PARMESHWAR GOPE Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Indrajit Sinha, learned counsel for the petitioner and Mr. Sanjay Kumar Pandey, learned A.P.P. for the State.

(2.) In this application the petitioner has prayed for transfer of C.P. Case No. 2465 of 2012 from the court of Sri Abhishek Prasad, learned Judicial Magistrate, 1st Class, Dhanbad to any other Civil Courts in the State of Jharkhand, preferably Ranchi.

(3.) It has been submitted by the learned counsel for the petitioner that the petitioner has been made an accused on account of the case instituted by the opposite party no. 2 under section 498A of the Indian Penal Code. It has been submitted that earlier the petitioner had also instituted a case and in fact the petitioner is being regularly threatened both at Jabalpur as well as at Dhanbad for which he had given information to the authority concern. Learned counsel submits that the petitioner has a threat to his life and therefore the complaint case instituted by the opposite party no. 2 be transferred to some other court within the State of Jharkhand preferably at Ranchi.