- (1.) B. A. Zaidi, J. Applicant Dr. Rafiq Ansari with his other family inmates is being prosecuted in Sessions Trial No. 126/2004 under sections 304, 498-A IPC and 3/4 Dowry Prohibition Act and trial at present is pending in the Court of Sessions Judge, Mahoba.
(2.) INITIALLY, this Trial was pending before IInd Additional Sessions Judge, Mahoba when the complainant opposite party No. 2, Mohammad Usman Ansari moved an application for transfer before District and Sessions Judge, Mahoba. The transfer application was stated for hearing for 29. 9. 2007. It will appear that before 29. 9. 2007, the trial was transferred from the Court of IInd Additional Sessions Judge to the Court of 1st Additional Sessions Judge by an administrative order dated 27. 9. 2007 the transfer application became infructuous and consequently was rejected. Subsequently, the trial was transferred to his own file by the District and Sessions Judge.
(3.) THAT is what brings the applicant here under section 407 Cr. P. C. Heard Sri K. D. Tiwari, Advocate for the applicant and J. K. Upadhayay, Additional Government Advocate for the State.;