Supreme Court - Daily Orders
Swararaj Thackeray @ Raj Thackeray vs Sudhir Kumar Ojha on 28 March, 2014
ITEM NO.44 Court No.4 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 (CRL.) NO(s). 390 OF 2013
SWARARAJ THACKERAY @ RAJ THACKERAY Petitioner(s)
VERSUS
SUDHIR KUMAR OJHA Respondent(s)
(With appln(s) for stay and office report)
Date: 28/03/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE DR. JUSTICE B.S. CHAUHAN
HON’BLE MR. JUSTICE J. CHELAMESWAR
For Petitioner(s) Mr. Mukul Rohatgi, Sr. Adv.
Mr. Sayaji D. Nangre, Adv.
Mr. Anupam Lal Das,Adv.
Mr. Karma Dorjee, Adv.
Mr. Gainilung Pahmei, Adv.
Mr. Anirudh Singh, Adv.
Mr. Dipesh Sinha, Adv.
For Respondent(s)
Mr. Abhishek,Adv.
Mr. M. Khattry, Adv.
UPON hearing counsel the Court made the following
O R D E R
The transfer petition is allowed in terms of the signed order.
| (DEEPAK MANSUKHANI) |(M.S. NEGI) | | Court Master | Assistant Registrar | (The signed order is placed on the file) IN THE SUPREME COURT OF INDIA CRIMINAL ORIGINAL JURISDICTION TRANSFER PETITION (CRL.) NO(s). 390 OF 2013 SWARARAJ THACKERAY @ RAJ THACKERAY Petitioner(s) VERSUS SUDHIR KUMAR OJHA Respondent(s) O R D E R Heard learned counsel for the parties.
In view of the grounds taken and submissions made by learned counsel for the parties, Complaint Case No. 66 of 2013 titled Sudhir Kumar Ojha Vs. Raj Thackeray pending before the Court of Ld. Chief Judicial Magistrate, Muzaffarpur, Bihar under Sections 153, 153A, 504, 506 and 124A IPC is transferred to the Competent Criminal Court, Tis Hazari, Delhi.
The above mentioned Court is directed to send all the records to the Sessions Judge, Tis Hazari Court, Delhi.
The Sessions Judge, Delhi shall assign the case to the competent criminal Court, Tis Hazari, Delhi for further proceedings.
The transfer petition is accordingly allowed.
.....................J. (Dr. B.S. CHAUHAN) .....................J. (J. CHELAMESWAR) NEW DELHI MARCH 28, 2014.