MANISHABEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) As per the record, the petitioner is provided Advocate by the HCLS Committee, but has failed to appear today. Even on the earlier adjournment, it has been noted that the matter was called out, none appeared thus, it stood adjourned. The approach of the Advocate of the petitioner through HCLS Committee is not appreciable.

(2.) The prayer is made for transferring the Criminal Case No.589 of 2015 pending before the learned Metropolitan Magistrate Court, Court No.19, Ahmedabad to the competent Court at Anand District. The said Criminal Case No.589 of 2015 has arisen from the complaint dtd. 13/02/2015 filed by the present petitioner at Vatva Police Station, Ahmedabad for the offences punishable under Ss. 498A, 506, 504, 323 and 114 of IPC and Ss. 3 and 7 of the Dowry Prohibition Act. After the investigation, the charge-sheet came to be filed.

(3.) The petitioner states that on 22/12/2015, she has lodged the complaint under Sec. 12 of the Domestic Violence Act, 2005 before the learned JMFC Court, Anand being Criminal Misc. Application No.692 of 2015, which is pending adjudication.