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IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO.2025 OF 2008 (@SPECIAL LEAVE PETITION (CRL.)NO.6308 OF 2008)

JAGDISH TYTLER Petitioner(s)

                       VERSUS

STATE OF PUNJAB & ANR.          Respondent(s)

O R D E R

Leave granted.

By this appeal, the appellant seeks transfer of the Criminal  Complaint

NO.672/27.09.2004 titled as S.Harvinder Singh Phoolka Vs. Jagdish Tytler pending before

the  Judicial  Magistrate,  1st  Class,  Ludhiana,  Punjab  to  a  competent  court  of

jurisdiction in the State of Haryana.  

Heard both sides.

Learned counsel for the 2nd respondent-complainant submits that  he

has no objection to transfer the case to Delhi.  Accordingly we order for transfer of

the Criminal Complaint No.672/27.09.2004, pending before the Judicial Magistrate,

1st Class, Ludhiana, Punjab to the Court of Chief Metropolitan   Magistrate,   Patiala

House,   Delhi.    The    Chief Metropolitan Magistrate, Patiala House, Delhi shall try

the  case  himself  or  entrust  the  same  to  be  tried  by  any  court  of  competent

jurisdiction.  

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The  Judicial Magistrate, 1st Class, Ludhiana, Punjab is directed to send

all the records to the  Chief Metropolitan Magistrate, Patiala House, Delhi.

The appeal is disposed of accordingly. Consequently, CRLMP 18111/2008

is also disposed of.

Post CRLMP NO.20191/2008 for admission.

...............CJI. (K.G. BALAKRISHNAN)

.................J.     (P. SATHASIVAM)

NEW DELHI; 12TH DECEMBER, 2008.