SUNITA DEVI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The present transfer application has been filed for transfer of the Case No.115 of 2021 (Smt. Sunita Devi Vs. Ramesh Kumar Bharati), under Sec. 125 Cr.P.C. pending before the Principal Judge, Family Court, Bhadohi at Gyanpur to the court having competence jurisdiction in District Prayagraj.

(3.) It is submitted by learned counsel for the applicant that the applicant is wife, who has filed application under Sec. 125 Cr.P.C. The application was filed before the Principal Judge, Family Court, Bhadohi at Gyanpur. However, when the applicant visits the Court, opposite party no.2 and his family members physically assaulted the applicant. There is apprehension of danger of life of the applicant. The applicant has also sought transfer on the ground of financial crisis.