IN THE SUPREME COURT OF INDIA
CRIMINAL ORIGINAL JURISDICTION
Transfer Petition (Criminal) No.591/2023 RENU SURI & ORS. Petitioner
VERSUS
SONIA SURI Respondent
O R D E R
1. The petitioners have filed the captioned Transfer Petition filed under Section 406 of the Code of Criminal Procedure, 1973 seeking transfer of Crl. Misc.128/2023, titled as "Sonia Suri Vs. Kapil Suri & Ors.", pending before Ld. 1st Additional Chief Judicial Magistrate, Bengaluru Roral, Karnataka to Rohini District Courts (North-West), filed by the respondent-wife under Section 12 of the Protection of Women From Domestic Violence Act, 2005.
2. Having heard learned counsel for the parties and having perused the material available on-record, we are of the view that the Transfer Petition deserves to be allowed.
3. Accordingly, the Transfer Petition is allowed. The Ld. 1st Additional Chief Judicial Magistrate, Bengaluru Roral, Karnataka shall transfer the entire records to the transferee Court, viz. Rohini District Courts (North-West), expeditiously to enable the transferee Court to proceed further and dispose of the matter at the earliest. Further, the respondent is permitted to participate in the proceedings before the transferee court through Video Conferencing, until her physical presence is required and ordered therefor, by the trial court.
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4. The Transfer Petition stands disposed of, as above.
5. Pending application(s), if any, shall stand disposed of.
.....................J.
(C.T. RAVIKUMAR)
.....................J.
(SANJAY KUMAR)
NEW DELHI
DECEMBER 11, 2023.
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ITEM NO.8 COURT NO.14 SECTION II-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Transfer Petition (Criminal) No.591/2023 RENU SURI & ORS. Petitioner(s)
VERSUS
SONIA SURI Respondent(s) (IA No. 163441/2023 - EX-PARTE STAY IA No. 163443/2023 - EXEMPTION FROM FILING O.T.) Date : 11-12-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE C.T. RAVIKUMAR HON'BLE MR. JUSTICE SANJAY KUMAR For Petitioner(s) Ms. Neha Rathi, AOR Mr. Pranav Sachdeva, Adv. Mr. Kamal Kishore, Adv.
Ms. Aakriti, Adv.
Ms. Kajal Giri, Adv.
For Respondent(s) Mr. Ayush Negi, AOR UPON hearing the counsel the Court made the following
O R D E R
1. The Transfer Petition stands disposed of in terms of the Signed Order placed on the file.
2. Pending application(s), if any, shall stand disposed of.
(VIJAY KUMAR) (MATHEW ABRAHAM)
COURT MASTER (SH) COURT MASTER (NSH)
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