Varsha Rohit Borawade vs Rohit Sahadeo Borawade
2018 Latest Caselaw 1236 Bom

                                       1

              IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                         BENCH AT AURANGABAD

                 MISC. CIVIL APPLICATION NO. 150 OF 2018

                           VARSHA ROHIT BORAWADE
                                   VERSUS
                          ROHIT SAHADEO BORAWADE

                  Advocate for Applicant : Mr. S.G. Kawade.

                                      CORAM : RAVINDRA V. GHUGE, J.

                                      Dated    : 25th September, 2018.


 PER COURT :

1. The applicant prays for transferring Marriage Petition No.

578/2018, from the Court of the learned Joint Civil Judge, Senior

Division, (24th Court) in Pune, to the Court of the Joint Civil Judge,

Senior Division, Beed. The said petition has filed by the

respondent/husband.

2. It is submitted that in less than two years of the marriage of

the applicant on 23/01/2014, she was driven out of her marital

home pursuant to a demand for dowry and after being ill treated

and harassed by the husband and his family members. She has

preferred a complaint to the Women's Grievance Redressal Cell in

the office of Superintendent of Police, Beed, on 06/06/2017. She

has filed a complaint bearing No. 303/2017, under Section 498-A,

323, 504 read with 34 of the Indian Penal Code, at the Shivaji

Nagar, Police Station, Beed,on 14/09/2017. She has also initiated

Miscellaneous Criminal Application No. 1342/2017, under Section

125 of Code of Criminal Procedure and has also filed

Miscellaneous Criminal Application No. 1390/2017, under Section

12 of the Protection of Women from Domestic Violence Act, 2005.

The respondent/husband attends these two Court proceedings in

Beed.

3. The applicant is 21 years of age. An adult member of the

family has to accompany her for attending the Court proceedings

at Pune, which requires an over night journey. Reliance is placed

upon the following judgments in support of the prayer for

transferring the proceedings :

1. Sumita Singh Vs. Kumar Sanjay and another[2001(10) SCC 41]

2. Mona Aresh Goel Vs. Aresh Satya Goel [2000 (9) SCC 255]

3. Ravinder Kaur Vs. Hitinder Singh [AIR 2000 SC 2403 (2)]

4. Renu Gautam Vs. Vinod Gautam [AIR 2000 SC 3405 (1)]

5. Shila Nitin Rajure Alis Shila Devarao Vatwale Vs. Nitin

Marotiappa Rajure [Order dated 09/01/2018 passed by this Court

in MCA No. 184/2017].

4. Issue notice to the respondents, returnable on 30/10/2018.

Until the returnable date, the concerned Court shall adjourn

Marriage Petition No. 578/2018.

5. Copy of the application paper book shall be supplied for

issuance of notice on/or before 03/10/2018, failing which this

application shall stand rejected without reference to the Court on

04/10/2018.

( RAVINDRA V. GHUGE, J. )

S.P.C.