KAMLA RANI Vs. SAROJ

JUDGEMENT

(1.) SMT . Kamla Rani and others have come to this Court in Criminal Miscellaneous under Section 4,82, Code of Criminal Procedure for quashing of the complaint dated 6.5.88, Annexure P-1, under Sections 498-A, 406, 325, 324, 323 and 149 of the Indian Penal Code brought by Smt. Saroj, respondent and the summoning order dated 8.4.1988 Annexure P-4 passed thereon by the learned Judicial Magistrate I Class, Sangrur.

(2.) THE allegations made in the complaint Annexure P-1 may be briefly stated :

(3.) THE main grievance against the accused-persons is of giving a beating on account of her writing a letter about ill-treatment. This occurrence is alleged to have taken place at her matrimonial home at Ludhiana. The Court at Sangrur has no territorial jurisdiction to try these offences. It is difficult to appreciate the averments made in paragraph 14 of the complaint that the "offence of cruelty is a continuing offence".