BABU @ MYDEEN BATCHA Vs. A. NASEEMA

JUDGEMENT

(1.) In Crl. O.P. (MD) No. 12120 of 2016, the petitioner seeks to withdraw the case in C.C.No.81 of 2015 on the file of the learned District Munsif-cum- Judicial Magistrate, Bodiynayakanur and transfer the same to any other Court situated in some other District. Crl.O.P.(MD) No.1401 of 2017 has been filed, seeking to quash the case in C.C.No.81 of 2015 on the file of the learned District Munsif-cum-Judicial Magistrate, Bodinayakkanur, Theni District.

(2.) Heard Mr. Haja Mohideen, learned counsel for the petitioners and Mr. M.A.M. Raja, learned counsel appearing for the respondent. For the sake of convenience, the parties will be referred to by their name.

(3.) The factual matrix of the case is as follows :