ZAREENA BEE S. SAYED Vs. M/S SHRIRAM TRANSPORT FINANCE CO. LTD. NO. 29/A, II FLOOR, K.H. ROAD BANGALORE- 560027 REP. BY ITS GPA HOLDER MR. MADHUSUDHAN M.R.

JUDGEMENT

(1.) PETITIONER has called in question the proceedings in C.C.No.34041/2010 pending on the file of XIII Addl. C.M.M., Bangalore and order dated 22.7.2010. Respondent has filed a private complaint under Section 200 of Cr.P.C. for an offence punishable under Section 138 of the Negotiable Instruments Act. Learned Magistrate after taking cognizance, recording the sworn statement has registered a case and also has issued summons. This order has been called in question by the petitioner on the ground that, the Magistrate has no jurisdiction to entertain the complaint.

(2.) IN the private complaint, address of the complainant is shown as Bangalore, in fee body of the complaint, complainant has stated that, cheque was issued and presented at Bangalore and it was dishonoured in Bangalore, in pursuance of which, notice was also issued at Bangalore, hence, cause of action accrued to the complainant in Bangalore.

(3.) HENCE , the petition fails and same is dismissed.