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Radhika Chowdhry vs Bhai Manjit Singh on 28 February, 2023

Author: Aravind Kumar

Bench: Aravind Kumar

                                            IN THE SUPREME COURT OF INDIA
                                           CRIMINAL ORIGINAL JURISDICTION

                                  Transfer Petition(Criminal)            Nos.646­647/2022

     RADHIKA CHOWDHRY                                                                    Petitioner(s)

                                                           VERSUS

     BHAI MANJIT SINGH & ANR. ETC.                                                       Respondent(s)

                                                      O R D E R

1. Having heard learned counsel for the parties and after carefully perusing the material available on record, (i) Case No.SS/4401887 of 2021 filed by the petitioner titled “Radhika Chowdhry vs. Bhai Singh & Anr.” pending on the file of learned Metropolitan Magistrate’s Court at Andheri in Mumbai and (ii) Criminal Revision bearing Case No.137/2022 filed by Respondent No.1 – herein pending on the file of Dindoshi Sessions Court in Mumbai, Maharashtra, are hereby transferred to the jurisdictional competent Court at Patila House, New Delhi.

2. The Court adjudicating the Criminal Revision Application shall, at the first instance, take up the Revision Application and dispose of the same on merits expeditiously and preferably within a period of three months from the date of communication of a copy of this Order.

3. The Transfer Petitions stand allowed in above­terms. Signature Not Verified Digitally signed by VISHAL ANAND Date: 2023.03.04 11:20:24 IST Reason:

…………………………………J (ARAVIND KUMAR) NEW DELHI 28TH FEBRUARY, 2023.

ITEM NO.1629                 COURT NO.9              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(Criminal) Nos.646­647/2022 RADHIKA CHOWDHRY Petitioner(s) VERSUS BHAI MANJIT SINGH & ANR. ETC. Respondent(s) (IA No. 28603/2023 ­ CONDONATION OF DELAY, IA No.148968/2022 ­ EX­ PARTE STAY & IA No. 148970/2022 ­ PERMISSION TO APPEAR AND ARGUE IN PERSON) Date : 28­02­2023 These matters were called on for hearing today. CORAM :

HON'BLE MR. JUSTICE ARAVIND KUMAR For Petitioner(s) Ms. Shreya Kapoor, Adv. Petitioner­in­person For Respondent(s) Mr. Karan Khanuja, Adv. Mr. Jasmeet Singh, AOR UPON hearing the counsel the Court made the following O R D E R Delay condoned.

The Transfer Petitions stand allowed, in terms of the signed Order.

Pending applications also stand disposed of.

  (VISHAL ANAND)                                  (PREETHI T.C.)
ASTT. REGISTRAR­cum­PS                           COURT MASTER (NSH)

(Signed Order is placed on the file)