BHAGIRATHI DEVI Vs. RAFIQ KHAN

JUDGEMENT

(1.) The petitioners are wife and children of the deceased - Anil Kumar, who unfortunately met with a road accident on 17/10/2015 and was crushed under the crane, resulting into his instant death at the spot. The accident took place within the jurisdictional area of Panaji, Goa where FIR No.317 of 2015 was registered under Sec. 279, 304A of the Indian Penal Code, 1860.

(2.) We have heard learned counsel for the petitioners as well as learned counsel for respondent No.2 - owner of the vehicle and carefully perused the material placed on record.

(3.) Keeping in view the extreme hardships being faced by the petitioners, who have lost their sole bread earner, we are satisfied that it is a fit case to transfer the proceedings from Panaji, Goa to Bihar.