K.T.NASEER Vs. STATE OF KERALA

JUDGEMENT

(1.) These applications are filed under Section 407(2) Cr.P.C for transferring the cases S.T.Nos.236/2018, 284/2018 and 514/2018 on the file of the Court of the Judicial First Class Magistrate-VII, Kozhikode (Special Court for the trial of N.I.Act Cases) to any other criminal court having jurisdiction.

(2.) The petitioner is the accused in the aforesaid cases. The cases are based on the complaints filed against him by the second respondent for an offence punishable under Section 138 of the Negotiable Instruments Act, 1881.

(3.) It is stated that the aforesaid cases are being jointly tried by the court below.