KANCHANA DEVI Vs. DEVINDER ANAND & OTHERS

JUDGEMENT

(1.) Parties are present in person in Court. Learned counsel for respondents No.1 and 2 submits that respondent No.1 is willing to sit across the table and discuss the matter with the petitioner. However, petitioner, who is present in person submits that she is not interested in having the matter amicably resolved.

(2.) Accordingly matter has been heard on merit itself. Prayer made in this petition is for transfer of Criminal Proceedings initiated at the instance of the petitioner against respondents No.1 and 2 under Section 12 of the Protection of Women from Domestic Violence Act, 2005 (hereinafter referred to as the Act) DV Case No.22 of 2018, titled as Kanchana Devi vs. Devinder Anand etc., pending in the Court of learned Chief Judicial Magistrate, Chamba, District Chamba, H.P. to the Court of learned Chief Judicial Magistrate, Kangra at Dharamshala, H.P. The ground taken in the present petition is that as no interim relief was granted in favour of the petitioner by the Court at Chamba, therefore, case be transferred to Dharamshala.

(3.) Having heard learned counsel for the parties and having perused the record, in my considered view this petition cannot be allowed.