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CASE NO.: Transfer Petition (crl.)  69 of 2003

PETITIONER: Manju Gupta                                                      

RESPONDENT: Vs. Arun Raj Gupta and Ors.                                  

DATE OF JUDGMENT: 18/08/2003

BENCH: M.B. SHAH & AR. LAKSHMANAN.

JUDGMENT:

O R D E R

Heard the learned counsel for the parties.

In our view, no case is made out for transferring the Criminal  Miscellaneous Case No.1119/2002 entitled State vs. Arun Raj  Gupta and Ors. pending in the court of Chief Judicial Magistrate,  Ambikapur, Chhatisgarh.  However, the trial court is directed to call  the petitioner and her witnesses for examining and recording their  evidence only once or twice.  For expenses of the petitioner,  respondent Nos. 1 to 5 shall pay cost of Rs.1,000/- per day.

Further, if any threat is administered by respondent Nos. 1 to 5,  then proper police protection would be given to the petitioner and her  witnesses.

Transfer Petition stands disposed of accordingly.

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