IN THE SUPREME COURT OF INDIA CRIMINAL ORIGINAL JURISDICTION

TRANSFER PETITION (CRL.) NO. 470 OF 2009

   LEENA SRIVASTAVA & ORS. ..... PETITIONERS

VERSUS

   SANDIP KR. SRIVASTAVA & ORS. ..... RESPONDENTS

O R D E R

The present transfer petition has been filed by  

the petitioner-wife and her family members (viz. her  

parents and brothers) under Section 406 of the Code of  

Criminal Procedure seeking transfer of Criminal Case  

No. 329 of 2007 titled  Govt. NCT (State) through its  

Police  Commissioner,  Delhi  v.  Sabneet  and  Others  

pending  in  the  Court  of  Metropolitan  Magistrate,  

Patiala House, New Delhi to the Family court, Allahabad  

(U.P.)

We  have  perused  the  grounds  urged  in  the  

transfer petition and also heard the learned counsel  

for the parties.  We are satisfied that the transfer  

petition  deserves to be allowed and we, accordingly,  

allow the  transfer petition and direct the transfer of

Criminal Case No. 329 of 2007 pending in the Court of  

Metropolitan Magistrate, Patiala House, New Delhi to  

Family Court, Allahabad (U.P.).

    ..................J      [HARJIT SINGH BEDI]

    ..................J      [J.M. PANCHAL]

NEW DELHI NOVEMBER 06, 2009.