ZAHIDA Vs. ABDUL GAFFAR

JUDGEMENT

(1.) The petitioner has preferred this transfer application under Sec. 24 CPC arising out matrimonial dispute.

(2.) Counsel for the petitioner submits that proceedings arising out of FIR No.13/2016 lodged at P.S. Mahila, Churu for offence under Sec.s 498-A, 406 and 494 IPC; proceedings for dissolution of marriage ( Talaque ) under Sec. 2(2)(4)(8) of the Muslim Divorce Act, 1939 and proceedings under Sec. 125 Cr. P.C., for grant of maintenance are pending at Churu. Counsel for the petitioner has further raised safety concern of the petitioner while attending Court proceedings.

(3.) Learned counsel for the petitioner has placed reliance on Pratibha Kumari vs. Mukesh Kumar Singh, 2014 1 DMC 546 (SC) and Asma Parveen vs. Javed Bhati,2018 2 DNJ 752 (Raj.).