IN THE SUPREME COURT OF INDIA CRIMINAL ORIGINAL JURISDICTION

TRANSFER PETITION (CRL.) NO. 286 OF 2010

SUNITA DWIVEDI ...... PETITIONER

VERSUS

VINOD KUMAR SHARMA ...... RESPONDENT

O R D E R

Respondent has been served but has not chosen to  

appear.

Heard the learned counsel for the petitioner.

Having regard to the facts and circumstances of  

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

where the prayer for transfer is to be allowed.

On the facts of the case, we allow this Transfer  

Petition  and  direct  that  Complaint  No.  664  of  2007  

titled  Vinod Kumar Sharma v.  Sunita Sharma & Others  

pending  before  the  Additional  Civil  Judge  (Senior  

Division)/ ACJM Room No. 24, District Court, Agra in  

Uttar  Pradesh  to  the  Chief  Judicial  Magistrate,  

District Court, Jodhpur in Rajasthan.

The  Transfer  Petition  is  disposed  of  in  the  

above terms.

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

........................J

[CHANDRAMAULI KR. PRASAD] NEW DELHI JANUARY 28, 2011.