Supreme Court - Daily Orders
Ritu Anchal vs Alok Anchal on 30 April, 2015
Author: Chief Justice
Bench: Chief Justice, S.A. Bobde, Arun Mishra
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IN THE SUPREME COURT OF INDIA
CRIMINAL ORIGINAL JURISDICTION
TRANSFER PETITION (CRL.) NO.190 OF 2013
RITU ANCHAL & ANR. PETITIONER(S)
VERSUS
ALOK ANCHAL RESPONDENT(S)
WITH
TRANSFER PETITION (CRL.) No.541 of 2010
O R D E R
T.P.(CRL.) No.541 of 2010
1. Taken on board T.P. (CRL.) No.190 of 2013:
2. This Transfer Petition is filed by the petitioner-wife and her girl child, who is a minor, under Section 125 of the Code of Criminal Procedure, 1973 for transfer of Case No.NIL titled as “Smt.Ritu Anchal and anr. vs. Alok Anchal”, pending in the Court of Civil Magistrate, Shahjahanpur, (U.P.), to the Court of competent jurisdiction at Hisar (Haryana) or in the alternative to the Court of competent jurisdiction at Delhi.
3. Signature Not Verified We have heard the learned counsel for the parties to the Digitally signed by Ramana Venkata Ganti Date: 2015.07.24 lis. 15:00:59 IST Reason: 2
4. In the facts and circumstances of the case and keeping in view the grounds urged in the transfer petition, we deem it appropriate to allow this transfer petition.
5. Accordingly, we order for transfer of (i) Case No.NIL titled as “Smt.Ritu Anchal and Anr. vs. Alok Anchal, filed under Section 125 of the Code of Criminal Procedure, 1973, now pending in the Court of Civil Magistrate, Shahjahanpur, (U.P.) and (ii) A case under Section 498A and 406 IPC filed by the wife at Hisar, Haryana to the Court of competent jurisdiction at Delhi.
6. The Transfer Petition (Crl.)No. 190 of 2013 and Transfer Petition (Crl.) No.541 of 2010 are allowed accordingly.
............CJI.
(H.L. DATTU) ..............J. (S.A. BOBDE) ..............J. (ARUN MISHRA) NEW DELHI;
APRIL 30, 2015
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Revised
ITEM NO.11 COURT NO.1 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(s)(Criminal) No(s). 190/2013
RITU ANCHAL & ANR. Petitioner(s)
VERSUS
ALOK ANCHAL Respondent(s)
(with appln. (s) for stay and office report) Date : 30/04/2015 This petition was called on for hearing today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE S.A. BOBDE HON'BLE MR. JUSTICE ARUN MISHRA For Petitioner(s) Mr.Tushar Bakshi, Adv.
Ms. Naresh Bakshi,Adv.
For Respondent(s) Mr.K.Raghavacharyulu, Adv.
Mr.Kailash Pandey, Adv. Mr.V.Sai Krishna, Adv.
Mr.Ranjeet Singh, Adv.
Mr. K. V. Sreekumar,Adv.
UPON hearing the counsel the Court made the following O R D E R T.P.(Crl.)No.541 of 2010:
Taken on board.
Both the Transfer Petitions are allowed, in terms of the signed order.
(G.V.Ramana) (Vinod Kulvi) AR-cum-PS Asstt.Registrar (Signed order is placed on the file) 4 ITEM NO.11 COURT NO.1 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(s)(Criminal) No(s). 190/2013 RITU ANCHAL & ANR. Petitioner(s) VERSUS ALOK ANCHAL Respondent(s) (with appln. (s) for stay and office report) Date : 30/04/2015 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE S.A. BOBDE HON'BLE MR. JUSTICE ARUN MISHRA For Petitioner(s) Mr.Tushar Bakshi, Adv.
Ms. Naresh Bakshi,Adv.
For Respondent(s) Mr.K.Raghavacharyulu, Adv.
Mr.Kailash Pandey, Adv. Mr.V.Sai Krishna, Adv.
Mr.Ranjeet Singh, Adv.
Mr. K. V. Sreekumar,Adv.
UPON hearing the counsel the Court made the following O R D E R T.P.(C.)No.541 of 2010:
Taken on board.
Both the Transfer Petitions are allowed, in terms of the signed order.
(G.V.Ramana) (Vinod Kulvi) AR-cum-PS Asstt.Registrar (Signed order is placed on the file)