Arvind Kumar Mishra, J. - (1.) Heard learned counsel for the informant-applicant and learned A.G.A. for the State.
(2.) By way of the instant application, the applicant has sought for transfer of the case being Session Trial No.119 of 2017, State Vs. Raghuveer Tiwari and others, under Sections 332, 353, 504, 506, 364 I.P.C., Police Station Civil Lines Etawah, District Etawah to any other court except districts Mainpuri, Agra and Auraiya.
(3.) It has been contended by learned counsel for the informant-applicant that opposite party nos.2 to 5 are notorious persons and they are exercising influence in the area and chances of fair trial will be denied if the case is not transferred from district Etawah to any other court except districts Mainpuri, Agra and Auraiya.;