V. VIJAYA BHASKAR S/O D. NAGARAJA Vs. SMT. G. NANDINI W/O SRI V. VIJAYA BHASKAR AND SHWETHA D/O V. VIJAYA BHASKAR

JUDGEMENT

(1.) THE petition is under Section 407 of the Cr.P.C. seeking withdrawal of case in Cr. Misc. No. 18 of 2009 from the file of JMFC, Bangarpet to be transferred and assigned to Family Court at Bangalore.

(2.) THE contextual facts as manifests, disclose petitioner V. Vijaya Bhaskar is husband of G. Nandini through whom he has a daughter Shweta aged 1 1/2 years.

(3.) THE petitioner in the meantime appears to have thought of seeking company of his wife and filed M.C. No. 997 of 2009 under Section 9 of the Hindu Marriage Act, 1955 for restoration of conjugal right. Such petition is filed at Family Court, Bangalore.