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IN THE SUPREME COUIRT OF INDIA  

CRIMINAL APPEALLATE JURISDICTION

CRIMINAL APPEAL NOS. 1872-1873    OF 2009 (Arising out of SLP(Crl.) Nos.6900-6901/2009)  

STATE OF MAHARASHTRA AND ANR. .... APPELLANT(S)

VERSUS

SANJAY DALMIA AND ORS. .... RESPONDENT(S)

WITH

CRIMINAL APPEAL NO. 1874    OF 2009 (Arising out of SLP(Crl.) No.7294/2009)  

M/S. INDIABULLS FINANCIALS SERVICES  LTD. .... APPELLANT(S)

VERSUS

SANJAY DALMIA AND ORS. .... RESPONDENT(S)

O R D E R

Leave granted.

This  order  will  dispose  of  both  these  

appeals. Brief facts which are necessary to dispose  

of these appeals are recapitulated as under:

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The First Information Report, (for short the  

FIR)  No.137/2009  dated  25th July,  2009  under  

Sections 420 and 120-B of the I.P.C. has been filed  

at  the  Police  Station  Colaba,  District  Mumbai,  

against the respondent Sanjay Dalmia.

The  respondent  filed  a  writ  petition  for  

quashing  the  said  FIR  before  the  High  Court  of  

Delhi at New Delhi.  The learned Single Judge of  

the Delhi High Court has directed the respondent to  

join the investigation and further directed that  

there shall be stay of any coercive process against  

the respondent by the State.   

The State of Maharashtra and the complainant  

have approached this Court against the said order  

dated 26.8.2009 passed by the learned Single Judge  

of the Delhi High Court in Writ Petition (Criminal)  

No. 1184/2009.

In the facts and circumstances of the case,  

we direct the respondent Sanjay Dalmia to join the  

investigation  and  fully  cooperate  with  the

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Investigation Agency. In case, the respondent wants  

to initiate any proceedings emanating from FIR No.  

137/2009,  the  same  would  be  initiated  only  in  

Mumbai Courts.  The subordinate courts in Mumbai  

would decide those proceedings on the merits of  

those proceedings without being influenced by the  

order of the High Court of Delhi dated 26.8.2009  

passed in Writ Petition (Crl.) No. 1184/2009.   

The respondent is further directed to deposit  

his passport with the Registrar General of the High  

Court of Bombay, within ten days from today.  The  

respondent  Sanjay  Dalmia  is  permitted  to  travel  

abroad only after obtaining prior permission of the  

Bombay High Court. The interim protection granted  

by  the  Delhi  High  Court  shall  continue  for  a  

further period of six weeks.   

In the facts and circumstances of the case,  

we deem it appropriate to transfer the proceedings  

of  Writ  Petition  (Crl.)  No.  1184/2009  pending  

before the learned Single Judge of the Delhi High

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Court  to  the  Bombay  High  court.  The  Registrar  

General of the Delhi High Court is directed to send  

the records of Writ Petition (Crl.) No. 1184/2009  

to the Bombay High Court.  

We request the Hon'ble Chief Justice of the  

High  Court  of  Bombay  to  assign  (Writ  Petition  

(Crl.)  No.1184/2009)  transferred  from  the  Delhi  

High Court to Bombay High Court,  to an appropriate  

Bench.   All  the  parties  may  appear  before  the  

Bombay High Court on 3rd November, 2009.     

The appeals are disposed of accordingly.

...................J (DALVEER BHANDARI)

...................J   (Dr. MUKUNDAKAM SHARMA)    NEW DELHI,

   OCTOBER 5, 2009.