MULA CHANDRAKALA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Transfer Criminal Petition is filed by the petitioner, who is the accused in C.C.No.65 of 2017, on the file of III Additional Junior Civil Judge, Visakhapatnam, with a prayer to transfer the same to any other competent Court at Visakhapatnam, to conduct the proceedings under Sec. 138 of Negotiable Instruments Act.

(2.) At the outset, this Court would like to make it clear that the narration of facts in the affidavit enclosed to the petition are ill-drafted with all defective sentences, etc. However, this Court made an effort to know the case of the petitioner, as such, the case of the petitioner as understand by the Court by going through the averments of the affidavit which are ill-drafted is as follows:

(3.) A counter is filed by the second respondent denying the averments and opposing the prayer.