JAGBACHAN SINGH Vs. SUKHMINDER KAUR

JUDGEMENT

(1.) JAGBACHAN Singh, the husband, has moved the present petition that an application under Section 125 of the Code of Criminal Procedure, instituted by his wife Sukhminder Kaur, and pending at Jagraon, be transferred to Chandigarh because the husband apprehends danger if he goes to Jagraon, Sub -Division, where the wife resides.

(2.) IT is not deemed appropriate to compel the wife to come to Chandigarh for pursuing her petition for maintenance. However, in the circumstances of the case, after hearing the learned counsel for the parties, it is ordered that the petitioner under Section 125 of the Code of Criminal Procedure pending at Jagraon, is transferred to the Court of Chief Judicial Magistrate, Ludhiana where the parties shall appear on 22.2.1993. The Courts concerned at Jagraon and Ludhiana be also informed. This Criminal Misc. stands disposed of. Petitions disposed of.