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CASE NO.: Transfer Petition (crl.)  172 of 2007

PETITIONER: L.N.Agarwal

RESPONDENT: Meerajuddin N.Patel etc. etc

DATE OF JUDGMENT: 24/03/2008

BENCH: ASHOK BHAN & DALVEER BHANDARI

JUDGMENT: JUDGMENT O R D E R

TRANSFER PETITION(CRL.) NO.172 OF 2007

       These Transfer Petitions have been filed under Section 406 Cr.P.C. seeking transfer  of  three cases (i) FIR No. 157/2006 dated 31.10.2006 titled Meerajuddin N.Patel vs. L.N.Agarwal ,  pending in the Court of the Principal Chief Judicial Magistrate, Bidar, Karnataka (ii) FIR N o.  67/03 titled L.N.Agarwal vs. Meerajuddin N.Patel & Anr., pending in the court of the Judicia l  Magistrate, First Class, Humnabad as CC No.74/2003 and (iii) Criminal Complaint Case No. 762 /03  titled L.N.Agarwal vs. Meerajuddin N. Patel pending in the court of Judicial Magistrate, Fir st Class,  Humnabad, District Bidar, Karnataka from Karnataka to any other State.         State of Karnataka has not filed counter affidavit despite time.         Having heard learned counsel for the parties and having gone through the transfer pe tition and  counter affidavit, we deem it appropriate to transfer the aforesaid cases from the State of  Karnataka  to Hyderabad, Andhra Pradesh. TRANSFER PETITION (CRL.) NO.172 OF 2007                         -2-              We order accordingly.         The District Judge, Bidar (Karnataka) is directed to transmit forthwith the entire r ecord  relating to the aforesaid three cases to the District Judge, Hyderabad(Andhra Pradesh), who  on  receipt of the same may assign these cases to a court of competent jurisdiction and dispose  them of  together.         The Transfer Petition is allowed accordingly.