AMBRISH SRIVASTAVA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned AGA for the State.

(2.) The present transfer application has been filed seeking transfer of Case No. 65 of 2019 (Smt. Priyanka @ Simmi vs. Ambrish Srivastava and others) under section 12 of Domestic Violence Act, 2005.

(3.) The applicant, who is the husband, is seeking transfer mainly on two grounds. Firstly, despite the fact that he appeared before the mediation and conciliation centre and was present on the date fixed, it was recorded in the order sheet that he was not present and secondly the applicant was threatened by the brother of opposite party no. 2 but none of the above two grounds are valid to record a satisfaction for transfer as is required under section 407(1) Cr.P.C. No good ground is made out for transfer.