http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 2  

CASE NO.: Transfer Case (crl.)  89 of 2007

PETITIONER: Afroz Jahan & Ors.

RESPONDENT: State of Bihar & Anr

DATE OF JUDGMENT: 12/03/2008

BENCH: Tarun Chatterjee & Harjit Singh Bedi

JUDGMENT: JUDGMENT

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been agreed, inter-alia, that the  cases filed by the parties against each other or each other\022s  relatives shall be withdrawn or quashed as the case may be.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: \023Cases 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.\024

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and to withdraw the proceedings against each other,  we direct that all the aforesaid matters would be deemed to be  withdrawn to this Court under Article 142 of the Constitution  of India in the interest of justice and shall be deemed to have  been quashed.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.   

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 2  

The petition is disposed of in the above terms.