HEMLATA SINGH Vs. STATE OF M P

JUDGEMENT

(1.) The present application is ender Section 407 read with Section 482, Cr.P.C. for transfer of Criminal Case No. 199 of 1990 (State of MP. v. Arvind Singh & others) pending in the Court of Judicial Magistrate, First Class, Raipur.

(2.) This case is under Section 4 of Dowry Prohibition Act and 498-A, 506-B/34 and 323, I.P.C.

(3.) The submission of the learned counsel for the applicant is that the non-applicant No.3 had been to Gwalior where she is residing at present and threatened her of dire consequences in case she goes to Raipur for giving the statement. For this incident, she has also lodged report in the police on 26.9.1990 (Annexure-C). The submission of the learned counsel for the applicant is that the case be transferred out or Chhatisgarh.