SARDAR HARPAL SINGH Vs. BALBINDER PAL KAUR

JUDGEMENT

(1.) This application under Section 482 of the Code of Criminal Procedure has been filed for quashing the entire criminal case being J. C. I. case No. 248 of 1988 in which the learned Additional Chief Judicial Magistrate, Jamshedpur, has taken cognizance under Sections 498-A and 406 of the Indian Penal Code against the petitioners.

(2.) Learned counsel appearing on behalf the petitioners has' submitted that Jamshedpur Court has no jurisdiction to entertain this case and, as such, the order taking cognizance under Sections 498-A and 406 of the Penal Code is without jurisdiction because the allegation of torture meted out to the lady opposite party No. 1 is confined only to Rourkella and not at Jamshedpur.

(3.) On the other hand, Mrs. Jaya, Roy, learned counsel appearing for opposite party No. 1 has submitted that the marriage had taken place at Jamshedpur and, thereafter, the complainant had gone to her Sasural at Rourkella where different types of tortures were meted out to her as a result of which she had to leave her in law's place and come back to her father's place at Jamshedpur where the consequences of the offences committed at Rourkella ensued. Therefore, the Criminal Court at Jamshedpur had jurisdiction to entertain this case.