TP(Crl) 60 of 2011 1

IN THE SUPREME COURT OF INDIA CRIMINAL ORIGINAL JURISDICTION

TRANSFER PETITION (CRL.) NO. 60 OF 2011

POONAM BANSAL & ORS. ..... PETITIONERS

VERSUS

MOHINDER SINGH VERMA ..... RESPONDENT

O R D E R

1. Though  this  transfer  petition  has  been  listed  

today for preliminary hearing, in view of the orders  

passed in Transfer Petition  (Crl.) No. 333 of 2010,  

we are not inclined to issue notice as the parties  

involved are the same and we are fully satisfied that  

this is a fit case for transfer.  

2. We direct that C.C No. 31/09 u/S 341/323/506/34  

IPC pending in the District Court at Rohtak, Haryana be  

transferred to  a court  of competent  jurisdiction at  

Delhi.

3. The  District  Court,  Rohtak  is  directed  to  

transmit the records pertaining to this case to the  

Sessions Judge, Delhi.

TP(Crl) 60 of 2011 2

4. The parties  shall appear before the Sessions  

Judge,  Delhi  with  a  copy  of  this  order  on  the  17th  

March, 2011 and the Sessions Judge shall assign the  

same for disposal to a competent court.

5. The  Transfer  Petition  is  disposed  of  in  the  

above terms.

...... ..................J [HARJIT SINGH BEDI]

........................J [CHANDRAMAULI KR. PRASAD]

NEW DELHI FEBRUARY 22, 2011.