K. A. PRIYANKA Vs. SUPERINTENDENT OF POLICE, KALABURAGI

JUDGEMENT

(1.) The petitioner has filed the present writ petition under Articles 226 and 227 of the Constitution of India R/w Section 482 of the Code of Criminal Procedure with following prayer. To issue a writ of mandamus and grant any other appropriate writ in the following terms :-

(2.) It is stated that the petitioner was given in marriage to the one Shashikantha Ikur and after marriage the petitioner went to her husband's house at Shahapur to lead marital life. It is alleged that the petitioner was subjected to cruelty both physically and mentally and without tolerating the same the petitioner was constrained to leave her husband's house and has taken shelter in her parents' house at Ballary as Ballary is the native place of her parents. Then the petitioner had lodged complaint before the Ballary Women Police Station as against her husband and her in-laws which was registered as crime No.82/2020 dated 15.06.2020 by the Ballary Women Police Station. Thereafter, the Ballary Women Police Station officers have transferred the present complaint and FIR registered in Crime No.82/2020 of Ballary Women Police Station, to the Shahapur Police Station, District Yadgir, therein crime is registered as Crime No.206/2020 of the Shahapur Police Station as against her husband and her in-laws, on the ground that the husband and in-laws of the petitioner are resident of Shahapur town. Therefore on this ground, the complaint and FIR lodged by the petitioner in Ballary was transferred to the Shahapur Police Station.

(3.) The petitioner being aggrieved by the transfer of the complaint and FIR from Ballary Women Police Station to Shahapur Police Station, the present petition is filed.