Full Judgment Text
IN THE SUPREME COURT OF INDIA
CRIMINAL ORIGINAL JURISDICTION
TRANSFER PETITION (CRL.) NO.497 OF 2008
NARESH GUPTA & ANR. .....PETITIONER(S)
VERSUS
SARIKA JAJODIA .....RESPONDENT(S)
O R D E R
In spite of service of notice, no one has entered appearance on behalf of the sole respondent.
We are not inclined to transfer the C.R.Case No.4/08 titled as Sarika Jajodia Vs.Naresh
Gupta & Anr. filed by the respondent in the Court of Chief Judicial Magistrate, Dimapur,
Nagaland to the Court of Chief Metropolitan Magistrate, Delhi as the only question raised for such
transfer is that the Court of Chief Judicial Magistrate, Dimapur, Nagaland has no jurisdiction to
try the alleged offence committed by the parties. However, the question of jurisdiction may be
raised by the petitioners before the concerned court which may decide at an early date preferably
within four months from the date of communication of this Order. The Transfer Petition is
disposed of accordingly.
...................J.
( TARUN CHATTERJEE )
...................J.
( H.L.DATTU )
NEW DELHI;
MAY 12, 2009.