MURLI DHAR Vs. ISHWAR DAYAL GIRDHANI

JUDGEMENT

(1.) Admit.

(2.) With the consent of parties, matter heard finally.

(3.) Petitioner has filed this petition under Section 482 CrPC for setting aside the order dated 22.07.2009 passed by learned Second ASJ Datia in Criminal Revision No. 47/09 upholding the order dated 27.1.09 passed by CJM Datia in Case No. 985/09 whereby application for dismissing the complaint for want of territorial jurisdiction filed by the petitioner/accused was dismissed by that Court.