A C CHUMMAR Vs. R VASANRHA KUMARI

JUDGEMENT

(1.) THE above petition is filed under Section 407 of Cr. P. C. to withdraw and transfer a case in C. C. No. 817 of 2004 on the file of the learned Judicial Magistrate No. 1, Karur to any other Court of competent jurisdiction in any other district.

(2.) THE petitioner, who belongs to Kerala State, is an accused in the above case punishable under Sections 138 and 142 of the Negotiable instruments Act on the complaint preferred by the respondent herein. The petitioner has narrated the various facts and circumstances under which he has issued the cheque and reasons for approaching this Court seeking transfer. I do not propose to dwell upon all such allegations except the brief facts, which are germane to decide the issue involved.

(3.) THE learned Senior Counsel contended that transfer is required on the following grounds :