Naresh Gupta & ANR. Vs. Sarika Jajodia [2009] INSC 1036 (12 May 2009)

Judgment

CRIMINAL ORIGINAL JURISDICTION TRANSFER PETITION (CRL.) NO.497 OF 2008 VERSUS O R D E R In spite of service of notice, no one has entered appearance on behalf of the sole respondent.

Gupta & Anr. filed by the respondent in the Court of Chief Judicial Magistrate, Dimapur, Nagaland to the Court of Chief Metropolitan Magistrate, Delhi as the only question raised for such transfer is that the Court of Chief Judicial Magistrate, Dimapur, Nagaland has no jurisdiction to try the alleged offence committed by the parties. However, the question of jurisdiction may be raised by the petitioners before the concerned court which may decide at an early date preferably within four months from the date of communication of this Order. The Transfer Petition is disposed of accordingly.

...................J. ( TARUN CHATTERJEE )

...................J. ( H.L.DATTU )

NEW DELHI;

MAY 12, 2009.

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