SWATI SHARMA Vs. BHEEMRAJ JAKHAD

JUDGEMENT

(1.) By way of filing this criminal misc. transfer petition under Sec. 407 Cr. P.C., the petitioner is seeking transfer of Criminal Complaint No.162/2018 titled as "Bheemraj Jakhad Vs. Swati Sharma" pending before learned Judicial Magistrate, Rawatsar, District Hanumangarh to competent court at Jaipur Metropolitan having jurisdiction to decide NI Act Cases.

(2.) Counsel for the petitioner submits that the petitioner is a lady and is a permanent resident of Jaipur. She has been falsely roped in complaint filed under Sec. 138 of Negotiable Instruments Act. The complainant/respondent is an anti-social element, who is continuously harassing and blackmailing petitioner and her family members and because of that she had to lodge a complaint at Police Station, Ashok Nagar, Jaipur, upon which, a complaint no.208 was registered by the police wherein the complainant was called and bound down for six months to maintain peace and harmony.

(3.) Counsel for the petitioner further submitted that the petitioner had to travel 350 Kms one time to attend court proceedings at Rawatsar and there is always a threat perception while travelling to and fro.