VENKATESAN Vs. STATE

JUDGEMENT

(1.) THE petitioner has filed the above Criminal Original Petition No.16716 of 2007 to transfer the case in C.C.No.157 of 2007 from the file of the learned Judicial Magistrate, Arni to any other Court at Vellore District Limit Jurisdiction.

(2.) SUPPORTING his case, the petitioner has filed an affidavit stating that the defacto complainants namely Saravanan, Kutti, Murugan with others had attempted to kill him with deadly weapons on 19.09.2006 at about 6.15 hours, near old Bus Stand, Arni. The said occurrence was informed to the Respondent police by way of a complaint. The same was registered as Crime No,944 of 2006. The defacto complainants lodged a false complaint against the petitioner and others. The respondent police registered a case in Crime No,943 of 2006.

(3.) CONSIDERING the contentions of the petitioner, it is accepted by him that two Criminal cases are pending on the file of the Judicial Magistrate, Arani in Crime No,943 of 2006 and 944 of 2006. But the petitioner seeks transfer of the case in Crime No,943 of 2006 in C.C.No.157 of 2007 alone.