SUJATA MUKHERJEE Vs. PRASHANT KUMAR MUKHERJEE

JUDGEMENT

(1.) THESE two appeals are directed against the order dated 31.8.89 passed by the Madhya Pradesh High Court disposing of Criminal Revision No. 481 of 1989 and Criminal Revision No. 463/89. Criminal Revision No. 481/89 was preferred by all the five respondents against refusal by the learned Chief Judicial Magistrate, Raipur to transfer the case from Raipur to Raigarh -Criminal Revision No. 463/89 was preferred by four of the respondents challenging the assumption of jurisdiction of the Chief Judicial Magistrate, Raipur in the complaint made by the appellant for offences under sections 498A and 506B and 323 of the Indian Penal Code. The respondents are the husband, parents -in -law and two sisters -in -law of the appellant Su jata Mukherjee. The gist of the allegation of the appellant, Sujata Mukherjee is that on account of dowry demands, she had been maltreated and humiliated not only in the house of the in laws at Raigarh but as a consequence of such events, the husband of the appellant had also come to the house of her parents at Raipur and had also assaulted her.

(2.) THE respondents contended before the learned Chief Judicial Magistrate Raipur that the criminal case was not Plaintainable before the said learned Chief Judicial Magistrate because the cause of action took place only at Raigarh which was outside the territorial jurisdiction of the learned Magistrate at Raipur. A prayer was also made to quash the summons issued by the learned Chief Judicial Magistrate by entertaining the said complaint of Smt. Mukherjee. As the Chief Judicial Magistrate was not inclined either to quash the summons or to transfer the criminal case to the competent Court at Raigarh, the aforesaid criminal revision petitions were filed, one by all the five respondents and another by four of the respondents excluding the husband presumably because there was specific allegation against the husband that the husband had also gone to Raipur and had assaulted the appellant and as such husband could not plead want of territorial jurisdiction. Both the said criminal revisions case have been disposed of by a common order dated 31.8.89 by the High Court. The High Court having held that excepting against the husband, the complaint against other respondents related to the incidents taking place at Raigarh. Hence, the criminal case on the basis of complaint made by the appellant was not maintainable against the said other respondents at Raipur but such case was maintainable so far as the husband of the appellant, namely, Sr. S.S. Mukherjee is concerned.

(3.) IN this connection, Mr. Gambhir has drawn our attention to section 178 of the Code of Criminal Procedure in particular clauses (b) and (c) of section 178. Clause (b) envisages that "where an offence is committed partly in one local area and partly in another" such offence can be tried by a Court having jurisdiction over any such local areas. Clause (c) contemplates that "where an offence it a continuing one, and continues to be committed in more local areas" then such offence can be tried by a Court having jurisdiction over any of such local areas.