SOUVAGYA MOHAPATRA Vs. AMRITA KAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the opposite party.

(2.) This is an application filed under Section 407 of the Cr. P.C. to transfer the Criminal Misc Case No. 119 of 2016 now pending in the Court of learned S.D.J.M., Nayagarh to the Court of learned S.D.J.M., Khurda which was filed under Section 12 of the Protection of Women from Domestic Violence Act, 2005 at the instance of the opposite party-wife inasmuch as another case bearing C.P No. 615 of 2014 is now pending before the learned Judge, Family Court, Khurda, which was filed by the petitioner at Bhubaneswar, being transferred there at the instance of the opposite party-wife.

(3.) It is submitted by the learned counsel for the petitioner that since C. P. No. 615 of 2014 is pending before the learned Judge, Family Court, Khurda at the instance of the opposite party-wife, for convenience of both the parties, Criminal Misc. Case No. 119 of 2016 pending in the Court of learned S.D.J.M., Nayagarh may be transferred to Khurda.