P SARAVANAKUMAR Vs. JAI SAKTHI KNIT EMBROIDARIES

JUDGEMENT

(1.) THESE petitions are filed seeking for a direction to transfer C.C.Nos.121 and 120 of 2009 from the file of the learned Judicial Magistrate No.I, Sankari to the learned Judicial Magistrate No.1, Tirupur.

(2.) THE petitioner is an accused for the offence punishable under Sec.138 of Negotiable Instruments Act and the cases are pending in CC Nos.C.C.Nos.121 and 120 of 2009 on the file of the learned Judicial Magistrate NO.I, Sankari.

(3.) ON careful consideration, it appears that apart from issuance of notice, all other transactions including cause of action arose at Tiruppur. In a case reported in (2009) 1 SCC 720 (Harman Electronics Private Ltd and another vs National Panasonic India Private Limited), in paragraph 20, the Apex Court held as follows: