- (1.) Heard learned counsel for the parties.
(2.) This application under Section 407 of the Code of Criminal Procedure has been filed for transfer of Sessions Trial No. 368/ 2003 from the court of Additional Sessions Judge, FTC-11, Bermo at Tenughat under Bokaro Sessions Divisions to any other court of Sessions in the Sessions Division of Giridih.
(3.) Facts leading to filing of this application are that on 18-6-2003 one Dhaneshwar Mishra filed a complaint case being Complaint Case No. 119/2003 in the court of Additional Chief Judicial Magistrate, Bermo alleging, inter alia, therein that he married his daughter Punita Devi with Sheo Nandan Mishra on 15-5-2002 in a temple and she was treated by her in-laws nicely for about 4-5 months but thereafter she was being ill- treated and harassed mentally and physically. She was asked to bring a colour T.V. from her parent and the complainant had provided a T.V. in the month of January, 2003. It is further alleged that thereafter a motor cycle was demanded in the month of March, but that could not be fulfilled. The complainant sent his another daughter and her husband to persuade the sasural people but they repeated their demand of motorcycle. On 7-5-2003, it is alleged that the sasural people set her body on lire by sprinkling kerosene oil on her body and got her admitted at Bokaro General Hospital, Bokaro for treatment, where she said to have stated to the complainant that she was burnt by her husband and in-laws and finally she died at hospital on 8-6 2003 during her treatment.;