Karnataka High Court
Dr Vasanth Kumar vs Sri Girish Kumar K on 30 July, 2018
Author: John Michael Cunha
Bench: John Michael Cunha
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 30TH DAY OF JULY 2018
BEFORE
THE HON'BLE MR. JUSTICE JOHN MICHAEL CUNHA
CRIMINAL PETITION NO.8106 OF 2015
BETWEEN:
DR VASANTHA KUMAR
S/O N KESHAVA MURTHY
AGED ABOUT 46 YEARS
R/O NO.561, 7TH MAIN
A SECTOR, YELAHANKA NEW TOWN
BANGALORE-560 064.
... PETITIONER
(BY SRI: V B SIDDARAMAIAH, ADVOCATE)
AND
SRI GIRISH KUMAR K
S/O N KESHAVA MURTHY @ KESHAVA RAO
AGED ABOUT 39 YEARS
R/O NAGADEVANAHALLI
GNANABHARATHI POST
BANGALORE-560 091.
... RESPONDENT
(BY SRI: K A CHANDRASHEKARA, ADVOCATE)
THIS CRL.P IS FILED U/S.407 CR.P.C PRAYING TO
TRANSFER THE CASE IN C.C.NO.1233/2013 ON THE FILE OF
THE II ADDL. CIVIL JUDGE AND JMFC, CHIKKAMAGALURU TO
THE C.M.M. COURT, AT BANGALORE.
2
THIS CRL.P COMING ON FOR ADMISSION THIS DAY, THE
COURT MADE THE FOLLOWING:-
ORDER
This petition is filed under section 407 Cr.P.C. seeking transfer of the case in C.C.No.1233/2013 on the file of II Addl. Civil Judge and JMFC, Chikmagalur to the CMM Court, Bengaluru.
2. In view of the introduction of Section 142A of the Negotiable Instruments Act, 1881, reserving liberty to the parties to take appropriate action in accordance with the amended provision, the petition is disposed of.
Sd/-
JUDGE *mn/-