SURENDRA KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) In all these three cases, which have been filed, seeking transfer of criminal cases, under section 407 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Code'), the contesting parties, i.e. the petitioner and the Opposite Party No. 2 are same and since common ground has been taken in all these case for transfer, with the consent of the parties, the said three cases have been heard together and are being disposed of by the present common judgment and order.

(2.) Heard learned Counsel for the parties concerned.

(3.) The Opposite Party No. 2, Dr. Rajeev Kumar Singh, is a practicing lawyer at Bhagalpur Civil Court. He is the informant of Kotwali (Tilkamanjhi) Police Station Case No. 789 of 2015 and Habibpur Police Station Case No. 31 of 2014.