AI Structured Summary
Not yet generated for this judgment
Judgment
Lakshmana Rao, J.—The petitioner was charged before the Sub-Divisional Magistrate of Jammalamadugu u/s 29 of the Indian Telegraphs
Act for causing a false message to be transmitted from Cudappah and his objection to the jurisdiction of the Sub-Divisional Magistrate of
Jammalamdugu to try the case was upheld by the Sub-Divisional Magistrate. The records were then submitted by the Sub-Divisional Magistrate to
the District Magistrate and the case was transferred by the District Magistrate to the file of the Sub-Divisional Magistrate of Cudappah who has
jurisdiction. This as held in Sikka Goundan, In re AIR 1923 Mad. 326, is not permissible and the order of transfer cannot be sustained. It is
therefore set aside and the case is re-transferred to the file of the Sub-Divisional Magistrate of Jammalamadugu for disposal according to law.