(1.) Heard Sri V.P. Srivastava, learned Senior Counsel assisted by Sri Ritukar Gupta, learned counsel for the applicant, learned A.G.A. for the State as well as Sri Raj Kumar Kesari, learned counsel for the opposite party no.2 and perused the record.
(2.) The present application has been moved by the accused-applicant Sahib Bansal (husband) under Sec. 407 of the Code of Criminal Procedure, 1973 seeking transfer of entire proceedings of Sessions Trial No.19 of 2020 (State Vs. Manju Bansal and others), arising out of Case Crime No.567 of 2018, under Ss. 498A, 504, 506, 307, 120B I.P.C. and Sec. 3/4 of Dowry Prohibition Act, Police Station- Pilakhuva, District Hapur, pending in the court of Additional District and Sessions Judge/Fast Track Court, Court No.1, Hapur to any other court of competent jurisdiction of another District.
(3.) Succinctly, the applicant's case is that the opposite party no.2- Shivangi Bansal has lodged an F.I.R. against the applicant and his family members registered as Case Crime No.567 of 2018, under Ss. 498A, 504, 506, 307, 120B I.P.C. and Sec. 3/4 of Dowry Prohibition Act, Police Station- Pilakhuva, District Hapur, which is registered as Sessions Trial No.19 of 2020 (State Vs. Manju Bansal and others).
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