CATHOLIC SYRIAN BANK Vs. A SUGUNA SARASWATHI

JUDGEMENT

(1.) THE petitioner has sought for a direction to set aside the order dated 27.04.2006 passed by the XVIII Metropolitan Magistrate, Saidapet, Chennai, in the unnumbered Complaint and direct the Court to take cognizance of the Complaint.

(2.) THE learned counsel for the petitioner submits that the Complaint is filed under Section 200, Criminal Procedure Code for the alleged offences under Sections 120-B r/w 420, 467, 468 and 420, Indian Penal Code and the jurisdictional police is Royapettah Police Station, which falls within the territorial jurisdiction of XVIII Metropolitan Magistrate and hence the petitioner filed the Complaint before it and the Court has returned the same on the ground that the amount involved is Rs.40 lakhs and it has no pecuniary jurisdiction to entertain the Complaint. THE learned Counsel further submits that there is no pecuniary jurisdiction contemplated under Criminal Procedure Code and the learned Magistrate has no power to return the Complaint on the ground of pecuniary jurisdiction. He relies on a decision of a Division Bench of this Court in A. Vinayagam v. Dr. Subash Chandran, 2000 (1) CTC 225 : 2000 (1) LW (Crl.) 460.