- (1.) This petition questions the order of the Chief Judicial Magistrate dated 25.2.2015 whereby the learned Magistrate has passed an order granting permission to transfer the petitioner to some other Jail from the District Jail at Muzaffarnagar where he had been detained.
(2.) Learned A.G.A. for the respondent - State Sri Nitin Sharma had been called upon to obtain instructions as well in the matter. A written instructions signed by the Superintendent of Jail, Muzaffarnagar, dated 27.4.2015 has been placed before the Court.
(3.) The petitioner was arrested on 16.2.2015 in the circumstances as indicated in the F.I.R. It appears that one Vikky Tyagi, an alleged gang leader, had gone to attend his case in the Court of Xth Addl. District Judge, Muzaffarnagar, on 16.2.2015 when he was attacked by several persons including the petitioner, who allegedly fired shots leaving him dead in the court premises. It is in this background that the petitioner is alleged to have indulged into a gang war as Vikky Tyagi himself is narrated to be one of the leaders of the gang and came to be taken into custody.;