REKHALA BHASKAR Vs. NARAGONI SIVAPRASAD

JUDGEMENT

(1.) This petition is filed under Section 407 of Cr.P.C., to withdraw Crl.A.No.92 of 2019 from the file of the Principal District and Sessions Judge at Khammam and transfer the same to the Court of I Additional District Judge-cum-VI Additional District Judge, Khammam or Principal District Special Court for Women-cum-VIII Additional District Judge, Khammam.

(2.) The petitioner herein filed a private complaint and the same was referred to Khmamm II Town Police and the Police registered Crime No.33 of 2010 against respondent Nos.1 to 3 herein under Sections 470, 420 read with Section 34 IPC. The Police, after completion of investigation, filed charge sheet and the same was taken on file vide C.C.No.426 of 2010 on the file of the I Additional Judicial Magistrate of First Class, Khammam (for short, trial Court). After trial, the trial Court has acquitted respondent Nos.1 to 3 by judgment dated 18.04.2019.

(3.) Feeling aggrieved by the said judgment, the petitioner herein preferred an appeal vide Crl.A.No.92 of 2020 and the same is pending on the file of the Principal District and Sessions Judge at Khammam (for short, appellate Court). The petitioner is seeking transfer of the said Criminal Appeal from the appellate Court to I Additional District Judge-cum-VI Additional District Judge, Khammam or Principal District Special Court for Women-cum-VIII Additional District Judge, Khammam on the following grounds.