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Judgment
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 498A I.P.C. and 3/4 Dowry Prohibition Act and trial at present is pending In the court of Sessions Judge, Mahoba.
Initially, this trial was pending before IInd Additional Sessions Judge, Mahoda when the complainant opposite party No. 2, Mohammad Usman Ansari moved an application for transfer before District & Sessions Judge, Mahoba. The transfer application was slated 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 Ist 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 & Sessions Judge.
That is what brings the applicant here u/s 407 Cr.P.C.
Heard Sri K D Tiwari, Advocate for the applicant and J.K. Upadhayay, Addl. Government Advocate for the State.
It needs to be emphasised that the District & Sessions Judge has an undisputed right and authority under law to transfer any case, from one court to another, and that is an Administrative order.
The mere tact that a transfer application was pending when the case was transferred and, in consequence whereof the transfer, application became infructuous, does not bring about, any illegality, or irregularity.
No procedural law and no case law has been cited by the counsel for applicant to support his contention. There is no allegation of malafides which could be a ground for considering the propriety for the order of transfer of the case and even if malafides were alleged, a mere allegation could not have suffice not and should have been buttressed by evidence and circumstance in support of the same.
The court will not without reason interfere in the Administrative order of the transfer of any case by the learned District & Sessions Judge and the mere fact that he has withdrawn the case on his file is not sufficient, to demonstrate, that there is something Black at the bottom.
Being the Administrative Head of the Judgeship, there are many considerations which come in operation, in posting and transferring cases, from one court to another, and that is solely in the discretion of the District & Sessions Judge.
The High Court will not interfere in the same, unless, there are strong and compelling prima-facie indications of extra-judicial influence.
Application rejected.