JASWINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE prayer in this petition is to transfer the case titled as State v. Jaswinder Kaur arising out of F.I.R. No. 150 dated 6.10.2006 under Sections 447/511 IPC, registered at Police Station B Division, Amritsar from the Court of learned Judicial Magistrate, Ist Class, Amritsar to the Court of competent jurisdiction at Ferozepur.

(2.) THE above-stated F.I.R. has been registered on the statement of Balwinder Kaur, who is sister-in-law of the petitioner, namely, wife of brother of the petitioner's husband.

(3.) THE petitioner was married to Surinder Singh on 30.3.1998. There are two children out of the wedlock who are presently in the custody of the petitioner. The husband of the petitioner is a Police Commando in Punjab Police and it appears from the subject F.I.R. that Lakhbir Singh-husband of the complainant Balwinder Kaur is also working in the Police Department.