RAJU NARAYANA SWAMY Vs. STATE OF KERALA

JUDGEMENT

(1.) This Tr.P.(Crl.) has been filed to transfer C.C.No.174/2017 on the file of the Chief Judicial Magistrate Court, Ernakulam to any other Magistrate Court.

(2.) The petitioner is the accused. The 2nd respondent is the de facto complainant.

(3.) The transfer has been sought on the ground that the respondent is a practising lawyer in Ernakulam. On the same allegations two Criminal Appeals between the parties were already transferred to the Additional Sessions Court at Muvattupuzha.