TANUSREE SARKAR Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The petitioner has prayed for the following reliefs:

(2.) Opposing the petition, Mr. Sankar Lodh, learned counsel for the respondents No.2 and 3 refers to and relies upon the decision rendered by the Apex Court in Milap Choraria Vrs. Sanjay Kumar Jhunjhunwala and others; (2017) 13 SCC 609 (2 Judge Bench).

(3.) Facts are short and simple. Petitioner, who is working as a graduate teacher at Belonia, seeks transfer of Criminal Case No. PRC(WP) 33/2019 from the Court of Judicial Magistrate, 1st Cass, Court No.2, Belonia, South Tripura to the Court having competent jurisdiction at Agartala. And the grounds of transfer being (a) petitioner is receiving threats from her husband, accused No.1 namely, Sri Abhisubhra Paul, a practicing advocate at Belonia, (b) accused No.2 namely Smti Laxmi Biswas is gainfully employed in the very same Court, (c) it is more convenient for all the parties to appear at Agartala and have the matter adjudicated without any threat, fear or apprehension of miscarriage of justice.