Full Judgment Text
IN THE SUPREME COURT OF INDIA
CRIMINAL ORIGINAL JURISDICTION
TRANSFER PETITION (CRL.) NO. 470 OF 2009
LEENA SRIVASTAVA & ORS. ..... PETITIONERS
VERSUS
SANDIP KR. SRIVASTAVA & ORS. ..... RESPONDENTS
O R D E R
The present transfer petition has been filed by
the petitioner-wife and her family members (viz. her
parents and brothers) under Section 406 of the Code of
Criminal Procedure seeking transfer of Criminal Case
No. 329 of 2007 titled Govt. NCT (State) through its
Police Commissioner, Delhi v. Sabneet and Others
pending in the Court of Metropolitan Magistrate,
Patiala House, New Delhi to the Family court, Allahabad
(U.P.)
We have perused the grounds urged in the
transfer petition and also heard the learned counsel
for the parties. We are satisfied that the transfer
petition deserves to be allowed and we, accordingly,
allow the transfer petition and direct the transfer of
Criminal Case No. 329 of 2007 pending in the Court of
Metropolitan Magistrate, Patiala House, New Delhi to
Family Court, Allahabad (U.P.).
..................J
[HARJIT SINGH BEDI]
..................J
[J.M. PANCHAL]
NEW DELHI
NOVEMBER 06, 2009.