RAVI Vs. STATE OF U.P.

JUDGEMENT

(1.) List revised. Sri Sujeet Kumar Singh, learned counsel for the opposite party is absent. No counter affidavit has been filed, till date.

(2.) Heard Sri Rajiv Lochan Shukla, learned counsel for the applicant and learned AGA for the State.

(3.) The applicant is seeking transfer of the proceedings of Case No. 2857 of 2011 arising out of Case Crime No. 18 of 2010, under Sections 498-A, 323, 504 and 506 I.P.C. and 3/4 of Dowry Prohibition Act, Police Station-Mahila Thana, District-Kanpur Nagar, pending in the Court of Metropolitan-III, Kanpur Nagar to the Court at Etawah.