(1.) This judgment shall dispose of both the aforesaid petitions.
(2.) The Transfer petition i.e.CRM-M No.29869 of 2015 has been filed under Section 407 read with Section 482 of the Code of Criminal Procedure (for short 'Cr.P.C.') for transferring of case i.e.Case type: MNT- 125/98/2014, date of registration 21.11.2014 registered under Section 125 Cr.P.C., filed by the petitioner from Fazilka to the Court of competent jurisdiction at Malout, whereas, the second Transfer petition i.e.CRM-M No.29870 of 2015 is for transfer of the complaint i.e. COMA/42/2014 date of registration 28.11.2014 registered under Section 12 of Protection of Women from Domestic Violence Act, 2005, filed by the petitioner from Fazilka to the Court of competent jurisdiction at Malout.
(3.) It is contended that the petitioner is living with her four years old daughter at the parental home at Malout, District Fazilka. There is nobody to accompany her to attend the court at Fazilka as her parents are old and infirm. The respondent is not paying anything for their maintenance. In these circumstances, it is very difficult for the petitioner to attend the Court at Fazilka.