REGENT COMPUTRONICS PVT. LTD.

Sonam Rai Appellant

V/S

STATE OF U. P. Respondents

Referred Judgements :-

K.P. TIWARI VS. STATE OF M.P [REFERRED TO]
GURCHARAII DASS CHADHA VS. STATE OF RAJASTHAN [REFERRED TO]
MANEKA SANJAY GANDHI VS. RANI JETHMALANI [REFERRED TO]
VIJAY PAL VS. STATE OF HARYANA [REFERRED TO]
ABDUL NAZAR MADANI VS. STATE OF TAMIL NADU [REFERRED TO]
K ANBAZHAGAN VS. SUPERINTENDENT OF POLICE [REFERRED TO]
ZAHIRA HABIBULLA H SHEIKH VS. STATE OF GUJARAT [REFERRED TO]
FATEMA VS. JAFRI SYED HUSAIN ALIAS SYED PARVEZ JAFFERI [REFERRED TO]
ANJALI ASHOK SADHWANI VS. ASHOK KISHINCHAND SADHWANI [REFERRED TO]
CAPT AMARINDER SINGH VS. PRAKASH SINGH BADAL [REFERRED TO]
LALU PRASAD @ LALU PRASAD YADAV VS. STATE OF JHARKHAND [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the revisionist and learned A.G.A. for the State.

(2.) As per office report dtd. 16/1/2023, notice issued by this Court vide order dtd. 13/12/2022 has been served upon opposite party no. 2 but despite service of notice, no one has appeared on his behalf. Therefore, the Court is proceeding to decide the case on merits.

(3.) The present transfer application has been moved under Sec. 407 Cr.P.C. against the opposite party no. 2 Rakesh Rai with prayer to transfer the entire proceedings of Case No. 173 of 2020 (Sonam Rai Vs. Rakesh Rai), under Sec. 128 Cr.P.C., Police Station Tahabarpur, District Azamgarh, pending before the learned Principal Judge, Family Court, Azamgarh to the court of competent jurisdiction at District Mau.

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SONAM RAI Vs. STATE OF U. P.

Referred Judgements :-

JUDGEMENT

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