REKHA RANI Vs. SUDHIR KUMAR KHANNA & ORS

JUDGEMENT

(1.) Petitioner seeks to impugn order dated 04.05.2018 and further seeks transfer of the pending proceedings from the Court of the Metropolitan Magistrate.

(2.) It is contended by the petitioner, who appears in person, that the impugned order is not sustainable and has incorrectly imposed cost on the petitioner and also returned a finding that the petitioner is seeking to delay the proceedings.

(3.) Petitioner submits that the petitioner was only endeavouring to ensure that the complete record of service as well as income of the respondent is produced on record because the respondent has not been producing the same. She submits that the she had filed an application under Section 91 Cr.P.C., however, the said application was not allowed and was dismissed on the ground that the relevant documents had already been produced by the respondent, whereas, the respondent has failed to produce the complete record.