- (1.) THIS is an application under Section 561-A Cr. P. C. , which prays that this Court may, in the ends or Justice, order that criminal Revision No. 1247 of 1964 (Ganga Prasad v. State and another) be heard at Allahabad and be not sent to the Lucknow Bench of the High Court.
(2.) THE petitioner filed the criminal revision on 3-8-1964, before the Bench entertaining fresh matters at Allahabad. The same day the record was ordered to be summoned. Next day the petitioner deposited the costs of summoning the record which was accepted by the office of the Court.
(3.) IT appears that on 5-8-1964 the Hon'ble the Chief Justice passed the following order on the criminal revision: "list the case before the Lucknow Bench for order. Transfer it to Lucknow. " On 10-8-1964 the petitioner filed the present application. It states that the Hon'ble the Chief Justice has passed the following administrative order on 29-7-1964: "lucknow Bench exists for trying cases pertaining to Oudh and even if a case is filed at Allahabad there is no reason why it should not be listed for hearing before the Lucknow Bench, so those cases will always be listed before the LUCknow Bench for hearing and should be transferred there. Whenever such a case is filed there should be endorsed on it the following order: "list the case before the Lucknow Bench for order. Transfer it to Lucknow. " and it should be got signed by me. ";