Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL ORIGINAL JURISDICTION
TRANSFER PETITION (CRL. )NO.89/2007
Afroz Jahan & Ors. …..Petitioners
Vs.
State of Bihar & Anr. ……Respondents
O R D E R
1.
This Transfer Petition had initially been filed by the wife
Afroz Jahan, seeking the transfer of several cases
pending in the State of Bihar inter-se the parties or their
relatives from Bihar to the Union Territory of
Chandigarh. During the course of the litigation, the
parties have compromised their disputes as evidenced
th
from the agreement Annexure P.19 dated 15 January
2008 and it has been agreed, inter-alia, that the cases
2
filed by the parties against each other or each other’s
relatives shall be withdrawn or quashed as the case may
be. Details of the case have been mentioned in the
aforesaid document and they are as under:
“Cases filed by the respondent-husband,
Sufyanullah Khan:
1. Criminal Complaint Case No.834-C of 2005,
dated 28.9.2005 (State of Bihar vs. Firoz Khan &
Ors.) pending in the Court at Jamui (Bihar),
which resulted into registration of FIR
No.226/05, dated 20.11.2005, under Sections
323,341,324,452,307,504,34 and 27 of Arms Act
at Police Station Sikandra-Chander Deep,
District Jamui (Bihar ).
2. Criminal Complaint Case No.553-C/2005, dated
12.7.2005 under Sections 323/341/392 etc. IPC
pending in the Court at Jamui(Bihar).
Case filed by Afroz Jahan, the petitioner-wife:
1. Criminal Complaint No.6/2005 under Sections
498-A/406 etc. which is pending in the Court at
Chandigarh.”
2. In view of the undertaking of the parties to settle their
disputes and to withdraw the proceedings against each
other, we direct that all the aforesaid matters would be
3
deemed to be withdrawn to this Court under Article 142 of
the Constitution of India in the interest of justice and shall
be deemed to have been quashed. No other order is called
for in this matter. The petition is disposed of in the above
terms.
…………………………………J.
(Tarun Chatterjee )
…………………………………J.
(Harjit Singh Bedi )
New Delhi,
Dt. March 12, 2008