FOJIYA NISHAT DAUGHTER OF MD. ASRAF NISHAT RESIDENT OF SHAH COLONY, SHAH JUBAIR ROAD, PS KOTWALI DISTRICT MUNGER Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the petitioner and learned Additional Public Prosecutor representing the State.

(2.) The petitioner is the wife of Opposite Party No. 2. She has filed an F.I.R., which has been registered as Kajra Police Station Case No. 01 of 2015, for the offence punishable under Sections 341, 323, 498A read with Sec. 34 of the Indian Penal Code and Sections 3 and 4 of the Dowry Prohibition Act, which is pending in the Court of the learned Sub Divisional Judicial Magistrate, Lakhisarai.

(3.) Through the present application, filed under Sec. 407 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Code'), she seeks transfer of the said Kajra Police Station Case No. 01 of 2015 from the Court of the learned Sub Divisional Judicial Magistrate, Lakhisarai, to an equivalent Court in the judgeship of Munger.