MADHUBALA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Transfer Petition (Criminal) No. 02 of 2016 has been filed by the wife of Dr. Anshuman Kumar, who is the petitioner in Cr.M.P No. 324 of 2018 and Cr.M.P No. 917 of 2016, seeking transfer of Sadar P.S Case No. 695 of 2014 corresponding to G.R Case No. 2719 of 2014 which has been registered for the offences punishable under section 342/323/448/427/379/504/506/ 34 IPC to a court of competent jurisdiction at Jamshedpur or any other nearby court.

(2.) Sadar P.S Case No. 695 of 2014 has been instituted on the basis of the written report of Dr. Anshuman Kumar alleging commission of the aforesaid offences.

(3.) Cr.M.P No. 917 of 2016 has been filed by Dr. Anshuman Kumar seeking quashing of the entire criminal proceeding arising out of C/1 Case No. 1843 of 2015 including the order taking cognizance dated 11.02.2016 by which cognizance of the offence under section 498A IPC and under section 4 of the Dowry Prohibition Act has been taken. This complaint case has been filed by his wife.