.) THE case of the petitioner in nutshell is as follows :-

(3.) I have heard Shri Amit Verma, learned Counsel appearing for the petitioner, Shri J. K. Jain, learned Government Advocate, appearing for the State and Shri Greeshm Jain, learned Counsel appearing for respondent No. 2; and perused the record.