BANWARILAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) ONE Banwarilal has been prosecuted in the Court of the Judicial Magistrate First Class at Kalol for an offence of cheating under sec. 420 of the Indian Penal Code. The prosecution case is that he sent goods to a merchant at Kalol and the arrangement was that he should take 75% of the value of the goods from the branch of the Baroda Bank at Bareli on the production of a railway receipt and a bill. The prosecu- tion case was further that a false bill was presented by the accused and an-excess amount was taken from the said Bank by the accused. He is therefore said to be guilty of cheating. Even if the Bank of Baroda at Bareli be taken to be the agent of the complainant even then the offence of cheating would take place only at Bareli and not at Kalol because anything that was done at Kalol would amount to a false representation Any letter written to Kalol would amount to a false representation. It was not suggested in the complaint that any letter was written at Kalol making a false representation but it was stated that a false bill was produced at the Bank of Baroda at Bareli and an excess amount was recovered and that it amounts to cheating. In that case the offence can only be tried by the Bareli Court and not by the Kalol Court. Section 179 of the Criminal Procedure Code has no application to the instant case. Sec. 179 Cr. P. C. reads as follows:

(2.) THE charge in against Banwarilal is therefore quashed and it is held that the learned Judicial Magistrate First Class at Kalol has no jurisdiction to proceed with the trial. THE revision application is allowed. Application allowed.