SUMAN SHRIRANG WADMARE Vs. KAPIL ISHWAR KAGADE

JUDGEMENT

(1.) By this application, u/s 407 of the Criminal Procedure Code, the applicantaccused in RCC No.39/2008, pending on the file of learned JMFC, Kallamb, has prayed for transfer of the said case to the Court of JMFC, Beed.

(2.) Heard learned counsel for the applicant followed by learned counsel for respondent No.1 and learned APP.

(3.) Undisputedly, the applicant and respondent No.1 are husband and wife. The applicant is serving in police department. Due to certain matrimonial dispute, the applicant is not residing with her husband. It appears that the applicant had suspicion that respondent No.1 had extra marital relations with some lady. Being annoyed with the said relations, the applicant had been to the house of respondent No.1 and during the scuffle, she allegedly poured acid on the said lady, which resulted into registration of offence punishable u/s 326 of the Indian Penal Code against the applicant.