ANIL KUMAR BARUAH Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. B.N.Sharma, learned Counsel for the petitioner and Mr. B. Banerjee, learned Public Prosecutor, Arunachal Pradesh. Also heard Mr. A.M. Buzarbaruah, learned State Counsel, Arunachal Pradesh.

(2.) By means of this application under section 407, Cr.P.C. read with Article 227 of the Constitution of India, the petitioner seeks an order for transfer of G.R. Case No. 104/89 now pending in the Court of learned Session Judge/District Magistrate, Roing, Arunachal Pradesh which was earlier pending in the Court of learned Judicial Magistrate, Roing, Arunachal Pradesh.

(3.) It appears from the records that making the same prayer, the petitioner had approached the learned District Commissioner/Session Judge, Lower Dibang Valley in the District of Roing by filing application which was registered and numbered as Misc. Petition No. 4/04. The application has been disposed of by an order dated 2.5.2005 rejecting the prayer of the petitioner for transfer of the case from the Court of learned Magistrate, Roing.