NON-REPORTABLE

IN THE SUPREME COURT OF INDIA CRIMINAL ORIGINAL JURISDICTION

TRANSFER PETITION (CRL. )NO.89/2007

Afroz Jahan & Ors. …..Petitioners

Vs.

State of Bihar & Anr. ……Respondents

O R D E R

1. This Transfer Petition had initially been filed by the wife

Afroz  Jahan,  seeking  the  transfer  of  several  cases

pending in the State of Bihar inter-se the parties or their

relatives  from  Bihar  to  the  Union  Territory  of

Chandigarh.   During  the  course  of  the  litigation,  the

parties  have  compromised  their  disputes  as  evidenced

from the agreement Annexure P.19 dated 15th January

2008 and it has been agreed, inter-alia, that the cases

filed  by the  parties  against  each other  or  each other’s

relatives shall be withdrawn or quashed as the case may

be.   Details  of  the  case  have  been  mentioned  in  the

aforesaid document and they are as under:

“Cases  filed  by  the  respondent-husband, Sufyanullah Khan:

1. Criminal  Complaint  Case  No.834-C  of  2005, dated 28.9.2005 (State of Bihar vs. Firoz Khan & Ors.)  pending  in  the  Court  at  Jamui  (Bihar), which  resulted  into  registration  of  FIR No.226/05,  dated  20.11.2005,  under  Sections 323,341,324,452,307,504,34 and 27 of Arms Act at  Police  Station  Sikandra-Chander  Deep, District Jamui (Bihar ).

2. Criminal Complaint Case No.553-C/2005, dated 12.7.2005 under Sections 323/341/392 etc. IPC pending in the Court at Jamui(Bihar).

   Case filed by Afroz Jahan, the petitioner-wife:  

1. Criminal  Complaint  No.6/2005  under  Sections 498-A/406 etc. which is pending in the Court at Chandigarh.”

2. In  view  of  the  undertaking  of  the  parties  to  settle  their

disputes  and  to  withdraw  the  proceedings  against  each

other,  we  direct  that  all  the  aforesaid  matters  would  be

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deemed to be withdrawn to this Court under Article 142 of

the Constitution of India in the interest of justice and shall

be deemed to have been quashed.  No other order is called

for in this matter.   The petition is disposed of in the above

terms.

…………………………………J. (Tarun Chatterjee )

…………………………………J. (Harjit Singh Bedi )

       New Delhi, Dt.  March 12,   2008

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