Bajrang Singh vs Jai Singh
2021 Latest Caselaw 6154 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 874/2020

Bajrang Singh S/o Sh. Dayal Singh, Aged About 60 Years, By Caste Rajput, R/o Chak 26 Stg, Post Kalibanga Tehsil Pilibanga, District Hanumangarh.

----Petitioner Versus Jai Singh S/o Sh. Jagdish Singh, B/c Rajput, R/o F-2, Anand Vihar Colony, Suratgarh Tehsil Suratgarh, District Sri Ganganagar.

----Respondent

For Petitioner(s) : Mr. Shardul Bishnoi For Respondent(s) : Mr. Anil Joshi, PP

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

01/03/2021

The accused-petitioner has approached this Court for

assailing the proceedings of the complaint case (No.71/2015)

under Section 138 of the N.I. Act filed against him and

subsequently transferred to the court of Judicial Magistrate,

Pilibanga by way of this misc. petition which has been submitted

after nearly five years of the order of transfer.

Manifestly, the trial court, rightly transferred the complaint

to the court having jurisdiction in light of the Supreme Court's

judgment in the case of Dashrath Rupsingh Rathod v. State of

Maharashtra & Anr. : AIR 2014 SC 3519.

(2 of 2) [CRLMP-874/2020]

Needless to say that that the petitioner shall be at liberty to

raise all his objections regarding the limitation etc., if available to

him, before the trial court at the appropriate stage.

With the above observations, the misc petition is disposed of.

(SANDEEP MEHTA),J 15-Sudhir Asopa/-

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