JAMES N CHAND Vs. STATE

JUDGEMENT

(1.) Heard.

(2.) BY means of this petition, moved under section 482 of Code of Criminal Procedure, 1973, the petitioners have sought quashing of proceedings of Criminal Case No. 236 of 2009, State vs. Sumeet and others, relating to offences punishable under section 498A, 323, 504 and 506 of I.P.C., pending in the court of Special Judicial Magistrate, Dehradun.

(3.) ON behalf of the petitioners attention of this court is drawn to Bhura Ram and others vs. State of Rajasthan and another (2008) 11 SCC page 103 and Y. Abraham Ajith and others vs. Inspector of Police, Chennai and another (2004) 8SCC page 100, and it is pleaded that the court at Dehradun has no jurisdiction.