Sudhir Agarwal, J. - (1.) HEARD learned counsel for the applicant and perused the record.
(2.) THIS is an application filed under Section 407 Cr. P.C. seeking transfer of Misc. Case No. 26 of 2014, which is pending in Special Judge, Family Court, Gautambudh Nagar to Family Court, Meerut. It is submitted that another Case No. 516 of 2014, under Section 9 of Hindu Marriage Act filed by respondent no. 2 is pending in Family Court, Meerut and, therefore, aforesaid case should also be transferred to Meerut so that both matters can be decided together.
(3.) HOWEVER , both matter are civil proceedings. Therefore, application under Section 407 Cr. P.C. is not maintainable. Moreover transfer of a case cannot be made on mere asking.;