SEELI SRINU Vs. SEELI (GALINKI) SUSEELA

JUDGEMENT

(1.) This Transfer Criminal Petition is filed by the petitioners, who are A.1, A.4, A.5 and A.6 in Sessions Case No.94 of 2018, on the file of the VIII Additional District and Sessions Judge-cum-Special Court for Trial of Offences against Women at East Godavari at Rajamahendravaram, with a prayer to transfer the said Sessions Case to any other Court which this Court may prefers.

(2.) The substance of the averments, which are necessary to decide this application, can be extracted as follows as per the contents of the petition:

(3.) On filing the petition, this Court called for remarks of the Presiding Officer. As first respondent is the defacto-complainant, on her behalf the State is represented by the Public Prosecutor and as there is no necessity to hear the defacto-complainant, the notice is dispensed with.