SWARUPA ACHARYA Vs. SAILENDRA ACHARYA

JUDGEMENT

(1.) This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).

(2.) This is an transfer application U/S 407 of the Cr.P.C. by the petitioner seeking for transfer of the complaint filed by the O.P. No.1 against her in 1.C.C. Case No. 81 of 2022 titled as 'Mithun @ Manas Rout vs. Pramila Sahoo' pending in the file of learned Gramya Nyalay-cum-J.M.F.C., Bhograi to the Court of learned S.D.J.M., Bhadrak.

(3.) Mr. S.K. Nayak, learned counsel for the petitioner submits that the petitioner is the wife of O.P. No.1, who has filed this complaint only to harass the petitioner, but the fact remains that the petitioner has instituted a criminal case and a maintenance case at Bhadrak and the same are pending before the learned S.D.J.M. and learned Judge, Family Court, Bhadrak and therefore, for the convenience of the parties, all the three cases need to be tried and disposed of at the same place.