HADIMOHAMMED ALLIBHAI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS Criminal Writ Petition under Articles 226 and 227 of Constitution of India r/w section 482 of Code of Criminal Procedure claims following reliefs-

(2.) THE learned Advocate appearing in support does not dispute that the complaint No.3738/2002 is pending in Additional Metropolitan Magistrate 27th Court at Banglore. The complainant-second respondent is having its office at Pune. According to the petitioner, the cause of action in as much as the transaction, as also the cheques have been issued at Pune. The agreement is executed at Pune and it is subject to Pune Court's jurisdiction. There is nothing occurred at Banglore save and except issuance of notices upon dishonour of the cheques. In such circumstances, this Court has territorial jurisdiction and even if the complaint filed is pending before the Court at Banglore, this Court can quash and set side the same.

(3.) IN the peculiar facts and circumstances of this case, I am of the opinion that this petition is not maintainable before this Court. Petition is dismissed.