AJAY RAMESH DHOLE Vs. DEEPAK SHRIDHAR WEGINWAR

JUDGEMENT

(1.) Learned counsel Mr.Raut is heard on behalf of the petitioner. Learned counsel Mr. Maheshwari is heard on behalf of the respondent.

(2.) Admit. Heard finally by consent.

(3.) This criminal writ petition impugns the judgment and order passed by the Additional Sessions Judge, Chandrapur in Criminal Revision Application No.97 of 2010. The petitioners are the accused in Criminal Case No.935 of 2009 pending before the Judicial Magistrate First Class, Chandrapur. The respondent is the complainant in the said criminal case. The petitioners moved the trial Magistrate for dismissal of complaint on the ground that the Chandrapur Court had no jurisdiction to entertain and try the case. The said application was rejected by the Judicial Magistrate First Class. Therefore, the revision application was filed before the Sessions Court, Chandrapur. The learned Additional Sessions Judge heard both the parties at length. The issue raised before the Additional Sessions Judge by the petitioners was that the whole transaction had taken place at Amravati and that therefore the Chandrapur Court would not have any jurisdiction to try the case.