NAUHAR CHAND Vs. NEELAM RANI

JUDGEMENT

(1.) THIS is a petition filed under Section 407 read with Section 482 of the Code of Criminal Procedure for transfer of the following cases :- (1) Petition under Section 125 Cr.P.C. titled as Neelam Rani v. Lakshmi Narain alias Bittu pending in the Court of Shri B.S. Mangat, Additional Chief Judicial Magistrate, Patiala: (2) Criminal case arising from FIR No. 35, dated 14.3.1998 registered under Sections 406/498-A, 506, 354 IPC, Patran, and under Sections 3 and 4 of Dowry Prohibition Act, now pending in the Court of Shri B.S. Mangat, Additional Chief Judicial Magistrate, Patiala, titled as State v. Lakshmi Narain : (3) Criminal complaint No. 165, dated 21.7.1998 titled as Om Parkash v. Lakshmi Narain alias Bittu and others.

(2.) THE petitioner seeks transfer of these cases from the criminal Courts of District Patiala to any other Court of competent jurisdiction, either to a Court in the State of Haryana or to a Court in Chandigarh.

(3.) IN pursuance of the aforesaid order, the petitioner is still prepared to make the payment of the expenses incurred by the respondents. Counsel for the respondents has placed on record the details of the expenses which are as follows :- (a) Counsel's fee @ 7700/- per case Rs. 23,100/- (b) Remaining interim maintenance from 25.5.1999 to 24.7.1999 @ Rs. 400/- P.M. for 14 months Rs. 5,600/- (c) Expenses for the witnesses in two cases 15 witnesses/case. Total : Rs. 34,700/-