Full Judgment Text
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL ORIGINAL JURISDICTION
Transfer Petition(s)(Criminal) No(s). 153/2021
S.M. Shoba Petitioner (s)
Versus
The Inspector of Police & Ors. Respondent (s)
WITH
Transfer Petition(s)(Criminal) No(s). 161/2021
S.M. Shoba Petitioner(s)
VERSUS
Saravanan Babu & Ors. Respondent(s)
O R D E R
VIKRAM NATH, J .
1. Transfer Petition (Crl.)No.153 of 2021 is filed by the
petitioner under Section 406 of the Code of Criminal
Procedure, 1973 read with Order XXXIX Rule 1 of the
Signature Not Verified
Digitally signed by
NIRMALA NEGI
Date: 2022.06.15
16:24:09 IST
Reason:
Supreme Court Rules, 2013 seeking transfer of Criminal
proceedings being C.C.No.631 of 2014, titled as the
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Inspector of Police, All Women’s Police Station, Madurai
South vs. Saravanan Babu & Ors., pending before the
Additional Magistrate of the Mahila Court, Madurai, State
of Tamil Nadu to the competent Judicial Magistrate Court
at Bangalore, State of Karnataka.
2. Transfer Petition (Crl.)No.161 of 2021 is filed by the
petitioner under Section 406 of the Code of Criminal
Procedure, 1973 read with Order XXXIX Rule 1 of the
Supreme Court Rules, 2013 seeking transfer of
Crl.M.P.No.252 of 2014, titled as S.M.Shoba vs.
Saravanan Babu & Ors., under Section 12 of the
Protection of Women from Domestic Violence Act, 2005,
pending before the Judicial Magistrate Court (Mahila
Court), Madurai, State of Tamil Nadu to the competent
Judicial Magistrate Court at Bangalore, State of
Karnataka.
3. Heard the learned Counsel for parties at length.
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4. In my opinion, it won’t be appropriate at this stage to
deal with respective arguments and record findings, as it
may ultimately affect the parties and their pending
litigations. However, on an overall conspectus of facts
and circumstances of the cases, the Transfer Petitions,
being bereft of merit, are liable to be dismissed.
5. Both the Transfer Petitions are accordingly
dismissed.
……………………………….J.
(VIKRAM NATH)
NEW DELHI;
JUNE 15, 2022