B.A.ZAIDI, J. - (1.) THE complainant has come to this Court under section 407 Cr. P.C.
(2.) THE facts relating to this transfer application are that on the basis of a F.I.R. lodged by him, a Sessions Trial No. 922 of 2000 under sections 147, 148, 149, 302 and 307 I.P.C. is proceeding against five ac ­cused opposite party Nos. 2 to 6, which was earlier pending in the Court of Addi ­tional Sessions Judge, Court No. 8, Shahjahanpur. Three of the accused applied on 25.9.2007 to dispense with their personal presence during the trial which the Addi ­tional Sessions Judge refused and ordered for issuance of non -bailable warrants against them saying no medical certificate was filed in support. The accused, therefore, moved an application (Crl. Transfer Application No. 7/2008) before Sessions Judge Shahjahanpur to transfer the trial to some other Court from the Court of Additional Sessions Judge, Court No. 8 Shahjahanpur, which the Sessions Judge allowed by order dated 19.1.2008 and transferred the case to the Court of Additional Sessions Judge Court No. 7, Shahjahanpur.
(3.) THAT is what brings the complaint here under section 407 Cr. P.C. praying that the case be re -transferred to the Court of Additional Sessions Judge, Court No. 8, Shahjahanpur.;