Supreme Court - Daily Orders
Ram Murat Yadav vs State Of Jharkhand on 31 July, 2025
Author: Rajesh Bindal
Bench: Rajesh Bindal
IN THE SUPREME COURT OF INDIA
CRIMINAL ORIGINAL JURISDICTION
TRANSFER PETITION (CRIMINAL) NO.215 OF 2025
RAM MURAT YADAV Petitioner(s)
VERSUS
STATE OF JHARKHAND & ORS. Respondent(s)
O R D E R
1. The prayer made in the present petition for transfer of criminal trial in FIR No.89 of 2024 dated 21 st June, 2024 registered under Sections 302, 201, 120-B and 34 IPC at Police Station Ichak, District Hazaribagh, Jharkhand. It pertains to murder of the petitioner’s daughter and son in law allegedly by the family members of the son-in-law. The petitioner is apprehending threat to his life in case he attends the trial of the case at Hazaribagh, Jharkhand. On that ground, the transfer is sought to Azamgarh, Uttar Pradesh, the place where the petitioner resides.
2. As far as transfer of the criminal trial is concerned, we do not find any reason to transfer the same as the entire evidence in the criminal case would be available locally at Hazaribagh or nearby places. It may be difficult for the prosecution Signature Not Verified to produce the witnesses at Azamgarh, Uttar Digitally signed by ANITA MALHOTRA Date: 2025.08.08 Pradesh which is about 500 km. from Hazaribagh, Jharkhand. 19:46:13 IST Reason:
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3. To ensure safety of the petitioner, learned counsel for the State, on instructions, submitted that whenever the petitioner wishes to appear in the Court at Hazaribagh, he shall be provided appropriate security to ensure that no harm is caused to him or he does not face any threat. For that purpose, he has furnished the phone number of Mr. Sunil Yadav Mobile No.7004696686, Reader to the Superintendent of Police, Hazaribagh. Whenever the petitioner wishes to attend the Court at Hazaribagh, he may communicate the office of the Superintendent of Police about his programme so as to enable the police to arrange for his security for attending the hearing in the trial and his safe return.
4. It is further directed that on non-effective dates of hearing or otherwise, if the petitioner wishes to appear in Court at Hazaribagh, he shall be permitted to attend the same through video conferencing facility available there.
5. With the aforesaid observations, the Transfer Petition is disposed of.
..........................J. (RAJESH BINDAL) ..........................J. (MANMOHAN) NEW DELHI;
July 31, 2025.
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ITEM NO.10 COURT NO.16 SECTION II-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). 215/2025
RAM MURAT YADAV Petitioner(s)
VERSUS
STATE OF JHARKHAND & ORS. Respondent(s)
(IA No. 62439/2025 - EXEMPTION FROM FILING O.T. IA No. 62437/2025 - STAY APPLICATION) Date : 31-07-2025 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE RAJESH BINDAL HON'BLE MR. JUSTICE MANMOHAN For Petitioner(s) :
Mr. Kunwar Siddhartha,Adv. Mr. Ashutosh Yadav, AOR For Respondent(s) :
Mr. Rajiv Shankar Dwivedi,Adv. Ms. Tulika Mukherjee,Adv. Mr. Beenu Sharma,Adv.
Mr. Kumar Manish, Adv. Ms. Deepika Mishra, AOR Mr. Abhishek Misra, Adv. Mr. Dinesh Kumar, Adv. Ms. Aakanksha Chauhan, Adv.
UPON hearing the counsel the Court made the following O R D E R The Transfer Petition is disposed of in terms of the signed order.
Pending applications also stand disposed of.
(ANITA MALHOTRA) (AKSHAY KUMAR BHORIA)
AR-CUM-PS COURT MASTER
(Signed order is placed on the file.) 3