MONICA Vs. SATISH SHARMA

JUDGEMENT

(1.) Transfer Petition (Crl.) No. 258 of 2007 has been filed by Monica seeking transfer of Crl. Revision Petition No. 62 of 2007 titled 'Satish Sharma and another vs. Monica and others' filed by respondent No. 1, from the Court of Additional District Judge, Jaipur to the Court of Additional District and Sessions Judge, Patiala House Courts, New Delhi and for transfer of execution proceedings under Section 83 of the Code of Criminal Procedure, 1973 (for short 'the Code') in respect of property No. 433, Adarsh Nagar, Jaipur, to the Deputy Commissioner of Police, South Zone, New Delhi.

(2.) Transfer Petition (Crl.) Nos. 259-260 of 2007 have been filed by Monica and her. mother, Smt. Vinay Malhotra for transfer of S.B. Crl. Misc. Petition No. 1402 of 2007 filed by them under Section 482 of the Code for quashing of FIR No. 170 of 2007 pending before the High Court of Rajasthan, Jaipur Bench, to the High Court of Delhi.

(3.) Admittedly petitioner-Monica has initiated some criminal cases against her husband and in-laws. They had been granted bail. Inter alia on the premise that they had jumped bail, proceedings under Section 83 of the Code of Criminal Procedure were initiated against them.