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CASE NO.: Transfer Petition (crl.)  21 of 2005

PETITIONER: Shiv Raj Bhakhari

RESPONDENT: Sona Bandhu & Anr

DATE OF JUDGMENT: 07/03/2008

BENCH: CJI K. G. Balakrishnan & R. V. Raveendran

JUDGMENT: JUDGMENT O R D E R  

TRANSFER PETITION (CRL.) No. 21 OF 2005

       Heard learned counsel for the petitioner as well as second respondent. Though,   notice  was  served  on  the  first  respondent,  he  has not chosen to appear.  

2.      The  petitioner  seeks  transfer of the complaint case by the first respondent again st  him alleging cheating, filed before the Court of Judicial Magistrate,  First   Class,    Betia,  District  West  Champaran,  Bihar.  The petitioner  alleges  that  he  is  a  permanent resident of New Delhi and has never gone to  Bihar.  Petitioner  alleges   that  the  first   respondent  has lodged a false case against him, at the instance of  second respondent. Second respondent denies the said allegation.  3.      Without  expressing  any  opinion  on  the  merits  of the case, we order that the  Complaint Case No.2484-C/2004 titled Sona Bandhu Sil vs. Shiv Raj Bhakhari,   pending  in   the  Court  of Judicial Magistrate, First Class, Betia, District  West   Champaran (Bihar),  shall  stand  transferred  to  the  Court  of Chief Judicial  Magistrate, Delhi.  4.      The Transfer Petition is allowed accordingly.