SURENDRA NATH CHOUBEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD .

(2.) THIS application under sec. 482 Cr.RC. has been filed to quash the order dated 28.10.2005 passed by 9th Additional Sessions Judge, Chapra in Cr. Revision No. 2 of 2003 through which order of cognizance dated 13.11.2002 passed by C.J.M., Chapra in Chapra Muffasil RS. Case No. 86. of 2002 has been confirmed.

(3.) THE learned lawyer for the petitioners challenged the impugned order mainly on two grounds: (i) that the learned Additional Sessions Judge has wrongly dismissed the revision application as not maintainable and the second is that the court of Chapra had no territorial jurisdiction to take cognizance of the matter which took place in Buxar district for which he has relied upon a decision of the Supreme Court reported in 2004 SCC(8) 100.