PINKY Vs. SURENDRA KUMAR

JUDGEMENT

(1.) This transfer application has been filed by the petitioner seeking transfer of matrimonial proceedings pending before the Court of Addl. District Judge, Camp Court Nasirabad to the Court of Addl. District Judge, Bali, District Pali.

(2.) It is inter alia indicated in the application that the parties entered into wedlock on 12/5/2019 at Falna, District Pali. Allegations have been made regarding maltreatment and physical torture, based on which, FIR was lodged by the petitioner at Police Station Falna, District Pali.

(3.) After the investigation, the police has filed charge-sheet under provisions of Sec. 498-A and 406 IPC. Cognizance has been taken and matter is fixed for arguments on the charges.Further submissions have been made that the petitioner has initiated proceedings under Sec. 125 Cr.P.C, which are pending before the ACJM, Bali, District Pali.