ARUN BHANSALI,J. - (1.) This transfer petition has been filed by the wife seeking transfer of proceedings pending before the Addl. District Judge No.1, Barmer to the Family Court No.1, Jodhpur.
(2.) It is inter alia submitted that the petitioner lodged a FIR under Section 498A and 406 IPC and also initiated proceedings under the Protection of Women from Domestic Violence Act, 2005 ('the Act, 2005) and, thereafter, the respondent initiated proceedings under Section 9 of the Hindu Marriage Act, 1955 at Barmer.
(3.) It is submitted that since the proceedings initiated by the petitioner are already pending at Jodhpur, there is no reason for the respondent to have initiated proceedings at Barmer so as to harass the petitioner.;