PRASANTA BASAK Vs. KEYA SAHA

JUDGEMENT

(1.) This is an application seeking transfer of a proceeding under section 125 of the Code from the Court of the learned Chief Judicial Magistrate, Malda to the Court of the learned Chief Judicial Magistrate Uttar Dinajpur.

(2.) Learned counsel appearing on behalf of the petitioner submits as follows. The opposite party wife had earlier instituted a proceeding, inter alia, under section 498A of the Penal Code, at Uttar Dinajpur. Although her permanent residence is at Malda, she is presently residing at a rented accommodation at Uttar Dinajpur. This would be evident from the fact that she had prayed for return of the articles in the criminal case started by her by stating two addresses, one being at Uttar Dinajpur and the other being at Malda. The petitioner is presently employed as a constable at Kolkata. It may be mutually convenient if both the proceedings are taken up at a place at Uttar Dinajpur.

(3.) I have heard the submissions of the learned counsel appearing on behalf of the petitioner and have perused the revision petition.