Full Judgment Text
IN THE SUPREME COURT OF INDIA
CRIMINAL ORIGINAL JURISDICTION
TRANSFER PETITION (CRL.) NOS.348-349 OF 2007
LATA SEDHA & ANR. Petitioner(s)
VERSUS
DEEPAK SEDHA. Respondent(s)
O R D E R
Heard both sides.
The respondent has filed a criminal complaint against the petitioner before
the C.J.M.Court at Panchkula, Haryana. The petitioner-wife is now staying at Delhi and
she contends that she is not in a position to contest the case at Panchkula in Haryana. In
view of the said circumstances, the Criminal Complaint No.1335-A of 2003 & 1382 of
2003 titled as “Deepak Sedha Vs. Lata Sedha & Anr.” is directed to be transferred from
the C.J.M.Court at Panchkula (Haryana) to C.J.M.Court at Rohini District, Delhi.
The transfer petition is allowed accordingly.
C.J.M.Court at Panchukula is directed to transfer all the records to the
C.J.M.Court at Rohini District, Delhi.
..............CJI.
(K.G.BALAKRISHNAN)
................J.
(P.SATHASIVAM)
................J.
(J.M.PANCHAL)
NEW DELHI;
13TH JULY, 2009.