SHIVANGI BANSAL Vs. SAHIB BANSAL

JUDGEMENT

(1.) The Transfer Petition (C) No. 2367 of 2023 has been filed by the wife - Shivangi Bansal / Shivangi Goel for transfer of HMA No. 1395/2020, titled as "Sahib Bansal Vs. Shivangi Bansal" seeking transfer of the case from the Principal Judge, Family Court, Rohini Court, Delhi to the Court of competent jurisdiction at Hapur (Uttar Pradesh). On the other hand, TP (Crl.) No. 631-633 of 2023 is filed by the husband Sahib Bansal seeking transfer of (i) ST 19/2020 arising out of FIR No. 567/2018 lodged at PS Pilakhwa, Hapur titled State Vs. Manju Bansal & Ors. pending before Additional District and Sessions Judge, Fast Track Court -I, Hapur; (i) CC No. 248/2019 under the DV Act titled as "Shivangi Bansal & Anr. Vs. Sahib Bansal" pending before the Judicial Magistrate First, Hapur, UP and (iii) Complaint No. 3692/2020 u/s 406 IPC titled as "Shivangi Bansal Vs. Sahib Bansal & Ors." pending before the CJM, Hapur Court, UP, to the competent District Court Rohini in Delhi.

(2.) Additionally, SLP(Crl.) No. 7869 of 2022 and 11848 of 2022 have been filed by Shivangi Bansal/Shivangi Goel against the order dtd. 13/6/2022 passed by the High Court of Allahabad, allowing the revision petitions filed by Mukesh Bansal (father of Sahib Bansal/ Cr. Revision no. 1122 of 2022) and Manju Bansal (mother of Sahib Bansal/ Cr. Revision no. 1187 of 2022), respectively. Further, SLP(Crl) No. 2282/2023 has been filed by Sahib Bansal against the order dtd. 13/6/2022 passed by the Hon'ble High Court of Allahabad rejecting the revision filed by Sahib Bansal (Cr. Revision no. 1126 of 2022).

(3.) The brief facts leading to the petitions are as follows: