Supreme Court - Daily Orders
Yasmin Akaram Khan vs Akaram Mujjan Ali Khan on 27 March, 2023
Bench: M.R. Shah, C.T. Ravikumar
1
IN THE SUPREME COURT OF INDIA
CRIMINAL ORIGINAL JURISDICTION
TRANSFER PETITION (CRL.) NO. 707 OF 2022
YASMIN AKARAM KHAN Petitioner(s)
VERSUS
AKARAM MUJJAN ALI KHAN & ORS. Respondent(s)
WITH
TRANSFER PETITION (CRL.) NO. 525 OF 2022
O R D E R
Transfer Petition (Crl.) No. 707 OF 2022:
The present Transfer Petition has been filed under Section 406 of the Criminal Procedure Code, 1973 seeking transfer of Criminal M.A. No. 1610 of 2021 titled as “Yasmin Akaram khan vs. Akaram Mujjan Ali Khan & Ors.” pending before the Court of 13th Joint Civil Judge (J.D.) and JMFC, Pune, Maharashtra to the Court of Principal Judge, Family Court, Allahabad (Prayagraj), U.P. Having heard learned counsel for the respective parties and considering the averments in the Petition, a case is made out to transfer the case being Criminal M.A. No. 1610 of 2021 from Pune, Maharashtra to Allahabad (Prayagraj) U.P. In the circumstances, the aforesaid case, namely, Criminal M.A. No. 1610 of 2021 titled as “Yasmin Akaram khan vs. Akaram Mujjan Ali Khan & Ors.” pending before the Court of 13th Joint Civil Signature Not Verified Digitally signed by R Natarajan Date: 2023.03.27 Judge 17:00:34 IST Reason: (J.D.) and JMFC, Pune, Maharashtra is ordered to be transferred to the Court of Principal Judge, Family Court, Allahabad (Prayagraj), U.P. 2 The transferor Court is directed to transfer/transmit the record and proceedings of the aforesaid Case to the transferee Court forthwith.
The present Transfer Petition stands allowed accordingly. Transfer Petition (Crl.) No. 525 OF 2022:
In view of the order passed in T.P. (Crl.) No. 707/2022, the present Transfer Petition stands dismissed.
.......................... J. (M.R. SHAH) .......................... J. (C.T. RAVIKUMAR) New Delhi;
March 27, 2023.
3
ITEM NOS. 1 + 60 COURT NO.4 SECTION XVI-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Transfer Petition(s)(Criminal) No(s). 707/2022
YASMIN AKARAM KHAN Petitioner(s)
VERSUS
AKARAM MUJJAN ALI KHAN & ORS. Respondent(s)
(Mediation report is awaited.
IA No. 127203/2022 - EX-PARTE STAY IA No. 127206/2022 - EXEMPTION FROM FILING O.T.) WITH Transfer Petition(s)(Criminal) No(s). 525/2022 ([TO BE TAKEN UP ALONG WITH ITEM NO.1 I.E. T.P.(Crl.) No. 707/2022.]Ordered to be listed after receipt of Mediation Report. Mediation Report is awaited. IA No. 120340/2022 - EXEMPTION FROM FILING O.T. IA No. 120341/2022 - STAY APPLICATION) Date : 27-03-2023 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.R. SHAH HON'BLE MR. JUSTICE C.T. RAVIKUMAR For Parties: Mr. Pramod Kumar Singh, Adv.
Mr. Vijay Pal, Adv.
Mr. Amit Garg, Adv.
Mr. Anil Kumar, Adv.
Mr. Umang Tripathi, Adv.
Mr. Karunesh Kumar Shukla, Adv. Mr. Varinder Kumar Sharma, AOR Mr. Kailash Prashad Pandey, AOR Mr. Bhuwan Jayant, Adv.
Mrs. Reena Gupta, Adv.
Ms. Prachi Goel, Adv.
Mr. Amit, Adv.
For Respondent(s) Ms. Samridhi S. Jai, Adv.
Mr. Siddharth A. Mehta, Adv. Mr. Aman Varma, AOR 4 UPON hearing the counsel the Court made the following O R D E R Transfer Petition (Crl.) No. 707 OF 2022 stands allowed & Transfer Petition (Crl.) No. 525 OF 2022 stands dismissed in terms of the signed order.
Pending applications stand disposed of.
(R. NATARAJAN) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR (Signed order is placed on the file)