Lata Sedha & ANR. Vs. Deepak Sedha [2009] INSC 1201 (13 July 2009)

Judgment

CRIMINAL ORIGINAL JURISDICTION TRANSFER PETITION (CRL.) NOS.348-349 OF 2007 LATA SEDHA & ANR. Petitioner(s) VERSUS DEEPAK SEDHA. Respondent(s)

ORDER

Heard both sides.

The respondent has filed a criminal complaint against the petitioner before the C.J.M.Court at Panchkula, Haryana. The petitioner-wife is now staying at Delhi and she contends that she is not in a position to contest the case at Panchkula in Haryana. In view of the said circumstances, the Criminal Complaint No.1335-A of 2003 & 1382 of the C.J.M.Court at Panchkula (Haryana) to C.J.M.Court at Rohini District, Delhi.

The transfer petition is allowed accordingly.

C.J.M.Court at Panchukula is directed to transfer all the records to the C.J.M.Court at Rohini District, Delhi.

..............CJI. (K.G.BALAKRISHNAN)

................J.(P.SATHASIVAM)

................J.(J.M.PANCHAL)

NEW DELHI;

13TH JULY, 2009.

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