VIJAY DHANDAPANI Vs. K RAVI

JUDGEMENT

(1.) LEARNED counsel for the petitioner in each of the petitions submitted that the petitioner has come forward with the present petitions seeking for the relief to withdraw and to transfer c. C. Nos. 2364, 2365, 2368 and 2369 of 2005, respectively, pending on the file of the VIII Metropolitan Magistrate Court, Chennai.

(2.) LEARNED counsel submitted that the petitioner is the accused in C. C. Nos. 2364, 2365, 2368 and 2369 of 2005, respectively, for the offence under Section 138 of the Negotiable instruments Act filed by the respondent/complainant for the dishonour of cheques. He further submitted that the petitioner has good defence on his side to succeed in the case and he is a practising advocate. It was further submitted by him that right from the beginning of the cases, there was an undue haste in conducing trial and during trial he was pressurised to close the cases by settlement or to face conviction. He also submitted that the complainants are highly influential persons and are wielding money and political power due to their association with film industry. It is also submitted by the learned counsel for the petitioner that the petitioner is having reasonable apprehension that in view of the reasons stated above he may not get fair justice if the same is tried by the VIII Metropolitan magistrate Court, Chennai.

(3.) PER contra, Mr. T. Ashok Kumar, learned counsel for the respondents/complainants in each of the petitions denied the averments made by the learned counsel for the petitioner and submitted there is absolutely no fault on the side of the respondents. He also agreed that the cases in question may be transferred to any other Court for which the petitioner is willing and fairly submitted that the respondents/complainants in each of the petitions are ready to accept the same.