Poonam Bansal & Ors. Vs. Mohinder Singh Verma

[Transfer Petition (Crl.) No. 60 of 2011]

1. Though this transfer petition has been listed today for preliminary hearing, in view of the orders passed in Transfer Petition (Crl.) No. 333 of 2010, we are not inclined to issue notice as the parties involved are the same and we are fully satisfied that this is a fit case for transfer.

2. We direct that C.C No. 31/09 u/S 341/323/506/34 IPC pending in the District Court at Rohtak, Haryana be transferred to a court of competent jurisdiction at Delhi.

3. The District Court, Rohtak is directed to transmit the records pertaining to this case to the Sessions Judge, Delhi.

4. The parties shall appear before the Sessions Judge, Delhi with a copy of this order on the 17th March, 2011 and the Sessions Judge shall assign the same for disposal to a competent court.

5. The Transfer Petition is disposed of in the above terms.

.................J. [Harjit Singh Bedi]

.................J. [Chandramauli Kr. Prasad]

New Delhi

February 22, 2011.

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