Naheed Ara Moonis, J. - (1.) Heard learned counsel for the applicant and the learned A.G.A. and also perused the material placed on record.
(2.) The instant transfer application has been filed with a prayer to transfer the Case No.308 of 2015, Smt. Shama Begum Vs. Nizam Quresi, under Section 125 Cr.P.C., P.S. Jaswant Nagar, District Etawah pending in the court of Principal Judge, Family Court, Etawah to any other adjoining district.
(3.) It is submitted by the learned counsel for the applicant that the applicant is facing threat to his life from the opposite party no.2 and his family members and as such it is in the interest of justice to transfer the aforesaid case pending in the court of Principal Judge, Family Court, Etawah to the adjoining district.;