VIKAS KUMAR Vs. DEEPALI

JUDGEMENT

(1.) This petition has been filed by the petitioner (husband) under Sec. 406 of the Code of Criminal Procedure, 1973 seeking transfer of Complaint Case No.1553 of 2019 titled as "Deepali vs. Vikas Kumar", pending in the Court of Chief Metropolitan Magistrate, District East, Karkardooma Courts, Delhi to Roorkee Ramnagar Court, District Haridwar, Uttarakhand.

(2.) Notices were issued in this petition on 11/2/2020 and have been duly served on the respondents. The respondent Nos. 2 and 3 (proforma respondents) have put in appearance but, nobody has appeared for the respondent No.1(wife).

(3.) It is also noticed that another transfer petition, being T.P. (Civil) No.1927 of 2019, was filed on behalf of the present petitioner, seeking transfer of M.T.No.34 of 2019 between the same parties from the Court of Principal Judge, Family Court, District East, Karkardooma Courts, Delhi; and that petition was allowed by this Court on 9/7/2020, transferring the said matter to the Family Court Roorkee, Haridwar, Uttarakhand.