Court No. - 41
Case :- APPLICATION U/S 482 No. - 14589 of 2015
Applicant :- Rakesh Yadav
Opposite Party :- State Of U.P. & 3 Others
Counsel for Applicant :- K.P.S. Yadav
Counsel for Opposite Party :- Govt. Advocate
Hon'ble Manoj Misra,J.
The applicant is the first informant of Case Crime No. 2264 of
2012, P.S.Baradari, District Bareilly out of which S.T. No. 247 of
2013 is said to be pending in the Court of Additional Session
Judge, Court No. 10, Bareilly, under Sections 498A, 304B/34,
306/34 I.P.C. and section 3/4 D.P. Act.
The grievance of the applicant that he has moved an application
before the Additional District and Session Judge, Bareilly to
transfer the case to another Court on which, by order dated
13.05.2015, the Session Judge has called for report from the
concerned Court but has not stayed the proceeding.
As the matter is engaging the attention of the Session Judge, this
Court does not consider it appropriate to interfere with the matter
at this stage. The applicant may approach the concerned Session
Judge for interim order in the pending proceeding.
With the aforesaid observation, the application is disposed of.
Order Date :- 22.5.2015
Sunil Kr Tiwari
Neutral Citation No. - 2015:AHC:73089