Full Judgment Text
IN THE SUPREME COURT OF INDIA
CRIMINAL ORIGINAL JURISDICTION
TRANSFER PETITION (CRL.) NO.417 OF 2009
NITYAM KUMAR ..... PETITIONER
VERSUS
STATE OF BIHAR AND ANR. ..... RESPONDENTS
O R D E R
We have heard the learned counsel for the
parties.
It is agreed upon by both the counsel for the
parties that the proceedings in Complaint Case No
1668C/2008 titled as Nisha Jaiswal v. Nityam Kumar
pending before the Chief Judicial Magistrate, Bettiah,
State of Bihar be transferred to Patna.
The parties shall appear before the District
th
Judge, Patna on 30 August, 2010 on which date the
District Judge shall transfer the same to a court of
competent jurisdiction.
The transfer petition is disposed of
accordingly.
..................J
[HARJIT SINGH BEDI]
..................J
[C.K. PRASAD]
NEW DELHI
JULY 27, 2010.