YOGESH CHANDRA PANT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This petition has been preferred by the petitioners, under Sec. 407 of the Code of Criminal Procedure (for short "Cr.P.C."), to seek transfer of Criminal Case No.567 of 2021, "State vs. Yogesh Pant & others", under Ss. 323, 504, 506, 498-A, 34 IPC & Sec. 3/4 of the Dowry Prohibition Act, pending in the Court of Chief Judicial Magistrate, Almora.

(2.) Petitioner No.1 was the husband of respondent No.2. Petitioner Nos.2 and 3 were the mother-in-law and cousin brother of respondent No.2. The aforesaid case has been instituted on the complaint of respondent No.2, wherein a charge-sheet/ final report stands filed under Sec. 173 Cr.P.C.

(3.) A perusal of the charge-sheet shows that, of the seven witnesses cited, of which two are formal witnesses, the remaining five witnesses are residents of Someshwar, District Almora.