PARAMJEET KAUR Vs. DHARAMPAL SINGH

JUDGEMENT

(1.) THIS application has been filed for transfer of the case. It is submitted that applicant Smt. Paramjeet Kaur has the son of 11 months as such considering the age of child it is not possible for her to move frequently. She faces difficulty in attending the case at Satna. A case under Section 125 of Cr. PC is already pending in the Court of JMFC at Shahdol, as such prayer has been made to transfer the case from Satna to Shahdol.

(2.) CONSIDERING the peculiar facts and circumstances of the case, as child is of only 11 months of age and one of the case under Section 125 of Cr. PC is already pending at Shahdol, that was filed earlier, transfer of the case is also ordered from Satna to the Competent Court Shahdol. Let the record be transmitted at an early date. Parties to appear at Shahdol without any further delay on the next date of hearing, i. e. , on 12th March, 2007. MCC stands allowed. C. C. as per rules. MCC allowed.