Full Judgment Text
IN THE SUPREME COURT OF INDIA
CRIMINAL ORIGINAL JURISDICTION
TRANSFER PETITION(CRL.)NOS.489-493 OF 2011
SANDEEP BISAMBHARLAL KEDIA PETITIONER
VERSUS
INDIABULLS FINANCIAL SERVICES LTD.& ORS RESPONDENTS
O R D E R
These Transfer Petitions are filed under Section 406 of
the Code of Criminal Procedure,1973 read with Order XXXVI of the
Supreme Court Rules, 1966 seeking transfer of Complaint Case
Nos.10731/2009, 1440/2010, 5160/2010, 4950/2010 and Complaint Case
st
No.5069/2011, pending before the Court of Judicial Magistrate, 1
Class, Gurgaon, Haryana to the Court of the learned Metropolitan
Magistrate and Negotiable Instruments Act, Special Court, Ahmedabad,
Gujarat.
We have heard the learned counsel for the parties to the
lis .
In the facts and circumstances of the cases, we are of the
JUDGMENT
opinion that the Transfer Petitions, having no merit, be dismissed
and are dismissed.
Ordered accordingly.
.......................J.
(H.L. DATTU)
.......................J.
(CHANDRAMAULI KR. PRASAD)
NEW DELHI;
27TH JULY, 2012
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