Supreme Court of India
Ayyannar Agencies And Anr. vs Sri Vishnu Cement Ltd. And Anr. on 10 January, 2000
Equivalent citations: AIR2000SC1639, 2000CRILJ2472, JT2000(2)SC286, (2000)10SCC596, 2000 AIR SCW 1688, 2000 (10) SCC 596, 2000 CRI. L. J. 2472, 2000 CLC 1169 (SC), (2001) 1 RECCRIR 544, (2000) 4 SUPREME 446, (2001) 2 ICC 537, (2001) 2 ALLCRILR 164, (2000) 3 CIVILCOURTC 1, (2000) 1 CURCRIR 307, (2001) BANKJ 113, (2000) 3 CRIMES 31, (2000) 2 EASTCRIC 420, (2000) SC CR R 458, (2000) 2 JT 286 (SC), 2001 SCC (CRI) 1511, (2001) 5 BOM CR 80, AIR 2000 SUPREME COURT 1639
Bench: K.T. Thomas, M.B. Shah
ORDER
1. We have noticed that 5 complaints have been filed by the respondents under Section 138 of the Negotiable Instruments Act before the Metropolitan Magistrate Court, Chennai. Thereafter one complaint was filed before the Metropolitan Magistrate, Hyderabad against the petitioners in respect of 2 cheques, that too for the same offence under Section 138 of the Negotiable Instruments Act. This petition is for transferring that case to Metropolitan Magistrate, Chennai as parties in all the cases are the same and the offence is of the same nature though sprouted from different cheques. It would be advantageous to all the parties to have all the said cases before the same Court, contended the learned Counsel.
2. We also feel that the transfer prayed for could only be in the interest of justice and also for the convenience of conducting the trial and disposal of all the cases. We,therefore, order transfer of C.C. No. 808 of 1998 titled as Sri Vishnu Cement v. Sri Ayyannar Agencies pending before the IVth Metropolitan Magistrate, City Criminal Courts, Nampally, Hyderabad to XVIIth Metropolitan Magistrate,Saidaped,Chennai.
3. Transfer Petition is disposed of accordingly.