POORNIMA SAIDAR ALIAS KARNI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD . Perused the records.

(2.) THE petitioner by name Smt. Poornima had lodged a complaint against the accused persons i.e., respondent Nos.2 to 4 in Crl. P. No.11242/2013 before the Mahila Police Station, Hubli, for the offences punishable under Sections 498A, 323, 341, 504 and 506 read with Section 34 of the Indian Penal Code, 1860 (hereinafter referred to as I.P.C. for brevity). The same came to be registered in Crime No.19/2013 and for want of jurisdiction the Mahila Police appears to have transferred the said case for investigation and to report to the HSR Layout Police, Bangalore. The HSR Layout Police have investigated the matter and submitted a charge sheet before the VI Addl. Chief Metropolitan Magistrate, Bangalore City, Bangalore in C.C. No.13770/2013. Adverting several grounds the petitioner had sought for transfer of the said criminal case to any of the Magistrate Court at Dharwad in Crl. P. No.11242/2013.

(3.) THE said Smt. Poornima had also filed another petition in C.P. No.605/2013 seeking transfer of M.C. No.2965/2013, pending on the file of Prl. District and Family Court, Bangalore, to the Family Court at Dharwad. The said petition appears to have been filed by her husband Chidananda Saidar in M.C. No.2965/2013 against Smt. Poornima under Section 13 (1) (ia) (ib) of the Hindu Marriage Act, 1955.