KARUNA NAND BAJPAYEE,J. - (1.) This transfer application has been moved on behalf of applicant seeking the quashing of order dated 7.01.2017 passed by Session Judge, Mathura in Transfer Application No.3/2017 (Vishwanath Agarwal v. Ajay Saxena) whereby the transfer application moved on behalf of applicant has been rejected and also seeking the transfer of Criminal Case No.2935/2015 (State v. Ajay Saxena) from the court of Additional Chief Judicial Magistrate, Court No.4, Mathura o any other competent court.
(2.) Shri Rahul Chaturvedi, Advocate filed his power today, on behalf of opposite party no.2, which is taken on record.
(3.) Heard learned counsel for the applicant, learned counsel for the opposite party no.2 and learned A.G.A.;