MANNE @ MANNE BABU MISHRA Vs. STATE OF U.P.
LAWS(ALL)-2017-8-333
HIGH COURT OF ALLAHABAD
Decided on August 03,2017

Manne @ Manne Babu Mishra Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

SATYA NARAIN AGNIHOTRI,J. - (1.) Learned AGA has filed personal affidavit of Mragendra Singh, Superintendent of Police, Sitapur, counter affidavit of Sri Ravindra Kumar Mishra, S.H.O., Police Station Laharpur, District Sitapur and personal affidavit of Sri Akhand Pratap Singh, Circle Officer, Laharpur, same are taken on record.
(2.) This application has been filed by the applicant with prayer to transfer the Session Trial No. 685 of 2015, arising out of Crime No. 246 of 2015, under Sections 147, 302, 120-B/34, IPC, (State v. Raghuvanshi and others) , Police Station Laharpur, District Sitapur, pending in the Court of Additional District Judge, 1st/Fast Track Court, Sitapur, from Sitapur to District Lucknow or any other District.
(3.) Heard Sri Abhishek Kumar, learned counsel for the applicant and learned AGA for the State and gone through the record.;


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