MEEGADA VENU GOPALA RAO Vs. M. LAKSHMI USHARANI

JUDGEMENT

(1.) This petition is filed by the petitioner, under Section 407 of the Code of Criminal Procedure, 1973, requesting to withdraw and transfer M.C.No.62 of 2018 on the file of the Court of the learned Judicial Magistrate of First Class, Kaikaluru, Krishna District, to the file of the Court of the learned Judge, Additional Family Court, Visakhapatnam, where F.C.O.P.No.2109 of 2018 is pending.

(2.) Heard the learned counsel for the petitioner and learned counsel appearing for the respondents 1 to 3.

(3.) Learned counsel for the petitioner states that the marriage of the petitioner was performed with the 1st respondent in the year 2001 and out of wedlock, a male child was born named as Meegada Pavan Kumar, 2nd respondent herein. Thereafter, the 1st respondent left the matrimonial society in the year 2003 and started living with her parents in their house at Kalidindi, Krishna District, and gave birth to the 3rd respondent herein. He further states that when the petitioner attended Kalidindi police station in connection with 498-A case, the 1st respondent and her parents and her brother attacked the petitioner and threatened him. The 1st respondent filed MC.No.62 of 2018 at Kaikaluru Court and the petitioner herein filed FCOP.No.2109 of 2018 at Visakhapatnam Court. In this transfer petition, he sought transfer of MC.No.62 of 2018 to Visakhapatnam.