Sri Suresh Prasad Singh vs Smt. Sunita Singh
2022 Latest Caselaw 7339 Cal

Form J(1)       IN THE HIGH COURT AT CALCUTTA
                   Criminal Revisional Jurisdiction
                               Appellate Side


Present :
The Hon'ble Justice Bibek Chaudhuri


                         CRR 625 of 2022



                         Sri Suresh Prasad Singh
                                   Vs.
                            Smt. Sunita Singh


      Mr. P. N. Mishra
                          ...for the opposite party


Item No.07


Heard & Judgment on:           03.11.2022


Bibek Chaudhuri, J.

The petitioner is the husband of the opposite party. The

opposite party has filed an application under the Protection of

Women against Domestic Violence Act praying for maintenance

and other reliefs and the said proceeding is pending before the

learned Judicial Magistrate, First Court at Howrah.

The petitioner has filed the instant revision praying for

transferring the said proceeding being Misc. Case No.382 of

2019 to the First Court of the learned Judicial Magistrate at

Barrackpore on the ground that he is a resident of Jagatddal

within Barrackpore sub-division.

The petitioner is not represented by his learned advocate.

I have heard the learned advocate for the opposite party.

Having heard the learned advocate for the opposite party

and on careful perusal of the averment made in the revisional

application, I do not find any merit which may inspire this Court

to allow the prayer made by the petitioner in the instant

revision.

Accordingly, the revisional application is dismissed on

merit.

(Bibek Chaudhuri, J.)