- (1.) Leave granted.
(2.) The present appeal has been preferred assailing the order dated 20.02.2018 passed by the High Court of Judicature at Allahabad, Lucknow Bench rejecting application seeking transfer of FIR No. 80/2013 dated 29.04.2013 for offence under Sections 498-A, 323, 504, 506 of the Indian Penal Code (for short 'the IPC') and under Section 3/4 of the Dowry Prohibition Act registered at P.S. Talkatora, District Lucknow, Uttar Pradesh to District Fatehpur and tagged along with FIR No. 289/2013 dated 01.07.2013 registered at P.S. Kotwali, District Fatehpur instituted at the instance of estranged wife (respondent no.2).
(3.) This Court while issuing notice on 07.05.2018 stayed further proceedings in connection with the FIR No. 80/2013;