KAMLESH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is a petition under Section 407 Cr. P. C for transfer of criminal case vide FIR No. 302 dated 15.9.2009, under Sections 498A, 304- B, 406 IPC titled as State v. Gurdev Singh etc., which is pending in the Court of Sh.Raj Kumar, Sessions Judge, Fatehabad to any other place.

(2.) The only reason given in support of the plea for transfer is that the petitioner apprehends threat to her life at the hands of the accused persons and their accomplices.

(3.) Learned counsel for the respondent states that the apprehension is mis placed and that the petitioner infact has not been cooperating with the trial as a result of which they are behind bars.