GAJANAN RANA Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).

(2.) This is an application U/S. 407 of the Code of Criminal Procedure, 1973 (in short the 'Code') by the Petitioner seeking transfer of the proceeding in C.T. Case No. 202 of 2020 arising out of Madanpur Rampur PS Case No. 105 of 2020 from the Court of learned JMFC M. Rampur to the Court of learned SDJM, Titilagarh.

(3.) Learned counsel for the Petitioner makes a very limited submission that since the Bar of M. Rampur is not allowing any other lawyer to appear for the Petitioner, he apprehends that he may not get fair trial at M. Rampur and, therefore, he prays for transfer of the aforesaid criminal case to any other Court either in the judgeship of Kalahandi or nearby judgeship.