S PARTHASARATHY Vs. OPPOILI SRINIVASAN

JUDGEMENT

(1.) THIS petition has been filed to direct XVII Metropolitan magistrate, Saidapet to take the complaint on file and dispose it of according to law.

(2.) THE learned Magistrate has returned the complaint on the ground that the accused and the complainant's address are not within the jurisdiction of that Court. It is further stated. that for the welfare and for the convenience of the complainant to file the case within the territorial jurisdiction she had returned the complaint. Learned magistrate also relied upon the decision of High Court of Punjab and Haryana reported in m/s. Ess Bee Specialities and others v. M/s. Kapoor Brothers, 1992 Suppl. MWN (Crl.) : [vol. 1 DCTC 141].