TP(Crl) No. 333 of 2010 1

IN THE SUPREME COURT OF INDIA CRIMINAL ORIGINAL JURISDICTION

TRANSFER PETITION (CRL.) NO. 333 OF 2010

POONAM BANSAL ..... PETITIONER

VERSUS

STATE & ORS. ..... RESPONDENTS

O R D E R

1. We  have  heard  the  learned  counsel  for  the  

parties.

2. Considering the facts and circumstances of the  

case, we are fully satisfied that this is a fit case  

for transfer.  

3. We direct that Case No. 525/2005 arising out of  

FIR NO. 145/2005 u/S 498-A/406/34 IPC P.S. City Rohtak  

pending before  the Civil  Judge, Senior  Division and  

Additional  CJMIC,  Rohtak,  Haryana   entitled  Poonam  

Bansal v. State of Haryana  be transferred to a court  

of competent jurisdiction at Delhi.

4. The  Civil  Judge  at  Rohtak  is  directed  to  

transmit the records pertaining to this case to the

TP(Crl) No. 333 of 2010 2

Sessions Judge, Delhi.  Parties  shall appear before  

the Sessions Judge, Delhi with a copy of this order on  

the  17th March,  2011  who  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.