GYANESH KUMAR Vs. STATE OF U P

JUDGEMENT

(1.) This is a transfer application under Section 407 of the Code of Criminal Procedure (in short "the Code") for transfer of Case Nos. 197 of 2006 (State v. Gyanesh Kumar and Ors.), under Sections 498A and 323 IPC and 3/4 of the Dowry Prohibition Act and 527 of 2007 (Smt. Santosh Kumari and Ors. v. Gyanesh Kumar) under Section 125 of the Code of Criminal Procedure pending in the Court of the learned Additional Civil Judge (Junior Division), Court No. 2, Etah to the Court of Hathras or Aligarh.

(2.) Heard learned Counsel for the applicants and the learned AGA for the State and perused the record.

(3.) The learned Counsel for the applicants submitted that applicant are the residents of Nazafbgarh Delhi and are required to attend on each day in the Court of the Judicial Magistrate/Additional Civil Judge, (Junior Division), Court No. 2, Etah. It is highly inconvenient for all the family members of the applicant to go to attend the Court on every date, therefore, the case may be transferred to Hathras or Aligarh.