- (1.) LEARNED counsel appearing for the petitioner submits that in view of the statement made in the supplementary affidavit that opposite party No.3 has died, he may be permitted to delete his name from the memo of petition.
(2.) PERMISSION is accorded. Heard learned counsel appearing for the petitioner, learned counsel appearing for the State and learned counsel appearing for the opposite party Nos. 2 and 4.
(3.) THIS application purportedly under Section 407 of the Code of Criminal Procedure, has been filed wherein prayer has been made to transfer the case, bearing Dhanbad (Bank More) P.S. Case No. 340 of 2007 (G.R. No. 1407 of 2007) instituted under Sections 498 -A, 307, 328 and 34 of the Indian Penal Code and also under Sections 3/4 of the Dowry Prohibition Act, pending in the Court of Chief Judicial Magistrate/Judicial Magistrate, Dhanbad to any other competent Court in the sessions division of Hazaribagh.;