RASHMI K C Vs. MANJUNATH GOUDRA

JUDGEMENT

(1.) Criminal petition No.101046/2018 has been filed by the petitioner-wife under Section 482 Cr.P.C. challenging the order passed on I.A.2 filed under Section 91(2) of Cr.P.C., which came to be dismissed by order dated 22.05.2018 by the learned JMFC, Kudligi in C.C.No.267/2016. Criminal Petition No.101100/2018 has been filed by the petitioner-wife under Section 407 of Cr.P.C. praying this Court to transfer the proceedings in Crl.Misc.No.267/2016 pending on the file of the learned JMFC Court, Kudligi to any other Court at Davangere.

(2.) Though both the cases are posted for admission, with the consent of the learned counsel appearing for the parties, the same have been taken up for final disposal. Since both the petitions are between the same parties, in order to avoid repetition of facts and law, the same have been clubbed together and disposed of by this common order.

(3.) I have heard the learned counsel appearing for the petitioner and the respondent.