Punjab-Haryana High Court
Sheela Devi & Ors vs Rajbir on 1 December, 2016
Author: Ritu Bahri
Bench: Ritu Bahri
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
-.-
CRM-M No.1493 of 2016
Date of Decision: 01.12.2016
Smt. Sheela Devi & Ors. ...Petitioners
Vs.
Rajbir ..Respondent
CORAM: HON'BLE MS. JUSTICE RITU BAHRI
Present: Mr. Mohit Rathee, Advocate, for the petitioners.
None for the respondent.
Ritu Bahri, J. (Oral)
Instant petition has been filed for tranfer of petition under Section 12 of Protection of Women from Domestic Violence Act, 2005, from the Court of Gohana to District Courts Rohtak.
Learned counsel for the petitioners has referred to Annexure P/10, whereby Crl. Misc.M-34975 of 2015 filed for transfer of petition under Section 125 Cr.P.C from District Courts Sonipat to District Courts Rohtak, was allowed vide order dated 11.12.2015.
No one has put in appearance on behalf of the respondent, despite service.
A perusal of order dated 11.12.2015 (Annexure P/10) shows that while allowing the above said criminal miscellaneous, it has been taken into consideration that petitioner no.1 has to go alone from her village by leaving her minor children alone at home and there is no male member to accompany her.
In view of the above, the present petition is allowed and petition under Section 12 of Protection of Women from Domestic Violence Act, 2005, is transferred from the Court of Gohana to District Courts Rohtak December 01, 2016 (RITU BAHRI) tripti JUDGE For Subsequent orders see CRM-20869-2016 1 of 1 ::: Downloaded on - 03-12-2016 16:54:46 :::