Supreme Court - Daily Orders
Ravinder Harbhajan Singh Pangliya vs Navnit Kaur Ravinder Singh Pangliya on 13 August, 2021
Author: V. Ramasubramanian
Bench: V. Ramasubramanian
IN THE SUPREME COURT OF INDIA
CRIMINAL ORIGINAL JURISDICTION
TRANSFER PETITION(CRIMINAL) NO. 259/2021
RAVINDER HARBHAJAN SINGH PANGLIYA & ORS. Petitioners
VERSUS
NAVNIT KAUR RAVINDER SINGH PANGLIYA Respondent
O R D E R
The husband, the respondent and his family members have come up with the above Transfer Petition seeking transfer of a domestic violence complaint filed by the respondent way back in the year 2016 pending on the file of the Metropolitan Magistrate, Mumbai, Maharashtra to a competent court in Mohali, Punjab Heard Mr. H.S. Brar, learned senior counsel appearing for the petitioners.
There is no ground to order transfer of the domestic violence complaint pending for the last five years.
Therefore, the Transfer Petition is dismissed.
…….…………………………………… J.
[V. RAMASUBRAMANIAN] NEW DELHI;
AUGUST 13, 2021
Signature Not Verified
Digitally signed by
SUNIL KUMAR
Date: 2021.08.16
16:43:46 IST
Reason:
ITEM NO.21 Court 9 (Video Conferencing) 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). 259/2021 RAVINDER HARBHAJAN SINGH PANGLIYA & ORS. Petitioner(s) VERSUS NAVNIT KAUR RAVINDER SINGH PANGLIYA Respondent(s) (FOR ADMISSION and IA No.77413/2021-STAY APPLICATION and IA No.77415/2021-EXEMPTION FROM FILING O.T.[MENTIONING NOTE -- 11.08.2021] ) Date : 13-08-2021 This petition was called on for hearing today. CORAM : HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN For Petitioner(s) Mr. H.S. Brar, Sr. Adv.
Mr. Y.R. Saini, Adv.
Mr. Subhasish Bhowmick, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The Transfer Petition is dismissed in terms of the signed order.
Pending applications, if any, stand disposed of accordingly. (MANISH ISSRANI) (MATHEW ABRAHAM) COURT MASTER(SH) COURT MASTER (NSH) (SIGNED ORDER IS PLACED ON THE FILE)