BOGA VENKATA MALLAIAH Vs. SAGAR TEXTILES

JUDGEMENT

(1.) IN these petitions the Advocate for the petitioners requests this court to exercise the jurisdiction u/s 482 Cr P C for the purpose of quashing the proceedings pending in the 5th Addl. Magistrate Court at Meerut in Uttar Pradesh. His argument is that Sec. 482 Cr PC does not have any territorial limitations and High Court can exercise jurisdiction under this section prevent abuse of process even in the Criminal Courts situated in other States. It is well accepted and common knowledge that High Court has only territories of the State, This argument cannot be accepted. It is open to the petitioner to approach the Allahabad High Court and seek the necessary relief if he feels aggrieved by the proceedings taken in the Court at Meerut.

(2.) THE petitions are rejected.