- (1.)The petitioner who is the accused in Crime Nos.1002/2019 of Irinjalakuda Police Station, 39/2020 of Kodakara Police Station, 3/2020 of Mala Police Station, 34/2020 of Marangattuppalli Police Station and 724/2019 of Vellikulangara Police Station has approached this Court seeking transfer of all the said proceedings to Judicial First Class Magistrate Court, Thodupuzha. All the said cases are registered against the petitioner for the offence punishable under Sec. 420 of Indian Penal Code.
(2.)The prosecution case is that, the petitioner collected various amounts from the respective defacto complainants and other witnesses in the said cases, promising to arrange jobs in a company in Canada and thereafter, she did not provide Visa. The amounts collected were also not returned. On the basis of the complaints submitted by respective defacto complainants and witnesses, several crimes were registered against the petitioner in various police stations in different districts.
(3.)Now, the petitioner wants to get all the said proceedings transferred to Judicial First Class Magistrate Court, Thodupuzha and to be tried in the said Court. One of the reasons highlighted by the petitioner is that, on 14/06/2022, she was assaulted by some persons, while the petitioner was going from Thodupuzha to Kattapana for attending the court proceedings at Kattapana. In connection with the same, Annexure A4 FIR was registered by Thodupuzha Police. Therefore, it is contended that all the cases are to be transferred.