MD. IQUBAL HUSSAIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an application under Section 407 of Criminal Procedure Code, 1973, for short, the Code, for transfer of the Complaint Case from the Court of Chief Judicial Magistrate, Kamrup to the Court of Chief Judicial Magistrate, Nalbari.

(2.) The petitioner No. 1, petitioner No. 2 and petitioner No. 3 are the husband, mother-in-law and brother-in-law of the opposite party No. 2, respectively.

(3.) The case set out in the present petition is that the opposite party No. 2 filed a Complaint Case in the Court of Chief Judicial Magistrate, Kamrup, on 05.05.2012, against the petitioners as accused, praying for taking cognizance of offences under Sections 498-A/406/34 IPC and to issue search warrant for recovery of her stridhan and to hand over the same to her.