Allahabad High Court
Feru Singh vs State Of U.P. And Others on 6 January, 2010
Author: Ravindra Singh
Bench: Ravindra Singh
Court No. - 49 Case :- TRANSFER APPLICATION (CRIMINAL) No. - 443 of 2005 Petitioner :- Feru Singh Respondent :- State Of U.P. And Others Petitioner Counsel :- Anil Kumar Sharma Respondent Counsel :- Govt. Advocate Hon'ble Ravindra Singh,J.
List revised. Learned counsel for the applicant is not present.
Heard learned AGA for the State and perused the record.
This transfer application has been filed by the applicant Feru Singh with a prayer that the proceedings of S.T. No. 244 of 1995 under Sections 147, 148, 149, 302, 201 and 120-B I.P.C., pending in the court of Fast Track Court No. 1 Etawah may be transferred to other competent Court of Etawah.
From the perusal of the record, it appears that in this case no interim order has been passed staying the proceedings of the court below. The matter is too old. There is no good ground for transferring the proceedings of the above mentioned case from the Court of F.T.C.-I to any other Court, such prayer is refused.
Accordingly, this transfer application is dismissed.
Order Date :- 6.1.2010 prabhat