Full Judgment Text
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 1
CASE NO.:
Transfer Petition (crl.) 307-308 of 2007
PETITIONER:
BASWANAPPA PATIL
RESPONDENT:
SIVAKUMAR PTAIL & ANR
DATE OF JUDGMENT: 15/02/2008
BENCH:
S.B. SINHA & V.S. SIRPURKAR
JUDGMENT:
JUDGMENT
O R D E R
TRANSFER PETITION (CRIMINAL) NOS. 307-308 OF 2007
The petitioner by this application filed under Section 406 of the Code of Criminal
Procedure has sought for transfer of the criminal complaint being ST No. 294/2007,
titled as Shivakumar Patil vs. Baswanappa patil, as also the criminal compliant being
ST No.523/2007, titled as Udayashree Patil vs. Baswanappa patil, both pending before
the Court of Chief Judicial Magistrate, Kollam, Kerala, to the Court of Judicial
Magistrate, First Class, Tandur, Rangareddy District in the Sate of A.P.
The relationship between the petitioner and the respondent is that of father and son
.
Respondent No.2 is the wife of Respondent No.1. They have filed the aforementioned
two complaint petitions against the petitioner for commission
-2-
of alleged offence under Section 138 of the Negotiable Instruments Act, which as
noticed hereinbefore, are pending in the Court of Court of Chief Judicial Magistrate,
Kollam in the State of Kerala. From the averments made in the said transfer
application as also the documents annexed thereto it appears that the respondents are
also residents of Tendur in the District of Rangareddy, A.P.
Having regard to the relationship between the parties and keeping in view the
aforementioned fact, we are of the opinion that in the interest of justice the
aforementioned two cases be transferred from the Court of Chief Judicial Magistrate,
Kollam, Kerala to the Court of Judicial Magistrate, First Class, Tandur, Rangareddy
District in the Sate of A.P.
However, the transferee Court, keeping in view the fact that the respondents are
ordinarily residents of Kollam in the State of Kerala, shall accommodate them as far
as possible and, if expedient, shall take up both the matters for hearing on the same
date.
The transfer petitions are allowed accordingly.