Barkat Ali Zaidi - (1.) -
(2.) THAT aforementioned two applications have been amalgamated and are being disposed of by a common order. Heard Sri Nitin Srivastava for the applicant. The accused-applicant in aforenoted cases belong to Ankola, Karnataka and the cases against him are pending in the Court of Ist Addl. Chief Judicial Magistrate, Muzaffar Nagar.
(3.) THE accused apprehends danger to his life, at the hands of his adversaries at Muzaffar Nagar and seeks transfer of these two cases to district Ghaziabad. In a previous Complaint Case No. 815 of 2007, on a Transfer Application No. 168 of 2008, between the same parties, under the same provisions of law, the case was transferred from District Muzaffar Nagar to District Ghaziabad by order dated 12.3.2008, passed by this Court on the same grounds, on the basis of a modus-vivendi, arrived at between the parties counsel.;