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CASE NO.: Transfer Petition (crl.)  171 of 2007

PETITIONER: Radha S. Singh & Ors

RESPONDENT: State of U.P. & Anr

DATE OF JUDGMENT: 15/02/2008

BENCH: ASHOK BHAN & DALVEER BHANDARI

JUDGMENT: JUDGMENT

O R D E R TRANSFER PETITION(CRL.)NO.171 OF 2007

       This is a petition filed under Section 406, Cr.P.C. by the husband, mother-in-law,  father-in-law and sister-in-law of   respondent no.2 seeking transfer of Crime Case No.506  of 2005 under Sections 323/504/498A/313/420/306, IPC, titled, ’State v. Ajay Bahadur  Singh & Others’ pending before the Fast Track Court-II, Ghaziabad to a court of  competent jurisdiction at Ahmedabad.         Counsel for the respondents state that certain cases have been filed by the petition ers  against respondent no.2 at Ahmedabad.  Counsel for the petitioners states that the  following three cases have been filed :

1. Case No.1424/07 titled ’State vs. Upasna Singh’ pending before Chief  Metropolitan Magistrate, Court No.19, Gheekanta, Ahmedabad; 2. Case No.5715/07 titled ’State of vs. Upasna Singh’ pending before Executive  Magistrate, Court No.1, Collector Office Compound, Ahmedabad; and

T.P.(Crl.)No.171/07 .... (Contd.) - 2 - 3. Family Suit No.912/2006 titled ’Ajay Shamsher Bahadur Singh vs. Upasna  Singh’ pending before Principal Judge, Family Court, 3rd Floor, Krishi Bhawan,  Near Paldi Char Rasta, Ahmedabad.

       Counsel for the parties agree that all the four cases, the one pending at Ghaziabad  and  the other three pending at Ahmedabad be transferred and consolidated at Delhi for a  composite trial.  Accordingly, we direct that Crime Case No.506 of 2005 titled, ’State v.  Ajay Bahadur Singh & Others’ pending before the Fast Track Court-II, Ghaziabad and the  three cases as mentioned above, pending at Ahmedabad be transferred to the District &  Sessions Judge, Delhi who, on receipt of the case files, may either retain the same on his  own Board or assign them to any other court of competent jurisdiction.         The transfer petition is disposed of accordingly.