MANOJ KUNDANLAL JAIN Vs. ARTI AMAR PANDE

JUDGEMENT

(1.) Heard Mr. Santosh Adukia, learned Advocate for the applicant. The learned Advocate for the respondent is absent. Admitted. Heard finally.

(2.) The applicants are accused Nos. 4 and 6 in Criminal Complaint No. 160/2011 pending before the learned Judicial Magistrate, First Class. Court Room No. 10, Nagpur. The applicants have applied for transfer of the said Criminal Complaint case from Nagpur to the Court of Metropolitan Magistrate at Mumbai. The alleged offence had taken place within the territorial jurisdiction of Nagpur Court. During the course of hearing, it was indicated to the learned counsel for the applicants that this Court is not inclined to grant relief as prayed by the applicants. However, it was also indicated that considering the peculiar facts of the case and the alleged conduct of the respondent/complainant, the Court is inclined to grant exemption from personal appearance to the accused except one of the accused who will attend the case on the dates of hearing. The learned counsel for the applicants submitted that he will be satisfied with the alternate relief suggested to be granted by this Court. Hence I pass the following order:-