MD.RAFI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD .

(2.) THIS application under sec. 482 Cr.P.C. has been filed to quash the order dated 19.1.2006 passed by S.D.J.M., Bhojpur at Ara in Complaint Case No.1032(C) of 2005 thereby and thereunder cognizance under sec. 498A I.PC. alongwith Sections 3/4 of the Dowry Prohibition Act has been taken against the petitioners.

(3.) THE submission of the learned counsel for the petitioners is that continuance of two criminal cases for the same alleged occurrence is illegal and operassive. It amounts to double jeopardise of the petitioners. It is further submitted that the court at Ara had no jurisdiction to entertain the case. No part of the occurrence ever took place within Bhojpur district.