MOHIT MEHTA Vs. NAYANIKA THAKUR

JUDGEMENT

(1.) This is a petition for transfer of criminal cases bearing no. CC/6527/2019, under Section 498A/406/34 IPC pending in the court of learned MM, South-West District, Dwarka Courts and cases bearing no. CC/31435/16, CC/15584/17 and CC/2353/19 pending in the court of Ms. Prabh Deep Kaur, learned MM, Patiala House Courts to the court of Family Courts, Patiala House Courts where cases bearing no. HMA 303/2018 filed under Section 13(1)(ia) (for Divorce), HMA no. 315/2018 filed under Section 13(1)(ib), GS no. 47/2018 and GS 48/2018 between the same parties are pending.

(2.) Learned counsel for the petitioner has submitted that petitioner and respondent were married in the year 2002 and out of the said wedlock, a daughter was born out on 17.12.2008. It is submitted that due to some matrimonial dispute, petitioner and respondent are living separately since 14.06.2014 and following cases are pending between both the parties:-

(3.) Learned counsel for the petitioner has submitted that since four matters are already pending before the Family Court, Patiala House Courts, New Delhi, the matters bearing no. CC/6527/2019, under Section 498A/406/34 IPC pending in the court of Ms. Shivani Chauhan, learned MM, South-West District, Dwarka Courts and cases bearing no. CC/31435/16, CC/15584/17 and CC/2353/19 pending in the Court of Ms. Prabhdeep Kaur, learned MM, Patiala House Courts be also transferred to the Family Court where case bearing no. HMA 303/2018 filed under Section 13(1)(ia) (for Divorce), HMA no. 315/2018 filed under Section 13(1)(ib), GS no. 47/2018 and GS no. 48/2018 between the same parties are pending as this will not only save money and effort but also save time and help in expeditious disposal of the matters as similar facts and evidence are required to show the contradictions, perjury and false statements etc.