Chattisgarh High Court
Tarun Rathaur And Others vs Bineshwari Rathaur 17 Wpcr/61/2018 ... on 5 February, 2018
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
TPCR No. 20 of 2017
1. Tarun Rathaur S/o Baijnath Rathaur, Aged About 25 Years
2. Baijnath Rathaur, S/o Chhotelal Aged About 52 Years
3. Santoshi Bai, W/o Baijnath Rathaur, Aged About 48 Years
4. Hariram, S/o Chhotelal, Aged About 35 Years
5. Mahendra Rathaur, S/o Baijnath Rathaur, Aged About 22 Years
All R/o Village Limtara, Police Station And Tahsil Masturi, District Revenue
And Civil Bilaspur Chhattisgarh
6. Jeevan S/o Dewkumar Aged About 35 Years
7. Lalita, W/o Jeevan Rathaur, Aged About 30 Years
Both Caste Rathaur, R/o Sirgitti, Police Station Sirgitti, Tahsil And District
Revenue And Civil Bilaspur Chhattisgarh
---- Petitioners
Versus
• Bineshwari Rathaur W/o Tarun Rathaur, Aged About 24 Years Caste
Rathaur, At Present Chandaniyapara, Behind Sharda Temple, Janjgir,
Police Station And Tahsil Janjgir, District Revenue And Civil Janjgir Champa
Chhattisgarh
---- Respondent
For Petitioner : Shri Mahendra Dubey, Advocate on behalf of Shri Anand Kesharwani, Advocate Hon'ble Shri Justice Goutam Bhaduri Order On Board 05/02/2018
1. Heard.
2. The instant petition is for transfer of a criminal complaint bearing 2 Miscellaneous Criminal Case No.18/17 from Janjgir to Bilaspur on the ground that the complainant therein is permanent resident of Bilaspur according to the Aadhar Card, wherein the address of the complainant is shown as Bilaspur (Annexure P-4).
3. Perusal of the complaint would show that the complainant has shown her address as at present residing at Chandaniya Para, Janjgir-Champa. Consequently, it cannot be decided that the wrong facts have been shown in the complaint so as to transfer the case from Janjgir to Bilaspur.
4. The petition has no merits. It is accordingly dismissed.
Sd/-
Goutam Bhaduri Judge Ashu