- (1.) The power filed by Shri Yogesh Srivastava, Advocate on behalf of opposite party No. 2 and the supplementary affidavit filed on behalf of applicant, today in the Court, are taken on record. This application has been moved by the applicant seeking the quashing of order dated 15.12.2015 passed by Session judge, Firozabad whereby Transfer Application No. 332 of 2015 (Lalta Prasad v. State of U.P. and others) filed by the applicant has been rejected and also seeking the transfer of the proceedings of Sessions Trial No. 381 of 2007 (State v. Rohit and others) Case Crime No. 45 of 2003, 302, 120-B of I.P.C., Police Station-Khairgarh, District-Firozabad as well as Sessions Trial No. 612 of 2012 (State v. Rajhans) Case Crime No. 46 of 2003, under section 25/27 Arms Act, Police Station-Khairgarh, District-Firozabad from the Court of Additional District and Session Judge, Court No. 1 to any other sessions Court of District Firozabad.
(2.) Heard learned Counsel for the applicant Shri Dileep Kumar, learned Counsel for the opposite party No. 2 Shri Yogesh Srivastava and learned A.G.A.
(3.) Record has been perused.;