BAIJNATH SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and the learned counsel for O.P. Nos. 2 and 3 as also the learned A.P.P. for the State.

(2.) THE petitioner who happens to be the father -in -law of complainant 'sdaughter is aggrieved by order dated 25.8.2005 passed by the learned Sub -Divisional Judicial Magistrate. Patna, in connection with Complaint Case No. 1996(C) of 2005, whereby he has taken cognizance of offences under Sections 406, 498 -A I.P.C and 3/4 Dowry Prohibition Act. It appears that the complainant, Prabhawati Singh, filed the aforesaid complaint inter alia alleging that her daughter was being tortured by the accused persons, ten in number, for allegedly demanding a sum of Rs. 15,00,000/ -.

(3.) THE submission advanced by the learned counsel for the petitioner is that the marriage took place at Delhi and the alleged torture of the daughter of the complainant also took place at Delhi and the Patna court had no territorial jurisdiction to entertain the complaint petition and the same was barred under Section 177 Cr.P.C.