RENU Vs. BHUPESH SINGH

JUDGEMENT

(1.) CM NO. 8677-CII OF 2019

(2.) Transfer is being sought on the ground that proceedings instituted by the wife under Section 125 of Code of Criminal Procedure are already pending in the Court at Bhiwani. That apart, it is stated that applicant, being a destitute wife, would be put to inconvenience for travelling 54 kms from her residence which is situated at village Gopalwas, Tehsil Loharu, District Bhiwani to Hisar.

(3.) In the application, bald allegation to kill the applicant-wife has also been made on the ground that respondent-husband has threatened to kill the applicant when she will come to attend the Court proceedings at Hisar. Apart from that allegation, there is nothing on record to show that respondent-husband ever threatened the wife. On the contrary, perusal of the petition under Section 13 of the Hindu Marriage Act instituted by the respondent-husband reveals that husband has reproduced the detailed transcript between the wife and his mother-in-law, where allegedly they are having some conversation to kill the respondent-husband. Be that as it may, it is not for this Court to go into these allegations made against husband-wife and are left open to be decided by the competent court.