KANCHAN SHRIVASTAVA Vs. VIKRANT SHRIVASTAVA

JUDGEMENT

(1.) The petitioner, who is wife of respondent No.1, has filed this transfer petition under Sec. 407 of the CrPC for transfer of Criminal Case No.9237/2021 (State v. Vikrant Shrivastava and others) pending in the Court of Judicial Magistrate First Class, Durg to the Court of Judicial Magistrate First Class, Bhanupratappur.

(2.) Learned counsel for the petitioner submits that the petitioner is resident of Bhanupratappur, whereas the proceeding under Sec. 498A read with Sec. 34 of the IPC is going on in the Court of JMFC, Durg in which out of six witnesses, five witnesses are of Bhanupratappur and the petitioner is also from Bhanupratappur, therefore, looking to the convenience of the petitioner and witnesses, the case be transferred to the Court of JMFC, Bhanupratappur.

(3.) The submission of learned counsel for the petitioner is not opposed by the learned counsel for the respondents.