Full Judgment Text
IN THE SUPREME COURT OF INDIA
CRIMINAL ORIGINAL JURISDICTION
TRANSFER PETITION(CRL.)NO.39 OF 2012
VIRAL V. DHULIA ... PETITIONER
VERSUS
VIRAG R. DHULIA & ORS. ... RESPONDENTS
O R D E R
1. This Transfer Petition is filed under Section 406 of the
Code of Criminal Procedure for transfer of Criminal Case
No.23074/2007 filed under Section 498-A of the Indian Penal Code,
1860 and under Sections 3 and 4 of the Dowry Prohibition Act, titled
Smt.Viral V.Dhulia Vs. Virag R.Dhulia and Ors., pending on the file
of Xth Additional Chief Metropolitan Magistrate, Bangalore to the
Court of Additional Chief Metropolitan Magistrate, Kolkata.
2. We have heard the learned counsel for the parties to the
lis .
3. After hearing learned counsel for the parties to the lis,
we are of the opinion that the Transfer Petition, having no merit,
JUDGMENT
deserves to be dismissed and is dismissed as such.
Ordered accordingly.
.......................J.
(H.L. DATTU)
.......................J.
(CHANDRAMAULI KR. PRASAD)
NEW DELHI;
9TH JULY, 2012
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ITEM NO.59 COURT NO.8 SECTION XVIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
TRANSFER PETITION (CRL.) NO(s). 39 OF 2012
VIRAL V DHULIA Petitioner(s)
VERSUS
VIRAG R DHULIA & ORS. Respondent(s)
(With appln(s) for stay and office report )
Date: 09/07/2012 This Petition was called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE H.L. DATTU
HON'BLE MR. JUSTICE CHANDRAMAULI KR. PRASAD
For Petitioner(s) Mr. Balaji Srinivasan,Adv.
Ms.Jakriti S.Jadeja, Adv.
Mr.K.Vijay Kumar, Adv.
For Respondent(s) Mr.Mahesh Tiwari, Adv.
Mr.Bishnu Tiwari, Adv.
For Dr. Kailash Chand,Adv.
JUDGMENT
UPON hearing counsel the Court made the following
O R D E R
The Transfer Petition is dismissed, in terms of the
signed order.
(G.V.Ramana) (Vinod Kulvi)
Court Master Court Master
(signed order is placed on the file)
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