Manju
Gupta Vs. Arun Raj Gupta & Ors [2003] Insc 384 (18 August 2003)
M.B.
Shah & Ar. Lakshmanan.
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.
Back