SMT. SHRUTHI K.A. Vs. PRASHANTH N

JUDGEMENT

(1.) This petition is filed by the petitioner/wife under Section 407 of Cr.P.C. praying the Court to allow the petition and to order for transfer the case in M.C.22/2015 pending on the file of Senior Civil Judge and Prl.JMFC KGF, Kolar District, to Senior Civil Judge and CJM, Gowribidanur, Chikkaballapur District.

(2.) Heard the arguments of the learned counsel appearing for the petitioner/wife.

(3.) Brief facts of the case that petitioner is the legally wedded wife of the respondent. The respondent and his family members were insisting for additional dowry and they sent back the petitioner herein to her parental place at Gowribidanur and in that regard the petitioner herein filed the case against the respondent, which was registered in C.C.No.947/2015 by Bangarpet Police and it is pending on the file of Addl. Civil Judge (Sr.Dn.) & CJM Court, Bangarpet.