Full Judgment Text
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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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