Vivian Bose J. - (1.) This is an application under S. 527 of the Criminal Procedure Code for the transfer of a criminal case from Jashpurnagar in the State of Madhya Pradesh to some other State, preferably New Delhi or Orissa, and for a request that the case be tried by a "superior Court" such as a District Magistrate or a Sessions Judge.
(2.) The case is a prosecution for defamation under Ss. 501 and 502 of the Indian Penal Code read with S. 34.
(3.) The complainant is a member of the royal family of Jashpur. He resides at Jashpurnagar.;