Punjab-Haryana High Court
Jay Switches India Pvt.Ltd.& Anr vs State Of Haryana & Anr on 5 November, 2014
In the High Court for the States of Punjab and Haryana at
Chandigarh
CRM-M No.35904 of 2014(O&M)
Date of decision: 5.11.2014
Jay Switches India Private Limited and another ..Petitioners
Versus
State of Haryana and another ..Respondents
Coram: Hon'ble Mr. Justice Mahavir S. Chauhan
Present: Mr. Hrishikesh Baruah, Advocate
for the petitioners.
******
Mahavir S.Chauhan, J.(Oral)
Heard.
Petitioners are aggrieved by order dated 1.10.2014 whereby learned Chief Judicial Magistrate, Hissar has transferred a criminal complaint brought by the respondent under Sectionms 138, 141 and 142 of the Negotiable Instruments Act, 1881 from the Court of Miss. Indu Bala, Judicial Magistrate Ist Class, Hissar to the Court of Shri Arvind Bansal, Judicial Magistrate Ist Class, Hissar, on the basis of a reference made by Miss. Indu Bala, Judicial Magistrate Ist Class, Hissar, vide order dated 29.9.2014 whereby the learned Magistrate requested the learned Chief Judicial Magistrate to transfer the matter to some other court as the complainant (respondent) herein had levelled allegations against her.
Learned counsel for the petitioners has not been able to show how this order has prejudiced the petitioners and how a Presiding Officer can be forced to decide a particular matter inspite of decision of the Presiding Officer not to hear the matter in view of the allegations levelled against him/her.
Dismissed.
November 5, 2014 (MAHAVIR S.CHAUHAN)
nk JUDGE
NIRMAL KANT
2014.11.05 15:14
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