NADIMPALLI LAXSHMANA VARMA Vs. STATE OF A P

JUDGEMENT

(1.) THIS Criminal Petition has been filed by the petitioners under Section 482 of the Code of criminal Procedure, challenging the proceedings initiated against them in C. C. No. 134 of 2007 on the file of the Court of ii Additional Judicial Magistrate of First Class, tanuku, West Godavari District, arising out of crime No. 4 of 2007 of Undrajavaram Police station, on the ground that Undrajavaram police station has no jurisdiction to investigate and file the charge sheet and also the Court of additional Magistrate of First Class, Tanuku has no territorial jurisdiction to proceed with the same, as the offence alleged to have taken place at Kasipadu village, Pentapadu Mandal, which is within the limits of Ganapavaram police Station.

(2.) HEARD Sri S. R. Sanku, learned counsel for the petitioners, the learned Additional Public prosecutor, for the 1st respondent and sri C. S. N. Raju, learned counsel for the 2nd respondent and perused the record.

(3.) IT appears that based on the complaint given by the de facto complainant 2nd respondent herein, who is none other than the wife of the 1st petitioner herein, the Undrajavaram police registered a case in Crime No. 4 of 2007 and aftercompletion of investigation, the Sub-Inspectorof Police, Undrajavaram police station filed the charge sheet against the petitioners herein for the offence punishable under section 498-A read with Section 34 IPC which was taken on file by the II Additional Judicial magistrate of First Class, Tanuku, as C. C. No. 134 of 2007.