AIR 1973 SUPREME COURT 203 ::1972 CurLJ 646 ::1973 3 SCC 873 ::1973 SCC(Cri) 555 ::1973 (1) SCWR 872 ::(1972) 1 SC WR 872 ::1972 SCD 835

Supreme Court Of India

Hon'ble Judge(s): K. S. Hegde, A. N. Grover, G. K. Mitter , JJJ

Index Note : Criminal P.C. (5 of 1898) , S.527— Grounds for transfer - Three out of four similar cases against accused tried at H, while fourth, at B - Good ground to transfer case at B to H - Vague apprehensions of tampering by accused with prosecution witnesses not sufficient to oppose transfer. Breif Note (A) - It is always open to the respondent to bring to the notice of the appropriate Court if and when there are good grounds to support his apprehension.(Para 2 3)