IN THE SUPREME COURT OF INDIA

CRIMINAL ORIGINAL JURISDICTION

TRANSFER PETITION (CRL.) NOS.348-349 OF 2007

LATA SEDHA & ANR. Petitioner(s)

                       VERSUS

DEEPAK SEDHA.          Respondent(s)

O R D E R

Heard both sides.

The respondent has filed a criminal complaint against the petitioner before  

the C.J.M.Court at Panchkula, Haryana.  The petitioner-wife is now staying at Delhi and  

she contends that she is not in a position to contest the case at Panchkula in Haryana.  In  

view of the said circumstances, the Criminal Complaint No.1335-A of 2003 & 1382 of  

2003 titled as “Deepak Sedha Vs. Lata Sedha & Anr.” is directed to be transferred from  

the C.J.M.Court at Panchkula (Haryana) to C.J.M.Court at Rohini District, Delhi.

The transfer petition is allowed accordingly.

C.J.M.Court  at  Panchukula is  directed to transfer  all  the records to  the  

C.J.M.Court at Rohini District, Delhi.

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

................J.    (P.SATHASIVAM)

................J.    (J.M.PANCHAL)

NEW DELHI; 13TH JULY, 2009.