JAIRAM MARTAND KAHANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule made returnable forthwith with the consent of both parties.

(2.) The Petitioners seek quashing of the Criminal proceedings initiated against them in respect of offence punishable under Sections 498-A, 323, 504 r/w 34 of I. P. C. at Vaijapur Court on the ground that the court at Vaijapur doesn't have jurisdiction to try the offence.

(3.) The learned counsel for the petitioners submits that all the acts constituting the offence punishable under Sections 498-A, 323, 504, 506 r/w 34 of I. P. C. are committed at the matrimonial house therefore, the court at Sangamner has territorial jurisdiction to conduct the trial. According to the learned counsel the court at Vaijapur doesn't have jurisdiction to try the case and, therefore, the Criminal Proceedings initiated at Vaijapur court, Dist. Aurangabad be quashed and set aside.