PRASANTA PAUL Vs. SHRIRAM TRANSPORT FINANCE CO LTD

JUDGEMENT

(1.) None appears on behalf of the petitioner.

(2.) The prayer for transfer has been made firstly on the ground that the cheque was dishonoured at the payee's banker at Sodhpur in North 24-Parganas and that notice of dishonour was also received at such place while no part of the offence was committed within the territorial jurisdiction of the trial Magistrate at Kolkata.

(3.) I find from the petition of complaint that opposite party no. 1/company carries on business at Kolkata and the cheque was presented for encashment in the Bank situated within the territorial jurisdiction of the concerned Magistrate. Accordingly, a part of the cause of action in respect of the offence had taken place within its territorial jurisdiction.