ASHA DALI Vs. VED PRAKESH

JUDGEMENT

(1.) Despite service none has appeared for the respondent and accordingly, he is set ex parte. This Court is left with no other option but to consider this petition on its own merits and the same is taken up today for final consideration.

(2.) The instant petition has been filed by the petitioners seeking transfer of the case titled "Asha Dali and ors. vs. Ved Prakesh" under Sec. 489 Cr.P.C. pending in the court of learned Chief Judicial Magistrate, Doda to any court of competent jurisdiction at Jammu.

(3.) It is contended in the petition that the petitioner No. 1 is the wife and the petitioner Nos. 2 to 4 are the children of the respondent. It is averred that the marriage between the petitioner No. 1 and the respondent has been solemnized in the year 1985 and out of the said wedlock petitioner Nos. 2 to 4 have been born. It is further averred that the petitioner is serving in IRP as Head Constable.