PARMOD KUMAR Vs. LALIT MOHAN GOYAL

JUDGEMENT

(1.) This is a petition under Sec. 407 Cr.P.C. for transfer of criminal complaint no.CNR no. PBZ030034562020 CIS no. NACT/680/2020 dtd. 8/10/2020 titled as "Lalit Mohan Goyal vs. Parmod Kumar" pending before the Court of Judicial Magistrate Ist Class, Ferozepur to some other competent Court of jurisdiction outside the Ferozepur courts.

(2.) The primary grievance raised by learned counsel for the petitioner is that the petitioner wishes to contest the case under Sec. 138 of the Negotiable Instruments Act, 1881 (in short "N.I. Act") but since there is a serious threat to his life and liberty in case he goes to Ferozepur to attend the said proceedings, thus, he has approached this Court to highlight the fact of threat. Reference has been made to the averments made in the petition as well as to the photographs which have been annexed with the present petition as Annexure P-1.

(3.) Learned counsel for the petitioner has submitted that the petitioner would be satisfied in case, Senior Superintendent of Police, Ferozepur is directed to provide adequate security to the petitioner for each and every date when the petitioner has to appear before the Court to defend the complaint under Sec. 138 of the N.I. Act filed by the complainant/respondent. Learned counsel for the petitioner has relied upon the order dtd. 28/10/2021 passed in CRM-M-43930-2021 titled as "Parmod Kumar vs. Himmat Goyal" and other connected matters wherein a similar prayer was made and the relief sought was granted.