April 13, 2019: Supreme Court has recently directed that cheque bounce cases pending in Srinagar against an accused lodged in Tihar Jail be dealt with via video conferencing facility
A bench of Justice Nageswara Rao and Justice Shah has passed the order titled PANKAJ DAYAL vs VIJAY K. SONDHI on 15.02.2019.
A Writ Petition was filed by the accused for transfer of three complaints filed under Sections 138/142 of the Negotiable Instruments Act by the respondent in the Court of the Chief Judicial Magistrate, Srinagar. The request is to transfer the complaints to the Court of Chief Metropolitan Magistrate, Patiala House Courts, New Delhi. The petitioner is lodged in Tihar Jail, Delhi in connection with his involvement in other cases.
In such scenario instead of transferring the matter, the Supreme Court directed the use of Video Conferencing and held “After hearing the learned senior counsel for the petitioner and respondents, we are of the view that transfer of these cases from Srinagar is not necessary as the trial can be conducted by Video Conferencing which facility is available at Tihar Jail, Delhi. We direct that the trial be conducted by Video Conferencing”.
Read the judgment here:
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