ASHUTOSH SHUKLA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioners are seeking transfer of the trial from the Court of JMIC Yamuna Nagar to any Court of competent jurisdiction at Ambala.

(2.) The FIR was lodged by respondent No. 2 against the petitioners. Challan was presented and trial has commenced and the case is fixed for prosecution evidence. The petitioners claims that when they had approached for anticipatory bail then respondent No. 2 and her father and some other persons entered the police station and gave filthy abuses and threatened them with dire consequences and a complaint was given to the police but no action was taken. He further pleads that maternal uncle of the wife is working as Inspector General of Police in the State of Haryana and was wielding influence and they have to approach the police for security before they go to Court for hearing and, therefore, the case should be transferred to Ambala. It has also been pleaded that the divorce petition had been filed at Jalandhar which has been transferred to Ambala and there was no objection to the transfer and, therefore, both the matters can be tried in the Courts at Ambala.

(3.) Learned counsel for the complainant as well State have opposed the application. They have also filed their reply.