Tripat Singh and others vs Manjit Singh

Ranjit Singh

The matrimonial dispute has led to filing of certain cases against the family of respondent at Ferozepur. Respondent-Manjit Singh, thereafter has filed this complaint before the Court at Baba Bakala alleging offences under Sections 452, 323, 506, 379, 382, 427, 148 and 149 IPC. The prayer, accordingly, is made for transferring this complaint for trial to Ferozepur as it would be convenient for the witnesses as well as the parties. Counsel appearing for the respondent, however, has opposed this prayer on the ground that merely because some cases are pending at the Ferozepur would not be a valid ground to transfer of case, which is filed at Baba Bakala as incident has taken place under the territorial jurisdiction of courts at Baba Bakala.

Since this issue arises out of matrimonial dispute, it would be appropriate, if all the cases are tried at same place. They would somehow or the other are inter-linked. Since three cases are pending at Ferozepur and the family of the respondent is required to appear in such cases at Ferozepur, it would be appropriate to transfer this compliant as well to Ferozepur for the convenience of the parties. The present case apparently is the off-shoot of matrimonial litigation. Chances of this case being lodged at Baba Bakala to force the family of the wife to come to some terms cannot be ruled out.

Accordingly, the prayer made in the present petition is allowed. Complaint case titled as Manjit Singh versus Tripat Singh and others dated 15.09.2009, Annexure P-4) pending before the Sub Divisional Magistrate, Baba Bakala, District Amritsar is transferred to the Court of competent jurisdiction at Ferozepur.