- (1.) These two revisional applications under Section 407 of Cr.P.C. have been filed by the petitioner praying for transfer of Misc. case No. 69 of 2003 and G.R. Case No. 222/2003 from the Court of learned SDJM, Arambag, Hooghly, to the Court of learned Additional Chief Judicial Magistrate, Sealdah.
(2.) As both the revisional applications are concerning same point, I like to dispose of both the revisional applications by this common judgment.
(3.) Learned Advocate for the petitioner contended that wife is the petitioner and petitioner was married with opposite party on 5.4.2000 under Special Marriage Act. The petitioner's father's house is in village Samantakhanda within P.S. Goghat, District Hooghly and the opposite party is a resident of Arambag. As the husband started torture after marriage demanding dowry and drove her out, the petitioner has filed two criminal cases; one under Section 125 of Cr.P.C. claiming maintenance and the other under Section 498A of I.P.C. for torture on her demanding dowry. The husband, opposite party, is threatening her to withdraw both the cases. She is now residing at Rajendralal Mitra Road in the city of Calcutta and it would be difficult for her to go to Arambag Court to attain dates of cases. Hence, these two applications for transfer of the aforesaid cases from Court of Arambag to the Court of Sealdah.;