Full Judgment Text
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CASE NO.:
Transfer Petition (crl.) 172 of 2007
PETITIONER:
L.N.Agarwal
RESPONDENT:
Meerajuddin N.Patel etc. etc
DATE OF JUDGMENT: 24/03/2008
BENCH:
ASHOK BHAN & DALVEER BHANDARI
JUDGMENT:
JUDGMENT
O R D E R
TRANSFER PETITION(CRL.) NO.172 OF 2007
These Transfer Petitions have been filed under Section 406 Cr.P.C. seeking transfer
of
three cases (i) FIR No. 157/2006 dated 31.10.2006 titled Meerajuddin N.Patel vs. L.N.Agarwal
,
pending in the Court of the Principal Chief Judicial Magistrate, Bidar, Karnataka (ii) FIR N
o.
67/03 titled L.N.Agarwal vs. Meerajuddin N.Patel & Anr., pending in the court of the Judicia
l
Magistrate, First Class, Humnabad as CC No.74/2003 and (iii) Criminal Complaint Case No. 762
/03
titled L.N.Agarwal vs. Meerajuddin N. Patel pending in the court of Judicial Magistrate, Fir
st Class,
Humnabad, District Bidar, Karnataka from Karnataka to any other State.
State of Karnataka has not filed counter affidavit despite time.
Having heard learned counsel for the parties and having gone through the transfer pe
tition and
counter affidavit, we deem it appropriate to transfer the aforesaid cases from the State of
Karnataka
to Hyderabad, Andhra Pradesh.
TRANSFER PETITION (CRL.) NO.172 OF 2007
-2-
We order accordingly.
The District Judge, Bidar (Karnataka) is directed to transmit forthwith the entire r
ecord
relating to the aforesaid three cases to the District Judge, Hyderabad(Andhra Pradesh), who
on
receipt of the same may assign these cases to a court of competent jurisdiction and dispose
them of
together.
The Transfer Petition is allowed accordingly.