Smt. Renu vs State Of U.P. & Another
2016 Latest Caselaw 2016 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- TRANSFER APPLICATION (CRIMINAL) No. - 90 of 2016
 

 
Applicant :- Smt. Renu
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Applicant :- Shyam Narain Rai,Sandeep Kumar Rai
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Naheed Ara Moonis,J.

Heard learned counsel for the applicnat and learned A.G.A. for the State of U.P.

It is submitted by learned counsel for the applicant that the applicant is the wife of opposite party no.2 and opposite party nos. 3 and 4 are her father-in-law and mother-in-law. The case is pending before the Court of Additional Chief Judicial Magistrate IIIrd, Ghaziabad as Case No.863 of 2014 arising out of Case Crime No. 261 of 2013, under sections 498A, 323, 504, 506 I.P.C. and section 3/4 Dowry Prohibition Act, Police Station Sihani Gate, District Ghaziabad. The applicant is residing at her parental house in District Meerut who is facing undue hardship in attending the court proceeding at District Ghaziabad and whenever she goes to attend the case opposite party nos. 2, 3 and 4 are threatening of dire consequences and pressuring her to enter into a compromise. In these circumstances the case pending  before the court of district Ghaziabad be transferred to the court of Meerut.

Considering the aforesaid facts, let notice be issued to opposite party nos.2, 3 and 4 returnable within four weeks, who may file counter affidavit within the aforesaid period. Rejoinder affidavit, if any, may be filed within one week thereafter.

Let the case be listed after expiry of aforesaid period before the appropriate Bench.

It is made clear that mere pendency of this application before this Court shall not construe that any interim order has been passed in favour of the applicant.

Order Date :- 27.4.2016

RU