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Chattisgarh High Court

Zeba Tabassum vs Shoeb Mohammed 21 Mcc/104/2019 Anil ... on 6 March, 2019

Author: Ram Prasanna Sharma

Bench: Ram Prasanna Sharma

                                             1

                                                                                NAFR
            HIGH COURT OF CHHATTISGARH, BILASPUR

                Transfer Petition (Criminal) No.27 of 2018

     • Zeba Tabassum W/o Shoeb Mohammed Aged About 24 Years
       R/o Vidya Nagar, Behind BTI College, Pendra District Bilaspur
       Chhattisgarh Presently R/o Shri Khaleel Khan S/o Late Haji
       Ashraf Khan, Village Khapri Post Karhi, Tahsil And District
       Mungeli Chhattisgarh
                                                                         ---- Petitioner
                                        Versus
     1. Shoeb Mohammed S/o Shri Shafik Ahmed Aged About 28 Years
        R/o Vidya Nagar, Behind BTI College, Tahsil and Police Station
        Pendra District Bilaspur Chhattisgarh
     2. Shafik Mohammed Aged About 60 Years R/o Vidya Nagar,
        Behind BTI College, Tahsil and Police Station Pendra District
        Bilaspur Chhattisgarh
     3. Saeeda Khatoon W/o Shafik Mohammed Aged About 55 Years
        R/o Vidya Nagar, Behind BTI College, Tahsil and Police Station
        Pendra District Bilaspur Chhattisgarh
                                                                    ---- Respondents
 -------------------------------------------------------------------------------------------

For the Petitioner : Shri Saleem Kazi, Advocate For the Respondents : Shri Yogendra Chaturvedi, Advocate

-------------------------------------------------------------------------------------------

Hon'ble Shri Justice Ram Prasanna Sharma Order On Board 06.03.2019

1. This transfer petition under Section 407 of the Code of Criminal Procedure, 1973 has been filed for transferring of Criminal Case No.442/2017 pending in the Court of Judicial Magistrate First Class, Pendra Road charged under Sections 498A read with 34 of the Indian Penal Code and under Sections 4 & 5 of Chhattisgarh Tonahi Pratadna Nivaran Adhiniyam, 2005, to the Court of Judicial Magistrate First Class, Mungeli. The case was registered as Crime No.213/2017 at Police Station Pendra.

2. After hearing both sides, the above mentioned case is directed to be transferred from the Court of Judicial Magistrate First 2 Class, Pendra Road to the Court of Chief Judicial Magistrate, Bilaspur with immediate effect. The Court of Chief Judicial Magistrate, Bilaspur shall proceed with the case and dispose of the same in accordance with law.

3. Accordingly, the petition stands disposed of.

Sd/-

(Ram Prasanna Sharma) JUDGE Bini