BIMLA AGARWALA Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) This is a Transfer Petition under Section 406 of the Code of Criminal Procedure, 1973 read with Order XXXVI-B of the Supreme Court Rules, 1966 for transfer of Criminal Case No. 663/2005 FR No. 1301/2006 titled as Mahendra Pal Gupta v. Ram Gopal and Ors. arising out of FIR No. 637/2005 dated 10.11.2005 registered in PS Kotwali Shahar under Section 420 IPC and pending in the Court of the Chief Judicial Magistrate, Bulandshahar, Uttar Pradesh to a Court of competent jurisdiction at Delhi.

(3.) Although, as noted above, this case relates to transfer of the aforesaid case from Bulandshahar to a competent Court at Delhi, but due to intervention of well wishers of the parties, the disputes between the parties have been settled out of Court, for which they have already filed a joint petition for compromise under the terms of settlement dated 30th of November, 2008. Considering this aspect of the matter and taking into consideration the terms and conditions of the settlement dated 30thof November, 2008, we dispose of this Transfer Petition on compromise, which is in the following manner: