BHAGIRATHI MISHRA Vs. STATE OF ORISSA

JUDGEMENT

(1.) This matter is taken up by hybrid mode.

(2.) This application under Sec. 407 Cr.P.C. has been filed by the accused-petitioner for transfer of G.R. Case No.674 of 2011 from the Court of learned J.M.F.C., Koraput to the Court of learned J.M.F.C., Jeypore.

(3.) Sec. 407 (2) Cr.P.C. reads as follows:-