R.K.RAHEJA Vs. MOHAMMAD SALIM

JUDGEMENT

(1.) THE petitioners have filed this petition under Section 407(2) Cr.P.C. for transferring Criminal Complaint No. 195/3 of 2010, titled 'Mohammad Salim Versus M/s Silver Bell Appliance ' for disposal from the Court of Judicial Magistrate Ist Class, Nalagarh, to the Court of Chief Judicial Magistrate, Solan, or Judicial Magistrate Ist Class, Solan, or Additional Chief Judicial Magistrate, Kandaghat, Camp at Solan, or Additional Chief Judicial Magistrate, Kasauli or Judicial Magistrate Ist Class, Kasauli.

(2.) THE facts, in brief, as per petitioners are that petitioners had taken on rent premises of respondent No. 1 for running unit of manufacturing Geysers. The petitioners occupied the premises in April, 2007, on the basis of an agreement and thereafter they started manufacturing Geysers, 16/5/2014 Page 53 Ranjit Singh Versus State Of Himachal Pradesh the business was under the name and style of 'M/s Silver Bell Appliances '.

(3.) THE petitioners had no reasons to doubt respondent No. 1, petitioners handed over the keys of the premises and the material was left in the premises with the consent of the respondent No. 1. It was agreed that in case petitioners would not be able to come back, the respondent No. 1 will make arrangement to send the material to the petitioners. The respondent No. 1 assured petitioners to leave behind material in his custody.