DURGA PRASAD Vs. FAMILY JUDGE

JUDGEMENT

(1.) This is an application for transfer of a proceeding under Section 125, Cr.P.C. pending before the Family Court, Bareilly, under Section 24 of the Code of Civil Procedure.

(2.) The ground that has been made out in the application is that the applicant had been threatened and abused while participating in the proceeding before the Family Court and that he has certain inconvenience on account of his handicapped brother who is dependent on him. He has sought for transfer on these grounds.

(3.) Learned Counsel for the applicant has pointed out from paragraph No, 13 of the rejoinder affidavit that the applicant had denied the allegations made in the counter affidavit. According to him in the facts and circumstances of the case the proceedings should be transferred from Bareilly to Meerut.