SITARAM Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS is an application filed by the petitioner under Section 407 of Cr.P.C., for transfer of the criminal case No. 62/95 and the connected matter No. 112/95, pending in the Court of Judicial Magistrate First Class, Sabalgarh. The application preferred before the Sessions Court was rejected.

(2.) IT is submitted by the petitioners that respondents 2 and 3 are influencial persons and are in the service of police department. As such, the petitioners who are residents of Morena have the apprehension that they would not be able to properly defend their case at Babalgarh, before the trial Court.

(3.) I have considered the rival contentions.