JYOTIRMAYEE GURAHANDI Vs. STATE OF ORISSA AND ORS.

JUDGEMENT

(1.) Heard Mr. Bijaya Kumar Ragada, learned counsel for the petitioner and Mr. Trilochan Nanda, learned counsel for the opposite parties nos. 2 to 6.

(2.) In this application under section 407 of Cr.P.C., the petitioner Smt. Jyotirmayee Gurahandi has sought for transfer of G.R. Case No.85 of 2013 pending before the learned S.D.J.M., Bolangir to the Court of learned S.D.J.M., Bargarh.

(3.) The petitioner is the wife of the opposite party no.2 Debananda @ Joytin Gurahandi. The petitioner lodged a first information report on 01.02.2013 before the Inspector in charge of Sadar police station, Bolangir on the basis of which Bolangir Sadar P.S. Case No.21 of 2013 was registered under sections 498-A/506/34 of the Indian Penal Code and section 4 of the Dowry Prohibition Act which corresponds to G.R. Case No. 85 of 2013 pending in the Court of learned S.D.J.M., Bolangir. In the said case, after completion of investigation, charge sheet was submitted on 07.05.2013 against the opp. parties nos.2 to 6 under skb sections 498-A/506/34 of the Indian Penal Code and section 4 of the Dowry Prohibition Act.