SHAHIDUL MIYAH Vs. JAHANARA BEGUM

JUDGEMENT

(1.) Heard Mr. J. Ahmed, learned counsel for the petitioner. Also heard Mr. B. Hussain, learned counsel for the complainant/bank.

(2.) The petitioner invoking the powers under Sec. 447 BNSS is seeking transfer of N.I. Case No. 52/2023, pending in the court of learned Additional CJM, Mangaldoi, Darrang to the learned CJM, Barpeta.

(3.) Before proceeding further, the facts in a nutshell. The respondent Jahanara Begum is stated to have lent some money to the petitioner, amounting to Rs.15,00,000.00 and by way of returning the same amount, the petitioner issued two cheques on his Axis Bank account at Guwahati on 18/7/2023. But upon presentation, the same cheques came to be dishonored due to stop payment by the drawer and account block situation covered in 2125. After doing the statutory formalities under the N.I. Act, the respondent, as complainant, initiated proceeding under Sec. 138 of the N.I. Act before the Learned Court at Mangaldoi, Darrang.