IN THE SUPREME COURT OF INDIA            CRIMINAL ORIGINAL JURISDICTION

           TRANSFER PETITION (CRL.) NO.497 OF 2008

NARESH GUPTA & ANR.            .....PETITIONER(S)

            VERSUS

SARIKA JAJODIA                           .....RESPONDENT(S)

             O  R  D  E  R

In spite of service of notice, no one has entered appearance on behalf of the sole respondent.

We are not inclined to transfer the C.R.Case No.4/08 titled as Sarika Jajodia Vs.Naresh  

Gupta  &  Anr.  filed  by  the  respondent  in  the  Court  of  Chief  Judicial  Magistrate,  Dimapur,  

Nagaland to the Court of Chief Metropolitan Magistrate, Delhi as the only question raised for such  

transfer is that the Court of Chief Judicial Magistrate, Dimapur, Nagaland has no jurisdiction to  

try the alleged offence committed by the parties.  However,  the question of  jurisdiction may be  

raised by the petitioners before the concerned court which may decide at an early date preferably  

within  four  months  from  the  date  of  communication  of  this  Order.   The  Transfer  Petition  is  

disposed of accordingly.            

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

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

NEW DELHI; MAY 12, 2009.