PRASANTA BASAK Vs. KEYA SAHA

JUDGEMENT

(1.) By filing the instant application under Section 24 of the Code of Civil Procedure, the petitioner has prayed for transfer of a proceeding under Section 125 of the Code of Criminal Procedure filed by the opposite party against the petitioner. By invoking Section 24 of the Code of Civil Procedure the criminal proceeding cannot be transferred to one Court to another.

(2.) Therefore, the instant application is not maintainable in the eye of law.

(3.) Accordingly, the application being C.O.No.759 of 2020 is summarily dismissed.