LAWS(UTN)-2023-4-47

SURBHI GUPTA Vs. NITIN JAIN

Decided On April 20, 2023
Surbhi Gupta Appellant
V/S
NITIN JAIN Respondents

JUDGEMENT

(1.) Present Application has been filed under Sec. 407 of the Code of Criminal Procedure, 1973, to transfer the Case No. 224 of 2018, "Surbhi Gupta and Another vs. Nitin Jain"?, under Sec. 125 of the Code of Criminal Procedure, 1973 from Family Court Haridwar to Family Court Haldwani, District Nainital.

(2.) Heard Mrs. Sheetal Selwal, learned counsel for the applicant and Mr. Gaurav Pawar, learned counsel holding brief of Mrs. Prabha Naithani, learned counsel for the respondent.

(3.) Respondent is the husband of applicant.