SHALINI SAVITA Vs. STATE OF U.P.

JUDGEMENT

(1.) Rejoinder affidavit filed by applicant in Transfer Application No. 20 of 2019 is taken on record.

(2.) Heard Sri Sunil Kumar Dubey, learned counsel for applicant, Sri Ajay Kumar, learned counsel for private opposite parties, learned A.G.A. for State and perused the record.

(3.) These transfer applications have been moved for transferring all three cases in the following way (i) Case No. 149 of 2016 (Smt. Shalini Savita Vs. Chhotelal @ Karan), under Section 125 Cr.P.C., Police Station- Civil Lines, District-Moradabad, from the court of Principal Judge, Family Court, Moradabad to any competent Family Court, in Jhansi; (ii) Complaint Case No. 1006 of 2016 (Smt. Shalini Savita Vs. Chhotelal @ Karan and others), under Section 12 of Domestic Violence Act-2005, Police Station- Civil Lines, District-Moradabad, from the court of Additional Chief Judicial Magistrate, Court No. 5, Moradabad, to any competent court of Magistrate at Sessions Divisions, Jhansi and (iii) Criminal Case No. 1668 of 2018 (State of U.P. Vs. Chhotelal @ Karan and others), under Sections 498-A, 323, 504, 506 I.P.C. and Section D.P. Act, Police Station- Mahila Thana, District-Moradabad, from the court of Additional Chief Judicial Magistrate Court No.-5, Moradabad to any competent court of Magistrate at Sessions Division, Jhansi.