ABHISHEK MITTAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Counsel for the petitioners states that he has no instructions in the matter.

(2.) I have perused the petition.

(3.) The petitioners have preferred the present petition, under Sec. 407 of Cr.P.C., to seek transfer of Criminal Case No. 1466 / 2018, titled 'State Vs Abhishek Mittal and others', under Sec. 498A, 504, 506 IPC, and Sec. of the Dowry Prohibition Act, registered at Police Station Nehru Colony, District Dehradun, pending before the learned Judicial Magistrate III, Dehradun, to the court of learned Judicial Magistrate, Roorkee, District Haridwar, or learned Judicial Magistrate, District Haridwar.