Supreme Court of India
Manju Gupta vs Arun Raj Gupta And Ors on 18 August, 2003
Equivalent citations: AIRONLINE 2003 SC 638, AIRONLINE 2003 SC 370
Bench: M.B. Shah, Ar. Lakshmanan
CASE NO.: Transfer Petition (crl.) 69 of 2003 PETITIONER: Manju Gupta RESPONDENT: Vs. Arun Raj Gupta and Ors. DATE OF JUDGMENT: 18/08/2003 BENCH: M.B. SHAH & AR. LAKSHMANAN. JUDGMENT:
O R D E R Heard the learned counsel for the parties.
In our view, no case is made out for transferring the Criminal Miscellaneous Case No.1119/2002 entitled State vs. Arun Raj Gupta and Ors. pending in the court of Chief Judicial Magistrate, Ambikapur, Chhatisgarh. However, the trial court is directed to call the petitioner and her witnesses for examining and recording their evidence only once or twice. For expenses of the petitioner, respondent Nos. 1 to 5 shall pay cost of Rs.1,000/- per day. Further, if any threat is administered by respondent Nos. 1 to 5, then proper police protection would be given to the petitioner and her witnesses.
Transfer Petition stands disposed of accordingly.
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