SYED RAJU ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. N.N. Upadhyaya, learned counsel appearing for the petitioners. Also heard Ms. S. Jahan, learned Addl. P.P., Assam, appearing for the State/respondent No.1 and Mr. S. Dutta, learned counsel appearing for the respondent No.2.

(2.) This application under Sec. 407 of the CrPC is preferred by three petitioners, namely, Syed Raju Ali, Syed Safir Ali and Syeda Asma Begum, for transferring of M.C. Case No.195/2021, filed under Sec. 12 of Protection of Women from Domestic Violence Act, 2005 (here-in-after referred to as 'the D.V. Act'), from the Court of learned CJM, Darrang at Mangaldoi to the Court of learned CJM, Kamrup at Amingaon or to the Court of learned SDJM, Rangia.

(3.) The factual background leading to filing of the present petition is adumbrated herein below :-