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Judgment
5 paragraphs · 91 words
1.
The order for transfer was in effect made at the request of the Sub-Magistrate, not on the application of a party. Such a case is an exception to
the general rule that an order should not be made u/s 528 of the Criminal Procedure Code without notice to the other aide. The Court to which the
case was transferred was selected by the District Magistrate as the most convenient for the parties. We see no reason to interfere with the exercise
of his discretion.
2.
The petition must be dismissed.