Sanjay Karol,J. - (1.) Petitioner has prayed for the following reliefs : "(i) Admit this petition of the petitioner; (ii) Call for records; (iii) Issue notice to the Respondents; AND (iv) After hearing transfer the said Criminal case being PRC(WP) No.23/2019 from the Court of Judicial Magistrate 1st Class, Kailashahar, Unakoti Tripura to any other Court of same jurisdiction in Dharmanagar, North Tripura forthwith and in no time, and till disposal of this transfer petition, the said Criminal case being PRC(WP) No.23/2019 be remain stayed; (v) Pass such further order or orders, direction or directions as the Hon"ble Court may deem fit and proper having regards to the circumstances of the case."
(2.) In relation to FIR No.2018WKS, dated 12-08-2018 registered at Kailashahar Women Police station, challan stands presented, naming respondent No.2 Md. Abdul Mahim alias Mamon Miah as an accused and is pending trial before the Court of Judicial Magistrate 1st Class, Kailashahar, Unakoti Judicial District being registered as PRC(WP) No.23 of 2019 titled as The State of Tripura v. Md. Abdul Mahim and others.
(3.) The petitioner herein is the victim and complainant of the said offence. In terms of the present petition, she seeks transfer of the said case to the Court having competent jurisdiction at Dharmanagar, North Tripura, the place of her current residence.;