Full Judgment Text
IN THE SUPREME COURT OF INDIA
CRIMINAL ORIGINAL JURISDICTION
TRANSFER PETITION(Crl.)NOs.151 OF 2007
NIDHI JACHIN
... Petitioner(s)
Versus
JACHIN KRISHNA & ORS. ... Respondent(s)
WITH T.P.(C) NO. 353 of 2007
O R D E R
We have heard learned counsel for the respective parties in respect of the
two transfer petitions.
There is no dispute that the petitioner is employed in a transferable job,
which may entail her to be transferred to any part of the country. All the four cases
in respect of which two transfer petitions have been filed, have been instituted in
NOIDA (U.P.). In the event, the petitioner is transferred anywhere else from
Dehradun, it may lead to fresh applications for transfer.
We, therefore, see no reason to entertain the transfer petitions, which are
dismissed.
...................J.
(ALTAMAS KABIR)
...................J.
(CYRIAC JOSEPH)
New Delhi,
March 20, 2009.