SANJAY GAUR Vs. RICHA GOUR @ RICHA SINGH

JUDGEMENT

(1.) THE applicant has moved the present application under Section 407 of Cr.P.C. to get the MJC No.179/2011 pending before the Principal Judge, Family Court, Rewa filed under Section 125 of Cr.P.C. transferred to the Court of any other District.

(2.) THE brief facts of the case are that the respondent is the wife of the applicant, who has filed an application under Section 125 of Cr.P.C. before the Family Court, Rewa to get the maintenance. The respondent took a plea that the applicant kept a woman with him, and therefore she could not reside with the applicant. In reply the applicant has submitted that a divorce took place in the year 2003 between the parties, however the respondent had filed an appeal before the Bombay High Court Bench at Nagpur. Actually the respondent was residing with her parents since the year 1998 and she is an earning member. Being a doctor, she has a good job and no maintenance is required by her. However, an application under Section 125 of Cr.P.C. was filed only to harass the applicant.

(3.) I have heard the learned counsel for the parties.