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.
