PATIRAM JAIN Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS petition has been preferred by the petitioners under s. 482 of the Cr. PC, 1898, submitting that the respondents' act of launching the prosecution itself being illegal and mala fide, the Court of Addl. Chief Judicial Magistrate (Economic Offences) , Indore, could not take cognizance of the alleged offences and, therefore, the directions from this Court are sought against the respondents seeking the quashing of the proceedings and the notices/summonses issued by that Court and filed as Annexures P-10A to P-10E. THIS order shall dispose of the question of maintainability of the petition and the jurisdiction of the Bench seat.

(2.) THIS order shall also dispose of the question of jurisdiction also arising in Patiram Jain vs. Union of India (Crl. Misc Case No. 1988 of 1992) as the facts and the points of controversy being identical.

(3.) THE crux of the controversy would, therefore, be on the construction of expression in respect of the cases arising in the Revenue districts of Gwalior, Shivpuri, Datia, Guna, Vidisha (Bhilsa) , Bhind and Morena, as used in the Presidential order, above described.