MANOJ KUMAR Vs. STATE OF M P

JUDGEMENT

(1.) The decision in this revision shall also govern disposal of Criminal Revision No. 438 of 1988 (Bhagwandas v. Chandra Shekhar Rao & others); as both these revisions arise out of order passed in Criminal Revision No. 199187 passed by the AddI. Sessions Judge, Bilaspur.

(2.) Cases under Sections 420 and 467 read with section 34, I.P.C. have been registered against the non-applicants before the C.J.M., Bilaspur. The non-applicants raised an objection that the Bilaspur Court has no territorial jurisdiction to proceed with the case as the vehicles in question involved in the alleged offences have been registered at Raipur and therefore it was submitted that only Raipur Court has jurisdiction.

(3.) As such, the short question involved in both the revision petitions is that whether the Bilaspur Court has jurisdiction to try the case where the offence is alleged to have been committed or whether the Raipur Court where the vehicles involved are registered.