VENUGOPAL ENGG P LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) PPLICATION Nos. 1 to 4 filed present petition under section 482 of Code of Criminal Procedure with a request to quash the criminal proceedings initiated by the respondent No. 2 Assistant Director, Directorate of Revenue Intelligence, i. e. Criminal Case No. 257/s/94, pending before the chief Metropolitan Magistrate, Esplanade Bombay.

(2.) SO far as jurisdiction in filing petition before this Bench, it is contended in para 25 of the petition that the petitioner Nos. 1 and 2 i. e. firm situated in aurangabad and Ahmednagar, the petitioner No. 3 resides within the jurisdiction of this Bench and even the registered office of the petitioner Nos. 1 and 2 is at Aurangabad and Ahmednagar, and therefore, it is submitted that the court has jurisdiction to entertain the said petition.

(3.) SO far as regard, jurisdiction to entertain the present petition is con-cerned, rule is issued in the said matter on 4-10-1994. Even interim relief as claimed by the petitioner as per prayer Clause (b) is also granted and further proceedings in Criminal Case No. 257/s/1994 are accordingly stayed. In view of the above position and as rule is issued in the said matter, there is no need to reassess whether the Court has jurisdiction to entertain the present petition or not. Therefore, the above petition needs to be decided on merits.