POOJA SANJAY GONDAGE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Ms. Musale, learned Advocate for Applicant and Ms. Phad, learned APP for State. None appears for Respondent Nos.2 to 6.

(2.) By filing the present Application, Applicant - wife seeks transfer of her Criminal Case i.e. RCC No. 203/2018 pending before the JMFC, Majalgaon, District Beed to JMFC, Thane.

(3.) Respondent Nos. 2 to 6 have been duly served as noted by the Registry as far back as on 3/3/2022. It is an irony that the Application has remained pending since then. From the series of orders passed by this Court, it is gathered that Respondent Nos. 2 to 6 have remained absent on almost all dates. Matter was listed before me for the first time on 9/10/2024. It was posted for hearing today. It cannot be protracted any further in the facts of the present case.