UPENDER KUMAR Vs. COMMISSIONER OF POLICE, POLICE HEADQUARTER

JUDGEMENT

(1.) The submission of the Petitioner No. 1 is that there are two cases pending between the parties almost for the same cause of action arising out of the matrimonial dispute while one is at Banglore bearing Cr. Case No. 536 of 2012 and another is instant case. The submission of the Petitioner No. 1 in such circumstances is that both being parallel proceedings, the instant proceeding should be quashed.

(2.) Counsel for the Opposite Party No. 3 submits that the husband had filed a divorce suit at Banglore which has been transferred to Patna by the Hon'ble Supreme Court. In such circumstances, it is her proposal that she shall withdraw the case at Banglore so that there would be no multiplicity of proceedings. This appears to be a very workable solution to the problem.

(3.) Hence the Opposite Party No. 3 is directed to file an application for withdrawal of her complaint pending in Banglore within a period of six weeks from the date of receipt of this order.