Section 407(2) in The Code of Criminal Procedure, 1973
(2)The High Court may act either on the report of the lower Court, or on the application of a party interested, or on its own initiative :Provided that no application shall lie to the High Court for transferring a case from one Criminal Court to another Criminal Court in the same sessions division, unless an application for such transfer has been made to the Sessions Judge and rejected by him.
