NEETA MANWANI Vs. SANJAY MANWANI

JUDGEMENT

(1.) The petitioner herein has filed this transfer petition for transfer of Case No.38316 of 2018 from the Court of Judicial Magistrate First Class, Durg to any concerned Court at Raipur.

(2.) Mr.Sabyasachi Bhaduri, learned counsel for the petitioner, would submit that in a complaint filed by the petitioner at Mahila Thana, Raipur, offence under Ss. 498A read with Sec. 34 of the IPC and Sec. 4 of the Dowry Prohibition Act has been registered against respondents No.1 to 5 and charge'sheet has been filed before the Judicial Magistrate First Class, Durg, which may be transferred in the Court situated at Raipur as she is residing at Raipur and she has life threat if she visits for evidence at that Court.

(3.) On the other hand, Mr.Jitendra Gupta, learned counsel for respondents No.1 to 5, would oppose the submission made by the learned counsel for the petitioner and submit that no such threat is there and the petitioner can be provided police protection on the date of recording her evidence.