KALPANA SETHI Vs. ADARAMANI BEHERA

JUDGEMENT

(1.) This application has been filed by the petitioner under Sec. - 407 of Cr.P.C. for transfer of ICC Case No.32 of 2021 filed by the opp. party-mother-in-law in the Court of learned S.D.J.M., Champua, Keonjhar for commission of offence under Sec. s 323/294/379/354/506/34 of I.P.C., to the Court of learned S.D.J.M., Bhadrak.

(2.) The petitioner is the daughter-in-law of opposite party. It is stated at the Bar that the petitioner has a son aged about 5 years and that apart a proceeding under Sec. 125 Cr.P.C. - CRP No.182 of 2021 in the Court of learned Judge, Family Court, Bhadrak has been filed by the petitioner against her husband, who is a son of the opposite party.

(3.) In view of the above and the submission of learned counsel for the opposite party that in the interest of the child an attempt may be made for settlement of the dispute between the parties, I feel that it would be expedient in the interest of justice, if an attempt is made for settling the disputes between the parties by way of mediation in the Odisha High Court, Mediation Centre, Cuttack by a trained Mediator.