Madhya Pradesh High Court
Kalawati vs Srinivas Savita on 15 December, 2014
M.Cr.C. No.3984/2014 (Kalawati Vs. Srinivas & Anr.)
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15.12.2014.
Shri Pradeep Shrivastava, Advocate for the petitioner.
Shri Sanjeev Agrawal, Advocate for respondent No.1.
Shri M.Bhardwaj, Public Prosecutor for respondent No.2. Though the case is listed today for admission, with the consent of learned counsel for the parties, matter is heard finally.
This petition has been filed by the petitioner for transfer of Criminal Case arising out of Crime No.77/14 registered at police Station, Bagchini, Distt. Morena, for the offence punishable under Sections 307 and 328 of IPC (State of M.P. v. Srinivas Savita) from the Court of Jaura to the Court of Gwalior.
Learned counsel for the petitioner submitted that petitioner has an apprehension that she will not get fair trial before the Jaura Court. He further submitted that earlier respondent No.1 and his brother-in-law Ramswaroop alongwith goons threatened the petitioner and her parents saying that if she will take any action against them, they will kill her.
Learned counsel for respondent No.1 opposes the submissions advanced by the learned counsel for the petitioner on the ground that matter is going on, but petitioner is deliberately not appearing before the Court for giving evidence.
Having heard learned counsel for the parties and after due consideration of the matter, no ground is made out for transfer of M.Cr.C. No.3984/2014 (Kalawati Vs. Srinivas & Anr.) 2 the case from one Court to another.
The petition is devoid of any merits and it is hereby dismissed.
(Sushil Kumar Gupta ) Judge ms/-