Rubabuddin vs The State Of Madhya Pradesh on 15 February, 2024

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Madhya Pradesh High Court

Rubabuddin vs The State Of Madhya Pradesh on 15 February, 2024

Bench: Prem Narayan Singh

                                                          1
                           IN    THE      HIGH COURT OF MADHYA PRADESH
                                                AT INDORE
                                                    BEFORE
                                   HON'BLE SHRI JUSTICE PREM NARAYAN SINGH
                                            ON THE 15 th OF FEBRUARY, 2024
                                        MISC. CRIMINAL CASE No. 24180 of 2023

                          BETWEEN:-
                          RUBABUDDIN S/O LATE ANWARUDDIN SHEIKH, AGED
                          ABOUT 53 YEARS, OCCUPATION: AGRICULTURIST
                          JHIRNIYA POST HATHAI TEHSIL NAGDA DISTRICT
                          UJJAIN (MADHYA PRADESH)

                                                                                      .....APPLICANT
                          (BY SHRI ASHUTOSH SURANA, ADVOCATE)

                          AND
                          1.    THE STATE OF MADHYA PRADESH STATION
                                HOUSE OFFICER THROUGH POLICE STATION
                                NAGDA DISTRICT UJJAIN (MADHYA PRADESH)

                          2.    CHHANU     ALIAS   SHAHNAWAJUDDIN      S/O
                                ANWARUDDIN        SHEIKH      OCCUPATION:
                                AGRICULTURIST VILLAGE, JHIRNIYA POST
                                HATHAI, TEHSIL NAGDA DIST. UJJAIN (MADHYA
                                PRADESH)

                          3.    NAYABUDDIN    S/O  ANWARUDDIN    SHEIKH
                                OCCUPATION:     AGRICULTURIST   VILLAGE
                                JHIRNIYA POST HATHAI, TEHSIL NAGDA DIST.
                                UJJAIN (MADHYA PRADESH)

                                                                                   .....RESPONDENTS
                          (BY SHRI RAJESH JOSHI, GOVERNMENT ADVOCATE)
                          (BY SHRI BHARAT DIXIT, ADVOCATE FOR RESPONDENT NO. 2)

                                This application coming on for orders this day, th e court passed the
                          following:
                                                           ORDER

This petition has been filed under Section 407 of the Code of Criminal Procedure, 1973 seeking transfer of Criminal Appeal No. 10/2023 from the Signature Not Verified Signed by: VINDESH RAIKWAR Signing time: 2/17/2024 1:16:44 PM 2 Court of Additional Sessions Judge, Nagda District-Ujjain to any competent Court in District-Indore.

2. After arguing at length, learned counsel for the applicant prays for withdrawal of this petition with liberty to file an appropriate application before the Sessions Judge of the concerned District to transfer the matter from Nagda, District Ujjain to District Court of Ujjain.

3. Prayer is allowed.

4. In view of the above, M.Cr.C. No. 24180/2023 is dismissed as withdrawn with aforesaid liberty.

(PREM NARAYAN SINGH) JUDGE Vindesh Signature Not Verified Signed by: VINDESH RAIKWAR Signing time: 2/17/2024 1:16:44 PM

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