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CASE NO.: Transfer Petition (crl.)  91 of 2006

PETITIONER: Worldcom Multimedia & Ors

RESPONDENT: Arvind Kumar

DATE OF JUDGMENT: 07/03/2008

BENCH: CJI K. G. Balakrishnan & R. V. Raveendran

JUDGMENT: JUDGMENT O R D E R  

TRANSFER PETITION (CRL.) No. 91 OF 2006

       Heard learned counsel for the petitioners. 2.      Though the respondent was served with notice, he has not chosen to appear.  3.      The petitioners seek transfer of the complaint filed by the respondent before  the   Chief Judicial  Magistrate,  Kadamkuan,  Patna,  Bihar. The petitioners’  Company  is  having its  registered  office at New Delhi. The complainant  alleges  to  be  a  representative and agent of M/s CFL Capital Financial   Services   Ltd., having  its   registered  office  at  Kolkata.  Admittedly,  the  petitioners  had   nothing   to  do   with  the  complainant  (Respondent herein) in   his  personal   capacity.  Neither  the    complainants  nor  the  company  on whose behalf the respondent allegedly filed the  complaint have their place of business at Patna, nor did any transaction take place at  Patna.  4.      Having  regard  to  the  facts  and  circumstances of the case, the Complaint Case  No.409 (C) of 2005, titled as Arvind Kumar vs. Worldcom Multimedia & Ors,   pending  before  the  Court  of  Chief Judicial Magistrate, Patna,  Bihar  shall  stands   transferred  to  the  Court  of  Chief Judicial Magistrate, New Delhi.  5.      The Transfer Petition is allowed accordingly.