ANURAG MATHUR Vs. STATE OF M.P.

JUDGEMENT

(1.) The petitioners have invoked the extra-ordinary jurisdiction and powers of this court under Section 482 of the Cr.P.C. for setting aside the order dated 14.10.2015 passed by the Sixth Additional Sessions Judge and Special Judge, Bhopal, in Criminal Revision No.439/2015 affirming the order dated 29.06.2015 passed by the Judicial Magistrate First Class, Bhopal, in RT No.8335/2013 taking cognizance against the petitioners for the offences punishable under Sections 498-A and 406 of the IPC and 3 and 4 of the Dowry Prohibition Act 1961 (for short 'the DP Act') rejecting the pleas raised by the petitioners that the court at Bhopal has no territorial jurisdiction to try the case and for their discharge under Section 239 Cr.P.C.

(2.) The brief facts necessary for the adjudication of this petition are infra:-

(3.) Feeling aggrieved by the order dated 29.06.2015, the petitioners filed Criminal Revision No.439/2015, which was disposed of vide the impugned order dated 14.10.2015 passed by the Sixth Additional Sessions Judge and Special Judge, Bhopal, affirming the said order.