LAWS(KAR)-2022-11-726

RAHAMATHULLA KHAN Vs. UMME SALMA

Decided On November 22, 2022
Rahamathulla Khan Appellant
V/S
Umme Salma Respondents

JUDGEMENT

(1.) These two petitions are disposed of by a common order.

(2.) Heard Sri N.R. Ravi Kumar and Sri Maskoor Hashmi, learned counsel for the parties.

(3.) Criminal Petition 4878/2021 is filed seeking transfer of proceeding in C.Misc.55/2020 pending on the file of IV MMTC, Traffic Court, Bengaluru to the Court of Judicial Magistrate First Class, Chikmagalur. Criminal Petition 8940/2021 is filed seeking transfer of Crl. Misc. 47/2020 from Family Court, Chikmagalur to Family Court, Bengaluru. C. Misc. 55/2020 is a proceeding under sec. 12 of the Protection of Women from Domestic Violence Act instituted by the wife against her husband, mother-in-law, sister-in-law and brother-in-law. Crl. Misc. 47/2020 is instituted by the wife along with her son against her husband claiming maintenance under sec. 125 Cr.P.C.