DR.THOMAS Vs. MRS.NADINE

JUDGEMENT

(1.) The crucial question came up for consideration before this Court is "whether the Transfer Original Petition(Crl.) filed under Section 407 of the Code of Criminal Procedure (for short 'the Code') before this court is maintainable?'

(2.) The petitioner in this petition is the respondent in M.C.No.1/2012 pending on the files of the C.J.M. and the 1st respondent herein is the wife of the petitioner and it is at her instance that M.C.No.1/2012 was filed. The true copy of the M.C. is appended along with as Ext.P1.

(3.) M.C.No.1/2012 was filed under Section 19, r/w Section 23 of the Protection of Women from Domestic Violence Act (for short 'the Act').