Allahabad High Court
Yadunath Singh Yadav vs State Of U.P. on 29 January, 2010
Court No. - 49 Case :- TRANSFER APPLICATION (CRIMINAL) No. - 52 of 2010 Petitioner :- Yadunath Singh Yadav Respondent :- State Of U.P. Petitioner Counsel :- Vishal Jaiswal Respondent Counsel :- Govt. Advocate Hon'ble Rajesh Dayal Khare,J.
Heard learned counsel for the applicant and learned A.G.A. for the State.
The present transfer application has been filed for transferring the Case No. 265 of 2008, under Sections 420, 409, 407, 408 I.P.C., Police Station Saurik, District Kannauj pending before learned Chief Judicial Magistrate, District Kannauj to any other Court of neighbour district of competent jurisdiction.
It is contended by learned counsel for the applicant that the applicant apprehends danger to his life, if he appears before the Court at Kannauj.
As the applicant apprehends his danger to his life, whenever he appears before the Court at Kannauj, it is directed that the applicant may move an appropriate application within 15 days from today, before the Senior Superintendent of Police Kannauj, for providing safety and security to his life and person on the dates fixed and if such an application is moved, the Senior Superintendent of Police, Kannauj, shall consider and decide the same in accordance with law, to ensure the safety and security of the applicants at Kannauj, on the dates fix before the Court at Agra.
With the aforesaid directions, this transfer application is finally disposed off.
Order Date :- 29.1.2010 S.Ali