DWARKESH DIAMONDS PVT LTD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) The proceedings under Section 138 of Negotiable Instruments Act were initiated by the Respondents before the learned Metropolitan Magistrate at Mumbai vide C.C.No.3142/SS/2008 and C.C.No.3286/SS2008. After the process, the Petitioners had caused appearance before the learned Judge pointed the situation and urged for sending the complaint to the proper Court at Delhi since all the events have accrued at Delhi.

(3.) The learned Judge allowed the Application for presenting complaint to proper Court. Feeling aggrieved, the Respondent (Original Complainant) approached the learned Additional Sessions Judge in Revision No.301 of 2010, and by order dated 2nd November 2011, he set aside the order of the learned Special Metropolitan Magistrate dated 5th January 2010.