Kamini Gupta vs State Of U.P. & Another
2014 Latest Caselaw 7869 ALL

Citation : 2014 Latest Caselaw 7869 ALL
Judgement Date : 29 October, 2014

Allahabad High Court

Kamini Gupta vs State Of U.P. & Another on 29 October, 2014

Bench: Sudhir Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- TRANSFER APPLICATION (CRIMINAL) No. - 619 of 2009
 

 
Applicant :- Kamini Gupta
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Applicant :- Tarun Agarwal
 
Counsel for Opposite Party :- Govt. Advocate,A.Kumar Srivastava,Veer Singh
 

 
Hon'ble Sudhir Agarwal,J.

This is an application seeking transfer of case crime no. 889 of 2008 and case No. 4712 of 2008 (State vs. Dr. Manoj Gupta and others) from the court of Pilibhit to district Muzaffar Nagar.

On beahlf of the one of the accused, it is contended that the father of the opposite party Smt. Shalini Gupta lodged an FIR in district Muzaffar Nagar under section 406 and 506 IPC. It is further stated that the alleged offence under section 307 was committed in Muzaffar Nagar as such the trial can not be done in district Pilihibit.

The reasons shown by the applicant do not justify by transfer of the aforesaid case under section 407 Cr.P.C.

The application is accordingly dismissed.

Order Date :- 29.10.2014

SKS