SUJATA SINGH Vs. BHANU PRATAP

JUDGEMENT

(1.) Transfer Petition (Crl.) No.437 of 2021 is filed by the parents-in-law and the husband of respondent No.2 herein, seeking a transfer of Criminal Case No. Nil of 2021 (FIR No.51/2021) registered for offences punishable under Sec. 498-A read with Sec. 34 IPC, Mahila Thana, Bilaspur, Chhattisgarh, from the jurisdiction of the Court of Additional Sessions Judge, Bilaspur, Chhattisgarh to the jurisdiction of Additional District and Sessions Judge, Jaipur, Rajasthan. Transfer Petition (C) No.1206 of 2021 is filed by the wife seeking transfer of a divorce petition filed by the respondent-husband, now pending before the Family Court, Judge No.1, Jaipur, Mahanagar Jaipur, Rajasthan to the Family Court, Bilaspur, Chhattisgarh.

(2.) We have heard Ms. Shobha Gupta, learned counsel appearing for the husband and parents-in-law who are the petitioners in Transfer Petition (Crl.) No.437 of 2021 and Shri Sameer Shrivastava, learned counsel appearing for the wife who is the petitioner in Transfer Petition (C) No.1206 of 2021.

(3.) What is sought to be transferred by the husband and parents-in-law is just a criminal complaint which is now being investigated by the Mahila Thana, Bilaspur, Chattisgarh. This criminal complaint was lodged by the wife for alleged offences punishable under Sec. 498-A read with Sec. 34 IPC.