NON-REPORTABLE

IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION

TRANSFER PETITION (Crl.) No. 184 of 2007

Bimla Agarwala and Ors.                          ...Petitioner (s)

VERSUS

State of U.P. and Ors.               ...Respondent (s)    

O  R  D  E  R

1. Heard learned counsel for the parties.   

2. This is a Transfer Petition under Section 406 of the

Code  of  Criminal  Procedure,  1973  read  with  Order

XXXVI-B  of  the  Supreme  Court  Rules,  1966  for

transfer  of  Criminal  Case  No.  663/2005  FR  No.

1301/2006  titled  as  Mahendra  Pal  Gupta  vs.  Ram

Gopal  and  others  arising  out  of  FIR  No.  637/2005

dated 10.11.2005 registered in PS Kotwali Shahar u/s

420 IPC and pending in the Court of the Chief Judicial

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Magistrate, Bulandshahar, Uttar Pradesh to a Court of

competent jurisdiction at Delhi.   

3. Although, as noted above, this case relates to transfer

of  the  aforesaid  case  from  Bulandshahar  to  a

competent Court at Delhi, but due to intervention of

well wishers of the parties, the disputes between the

parties have been settled out of Court, for which they

have  already  filed  a  joint  petition  for  compromise

under  the  terms  of  settlement  dated  30th of

November,  2008.   Considering  this  aspect  of  the

matter  and taking into consideration the terms and

conditions of the settlement dated 30th of November,

2008,  we  dispose  of  this  Transfer  Petition  on

compromise, which is in the following manner:-  

a) We direct that the cases pending between the parties

namely, HMA No. 209 of 2008 titled as Aruna Gupta

Vs.  Rajesh  K.  Gupta  pending  before  the  Learned

Additional  District  Judge,  New  Delhi;  Guardianship

Petition No. 68 of 2008 titled as Rajesh K. Gupta Vs.

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Aruna Gupta pending before the Learned Guardianship

Judge, New Delhi; FIR No. 565 of 2005 registered at

P.S.  Defence  Colony,  New  Delhi  and  pending  trial

before  Learned  Metropolitan  Magistrate,  New  Delhi

and FIR No. 663 of 2005 registered at P.S. Kotwali,

Bulandshahar,  U.P.  and  pending  trial  before  the

learned Chief Judicial  Magistrate, Bulandshahar,  U.P.

shall be disposed of in view of the settlement between

the  parties  in  accordance  with  the  directions  given

below :-

i) All  pending  cases  arising  out  of

matrimonial/maintenance  and  guardianship

proceedings between the parties shall stand

disposed of and consigned to the records in

the  respective  courts  on  being  moved  by

either of the parties by providing a copy of

this  order,  which  has  settled  all  those

disputes in terms of the settlement.   

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ii) The Transfer Petition (Crl.) No. 184 of 2007

is allowed as per the “Terms of Settlement”

and FIR No. 663 of 2005 registered at P.S.

Kotwali,  Bulandshahar,  U.P.  and  pending

trial  before  the  learned  Chief  Judicial

Magistrate, Bulandshahar, U.P. is transferred

to a Court of competent jurisdiction in Delhi.

All criminal cases pending between the parties shall

be quashed and consigned to  the records by the

respective courts on being moved by either of the

parties by providing a copy of this Order.   

b) The Transfer Petition is accordingly disposed of in the

above-mentioned terms.  We direct the parties to bear

their own costs.     

                         …………………………J.                      [TARUN CHATTERJEE]

NEW DELHI                    ……………………… …J.

DECEMBER 11, 2008                       [V.S. SIRPURKAR]

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