Full Judgment Text
TP(Crl) No. 333 of 2010
1
IN THE SUPREME COURT OF INDIA
CRIMINAL ORIGINAL JURISDICTION
TRANSFER PETITION (CRL.) NO. 333 OF 2010
POONAM BANSAL ..... PETITIONER
VERSUS
STATE & ORS. ..... RESPONDENTS
O R D E R
1. We have heard the learned counsel for the
parties.
2. Considering the facts and circumstances of the
case, we are fully satisfied that this is a fit case
for transfer.
3. We direct that Case No. 525/2005 arising out of
FIR NO. 145/2005 u/S 498-A/406/34 IPC P.S. City Rohtak
pending before the Civil Judge, Senior Division and
Additional CJMIC, Rohtak, Haryana entitled Poonam
Bansal v. State of Haryana be transferred to a court
of competent jurisdiction at Delhi.
4. The Civil Judge at Rohtak is directed to
transmit the records pertaining to this case to the
TP(Crl) No. 333 of 2010
2
Sessions Judge, Delhi. Parties shall appear before
the Sessions Judge, Delhi with a copy of this order on
th
the 17 March, 2011 who 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.