IN THE SUPREME COURT OF INDIA     CRIMINAL ORIGINAL JURISDICTION

     TRANSFER PETITION(Crl.)NOs.151 OF  2007

NIDHI JACHIN                                                  

...   Petitioner(s)

                       Versus    

JACHIN KRISHNA & ORS.      ...  Respondent(s)  WITH T.P.(C) NO. 353 of 2007

O R D E R  

We have heard learned counsel for the respective parties in respect of the  

two transfer petitions.

There is no dispute that the petitioner is employed in a transferable job,  

which may entail her to be transferred to any part of the country.  All the four cases  

in respect of which two transfer petitions have been filed, have been instituted in  

NOIDA  (U.P.).   In  the  event,  the  petitioner  is  transferred  anywhere  else  from  

Dehradun, it may lead to fresh applications for transfer.

We, therefore, see no reason to entertain the transfer petitions,   which are  

dismissed.  

              ...................J.

                                 (ALTAMAS KABIR)      

                  ...................J.                          (CYRIAC JOSEPH)  

New Delhi, March 20, 2009.