N.V.RAMANA,J. - (1.) Leave granted. Criminal Appeal No. 713 of 2018 (arising out of Special Leave Petition (Criminal) No.1878 of 2018)
(2.) This Special Leave Petition (Criminal) No.1878 of 2018 is filed, being aggrieved by the impugned order passed by the High Court, wherein it has rejected the prayer seeking transfer of Sessions Case No.81 of 2016 from Hosur to Salem in Tamil Nadu.
(3.) The brief facts of the case, including its genesis, which are necessary for the purpose of disposal of the case are that in the year 1992, one N. C. Raman, who was alleged to be the head man of Nagamangalam village, was murdered by certain persons. The aforesaid case was registered, as Crime No. 302 of 1992, before the jurisdictional police station. In the context of the aforesaid case N.C.Chandrashekran, husband of the appellant herein, was alleged to have been murdered at Hosur Bus Stand (Tamil Nadu), as N.C.Chandrashekran was an eye witness to the earlier murder of his deceased brother (N. C. Raman).;