Full Judgment Text
IN THE SUPREME COURT OF INDIA
CRIMINAL ORIGINAL JURISDICTION
TRANSFER PETITION (CRL.) NO.318 OF 2008
GURDIAL SINGH CHAINA & ANR. .....PETITIONER(S)
VERSUS
MANORANJAN SONDHI & ANR. .....RESPONDENT(S)
O R D E R
This is a petition for transfer of Complaint Case No.33/2008 titled Manoranjan
Sondhi vs.Nahar Singh and another, pending in the Court of Judicial Magistrate, Mawana, Meerut,
U.P. to the Court of Metropolitan Magistrate, Tees Hazari, Delhi for trial along with State Criminal
Case No.526/2/2003 titled State Vs.Manoranjan Sondhi & Others. Having heard learned
counsel for the parties and after going through the averments made in the petition and considering
the age of the petitioners, we are of the view that Complaint Case No.33/2008 titled Manoranjan
Sondhi vs.Nahar Singh and another, pending in the Court of Judicial Magistrate, Mawana, Meerut,
U.P. be transferred to the Court of Metropolitan Magistrate, Tees Hazari, Delhi for trial along with
State Criminal Case No.526/2/2003 titled State Vs.Manoranjan Sondhi & Others. We order
accordingly. The Transfer Petition is allowed.
The records of the case be transmitted to the Court of Metropolitan Magistrate, Tees
Hazari, Delhi at an early date.
...................J.
( TARUN CHATTERJEE )
...................J.
( H.L.DATTU )
NEW DELHI;
JANUARY 16, 2009.