RANI MUTHU Vs. P RAJKUMAR

JUDGEMENT

(1.) THE criminal revision case is filed challenging the order of transfer passed by the learned Chief Judicial Magistrate, Coimbatore in Crl.M.P.No.1303 of 2007 transferring the case in C.C.No.204 of 2005 on the file of the learned Judicial Magistrate I, Udumalpet to the court of the learned Judicial Magistrate, Palladam.

(2.) THE petitioner is the complainant in a case under section 138 of the Negotiable Instruments Act. THE respondent, who is the accused in the said case faced the trial and the case has reached the stage of arguments after examining one defence witness on the side of the respondent.

(3.) THE learned Chief Judicial Magistrate, Coimbatore, having been convinced with the submissions made on the side of the respondent that there was a threat from the side of the petitioner to the respondent, chose to transfer the case to the file of the learned Judicial Magistrate, Palladam.