- (1.) Heard learned A.G.A. for the applicant.
(2.) This is an application filed on behalf of State seeking transfer of S.T.No. 210 of 2008 (State of U.P. Vs. Mohd. Sharif & Ors.) arising out of Case Crime No. 8 of 2008 under Sections 147, 148, 149, 332, 307, 302, 121, 121-A, 122, 120-B, IPC, Section 3/5 D.P. Act and Section 3 Explosive Act, Section 3/4, Public Property Damages Act along with Case Crime No.208 of 2008 under Section 4/5 Explosive Act; Case Crime No.209 of 2008 under Section 25 of Arms Act; Case Crime No.210 of 2008 under Sections 420, 467, 468, 471, 121-A, IPC pending in the Court of Addl. Sessions Judge/Special Judge (E.C.Act) Rampur from Rampur Judgeship to any competent Court at District Lucknow.
(3.) It is stated that accused-opposite parties are hardcore terrorists against whom cases of heinous crime under various statues are pending at Rampur.;