STATE Vs. D.V MALHOTRA

JUDGEMENT

(1.) The present petitions under Section 407 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Code') seek transfer of the following Criminal Revision Petitions pending before the Additional Sessions Judge -03, Patiala House Courts, New Delhi: -

(2.) Mr. Dayan Krishnan, learned Senior Counsel appearing on behalf of the State as well as Mr. Pawan Narang, learned counsel appearing on behalf of D.V. Malhotra, Mr. Harsh Bora, learned counsel appearing on behalf of Sushil Ansal, Mr. Vijay Kumar Aggarwal, learned counsel appearing on behalf of Gopal Ansal and Ms. Seetab Ali Fatima, learned counsel appearing on behalf of Anoop Singh, in unison state that they have instructions from their respective clients that the above -mentioned Criminal Revision Petitions, pending before the Additional Sessions Judge -03, Patiala House Courts, New Delhi as afore -stated be transferred to this Court for further hearing and adjudication in accordance with law in terms of the provisions of Section 407 (1)(c)(iv) of the Code. The relevant provisions of the Code reads as follows: -

(3.) Mr. Dayan Krishnan, learned Senior Counsel on instructions from Ms. Nandita Rao, learned Additional Standing Counsel (Criminal) appearing on behalf of the transfer petitioners further states that they unconditionally withdraw any and all allegations made against the concerned Additional Sessions Judge before whom the subject Criminal Revision Petitions are pending.