ANKITA SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Surya Bux Singh, learned Counsel for the applicant, Shri Udai Bhan Pandey, learned Counsel for the opposite party Nos. 2 to 4, Shri Ashok Kumar Singh, learned A.G.A-I for the State-opposite party No.1 and perused the entire material placed on record.

(2.) This application under Sec. 407 Cr.P.C. has been moved on behalf of applicant, namely-Smt. Ankita Singh with a prayer to transfer the proceedings of Case No.5024 of 2021 (State vs. Ashish Singh and Others) arising out of Case Crime No.651 of 2020 under Ss. 498A, 323, 504 and 506 I.P.C. and Ss. 3/4 of Dowry Prohibition Act, Police Station-Kotwali Ayodhya, District-Ayodhya pending in the court of Chief Judicial Magistrate, Ayodhya to the competent Court at District Gorakhpur.

(3.) Learned Counsel for the applicant submitted that the marriage of applicant was solemnized with the opposite party No.4 on 29/11/2016 and after marriage she was being victimized for demand of dowry, then under the compulsion of harassment and torture, a complaint was made to National Commission for Women and an FIR was lodged on 7/9/2020. He further submitted that applicant is a resident of Gorakhpur, but under the order of National Commission for Women, the FIR was lodged at Ayodhya.