TARING TABA Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. G. Lomi, learned counsel appearing for the petitioner. Also heard Ms. T. Jini, learned Additional Public Prosecutor for the State of Arunachal Pradesh.

(2.) This instant petition has been filed under Sec. 447 of Bharatiya Nagarik Suraksha Sanhita, 2023, for transfer of G. R. Case No. 76/2021 in connection with Basar Police Station Case No. 80/2018 under Sec. 325 of IPC, pending before the learned Chief Judicial Magistrate's Court, Aalo, West Siang District (AP) to the Court of learned Chief Judicial Magistrate, Yupia.

(3.) It may be worthwhile to mention herein that though the petitioner has stated under paragraph 2(e) that the accused/petitioner as well as the victim has permanently settled in Itanagar which falls under Chief Judicial Magistrate's Court, Yupia, there is no such specific prayer is made for transfer of the case to the Court of learned Chief Judicial Magistrate, Yupia, Arunachal Pradesh, under the prayer portion. The prayer portion of the petition is quoted herein below: