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IN THE SUPREME COURT OF INDIA

CRIMINAL ORIGINAL JURISDICTION

TRANSFER     PETITION(CRL.)NOS.489-493     OF     2011   

SANDEEP BISAMBHARLAL KEDIA                        PETITIONER

                VERSUS

INDIABULLS FINANCIAL SERVICES LTD.& ORS           RESPONDENTS

O     R     D     E     R   

These Transfer Petitions are filed under Section 406 of  

the Code of Criminal Procedure,1973 read with Order XXXVI of the  

Supreme Court Rules, 1966 seeking transfer of Complaint Case  

Nos.10731/2009, 1440/2010, 5160/2010, 4950/2010 and Complaint Case  

No.5069/2011, pending before the Court of Judicial Magistrate, 1st  

Class, Gurgaon, Haryana to the Court of the learned Metropolitan  

Magistrate and Negotiable Instruments Act, Special Court, Ahmedabad,  

Gujarat.  

We have heard the learned counsel for the parties to the  

lis.

In the facts and circumstances of the cases, we are of the  

opinion that the Transfer Petitions, having no merit, be dismissed  

and are dismissed.

Ordered accordingly.  

.......................J.                                             (H.L. DATTU)

.......................J. (CHANDRAMAULI KR. PRASAD)

NEW DELHI; 27TH JULY, 2012