P PRITHEERAJ Vs. STATE OF KERALA

JUDGEMENT

(1.) These petitions are filed by the complainant (Tr.P.Crl.No.18/2007) and the accused (Crl.M.C.No.2630 of 2006) respectively in S.T.No.284/2006 pending before the Judicial First Class Magistrate Court, Pala. There is a prayer in both these petitions that the case pending before the court at Pala may be transferred to the court at Calicut.

(2.) It is the case of the accused that the court at Pala has no territorial jurisdiction and that only the court at Calicut has territorial jurisdiction. The complainant also now prays that the cases may be transferred to any court of competent jurisdiction at Calicut. I am satisfied that the said request made separately by the complainant and the accused can be accepted and transfer can be directed, as prayed for.

(3.) Though the petitioner/accused in Crl.M.C.No.2630/2006 has made a further alternative prayer that the complaint may be quashed. I find absolutely no merit in such prayer. The prayer for transfer can be granted as prayed for.