15 February 2008
Supreme Court
Download

VIRENDER AGGARWAL Vs M/S. KHAITAN ELECTRICALS LTD

Case number: Transfer Petition (crl.) 311 of 2007


1

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 1  

CASE NO.: Transfer Petition (crl.)  311 of 2007

PETITIONER: VIRENDER AGGARWAL

RESPONDENT: M/S. KHAITAN ELECTRICALS LTD

DATE OF JUDGMENT: 15/02/2008

BENCH: S.B. SINHA & V.S. SIRPURKAR

JUDGMENT: JUDGMENT O R D E R

TRANSFER  PETITION (CRIMINAL)   NO. 311  OF 2007

       Having heard the learned counsel for the pasties, we are of the opinion that as upon   the complaint filed by the respondent as against the petitioner for alleged commission  of offences under Section 420 & 406 of the Indian Penal Code, the learned  Metropolitan Magistrate has merely directed the police to investigate the case and in  terms thereof no charge-sheet has yet been filed,  we are of the opinion that it is not  necessary to interfere with the matter at this stage.  The transfer petition is dismissed.