SURESH KUMAR AND ANR. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This petition has been filed against the order dated 23.2.2008 by which the charges were framed against the present petitioners for the offence under Sec. 498A I.P.C.

(2.) Heard learned counsel for the petitioners and the learned Public Prosecutor.

(3.) The only contention of the present petitioners is that the proceedings are bad in the eye of law as they are not within the territorial jurisdiction of the concerned Court. No cause of action has arisen at Tonk and the learned Magistrate, Tonk has no jurisdiction to entertain the complaint and he has placed reliance on the judgments delivered in Y. Abraham Ajith & Ors. Vs. Inspector of Police, Chennai & Anr., 2004 Cr LJ (SC) 4180 ; Mohammad Ameen & Anr. Vs. State of Rajasthan & Anr., 2010 WLC (Raj.) UC 181 ; Dr. (Mrs.) Sarojini Arawattigi & Anr. Vs. State of U.P. & Ors., 2008 Cri LJ 126 ; D.K. Pattanaik & Anr. Vs. Station House Officer & Anr., 2008 Cri LJ 2287 and Shakson Belthissor Vs. State of Kerala & Anr., 2009 (2) WLC (SC) Criminal 228 .