IN THE SUPREME COURT OF INDIA

CRIMINAL ORIGINAL JURISDICTION

TRANSFER PETITION (CRL.)  NO. 241   OF 2004

VARSHA KOCHAR ... PETITIONER(S)

:VERSUS:

BIKU SARMAH AND ANR. ... RESPONDENT(S)

O R D E R

Despite service of notice, nobody appears for the respondents.

Keeping  in  view  the  facts  and  circumstances  of  this  case,  we  allow  this

transfer  petition,  directing that CR 18 OF 2004,  titled as Biku Sarma vs. Varsha

Kochar,  pending  before  the  Court  of  S.D.J.M.,  Margherita,  Assam  State,  be

transferred to the Court of competent jurisdiction at Mumbai.

Let  the  records  of  the  case  be  transferred  to  the  Chief  Metropolitan

Magistrate, Mumbai, who may try the case himself or may assign the same to a Court

of competent jurisdiction.  

The transferee Court shall issue notice to both the parties after fixing a date

of hearing.

However,  as  the  respondents  hail  from  State  of  Assam,  we  request  the

transferee Court to fix a specific date of hearing so that the respondents may remain

present on that date with their witnesses.

-2-

It is made clear that on the date so fixed by the transferee Court, when the

respondents are present along with their witnesses, the petitioner shall not take any

adjournment.  

The transfer petition is allowed accordingly.

..........................J (S.B. SINHA)

..........................J   (Dr. MUKUNDAKAM SHARMA)    NEW DELHI, JANUARY 12, 2009.