(1.) Heard the matter on merits with the consent of both the counsel. Perused the records.
(2.) The petition is filed seeking transfer of the case in C.C. No. 105/2016 pending on the file of the learned Senior Civil Judge and JMFC, Arsikere, Hassan District to the 19th Additional Chief Metropolitan Magistrate, Bengaluru City or to any other Court in Bengaluru.
(3.) The private complaint was filed under Section 138 of N.I. Act by the respondent herein against the petitioner. The petitioner being a lady claims that she has been residing at Bengaluru and in fact, according to her, respondent is also residing at Bengaluru. In the earlier complaint in C.C. No. 33024/2014, the address of the respondent was given as resident of Bengaluru, but now for the purpose of filing this petition, the respondent has given his address as if he is residing at Arsikere. The private complaint is filed under Section 138 of N.I. Act, the same has been registered, cognizance is taken, summon has been issued and the matter is now set down for cross-examination of PW.I. At this stage, the present petition is filed.