MADHU KUMARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioners and the learned A.P.P. for the State assisted by the counsel for the opposite party No.2.

(2.) Petitioners have challenged the order dated 28.06.2017 passed in G.R. No.4100 of 2013 passed by the Judicial Magistrate First Class, Ranchi whereby the petition of these petitioners for discharge has been dismissed. Further, the petitioners have challenged the final order passed in Cr. Revision No.211 of 2017, by which the Additional Judicial Commissioner X, Ranchi has dismissed the revision application filed by the petitioners against the order refusing to discharge them.

(3.) Counsel for the petitioners submits that the present criminal case arises out of matrimonial dispute. These two petitioners are sisters-in- law of the informant and the allegations levelled are general in nature. He submits that the entire cause of action arose within the jurisdiction of the District Gaya and not within the territorial jurisdiction of Civil Courts at Ranchi. Thus, the petitioners should have been discharged.