RUVAIT LONE Vs. HUMAIRA WADERA

JUDGEMENT

(1.) The petitioner has challenged interim order dtd. 2/8/2022 passed by learned 4th Additional Sessions Judge, Srinagar, whereby the learned Sessions Judge has, in a revision petition against order dtd. 25/7/2022 passed by learned Chief Judicial Magistrate, Srinagar, directed that the said order be kept in abeyance.

(2.) Heard learned counsel for the petitioner and perused the material on record.

(3.) It appears that the petitioner had filed a transfer application before the learned Chief Judicial Magistrate, Srinagar, seeking transfer of proceedings under the provisions of Protection of Women from Domestic Violence Act, pending before the Court of Judicial Magistrate, 1st Class (Judge Small Causes), Srinagar, to any other court of competent jurisdiction. The learned Chief Judicial Magistrate, vide order dtd. 25/7/2022, allowed the application and directed that the aforesaid proceedings be transferred to the Court of learned Forest Magistrate, Srinagar.