CAPTAIN TERENCE JAMES VERMA Vs. RAYMOND LIMITED

JUDGEMENT

(1.) THE applicant is the accused in Regular Criminal Case No. 163 of 2006, pending before the Chief Judicial Magistrate, Ratnagiri. The case arises on a complaint filed by one Sudhir Gujran, Deputy Manager of the respondent no. 1 Raymond Limited a Company. incorporated under the Companies Act.

(2.) BY this application invoking the inherent powers of this Court, the applicant is challenging the order issuing process, as passed by the learned Chief Judicial Magistrate, Ratnagiri on 5th October 2006, requiring the applicant to appear and answer to the charge of offences punishable under section 418 and 420 of the IPC. In the alternative, the applicant is praying that the case be transferred to the Court of a Magistrate at Mumbai, as the Chief Judicial Magistrate, Ratnagiri has no territorial jurisdiction to entertain the complaint, and try the alleged offences.

(3.) THE applicant is a trained and qualified pilot who had served the Indian Air Force as a 'Jet Fighter and Bomber Pilot' for about 22 years before opting for a premature retirement in the year 1994.