BHIKHIBEN RAMESHBHAI RANDERI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This group of petitions pertain to request of the original accused who is common in several criminal cases of dishonour of cheques filed by respondent No.2 in each of the petitions.

(2.) It is the case of the petitioner that respondent No.2 has instituted series of criminal cases for dishonour of various cheques. Initially few complaints were filed before the Court of Chief Judicial Magistrate, Surat. The said cases are pending before the Judicial Magistrate, Surat. Subsequently, cases have been filed at Valsad as well as at Ahmedabad. List of such cases and petitions in which request for transfer of cases is made are given below: <FRM>JUDGEMENT_348_TLGJ0_2010Html1.htm</FRM>

(3.) Having heard the learned advocates appearing for the parties, I find that similar cases of dishonour of cheques are going on at Surat, it would be useful and convenient to hear all the cases at one place since all cases arise out of similar background and involve same parties.