RAMANBHAI MATHURBHAI PATEL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Admitted.

(2.) Heard finally.

(3.) The petitioner is facing trial for the offence punishable u/s. 138 of N.I.Act vide Summary Criminal Case No. 3684 of 2013 in the Court of Metropolitan Magistrate, 59th Court at Kurla. The complaint was originally filed in 61th Court at Kurla and now it has been transferred to 59th Court at Kurla by the Chief Metropolitan Magistrate. The petitioner is aggrieved by the order passed by the learned Metropolitan Magistrate issuing process against the petitioner to answer the charge for the offence punishable u/s 138 of Negotiable Instruments Act. He wants that the complaint be returned to the respondent No. 2 (original complainant) for being presented before the Court having territorial jurisdiction to entertain and try the case.