CHANDRAPRABHA KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) The petitioner is the wife of opposite party No. 2. Opposite party Nos. 3, 4, 5, 6 and 7 are family members of opposite party No. 2. The petitioner has filed a criminal case, registered as Buxar Mahila P.S. Cse No. 58 of 2016, for the offence punishable under Sections 341, 323, 324, 504, 506, 498A read with Section 34 of the Indian Penal Code and Section 3/4 of the Dowry Prohibition Act, which is pending in the Court of learned Sub-Divisional Judicial Magistrate, Buxar.

(3.) The present application, under Section 407 of the Code of Criminal Procedure, has been filed seeking transfer of said Buxar Mahila P.S. Case No. 58 of 2016 from Buxar Court to any other Court of equivalent jurisdiction under the judgeship of Patna for trial and disposal. The police in the said case have already submitted charge-sheet.