MEKALA SINDHU PRIYA Vs. STATE OF A.P.

JUDGEMENT

(1.) The instant Criminal Revision Case is filed under Ss. 438 and 442 of the Bharatiya Nagarik Suraksha Sanhita, 2023 against the Order dtd. 4/11/2025 passed in Transfer Crl.M.P.No.1230 of 2025 on the file of the Court of Principal District & Sessions Judge, Nellore, wherein, the request of of the Petitioner / Accused, who is facing allegations under Sec. 138 of N.I.Act in C.C.No.111 of 2024 on the file of the Court of Additional Judicial Magistrate of First Class, Sullurpet to any competent Court in Nellore, was dismissed.

(2.) Heard Ms.G.Sree Deepthi, learned counsel for the Petitioner. Inspite of service of notice on the counsel of Respondent No.2 before the trial Court, none appeared on his behalf. Ms.K.Priyanka Lakshmi, learned Assistant Public Prosecutor is in attendance.

(3.) Learned counsel for the Petitioner would submit that the Petitioner is the resident of Nellore which is 100 kms away from Sullurpet, where the C.C.No.111 of 2024 lodged against the Petitioner for the offence under Sec. 138 of N.I.Act is pending. It is further submitted that the Petitioner being a woman has been facing great hardship to travel such a distance. Learned counsel would further submit that, multiple cases have been initiated by the husband of the Petitioner against her and her family members in the Courts at Nellore. It is submitted that the husband of the Petitioner got filed the present complaint through Respondent No.2 herein, who is his close associate, only to trouble and harass her. It is further that there are constant threats and apprehension of harm from Respondent No.2 if she continues to attend the proceedings at Sullurpet. Learned counsel would finally submit that, consolidation of proceedings within one district would better serve the ends of justice.