- (1.) Heard learned counsel for the petitioners and learned AGA.
(2.) Learned counsel for the petitioners has raised certain grounds in regard to transfer of the case but it appears that the petitioners have not approached the District Judge as contemplated under Section 408 Cr.P.C.
(3.) The petitioners, therefore, may approach the District Judge and put forward their grievance in accordance with law and the District Judge concerned will consider and dispose of the same in accordance with law.;