Section 528(1) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(1)Any Session Judge may withdraw [any case or appeal] [Substituted by Act XLII of 1956 for 'any case'.] from, or recall [any case or appeal] [Substituted by Act XLII of 1956 for 'any case'.] which he has made over to, any Assistant Sessions Judge subordinate to him.[(1-a) At any time before the trial of the case or the hearing of the appeal has commenced before the Additional Sessions Judge, any Sessions Judge may recall any case or appeal which he has made over to any Additional Sessions Judge.(1-b) Where a Sessions Judge withdraws or recalls a case or appeal under sub-section (1) or sub-section (1-a), he may either try the case in his own Court or hear the appeal himself, or make it over in accordance with the provisions of this Code to another Court for trial or hearing, as the case may be.(1-c) Any Sessions Judge, on an application made to him in this behalf, may, if he is of opinion that it is expedient for the ends of justice, order that any particular case be transferred from one Criminal Court to another Criminal Court in the same sessions division.] [Sub-sections (1-a) and (1-c) of section 528 inserted Act XLII of 1956.]
