Rahul Chaturvedi, J. - (1.) Heard Shri Dharampal Singh, learned Senior Advocate, assisted by Sri Virendra Singh, learned counsels for the applicants, Shri Anoop Trivedi, learned Senior Counsel for the opposite party and learned A.G.A. representing State at length and perused the records.
(2.) There are two connected transfer applications, bearing Transfer Application No.225 of 2018 and 226 of 2018 between the same parties and thus for the sake of convenience, both the aforesaid transfer applications are being decided by one and common judgment.
(3.) By means of Criminal Misc. Transfer Application No. 225/2018, the applicant, Amit Kumar Patel, sought transfer of Case No.448/2016 (Smt. Manisha Patel Vs. Amit Kumar Patel) under Section 12 of the Protection of Women from Domestic Violence Act, 2005, pending in the court of Judicial Magistrate, Pilibhit to some competent court of judgeship of District Rampur, whereas by means of Criminal Misc. Transfer Application No. 226 of 2018, the said applicant, Amit Kumar Patel has sought transfer of Case No. 63/2016 (Smt. Manisha Patel and another Vs. Amit Kumar Patel) under Section 125 Cr.P.C. pending in the court of Principal Judge, Family Court, Pilibhit to the judge of competent jurisdiction in the judgeship at Rampur, keeping in view that Divorce Petition no. 630/2015 is also being tried before the same judge by the order of High Court dated 20.4.2018.;