SRIDUTTA S. Vs. POOJITHA O.

JUDGEMENT

(1.) This petition is filed by the petitioner - husband under Sec. 407 of Code of Criminal Procedure read with Sec. 447 of Bharatiya Nagrika Suraksha Sanhita, 2023 seeking transfer of Criminal Miscellaneous No.159/2024 pending on the file of Principal Family Court, Chikkamagaluru to IV Additional Principal Judge, Family Court, Bengaluru wherein M.C.No.7582/2024 is pending.

(2.) Heard learned counsel for petitioner and learned counsel for respondent.

(3.) The marriage of petitioner with the respondent has taken place on 28/3/2024 at Chikkamagaluru. After marriage, the respondent resided with the petitioner in Bengaluru. Thereafter, dispute started between the petitioner and the respondent. The respondent thereafter started residing in Chikkamagaluru in her parents' house. The respondent filed Criminal Miscellaneous No.159/2024 filed under Sec. 144 of BNSS against the petitioner herein seeking maintenance of Rs.50,000.00 per month. The respondent appeared in the said case. The petitioner has sought transfer of the said maintenance petition on the ground that he is residing in Bengaluru. He is having a widowed mother who is dependent on him and he cannot leave her alone in Bengaluru and travel to Chikkumagaluru for every date of hearing. On that ground, he sought transfer of maintenance petition pending before Chikkamagaluru to Bengaluru.