LAWS(ALL)-2008-3-243

RAM CHANDRA SINGH Vs. STATE OF U.P.

Decided On March 26, 2008
RAM CHANDRA SINGH Appellant
V/S
STATE OF U.P. Respondents

JUDGEMENT

(1.) HEARD Sri N.L. Agrawal, Advocate for the applicant and Sri Sanjay Sharma, Addl. Government Advocate for the State.

(2.) A Criminal Complaint Case No. 7521 of 2004 under section 138 Negotiable Instrument Act, 1881 filed by opp-party No. 2 complainant Baidyanath Ayurveda Bhawan Ltd. through its General Manager Sri Y.P. Sharma is pending in the Court of Chief Judicial Magistrate, Jhansi wants transfer of his case from Jhansi to Kanpur.

(3.) THE ground, of age related debility will not suffice, because the applicant can seek exemption from personal appearance and Magistrates are by an large inclined to grant exemptions. In case, any specific in­convenience felt in this regard, the applicant can approach the Court again. The Chief Judicial Magistrate will decide the case expeditiously and fix the case at least twice a week.