(1.) By this petition, the petitioner seeks transfer of criminal complaint bearing no. COMI/53/2016, instituted on 09.04.2018, stated to be pending before the learned JMIC Sonepat, alleging therein the commission of offences punishable under Sections 195-A, 420, 452, 467, 468, 471, 506 and 120-B IPC, on the ground that the respondent is a member of the Juvenile Justice Board at Sonepat, and therefore the chances of the judgment being clouded, cannot be ruled out.
(2.) Upon notice issued, Mr. Rajesh Malik, learned counsel for the respondent, has appeared and today has filed a reply to the petition, and has further submitted that earlier also the petitioner had filed Transfer Application 181 of 2013, seeking transfer of the divorce petition filed by her husband, who is stated to be the son of the present respondent, on the same grounds; with that petition having been dismissed by this Court, vide its order dated 26.03.2016, a copy of which has been annexed as Annexure R-1 with the reply.
(3.) He further submits that as would be discerned from the said order of this Court, in that case the petitioner had stated that her father was 75 years old, residing at Rohtak, and therefore he could not travel to Sonepat as he was suffering from various ailments. However, in the present petition, which has been filed about 05 years later, it has been stated that the petitioners' father is aged 70 years old. He therefore submits that the petitioner is only trying to mislead this Court.