RASHMI Vs. VIKRAM

JUDGEMENT

(1.) The petitioner who is the wife has sought for withdrawal of the proceedings in M.C.No.122/2020 pending on the file of the Principal Family Court, Hubli, and has sought for transfer of the same to the Principal Family Court at Bengaluru.

(2.) The facts as made out in the petition are that the petitioner and respondent entered into wedlock on 04.06.2017 at Shindoli, Belgaum District. It is submitted that after sometime, the matrimonial relationship had soured and the petitioner was allegedly tortured and harassed in her matrimonial home. Various other allegations have also been made. It is further submitted that in the month of September 2018, petitioner left the matrimonial home and has been staying with her parents.

(3.) It is submitted that the petitioner has lodged a criminal complaint with respect to the offence under Section 498A of IPC and C.C.1713/2020 is pending before the jurisdictional Court at Bengaluru. It is further submitted that Crl.Misc.No.123/2019 has been instituted under the provisions of the Protection of Women from Domestic Violence Act and is pending before the jurisdictional Court at Bengaluru. In the meanwhile, it is submitted that the respondent has initiated proceedings in M.C.No.122/2020 seeking for dissolution of marriage and is pending before the Principal Family Court at Hubli.