REGENT COMPUTRONICS PVT. LTD.

P.K.MURALEEDHARAN Appellant

V/S

C.K.PAREED Respondents

Referred Judgements :-

RAMAN CHETTIYAR V. GOPALACHARI [REFERRED TO]
MST.CHAND KOUR V. PARTAB SINGH [REFERRED TO]
HORSBURGH V. CHANDROJI [REFERRED TO]
LACHHMAN DASS V. CHUHRA MAL [REFERRED TO]
JIVATLAL PURTAPSHI V. LALBHAI FULCHAND SHAH [REFERRED TO]
RAGHUNANDAN PRASAD V. KING EMPEROR [RELIED ON]
STATE OF MADHYA PRADESH VS. K P GHIARA [RELIED ON]
STATE OF MADRAS VS. C P AGENCIES [REFERRED TO]
SANATAN DAW VS. DASARATHI TAH [RELIED ON]
M N ADHIKARI VS. FOOD INSPECTOR KUNNAMKULAM MUNICIPALITY [REFERRED TO]
KIRLOSKAR BROS LIMITED VS. COMMISSIONER OF INCOME TAX [REFERRED TO]
S PRITHVIRAJ KUKKILLAYA VS. MATHEW KOSHY [REFERRED TO]

JUDGEMENT

(1.) Revision is directed against the order of Judicial Magistrate of First Class, Mannarkkad finding that the court has jurisdiction to try the offence alleged against revision petitioner.

(2.) A cheque is alleged to have been issued by revision petitioner to first respondent towards amount due to him. On presentation the cheque was dishonoured by the bank. First respondent issued notice and demanded the money but the amount was not paid in spite of that notice and that resulted in the complaint under S.138 of the Negotiable Instruments Act (hereafter referred as Act) before the Judicial Magistrate of First Class, Mannarkkad.

(3.) Revision petitioner questioned the maintainability of the complaint before that court for the reason that the cheque was issued at Thodupuzha, outside the jurisdiction of the Mannarkkad Court and that the Mannarkkad Court has no territorial jurisdiction.

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P K MURALEEDHARAN Vs. C K PAREED

Referred Judgements :-

JUDGEMENT

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