Smt. Aarti vs State Of U.P. & Others
2014 Latest Caselaw 1890 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 27
 
Case :- TRANSFER APPLICATION (CRIMINAL) No. - 225 of 2012
 

 
Applicant :- Smt. Aarti
 
Opposite Party :- State Of U.P. & Others
 
Counsel for Applicant :- Suneel Kr. Mishra
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Mrs. Sunita Agarwal,J.

Heard Sri Suneel Kr. Mishra, learned counsel for the applicant and Sri A.K. Singh, learned counsel for  opposite parties.

Learned counsel for opposite parties at the very outset  submits that the applicant has earlier moved an application  for transfer of the proceeding of the present case. The said transfer application (Criminal No. 147 of 2012) was dismissed  as withdrawn  without any opportunity of hearing  to file  any fresh  transfer application on the similar ground  mentioned in that application.

The contention is that  the present transfer application  is on the same ground as taken in the transfer application (Criminal No. 147 of 2012).

Learned counsel for the applicant prays for and is granted  two weeks' time to file  rejoinder affidavit bringing on record  the copy of the transfer application (Criminal No. 147 of 2012).

List this matter  in the second week of July, 2014.

Order Date :- 20.5.2014

G.S