Supreme Court - Daily Orders
Radhika Chowdhry vs Bhai Manjit Singh on 20 October, 2022
Author: Abhay S. Oka
Bench: Abhay S. Oka
1
ITEM NO.1633 COURT NO.3 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). 646-647/2022
RADHIKA CHOWDHRY Petitioner(s)
VERSUS
BHAI MANJIT SINGH & ANR. ETC. Respondent(s)
(FOR ADMISSION and IA No.148968/2022-EX-PARTE STAY and IA
No.148970/2022-PERMISSION TO APPEAR AND ARGUE IN PERSON )
Date : 20-10-2022 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
For Petitioner(s) Ms. Shreya Kapoor, Adv.
Ms. RADHIKA CHOWDHRY
Petitioner-in-person
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The petitioner is the complainant in a complaint filed by her complaining of the commission of the offence under Section 138 of the Negotiable Instruments Act, 1881. The complaint is pending before the Metropolitan Magistrate’s Court at Andheri in Mumbai.
The learned counsel appearing for the petitioner submits that the Petitioner is seeking transfer on the ground that she has Signature Not Verified Digitally signed by DEEPAK SINGH Date: 2022.10.21 received threats to her life in Mumbai and therefore, she has 17:09:28 IST Reason:
shifted her residence to Delhi. She states that police complaints have already been filed by the petitioner complaining about the 2 threat to her life in Mumbai. She seeks time to file copies of the complaints on record. Accordingly, four weeks’ time is granted to file a copies of the complaints already filed by the petitioner complaining about threat to her life.
List after four weeks.
In the meantime, there shall be stay of further proceedings in Complaint Case No. 1887/SS/2021 titled Radhika Chowdhry vs. Bhai Manjit Singh & Anr. pending in the Metropolitian Magistrate, 44th Court, Andheri, Mumbai.
(NEELAM GULATI) (RAM SUBHAG SINGH) ASTT. REGISTRAR-cum-PS BRANCH OFFICER