R.JYOTHI Vs. P.P.SURESH KUMAR

JUDGEMENT

(1.) THE petitioners are the accused in C.C.No.90/2009 on the file of the Judicial First Class Magistrate Court-II, Kannur who approached this Court by filing the above petition under Section 407 of Cr.P.C with a prayer to transfer the above case from the Judicial First Class Magistrate Court-II, Kannur to the Court of Additional Chief Judicial Magistrate (Economic Offences) Ernakulam or to any other Court having competent jurisdiction at Ernakulam.

(2.) HEARD the counsel for the petitioners and the counsel appearing for the first respondent.

(3.) ON the other hand the counsel appearing for the first respondent vehemently submitted that the present petition is filed, only when this Court was not inclined to grant stay when the petitioners approached this Court under Section 482 of Cr.P.C with a prayer to quash the proceedings in C.C.No.90/2009 referred above. According to the learned counsel the address of the petitioners shown in the present petition is a false one and the same is made only with a view to make it appear that they are permanently residing at Ernakulam. In support of the above contentions it is pointed out that the residential address shown in the Crl.M.C. No.331/2013 filed by the petitioners are of Kannur address. Therefore, the petitioners are not entitled to get the relief as prayed for.