Supreme Court - Daily Orders
S.K. Robin Singh vs The State Of Andhra Pradesh on 4 March, 2024
Author: A.S. Bopanna
Bench: A.S. Bopanna
1
IN THE SUPREME COURT OF INDIA
CRIMINAL ORIGINAL JURISDICTION
Transfer Petition(s)(Criminal) No(s). 666/2023
S.K. ROBIN SINGH & ANR. Petitioner(s)
VERSUS
THE STATE OF ANDHRA PRADESH & ANR. Respondent(s)
O R D E R
1. Heard the learned counsel for the petitioners and perused the petition papers.
2. The respondent no.2 (complainant), though served, has not entered appearance.
3. In the facts and circumstances of the instant case, it is noticed that the instant complaint, which is sought to be transferred, appears to be a counter blast petition filed by the respondent no.2 (complainant) as against the complaint filed by the petitioner on dishonourment of cheque issued by respondent no.2 (complainant).
4. Keeping these specific facts in view, I am of the opinion that the prayer, as made in the petition, is liable to the accepted.
5. Accordingly, the transfer petition is allowed. The Signature Not Verified Criminal Case bearing C.C.No. 187 of 2020 titled “State Digitally signed by Nisha Khulbey Date: 2024.03.05 17:50:24 IST Reason: of Andhra Pradesh versus S.K. Robin Singh & Anr.” pending before the Court of Junior Civil Judge Palamaner, 2 District-Chitoor, Andhra Pradesh is ordered to be transferred to the Court of Chief Metropolitan Magistrate, Bangalore, Karnataka.
6. The records of the case be transferred to the Transferee Court forthwith.
7. Pending application(s), if any, shall stand disposed of.
...................J. (A.S. BOPANNA) New Delhi 04th March, 2024 3 ITEM NO.1601 COURT NO.6 SECTION II 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). 666/2023 S.K. ROBIN SINGH & ANR. Petitioner(s) VERSUS THE STATE OF ANDHRA PRADESH & ANR. Respondent(s) (IA No. 166032/2023 - EX-PARTE STAY) Date : 04-03-2024 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE A.S. BOPANNA For Petitioner(s) Mr. Ram Lal Roy, AOR For Respondent(s) Mr. Mahfooz Ahsan Nazki, AOR Mr. Polanki Gowtham, Adv.
Mr. Kv Girish Chowdary, Adv.
Mr. T Vijaya Bhaskar Reddy, Adv. Ms. Rajeswari Mukherjee, Adv. Mr. Meeran Maqbool, Adv.
Ms. Archita Nigam, Adv.
UPON hearing the counsel the Court made the following O R D E R The transfer petition is allowed in terms of the signed order.
Pending application(s), if any, shall stand disposed of.
(NISHA KHULBEY) (DIPTI KHURANA) SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR (signed order is placed on the file)