(1.) Since these transfer criminal petitions arise out of the same parties, they are being disposed of by this common order.
(2.) These transfer criminal petitions are filed by the petitioner-wife to withdraw D.V.C.No.1123 of 2018 on the file of IV Special Judicial Magistrate of First Class (Excise) at Karimnagar, and transfer the same to the Metropolitan Magistrate Courts at Nampally, Hyderabad or to any other Magistrate's Courts at Hyderabad; and to withdraw M.C.No.1124 of 2018 pending on the file of IV Special Judicial Magistrate of First Class (Excise) at Karimnagar, and transfer the same to the Metropolitan Magistrate Courts at Nampally, Hyderabad or to any other Family Court at Hyderabad.
(3.) Learned counsel for the petitioner, Mr C. Hari Preeth, submits that as the respondent-husband is working at Hyderabad and as both the parties are residing at Hyderabad, it would be convenient to both parties if the matters are transferred from Karimnagar to Hyderabad.