(1.) This application has been filed under Section 24 of the Civil Procedure Code, 1908 for transfer of Original Suit no.57/2018 pending in the court of learned Addl. Principal Judge, Addl. Family Court, Dhanbad to the court of learned Principal Judge, Family Court, Ranchi.
(2.) Having heard learned counsel for both the sides it is not disputed that the petitioner has filed Mahila P.S.Case no.11 of 2018 corresponding to G.R.No.1521/2018 under Section 498A and other allied Sections against the O.P. which is pending in the court of learned Judicial Magistrate, Ist Class, Ranchi. That the petitioner has also filed a case under Section 125 Cr.P.C for the maintenance in the court of Principal Judge, Family Court, Ranchi.
(3.) Learned counsel for the O.P. has not controverted the aforesaid fact and submitted that the O.P. has filed anticipatory bail application under Section 498A I.P.C. in the court at Ranchi.