Full Judgment Text
TP(Crl) 60 of 2011
1
IN THE SUPREME COURT OF INDIA
CRIMINAL ORIGINAL JURISDICTION
TRANSFER PETITION (CRL.) NO. 60 OF 2011
POONAM BANSAL & ORS. ..... PETITIONERS
VERSUS
MOHINDER SINGH VERMA ..... RESPONDENT
O R D E R
1. Though this transfer petition has been listed
today for preliminary hearing, in view of the orders
passed in Transfer Petition (Crl.) No. 333 of 2010,
we are not inclined to issue notice as the parties
involved are the same and we are fully satisfied that
this is a fit case for transfer.
2. We direct that C.C No. 31/09 u/S 341/323/506/34
IPC pending in the District Court at Rohtak, Haryana be
transferred to a court of competent jurisdiction at
Delhi.
3. The District Court, Rohtak is directed to
transmit the records pertaining to this case to the
Sessions Judge, Delhi.
TP(Crl) 60 of 2011
2
4. The parties shall appear before the Sessions
th
Judge, Delhi with a copy of this order on the 17
March, 2011 and the Sessions Judge shall assign the
same for disposal to a competent court.
5. The Transfer Petition is disposed of in the
above terms.
...... ..................J
[HARJIT SINGH BEDI]
........................J
[CHANDRAMAULI KR. PRASAD]
NEW DELHI
FEBRUARY 22, 2011.