(1.) The petitioner, who is complainant in C.C.No.450/2021 on the file of the II-Additional JMFC Court, Belagavi has filed this petitioner under Sec. 407 of Cr.P.C. to transfer the said case to the court of Principal JMFC, Davanagere for trail and disposal.
(2.) The contention of the petitioner is that her marriage with respondent No.2 took place on 14/12/2017 at Davanagere. At the time of marriage, her father spent Rs.20,00,000.00 for her marriage and cash of Rs.15,00,000.00, gold ornaments weighing 15 tolas, silver article weighing 3 kg and Rs.10,00,000.00 towards purchase of marriage cloths were given to respondent No.2 as dowry. It is alleged that immediately after the marriage, respondent No.2 and his family members started harassing and ill-treat the petitioner to bring additional dowry and in fact Rupees 8 to 10 Lakhs was paid by the petitioner's father to respondent No.2 and with the same he purchased stocks and after selling the said stocks, out of the returns, he purchased a house at U.S.A.
(3.) Learned HCGP took notice for respondent No.1.