JUDGEMENT
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(1.)Heard learned counsel appearing for the petitioner.
(2.)The learned counsel appearing for the respondent states that he has no objection for passing an order of transfer as prayed for.
(3.)The Learned counsel appearing for the respondent states that even the petition under Sec. 125 of the Code of Criminal Procedure, 1973 ( "the Code " for short) filed by the petitioner which is pending in the Court of the Learned Chief Judicial Magistrate at Barasat Court, 24 Paragana be transferred to the Family Court where the case subject matter of this petition which is sought to be transferred is pending. As a Family Court will have jurisdiction to try a petition under Sec. 125 of the Code, the aforesaid prayer deserves to be accepted.
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