VIBHUTI YOGINBHAI SINGANPORIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an application for transfer of the proceedings being Domestic Violence Act Application No.822 of 2016 pending before the learned competent Criminal Court at Surat to the learned competent Criminal Court at Bharuch.

(2.) This Court has heard learned advocate for the applicants and allowed the present application vide detailed order dtd. 13/6/2023.

(3.) After receiving the writ from this Court, the learned Principal District Judge, Surat has submitted a report indicating the fact that the impugned proceeding has already been dismissed for want of prosecution vide order dtd. 22/6/2018. Therefore, there is no pending proceedings at Surat now. Copy of the order passed by the learned trial Court is placed on record along with the said report.