PERRISINETI LOKANADHAM NARENDRA Vs. P HARIKA

JUDGEMENT

(1.) Heard Sri M. Venkatanarayana, learned counsel representing the petitioner and the learned Additional Public Prosecutor representing the third respondent.

(2.) The Transfer Criminal Petition is filed under Section 407 of the Code of Criminal Procedure, 1973 (herein after referred to as "Cr.P.C." for the sake of convenience) praying for withdrawal and transfer of M.C.No. 37 of 2009 on the file of the IV Additional Judicial Magistrate of First Class, Nellore to the Family Court (VI Additional District Judge), Nellore, Sri Pottisriramulu Nellore District and pass necessary suitable orders.

(3.) Sri M. Venkatanarayana, no doubt, had drawn the attention of this Court to Sections 7 and 8 of the Act and would maintain that the Family Court, being of Coordinate jurisdiction to the Court of Session, it may be just and proper to maintain the Transfer Criminal Petition before this Court under Section 407 Cr.P.C.