Navin Sinha, J.—
Transfer Petition (Crl.) Nos. 254-55 of 2017
1. The present application seeks transfer of FIR No. 351 of 2016 under Sections 354, 354-A, 323, 506, 509 of the Penal Code, 1860 (IPC) registered at Tilak Marg Police Station, New Delhi, and FIR No. 1742 of 2016 under Sections 379, 323, 376, 354, 506, 420 IPC before Indirapuram Police Station, District Ghaziabad (Uttar Pradesh), registered on complaints lodged by the petitioner against Respondents 2 to 4, to the court of competent jurisdiction at Mumbai, Maharashtra.
2. The petitioner, who appears in person, submits that she is a permanent resident of Mumbai and is a practising Advocate before the Mumbai High Court. Her case was not being investigated by any police officer of New Delhi despite her written complaint to the Joint Commissioner of Police dated 15-7-2017 and meeting with the Commissioner of Police, Deputy Commissioner of Police and the Assistant Commissioner of Police. She fears that investigation may not be done fairly. She has been receiving threats from the accused persons and was finding it difficult to pursue matters in Delhi as her professional engagements in Mumbai were also suffering because of the same. The investigation in the FIRs is thus sought to be transferred to the court of competent jurisdiction at Mumbai.
3. Respondent 2 has filed a counter-affidavit that the petitioner has also lodged FIR No. 331 of 2016 under Section 354-B IPC, against one Shri Ram Chander, auto-rickshaw driver at Delhi, and FIR No. CD-PG-000260 of 2016 under Section 380 IPC, against the staff of Hotel Prince, Pahar Ganj, New Delhi. Opposing the transfer petitions, it is submitted that the accused and the prosecution witnesses are all situated in Delhi. The respondent who is also an advocate practising at Delhi would likewise be hindered in his professional engagements for like reasons, if the cases are transferred to Mumbai.
4. We shall notice the facts of the case only to the extent necessary for the purposes of the present order so as not to prejudice the case of either party. The rejoinder by the petitioner does not dispute the institution of other FIRs by her at Delhi. The records reveal that investigation has been completed in both the present FIRs which are the subject-matter of transfer, and separate charge-sheets have been filed before the court of competent jurisdiction. If the petitioner has any grievance with regard to the investigation, the remedy lies in filing an appropriate application under the Code of Criminal Procedure before the court concerned, and any such application, if filed, has to be considered on its own merits by the court concerned in accordance with law.
5. Likewise, if the petitioner faces or is apprehensive for her safety in pursuing her complaints at Delhi, sufficient remedies are available to her under the law. Any such application, if filed, before the court concerned or the police, has to be dealt with on its own merits in accordance with law.
6. The only surviving issue left is with regard to the inconvenience, as alleged, that may be caused to the petitioner in pursuing her cases before the competent court at Delhi affecting her professional engagements at Mumbai and requiring her to travel to Delhi.
7. In Gurcharan Dass Chadha v. State of Rajasthan (1966) 2 SCR 678, AIR 1966 SC 1418, 1966 Cri LJ 1071, dealing with the issue for transfer of a case, it was observed: (AIR p. 1423, para 13)
“13. … The law with regard to transfer of cases is well settled. A case is transferred if there is a reasonable apprehension on the part of a party to a case that justice will not be done. A petitioner is not required to demonstrate that justice will inevitably fail. He is entitled to a transfer if he shows circumstances from which it can be inferred that he entertains an apprehension and that it is reasonable in the circumstances alleged. It is one of the principles of the administration of justice that justice should not only be done but it should be seen to be done. However, a mere allegation that there is apprehension that justice will not be done in a given case does not suffice. The Court has further to see whether the apprehension is reasonable or not. To judge the reasonableness of the apprehension the state of the mind of the person who entertains the apprehension is no doubt relevant but that is not all. The apprehension must not only be entertained but must appear to the Court to be a reasonable apprehension.”
8. The apprehension of not getting a fair and impartial enquiry or trial is required to be reasonable and not imaginary, based upon conjectures and surmises. No universal or hard-and-fast rule can be prescribed for deciding a transfer petition, which will always have to be decided on the facts of each case. Convenience of a party may be one of the relevant considerations but cannot override all other considerations such as the availability of witnesses exclusively at the original place, making it virtually impossible to continue with the trial at the place of transfer, and progress of which would naturally be impeded for that reason at the transferred place of trial. The convenience of the parties does not mean the convenience of the petitioner alone who approaches the court on misconceived notions of apprehension. Convenience for the purposes of transfer means the convenience of the prosecution, other accused, the witnesses and the larger interest of the society. The charge-sheet in FIR No. 351 of 2016 reveals that of the 40 witnesses, the petitioner alone is from Mumbai, two are from Ghaziabad, and one is from Noida. The charge-sheet of FIR No. 1742 of 2016 is not on record. A reasonable presumption can be drawn that the position would be similar in the same also.
9. In Mrudul M. Damle v. CBI (2012) 5 SCC 706, it was noticed that early conclusion of the trial becomes much more difficult involving more expenses for the prosecution by it having to bear travelling expenses of official and non-official witnesses and all of which ultimately causes the trial to linger on for years.
10. In our view, at this stage, the apprehensions voiced by the petitioner of possible harm to her at Delhi is too nebulous a ground for transfer. On her own pleadings, the petitioner has been travelling from Mumbai to Delhi since long for professional reasons. In Parminder Kaur v. State of U.P. (2007) 15 SCC 307, it was observed:
“20. The petitioner is a person of means and it will not be difficult for her to attend the hearing of the criminal cases pending in the Court of Chief Judicial Magistrate, Rampur. The comparative inconvenience of the litigant parties is not the only criterion for transferring the cases from one State to another State, but the court has to visualise the comparative inconvenience and hardships likely to be caused to the witnesses besides the burden to be borne by the State Exchequer in making payment of travelling and other expenses of the official and non-official witnesses who will have to travel by train from Rampur to Delhi or Chandigarh, as the case may be, for attending the court proceedings if the cases are ordered to be transferred to transferee court. …”
11. We are, therefore, not satisfied that the two cases are required to be transferred to the court of competent jurisdiction at Mumbai. The transfer petitions are, therefore, rejected.
Transfer Petition (Crl.) No. 253 of 2017
12. The petitioner seeks transfer of RTM-CR-641/2017, registered against her under Sections 145(B), 146, 137 of the Railways Act pending before the Special Railway Magistrate, Ratlam, to the court of competent jurisdiction at Mumbai. Similar grounds have been urged of her convenience to attend the proceedings at Mumbai and the inconvenience that would be caused to her by having to travel to Ratlam. She is also stated to have lodged a complaint on 16-2-2017 before the Government Railway Police at Ratlam with regard to the same occurrence.
13. In view of the discussion hereinbefore, the present transfer petition is also rejected.