PREM CHAND Vs. GURCHARAN SINGH

JUDGEMENT

(1.) The instant petition has been filed under Sec. 407 read with 482 Cr.P.C. praying therein for transfer of the following two complaints to a same Court in Amritsar:

(2.) Learned counsel for the petitioner submits that in the instant case the accused in one of the cases is Prem Chand and the accused in another case is his son namely Mohan Sham Verma @ Mohan Sham and it is a matter which has arisen on account of misuse of security cheques, which the aforesaid accused/petitioners had given to Ram Lubhaya who had earlier extended a loan to petitioner No.1. It has been submitted that subsequently, despite the said loan having been repaid, the cheques in question have been misused by the respondents by instituting complaints under Sec. 138 Negotiable Instruments Act, based on absolutely false allegations.

(3.) This Court has considered the submissions addressed before the Court.