LAWS(BOM)-2007-8-234

MALTI Vs. STATE OF MAHARASHTRA

Decided On August 10, 2007
MALTI Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) RULE.

(2.) RETURNABLE forthwith.

(3.) APPLICANT seeks to transfer Criminal Complaint Case filed under Section 138 of the Negotiable Instruments Act from Wardha to Akola.