A S MALAN Vs. S VENKATESAN

JUDGEMENT

(1.) SEEKING to quash the proceedings in S.T.C No. 11 of 2012 on the file of the learned Fast Track Judicial Magistrate, Thiruthuraipoondi, Nagapattinam District, the petitioner has come up with this petition.

(2.) THE only ground urged by the learned counsel for the petitioner in this petition is that the learned Judicial Magistrate lacks territorial jurisdiction to entertain the complaint. According to him the petitioner herein is the resident of Chennai and the cheque was also issued at Chennai drawn on ICICI Bank, Chennai. Simply because the respondent is the resident of Thiruthuraipoondi and the cheque was presented for collection there the learned Judicial Magistrate shall not have jurisdiction, it is contended. In this regard, the learned counsel relied on the judgment of this Court in Mohammed Haneef v. Shankarraj LNIND 2011 Mad 3886 : (2011) 4 MLJ (Crl) 66.

(3.) ACCORDINGLY, the Criminal Original Petition is dismissed. Consequently, the connected Miscellaneous Petitions are closed. - Petition dismissed.