HITESH PRAKASHMALJI MEHTA Vs. AASHIKA HITESH MEHTA

JUDGEMENT

(1.) This is an application for transfer of Criminal Miscellaneous Application No.533 of 2017 pending before the learned Judicial Magistrate First Class at Pune, to the file of the Family Court No.2 at pune where P.A.No.371 of 2018 filed by the applicant for dissolution of marriage, on the ground of cruelty, is pending.

(2.) The parties are husband and wife. They were married on 22nd February 2008 and have two children from the wed-lock. It appears that the marriage ran into rough weather and this led the applicant/husband to file for divorce on the ground of cruelty in P.A. No.371 of 2018 which is pending before the Family Court at Pune. The respondent/wife has filed Criminal M.A. No.5223 of 2017 against the applicant for various reliefs under the Protection of Women from Domestic Violence Act, 2005 ('D.V. Act' for short) which is pending before the learned Magistrate First Class, Pune. The applicant prays for transfer of the said case to Family Court.

(3.) I have heard the learned counsel for the applicant and the learned counsel for the respondent.