P VISUVASAM Vs. R NAGESWARAN

JUDGEMENT

(1.) This Criminal Original Petition has been filed by the accused to transfer the case in C.C.No.29 of 2010 from the file of the leaned Judicial Magistrate, Ilayankudi to the leaned Judicial Magistrate No.VI, Madurai.

(2.) The brief facts are as follows:-

(3.) After admitting this petition, this Court has ordered notice to the respondent. Accordingly, the petitioner has sent a private notice by RPAD and also filed postal acknowledgement. From the perusal of the said postal acknowledgement, it is clear that the respondent has received the notice, but he did not appear before this Court either in person or through counsel. Hence, after hearing the petitioner's side argument, order is being passed.