CHITTARANJAN PADHIARY Vs. JASMINE DAS

JUDGEMENT

(1.) TRPCRL No.98 of 2024 has been filed by the Petitioner-husband, his parents and relatives under Sec. 447 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023 for transfer of D.V. Misc. Case No.103 of 2024 filed by the Opposite Party-wife against the Petitioners under Sec. 12 of the Protection of Women from Domestic Violence Act, 2005 from the Court of JMFC (City), Balasore to the Court of JMFC-III, Cuttack.

(2.) Similarly, TRPCRL No.99 of 2024 has been filed by the Petitioner-husband under Sec. 447 of BNSS, 2023 for transfer of Cr.P No.225 of 2024 filed by the Opposite Party-wife against the Petitioner-husband under Sec. 144 of BNSS, 2023 for maintenance from the Court of Judge, Family Court, Balasore to the Court of Judge, Family Court, Cuttack.

(3.) Petitioner No.1 in TRPCRL No.98 of 2024, is also the sole Petitioner in TRPCRL No. 99 of 2024 and the sole Opposite Party in both the cases being his wife, both the cases are taken up together and disposed of vide this common Judgment.