DINESH MAHAJAN Vs. VISHAL MAHAJAN

JUDGEMENT

(1.) Heard the learned counsel for the petitioner.

(2.) This petition is filed by the petitioner for transfer of Complaint No. 3105 of 2021 titled as "Vishal Mahajan vs. Dinesh Mahajan" filed under Ss. 420 and 506 of the Indian Penal Code pending in the Court of Chief Judicial Magistrate, Jammu to Tis Hazari Courts, Delhi.

(3.) In Ground 'D' of the Transfer Petition, an apprehension of threat of life merely on receiving notice on the above-mentioned complaint, has been shown. No complaint has been lodged by the petitioner to the authorities concerned or before any Court. Mere apprehension of threat of life is not a sufficient ground to transfer a case, without lodging a complaint or substantiating the said ground.