JAI PARKASH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) THE accused are present in Court. They have been asked through learned DAG, Haryana whether they have any objection to the transfer of the trial, they have not expressed any objection to the proposed course of action.

(2.) THIS application under Section 407 Code of Criminal Procedure has been filed by complainant - Jai Parkash for transfer of the trial entitled State v. Jitender and others, Sessions trial 13/2004, FIR No. 271 dated 13.11.2003 under Section 302/34 IPC from the Court of Shri S.K. Goel, Additional Sessions Judge, Panipat to the Court of Shri A.K. Tyagi, Additional Sessions Judge, Panipat.

(3.) (sic) the Court of Shri A.K. Goel and transferred to the Court of Shri S.K. Goel.