Full Judgment Text
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CASE NO.:
Transfer Case (crl.) 89 of 2007
PETITIONER:
Afroz Jahan & Ors.
RESPONDENT:
State of Bihar & Anr
DATE OF JUDGMENT: 12/03/2008
BENCH:
Tarun Chatterjee & Harjit Singh Bedi
JUDGMENT:
JUDGMENT
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 from the agreement Annexure P.19 dated 15th
January 2008 and it has been agreed, inter-alia, that the
cases filed by the parties against each other or each other\022s
relatives shall be withdrawn or quashed as the case may be.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:
\023Cases 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.\024
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 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withdrawn to this Court under Article 142 of the Constitution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.
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The petition is disposed of in the above terms.