ANIL BARUA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Invoking Section 482 of the Code of Criminal Procedure, the petitioner who has been charge-sheeted under Sections 498A/323 of the Indian Penal Code has approached this Court for quashing of the said charge-sheet.

(2.) Heard the learned advocates appearing on behalf of the petitioner as well as the Learned Counsel appearing on behalf of the State. Perused the Case Diary.

(3.) The only ground that has been urged before this Court by the Learned Counsel of the petitioner is this that no part of cause of action arose within the territorial limit of the Learned Chief Judicial Magistrate, Barrackpore, accordingly, the order of taking cognizance by the Court concerned is absolutely without jurisdiction and thus the same is liable to be set aside.