K SUBRAMANIAM Vs. STATE

JUDGEMENT

(1.) THE above Criminal Original Petition has been filed to call for the records pertaining to the case in P. R. C. No. 18 of 2007 on the file of the learned Judicial Magistrate No. 1, Kancheepuram and quash the same.

(2.) THE petitioners herein, are the accused 2 to 7 in P. R. C. No. 18 of 2007 on the file of the learned Judicial Magistrate No. 1, Kancheepuram and in that case, the respondent filed a charge sheet against them and the first accused for the offences under Sections 147, 406, 498a, 343, 307, 420 I. P. C. and Section 4 of Dowry Prohibition Act r/w 149 I. P. C.

(3.) THE petitioners have filed the above the Criminal Original Petition seeking to quash all further proceedings in P. R. C. No. 18 of 2007 mainly on the ground that no part of cause of action for registering the case in Cr. No. 6 of 2007 arose within the territorial jurisdiction of the respondent police station.