SIKHA SAHA GUPTA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred praying for transfer of G.R. Case No. 1084 of 2018 arising out of Jaigoan Police Station Case No. 129 of 2018 under Sec. 498A of Indian Penal Code r/w Sec. 4 of Dowry Prohibition Act from the file of the Learned Additional Chief Judicial Magistrate, Alipurduar, to any other competent Magisterial Court within the jurisdiction of the Learned Chief Judicial Magistrate, Malda.

(2.) The petitioner's case is that the petitioner is the wife of the opposite party No. 2 herein and daughter in law of the opposite party Nos. 3 and 4 and sister in law of the opposite party nos. 5, 6 and 7.

(3.) That it is an admitted fact that the opposite parties are residents of Uttar Dewketa Toll, P.O. and P.S. Jaigoan, District-Alipurduar, PIN ' 735182.