SURENDRA SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal revision petition under Section 397/401 of the Code of Criminal Procedure, 1973 (for short 'the Code' hereinafter) is directed against the order dated 30.8.2005 passed by Chief Judicial Magistrate, Sri Ganganagar (for short 'the trial court' hereinafter) in Criminal Case No. 396/2004 whereby the trial court framed the charges against the petitioners for the offences under Sections 406 and 498A IPC. Aggrieved by the order impugned, the petitioners have filed the instant revision petition.

(2.) I have heard learned counsel for the parties. Perused the order impugned and Chilian papers.

(3.) It is contended by the learned counsel for the petitioner that the trial court has no jurisdiction to try the case instituted by the complainant for an occurrence which is alleged to have taken place outside the territorial jurisdiction of Rajasthan more particularly Sri Ganganagar. Learned counsel for the petitioner further submits that according to the complainant and the plaint also her statement under Section 161 of the Code, if any occurrence has taken place, it has taken place at Patiala (Punjab) and, therefore, the Court at Sri Ganganagar had no jurisdiction to try the case.