SHEFALIKA AGARWAL Vs. VIKAS AGARWAL

JUDGEMENT

(1.) Smt. Shefalika Agarwal has filed this transfer application under Section 407, Cr PC with the prayer to transfer criminal case No. 2387 of 1999 (new case No. 3772 of 2000), State v. Vikas Agarwal and others, from the Court of Metropolitan Magistrate VIIth Kanpur Nagar to the Court of Chief Judicial Magistrate, Lucknow.

(2.) Heard Mr. Ashok Nath Tripathi, learned counsel for the applicant, Mr. Narendra Mohan learned counsel for opposite party No. 4 and learned A.G.A.

(3.) Sole ground taken for transfer of the aforesaid case from Kanpur Nagar to Lucknow is that the applicant is a young lady of 27 years of age and she cannot travel alone from Lucknow to Kanpur and there is nobody in her family to accompany her from Lucknow to Kanpur. Her father is a heart patient and her only brother is the sole bread earner who runs a small shop of auto spare parts, cannot accompany her on each and every date.