AMIT SHARMA S/O. SHRI MOHAN LAL SHARMA R/O. 34 ADARSH GRAM, RISHIKESH DISTRICT DEHRADUN Vs. THE CHIEF JUDICIAL MAGISTRATE, CHAMOLI AT GOPESHWAR AND ORS.

JUDGEMENT

(1.) HEARD . By means of this petition moved under section 407 of Code of Criminal Procedure, 1973, the petitioner has sought transfer of the miscellaneous case no. 309 of 2011, State vs. Vijay Pal Singh and others, pending in the court of Chief Judicial Magistrate, Chamoli, at Gopeshwar, to any other district of the State preferably District Hardwar or District Dehradun

(2.) LEARNED counsel for the petitioner submitted that petitioner is complainant who lives in Rishikesh. It is further stated that there is threat to the life of the petitioner in Chamoli.