SHAHID HUSSAIN Vs. STATE OF UTTARAKHAND AND ORS

JUDGEMENT

(1.) Heard.

(2.) By means of this petition moved under section 407 of Code of Criminal Procedure, 1973, the petitioner has sought transfer of Criminal Complaint Case No. 26 of 2010 Smt. Shahin vs. Shahid Hussain and others, relating to offences punishable under section 498A and 506 of I.P.C, and one punishable under section 3, 4 of Dowry Prohibition Act, 1961, pending in the court of Chief Judicial Magistrate, Bageshwar.

(3.) Learned counsel for the petitioner submitted that the petitioner is resident of Afjalgarh, District Bijnor (U.P). It is submitted that it is difficult for the husband of respondent no.2 to go on every date to Bageshwar. He (petitioner) has prayed to transfer of the case, either to District Nainital or District Udham Singh Nagar.