CHHOTE Vs. RAJ PAL

JUDGEMENT

(1.) THE facts leading to this petition are that the present respondent filed a complaint under sections 120 -B, 406, 109 and 494, Indian Pedal Code against the present petitioner and seven other accused in the Court of Chief Judicial Magistrate, Rohtak.

(2.) AFTER recording preliminary evidence, the learned Chief Judicial Magistrate, summoned the accused vide impugned order, for having committed offences under Sections 494 and 109, Indian Penal Code.

(3.) THE contention of the present petitioner is that the said offences for the commission of which he has been summoned were admittedly committed in Muzaffarnagar (Uttar Pradesh) and, therefore, the Court at Rohtak and no jurisdiction to try him.