DEVADAS Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner in both these matters is the common accused in S.T.Nos.22 & 26/18 pending before Judicial First Class Magistrate-III, Kanjirappally instituted against him by the respective complainants( second respondent in these Crl.M.Cs.) in those cases for offence punishable under Section 138 of the Negotiable Instruments Act,1881.

(2.) The petitioner seeks transfer of the S.T. cases from Judicial First Class Magistrate-III, Kanjirappally to any competent court in Palakkad District on the allegation that he apprehends danger to his life at the hands of the complainants. The complainants in S.T. cases are brothers.

(3.) I heard the learned counsel for the petitioner and the learned counsel for the second respondent in both cases.