Gurdial Singh Chaina
& ANR. Vs. Manoranjan Sondhi & ANR. [2009] INSC 76 (16 January 2009)
Judgment
CRIMINAL ORIGINAL
JURISDICTION TRANSFER PETITION (CRL.) NO.318 OF 2008 VERSUS O R D E R This is a
petition for transfer of Complaint Case No.33/2008 titled Manoranjan Sondhi
vs.Nahar Singh and another, pending in the Court of Judicial Magistrate,
Mawana, Meerut, U.P. to the Court of Metropolitan Magistrate, Tees Hazari,
Delhi for trial along with State Criminal counsel for the parties and after
going through the averments made in the petition and considering the age of the
petitioners, we are of the view that Complaint Case No.33/2008 titled
Manoranjan Sondhi vs.Nahar Singh and another, pending in the Court of Judicial
Magistrate, Mawana, Meerut, U.P. be transferred to the Court of Metropolitan
Magistrate, Tees Hazari, Delhi for trial along with accordingly. The Transfer
Petition is allowed.
The records of the
case be transmitted to the Court of Metropolitan Magistrate, Tees Hazari, Delhi
at an early date.
...................J.
( TARUN CHATTERJEE )
...................J.
( H.L.DATTU )
NEW
DELHI;
JANUARY
16, 2009.
Back
Pages: 1 2