JAYASHREE DASH Vs. STATE OF ODISHA

JUDGEMENT

(1.) This transfer application under Sec. 407 of Cr.P.C. has been filed by the petitioner for transfer of ICC Case No.43 of 2015 filed by the opposite party No.2 pending in the Court of learned S.D.J.M., Bhawanipatna in the District of Kalahandi to any other Court outside the jurisdiction of Kalahandi.

(2.) Notice had been issued to opposite party No.2 by order dtd. 20/1/2016 and further proceedings in ICC Case No.43 of 2015 pending in the Court of learned S.D.J.M., Bhawanipatna, Kalahandi had been directed to be stayed. Thereafter, the matter has not been listed.

(3.) None appears for the opposite party No.2.