ASHOK KUMAR Vs. GEETA

JUDGEMENT

(1.) PRAYER in the present petition, filed under Section 407 of the Cr.P.C, is to transfer the petition, filed under Section 125 of the Cr.P.C, by respondent No.1, from Amritsar to Patiala. Counsel for the petitioner contends that on each date, respondent No.1's relatives assemble in the Court at Amritsar and harass the petitioner. It is further contended that the petitioner has also filed a complaint, dated 11.7.2006 (Annexure P-3), to the SSP, Amritsar, in respect thereof.

(2.) I have heard learned counsel for the petitioner and perused the paper book. I am of the considered opinion that no ground is made out to transfer the case from Amritsar to Patiala. The petitioner's apprehension that he would not get a fair trial at Amritsar is unfounded. As the petitioner has already preferred a complaint (Annexure P-3), for grant of protection, the Senior Superintendent of Police, Amritsar is directed to look into the complaint and in case, there is a genuine threat perception, pass appropriate orders in respect thereof. The petition stands disposed of. A copy of the order be given dasti on payment of usual charges.