JYOTI Vs. RAHUL SINGH

JUDGEMENT

(1.) These are three cases, filed in a matrimonial dispute between Jyoti and Rahul Singh. TA-213-2024 has been filed by the applicant-Jyoti, for seeking transfer of the petition under Sec. 13 of the Hindu Marriage Act i.e. DMC/1391/2023, titled 'Rahul Singh vs. Jyoti', filed by the respondent-Rahul Singh, pending in the Family Court, Hisar and she seeks transfer of the same to the Court of competent jurisdiction at Bhiwani. CRM-M-20735-2024 and CRM-M-6457-2025 have been filed by the petitioner-Rahul @ Rahul Singh, thereby seeking transfer of the petition under Sec. 125 Cr.P.C. i.e. MNT-125/43/2024 and the complaint under Sec. 12 of the Protection of Women from Domestic Violence Act i.e. COMA/20/2024, respectively, filed by the respondent-Jyoti. Both the said cases are pending in the Courts at Bhiwani and he seeks transfer of the same, to the Court of competent jurisdiction at Hisar.

(2.) In pursuance of the notice issued, respective respondents made appearance through counsel. Reply has been filed by Rahul-husband, in TA-213-2024. However, in the other petitions, filed at the instance of Rahul, counsel for the wife-Jyoti, had given a statement that the contents of the TA-213-2024, be considered as her reply, for the purpose of disposal of CRM-M-20735-2024 and CRM-M-6457-2025.

(3.) Counsel for the parties heard.