KAUSHIK CHATTERJEE Vs. STATE OF HARYANA

JUDGEMENT

(1.) Seeking transfer of three criminal cases, all pending on the file of the Court of the Additional Judicial Magistrate, Gurugram, Haryana, to any competent Court in New Delhi, a person who is implicated as one of the accused in those three cases has come up with the above transfer petitions.

(2.) I have heard Mr. Vikas Singh, learned Senior Counsel appearing for the petitioner, Mr. Deepak Thukral, learned counsel appearing for the State of Haryana and Mr. Neeraj Kishan Kaul, learned Senior Counsel appearing for the de facto complainant, who is the second respondent herein.

(3.) The petitioner herein was appointed on 04.08.2016 as the Group Chief Risk Officer-Executive Director of the second respondent, which is a non-banking finance company and which happens to be the de facto complainant in the criminal cases whose transfer is what is sought in these petitions. It is relevant to note that the petitioner, upon his appointment, joined the Delhi Office of the second respondent-Company on 04.08.2016 and he was transferred to Mumbai on 10.04.2017. The petitioner resigned in July-2018.