Allahabad High Court
Smt. Payal vs Harendra Singh on 16 November, 2022
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 6 Case :- TRANSFER APPLICATION (CIVIL) No. - 789 of 2022 Applicant :- Smt. Payal Opposite Party :- Harendra Singh Counsel for Applicant :- Anurag Yadav Hon'ble J.J. Munir,J.
Heard Mr. Abhishek Singh, Advocate holding brief of Mr. Anurag Yadav, learned Counsel for the applicant.
This transfer application has been moved, seeking transfer of Case No. 32 of 2018, Smt. Payal v. Harendra, under Section 125 Cr.P.C. from the Principal Judge, Family Court, Baghpat to the Family Court at Meerut.
Since the case sought to be transferred is a criminal case, the present transfer application is not maintainable.
The application, accordingly, stands rejected.
This order will not prevent the applicant in seeking such remedies for transfer as may be advised.
Order Date :- 16.11.2022 I. Batabyal