ELURI RAJI REDDY Vs. STATE OF DELHI

JUDGEMENT

(1.) R:- Transfer Petition (Criminal) No. 32 of 2003 has been filed by the husband-petitioner and his parents for transfer of a case pending in the Court of Sri Suresh Kumar Gupta, Metropolitan Magistrate, New Delhi titled State of Delhi v. Eluri Raji Reddy and others arising out of FIR No. 385 of 2000, Parliament Street Police Station, to a competent Court in Hazurabad, Karimnagar District, Andhra Pradesh.

(2.) Transfer Petition (Criminal) No. 122 of 2003 has also been filed by the husband-petitioner for transfer of a petition under S. 125, Cr. P.C. for grant of maintenance filed by the wife-respondent pending in the Court of Metropolitan Magistrate, Patiala House, New Delhi titled Eluri Manemma v. Eluri Raji Reddy in CC No. 75 of 2000 to a competent Court in Hazurabad, Karimnagar District, Andhra Pradesh.

(3.) Transfer Petition (Civil) No. 342 of 2003 has been filed by the wife for transfer of the matrimonial case being O.P. No. 46 of 2000 filed by the husband in the Court of Senior Civil Judge, Hazurabad, Andhra Pradesh titled Eluri Raji Reddy v. Eluri Manemma alias Mani under S. 13(1)(ia) of the Hindu Marriage Act for dissolution of the marriage to the Family Court at Delhi/New Delhi. All these petitions shall be disposed of by this common order.