RAGHUBIR SINGH Vs. STATE OF C G

JUDGEMENT

(1.) THIS petition is filed for quashment of proceedings in Criminal Case No. 1709/2006 pending before the Judicial Magistrate, First Class, Raipur for offence punishable under Section 498-A read with Section 34 of the I.P.C. on the ground that the trial Court has exceeded the territorial jurisdiction of trial of the case.

(2.) I have heard learned counsel for the parties, perused the copies of the order sheets and copy of the charge sheet filed by the applicants.

(3.) ON the other hand, learned counsel appearing on behalf of the State/ non-applicant No. 1 opposed the application and submitted that the applicants had already filed application relating to tenability of the case before the trial Court under Sections 177 & 178 of the Cr.P.C. same is pending consideration before the trial Court, therefore, the present petition is not tenable.