(1.) This order will dispose of Transfer Petition (C) Nos. 258-259 of 1997 and 785-786 of 1998. Both petitions have been filed by the petitioner-wife.
(2.) Marriage between the parties was solemnised on 11th May, 1987 and a male child was born out of this wedlock who is stated to be about six years old. Relations between the parties got strained and the petitioner filed a Criminal Case against the respondent and her in-laws alleging offences under Section 498A/342/34 I.P.C. That case is pending before the learned S.D.J.M. Alipore. The petitioner has also filed a petition under Section 125 Cr. P.C. seeking maintenance and that petition is also stated to be pending in the Court of the learned Judicial Magistrate. Alipore. Subsequent to the filing of these petitions the respondent filed a complaint case being Crl. Case No. 2387 of 1992 at Dibrugarh against the petitioner-wife. He has also filed a petition seeking divorce from the petitioner under Section 13(1)(ib) of the Hindu Marriage Act, which is pending in the Court of Additional District Judge, Dibrugarh. Besides a Misc. Case No. 26 of 1993 has also been filed by the respondent against the petitioner in connection with the custody of the child. which is pending before the learned District Judge at Dibrugarh.
(3.) Through the medium of these petitions, the petitioner-wife seeks transfer of all the three cases filed by the respondent-husband, which are pending in different Courts at Dibrugarh, Assam.