JESMINA PARBIN Vs. ABDUS SATTAR

JUDGEMENT

(1.) Heard Mrs. A. Saikia, learned counsel for the petitioner. Also heard Mr. A.K. Ahmed, learned counsel for the respondent.

(2.) The instant application has been filed under Sec. 407 of the Code of Criminal Procedure, 1973 for transfer of the proceeding of D.V. Case No. 106/2019 pending in the Court of the learned Judicial Magistrate, First Class, Kamrup at Boko to the Court of the learned Chief Judicial Magistrate, Kamrup (M) at Guwahati.

(3.) The facts as have been narrated in the instant petition are summarized herein below :