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IN THE SUPREME COURT OF INDIA

CRIMINAL ORIGINAL JURISDICTION

TRANSFER     PETITION(CRL.)NO.39     OF     2012   

VIRAL V. DHULIA ... PETITIONER

VERSUS

VIRAG R. DHULIA & ORS. ... RESPONDENTS

O     R     D     E     R   1. This Transfer Petition is filed under Section 406 of the  

Code of Criminal Procedure for transfer of Criminal Case  

No.23074/2007 filed under Section 498-A of the Indian Penal Code,  

1860 and under Sections 3 and 4 of the Dowry Prohibition Act, titled  

Smt.Viral V.Dhulia Vs. Virag R.Dhulia and Ors., pending on the file  

of Xth Additional Chief Metropolitan Magistrate, Bangalore to the  

Court of Additional Chief Metropolitan Magistrate, Kolkata.  

2. We have heard the learned counsel for the parties to the  

lis.

3. After hearing learned counsel for the parties to the lis,  

we are of the opinion that the Transfer Petition, having no merit,  

deserves to be dismissed and is dismissed as such.  

Ordered accordingly.

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

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

NEW DELHI; 9TH JULY, 2012

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ITEM NO.59               COURT NO.8             SECTION XVIA

           S U P R E M E   C O U R T   O F   I N D I A                          RECORD OF PROCEEDINGS                      TRANSFER PETITION (CRL.) NO(s). 39 OF 2012

VIRAL V DHULIA                                    Petitioner(s)

                VERSUS

VIRAG R DHULIA & ORS.                             Respondent(s)

(With appln(s) for stay and office report )

Date: 09/07/2012  This Petition was called on for hearing  today.

CORAM :         HON'BLE MR. JUSTICE H.L. DATTU         HON'BLE MR. JUSTICE CHANDRAMAULI KR. PRASAD

For Petitioner(s)  Mr. Balaji Srinivasan,Adv.  Ms.Jakriti S.Jadeja, Adv.  Mr.K.Vijay Kumar, Adv.

For Respondent(s)  Mr.Mahesh Tiwari, Adv.  Mr.Bishnu Tiwari, Adv.

                    For Dr. Kailash Chand,Adv.

          UPON hearing counsel the Court made the following                                O R D E R  

The Transfer Petition is dismissed, in terms of the  signed order.

(G.V.Ramana)         (Vinod Kulvi)      Court Master         Court Master

(signed order is placed on the file)