IN THE SUPREME COURT OF INDIA           CRIMINAL ORIGINAL JURISDICTION

           TRANSFER PETITION (CRL.) NO.318 OF 2008

GURDIAL SINGH CHAINA & ANR.                   .....PETITIONER(S)

VERSUS

MANORANJAN SONDHI & ANR.                        .....RESPONDENT(S)

O  R  D  E  R

This  is  a  petition  for  transfer  of  Complaint  Case  No.33/2008  titled  Manoranjan

Sondhi vs.Nahar Singh and another, pending in the Court of Judicial Magistrate, Mawana, Meerut,

U.P. to the Court of Metropolitan Magistrate, Tees Hazari, Delhi for trial along with State Criminal

Case No.526/2/2003 titled State Vs.Manoranjan Sondhi & Others. Having heard learned

counsel for the parties and after going through the averments made in the petition and considering

the age of the petitioners, we are of the view that Complaint Case No.33/2008 titled Manoranjan

Sondhi vs.Nahar Singh and another, pending in the Court of Judicial Magistrate, Mawana, Meerut,

U.P. be transferred to the Court of Metropolitan Magistrate, Tees Hazari, Delhi for trial along with

State  Criminal  Case  No.526/2/2003  titled  State  Vs.Manoranjan  Sondhi  &  Others.   We  order

accordingly. The Transfer Petition is allowed.

The records of the case be transmitted to the Court of Metropolitan Magistrate, Tees

Hazari, Delhi at an early date.

                        ...................J.                          ( TARUN CHATTERJEE )

                        ...................J.                          ( H.L.DATTU )

NEW DELHI; JANUARY 16, 2009.