SHAILA 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 the Criminal Case No. 1224 of 2008, State v Mohd." Yusuf arising out of Crime No. 703 of 2007, P.S. Indrapuram, District Ghaziabad pending in the court of Judicial Magistrate/I-Additional Civil Judge, Junior Division, Ghaziabad to any other district.

(2.) Heard Mr. Manish Tiwary for the applicants and the learned AGA for the State and perused the record.

(3.) Mr. Manish Tiwary submitted that the applicants are the permanent residents of district Lucknow and they are required to appear in the court concerned at Ghaziabad. It was further submitted that respondent no. 2 is the husband of applicant no. 1"who has concocted the present case to build up a pressure on the applicants for compromising the criminal cases filed by applicant no. 1 in district Lucknow. Mr. Tiwary further submitted that it would be highly inconvenient for the applicants to go to Ghaziabad and contest the present case there, therefore, the present case may be transferred to Lucknow.