MR. MAHESH KUMAR CHAUDHARY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. H.K. Chaturvedi along with Mrs. Anjali Chaturvedi, learned counsel appearing for the petitioners, Mrs. Priya Shrestha, learned Spl.P.P. for the State (O.P. Nos. 1 and 2) and Mr. A.K. Sahani, learned counsel appearing for the O.P. No. 3.

(2.) This petition has been filed for quashing of the FIR, being Mango P.S. Case No. 68 of 2021, including the order dtd. 3/4/2021, passed by the learned Judicial Magistrate, 1st Class, Jamshedpur, whereby six non-bailable warrants of arrest were issued against the petitioners, pending in that court.

(3.) Learned counsel appearing for the petitioners submits that the petitioner No. 6 is the husband of complainant-O.P. No. 3 and he got married with O.P. No. 3 on 5/10/2018, under Special Marriage Act at Kolkata and, thereafter, as per Hindu rituals and customs, again married each other on 18/1/2019 at Jamshedpur. He submits that the petitioner No. 6 and O.P. no. 3 met earlier and relationship developed between them, and thereafter, they have entered into the marriage. He further submits that the O.P. No. 3 is currently residing at Sandweg 127, Frankfurt am Main 603616 at Germany and that apartment has been leased in the name of the petitioner No. 6 and the rent and bills of that apartment is being paid by the husband of the O.P. No. 3. He submits that the O.P. No. 3, now after marriage, never residing at Jamshedpur, as the parents of the petitioner No. 6 were residing at Kolkata and the rest of the family are also residing at Germany and what has been alleged in the FIR that has occurred, either at Kolkata or at Germany and the Jamshedpur is not having the territorial jurisdiction to lodge the FIR.