Viral V. Dhulia Vs. Virag R. Dhulia & Ors.

[Transfer Petition (CRL.) No.39 of 2012]

O R D E R

1. This Transfer Petition is filed under Section 406 of the Code of Criminal Procedure for transfer of Criminal Case No.23074/2007 filed under Section 498-A of the Indian Penal Code, 1860 and under Sections 3 and4 of the Dowry Prohibition Act, titled Smt. Viral V. Dhulia Vs. Virag R. Dhulia and Ors., pending on the file of Xth Additional Chief Metropolitan Magistrate, Bangalore to the Court of Additional Chief Metropolitan Magistrate, Kolkata.

2. We have heard the learned counsel for the parties to the lis.

3. After hearing learned counsel for the parties to the lis, we are of the opinion that the Transfer Petition, having no merit, deserves to be dismissed and is dismissed as such.

Ordered accordingly.

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

.......................J. (CHANDRAMAULI KR. PRASAD)

NEW DELHI;

9TH JULY, 2012

ITEM NO.59 COURT NO.8 SECTION XVIA

S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS

Viral V Dhulia Vs. Virag R Dhulia & Ors.

[Transfer Petition (Crl.) No(S). 39 pf 2012]

(With appln(s) for stay and office report)

Date: 09/07/2012

This Petition was called on for hearing today.

CORAM :

HON'BLE MR. JUSTICE H.L. DATTU

HON'BLE MR. JUSTICE CHANDRAMAULI KR. PRASAD

For Petitioner(s)

Mr. Balaji Srinivasan, Adv.

Ms.Jakriti S.Jadeja,

Adv. Mr.K.Vijay Kumar, Adv.

For Respondent(s)

Mr.Mahesh Tiwari,

Adv. Mr.Bishnu Tiwari, Adv.

For Dr. Kailash Chand,Adv.

UPON hearing counsel the Court made the following

O R D E R

The Transfer Petition is dismissed, in terms of the signed order.

Court Master

Court Master

G.V.Ramana

Vinod Kulvi

(signed order is placed on the file)

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