Punjab-Haryana High Court
Anjana vs Sajan Kumar on 19 January, 2026
Author: Archana Puri
Bench: Archana Puri
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
249
TA-1306-2025 (O&M)
Date of Decision: January 19, 2026
Anjana
...Applicant
Versus
Sajjan Kumar
...Respondent
CORAM: HON'BLE MRS. JUSTICE ARCHANA PURI
Present: Mr.Yogesh Jangra, Advocate for
Mr.Ashwani Bhardwaj, Advocate
for the applicant.
Respondent proceeded against ex-parte.
****
ARCHANA PURI, J.
CM-20600-CII-2025 The present application has been filed for placing on record certified copies of Annexures P-1 to P-5.
In view of the averments made in the application, the same is allowed and Annexures P-1 to P-5 are taken on record. Main case Applicant-wife has filed the present application for seeking transfer of the petition under Section 13(1) of the Hindu Marriage Act, filed by respondent-husband, bearing No.DMC-64-2025, titled 'Sajjan Kumar vs. Anjana', pending in the Family Court Bhiwani, and she seeks transfer of the 1 of 3 ::: Downloaded on - 21-01-2026 05:08:56 ::: TA-1306-2025 same to the Court of competent jurisdiction at Hansi, District Hisar.
Counsel for the applicant heard.
At the very outset, it is submitted that marriage between the parties to the lis, had taken place on 06.02.2023. One son born from the said wedlock, who is about 1½ years old, is in the care and custody of the applicant. However, on account of matrimonial dispute, the parties are residing separate. The applicant is not having any source of earning. Even, she has filed the petition under Section 144 of the Bharatiya Nagarik Suraksha Sanhita, 2023, which is pending in the Courts at Hansi, at appearance stage. Also, she has filed the petition under Section 12 of the Protection of Women from Domestic Violence Act, which is also pending in the Courts at Hansi and the respondent is making appearance in the same. Besides the same, the respondent is also facing trial in the Courts at Hansi, relating to FIR bearing No.45 dated 29.05.2024, under sections 323, 406, 498-A and 506 IPC, got lodged by the applicant.
Furthermore, counsel for the applicant submits that FIR No.84 dated 09.03.2024 under Sections 323, 427, 506 and 34 IPC, was also registered at Police Station City, District Bhiwani, against the respondent and the trial relating to the same is going on, in the Courts at Bhiwani. However, the said trial is taken care of by the Public Prosecutor. The distance between the two places is stated to be about 50 kms.
In view of the submissions aforesaid, it is pertinent to mention that the son, who is about 1½ years, is in the care and custody of the applicant, who herself has no source of earning. Three other cases, arising from the matrimonial dispute, are already pending in the Courts at Hansi, 2 of 3 ::: Downloaded on - 21-01-2026 05:08:58 ::: TA-1306-2025 more particularly, the criminal case, wherein the respondent is required to make appearance, on each and every date of hearing.
In view of the aforesaid fact situation and above it, considering the fact about respondent having not come forward to resist the application, the transfer application is hereby allowed and the petition under Section 13(1) of the Hindu Marriage Act, filed by respondent-husband, bearing No.DMC-64-2025, titled 'Sajjan Kumar vs. Anjana', stands transferred from the Family Court, Bhiwani, to the Court of competent jurisdiction at Hansi, District Hisar. The requisite record of the aforesaid case be sent by the Family Court, Bhiwani, to the District and Sessions Judge, Hisar.
Learned District and Sessions Judge, Hisar, shall assign the said petition to the Family (Camp Court) Hansi. Even, the parties are directed to appear before the Family (Camp Court) Hansi, within a period of one month from today onwards.
January 19, 2026 (ARCHANA PURI)
Himanshu Vats JUDGE
Whether speaking/reasoned Yes
Whether reportable Yes/No
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