KATTASSERY MANUAL VINCENT Vs. STATE OF KERALA

JUDGEMENT

(1.) This is a petition filed under Sec. 407(2) read with Sec. 482 of the Code of Criminal Procedure, seeking transfer of C.C.No.1152/2021, pending before the Judicial First Class Magistrate Court-III, Thiruvananthapuram, to Judicial First Class Magistrate Court-I, Ernakulam.

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

(3.) It is submitted by the learned counsel for the petitioner that the petitioner, who is the sole accused in the above case, is a senior citizen, aged 64 years and he has ailments. Therefore, he could not conduct the case before the Judicial First Class Magistrate Court, Thiruvananthapuram and therefore, the case is to be transferred, as sought for.