SUNIL KUMAR BANSAL Vs. STATE OF U P

JUDGEMENT

(1.) This criminal revision is directed against the judgment and order dated 29.4.05 passed by Addl. Chief Metropolitan Magistrate IX, Kanpur Nagar in Criminal case No. 291 of 2001 (New No. 5378 of 2003) State v. Sunil Kumar Bansal and Ors. under Sections 498-A/323/504 I.P.C. and 3/4 Dowry Prohibition Act police station Pheel Khana district Kanpur Nagar

(2.) The brief facts giving rise to this revision is that the opposite party lodged a F.I.R. on 22.10.2000 at about 14.30 P.M. at police station Pheel Khana district Kanpur Nagar against the revisionists which was registered as crime No. 131/2000 under Sections 498A/323/506 I.P.C. and 3/4 Dowry prohibition Act. After usual investigation a charge sheet was submitted on which the learned court below took cognizance and framed charges The accused revisionists moved an application under Section 177 Cr.P.C. alleging that the proceedings be dropped as the court at Kanpur Nagar had no territorial jurisdiction in the matter as no cause of action has taken place at Kanpur Nagar After hearing the parties learned Magistrate vide impugned order dated 29.4.05 rejected the application of the revisionists. Feeling aggrieved with the order passed by the court below the accused persons have preferred this revision,

(3.) I have heard learned counsel for the parties and gone through the record of the case.