KASTHURIPANDIAN S. Vs. RBL BANK LIMITED

JUDGEMENT

(1.) At the instance of the accused, we cannot issue order of transfer of a complaint under Sec. 138 of the Negotiable Instruments Act, 1881. The petitioner can always apply for grant of exemption from personal appearance to the concerned Court.

(2.) Subject to what is observed above, the Transfer Petition is dismissed.

(3.) Pending application stands disposed of accordingly.