AJAYKUMAR G. V. Vs. CHANNAKRISHNA REDDY

JUDGEMENT

(1.) This petition is filed under Sec. 407 of Cr.P.C., seeking transfer of C.C.No.143/2018, pending on the file of Civil Judge and J.M.F.C., Bagepalli to the Court of Civil Judge and J.M.F.C., Mandya.

(2.) Heard learned counsel for the petitioner and learned counsel for the respondent.

(3.) The petitioner is the accused and the respondent is the complainant in C.C.No.143/2018. The offence alleged against the petitioner is under Sec. 138 of the Negotiable Instruments Act, 1881 (for short hereinafter referred to as 'the Act'). The said criminal case is at the stage of cross examination of PW1.