Full Judgment Text
1
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.2025 OF 2008
(@SPECIAL LEAVE PETITION (CRL.)NO.6308 OF 2008)
JAGDISH TYTLER Petitioner(s)
VERSUS
STATE OF PUNJAB & ANR. Respondent(s)
O R D E R
Leave granted.
By this appeal, the appellant seeks transfer of the Criminal Complaint
S.Harvinder Singh Phoolka Jagdish Tytler
NO.672/27.09.2004 titled as Vs. pending before
the Judicial Magistrate, 1st Class, Ludhiana, Punjab to a competent court of
jurisdiction in the State of Haryana.
Heard both sides.
nd
Learned counsel for the 2 respondent-complainant submits that he
has no objection to transfer the case to Delhi. Accordingly we order for transfer of
the Criminal Complaint No.672/27.09.2004, pending before the Judicial Magistrate,
st
1 Class, Ludhiana, Punjab to the Court of Chief Metropolitan Magistrate, Patiala
House, Delhi. The Chief Metropolitan Magistrate, Patiala House, Delhi shall try
the case himself or entrust the same to be tried by any court of competent
jurisdiction.
2
st
The Judicial Magistrate, 1 Class, Ludhiana, Punjab is directed to send
all the records to the Chief Metropolitan Magistrate, Patiala House, Delhi.
The appeal is disposed of accordingly. Consequently, CRLMP 18111/2008
is also disposed of.
Post CRLMP NO.20191/2008 for admission.
...............CJI.
(K.G. BALAKRISHNAN)
.................J.
(P. SATHASIVAM)
NEW DELHI;
12TH DECEMBER, 2008.