BHARTI MISHRA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THE petitioner has filed this application under Section 407 of Cr.P.C for issuing directions to transfer the Criminal Case No. 92/2011 pending in the Court of JMFC Ganjbasoda to any competent Court of Morena, Datia or Gwalior.

(2.) FACTUAL matrix of the case lies in a narrow compass. Petitioner is wife of non -petitioner No. 2 Ashish Mishra. Petitioners No. 3 and 4 are the parents of non -petitioner No. 2. Petitioners No. 5 and 6 are sisters of Non -petitioners No. 2. The marriage of the petitioner was solemnized with non -petitioner N0.2 in the year 2006. It is alleged that there was demand of dowry and petitioner was subjected to cruelty and harassment. Therefore, the petitioner lodged a report Annexure P1 with Police Station Basoda District Vidisha. The non -petitioner No. 2 to 6 are the residents of Ganj Basoda. Charge sheet Annexure P/2 was filed and criminal proceeding is pending before the JMFC Ganj Basoda. Case is now pending for prosecution evidence.

(3.) SHE had gone to Ganjbasoda Court for collecting the certified copies of certain documents on 15.1.2014. There again the non -petitioner threatened the petitioner of her life, if she comes to the Court Ganjbasoda. Again a report Annexure P/4 was lodged on the same day.