LOVISH GOEL Vs. YASHA AGARWAL

JUDGEMENT

(1.) The petitioner has preferred the present transfer application, under Sec. 24 of the Code of Civil Procedure, to seek transfer of the case No. M124 of 2020, Lovish Goel Vs Yasha Agarwal, under Sec. 340 Cr.P.C., from the court of learned Additional Family Judge, Roorkee, District Haridwar to any other court, except the courts at Haridwar, or to any other court having jurisdiction of similar nature.

(2.) The petitioner has preferred a divorce petition against the respondent under Sec. 13 of the Hindu Marriage Act. After the respondent filed her written statement, the petitioner has preferred the aforesaid application under Sec. 340 Cr.P.C.

(3.) The ground on which the petitioner is seeking transfer is that the learned Judge, Family Court, Roorkee is pressurizing him to withdraw the said application under Sec. 340 Cr.P.C. In response to a query by the Court, learned counsel for the petitioner states that there is no order passed by the Family Court on the said application, one way or another, and there is nothing on record to indicate that the learned Judge, Family Court, Roorkee is verbally pressurizing the petitioner to withdraw the said application under Sec. 340 Cr.P.C.