NUTAN DAMODAR PRABHU Vs. RAVINDRA VASSANT KENKRE

JUDGEMENT

(1.) Does the learned JMFC, Margao has territorial jurisdiction to try the Complainant's complaint filed under Section 138 of the Negotiable Instruments Act, 1881

(2.) That is a short question for consideration before this Court, in this peti tion filed by the accused under Section 482 of the Code (Code of Criminal Proeedure, 1973) challenging the order dated 13-8-2007 of the learned JMFC, Margao.

(3.) Heard learned Counsel on behalf of both parties.