NEELAM CHANDRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners and opposite party no.2.

(2.) Petitioners by filing present application seek transfer of complaint case no 181(c) of 2008, which is currently pending in the Court of learned Chief Judicial Magistrate, Nalanda at Biharshariff. Prayer of the petitioners is that the case may be transferred to the Court of cognate jurisdiction at Patna.

(3.) Few facts, apparent from the submissions of the parties as well as records of the case, are as follows:-