DEBADUTTA BEHERA Vs. ITISHREE BEHERA

JUDGEMENT

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

(2.) This is an application U/S 407 of the Cr.P.C. by the petitioners (husband and in-laws) seeking for transfer of the proceeding instituted by the O.P.-wife against them U/S 12 of the P.W.D.V. Act, 2005 titled as 'Itishree Behera vs.Debadatta Behera and others' pending in the file of learned J.M.F.C.(O), Bhubaneswar to the Court of learned S.D.J.M., Jajpur.

(3.) In the course of hearing, Mr. S.K. Baral, learned counsel appearing for the petitioners submits that the O.P.-wife has instituted the aforesaid case only to harass the husband and her in-laws and the O.P.-wife has chosen to file different cases in different Courts with an ulterior motive to harass the husband and in-laws. On the aforesaid submissions, Mr. Baral prays for transfer of the aforesaid proceeding to the Court of learned S.D.J.M., Jajpur.