RAJESH KACCHAP Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This petition was heard yesterday and for certain clarification, it was directed to be listed today for Orders and that is how, this petition has been again listed for Orders.

(2.) It appears from the records and the order of the Division Bench of Calcutta High Court passed in C.R.M. (DB) No.2782 of 2022 that the cash in question was seized on 30/7/2022 in West Bengal, whereas, complaint has been filed on 31/7/2022 at Ranchi, which was registered as Zero FIR and the same was transferred to the West Bengal Police.

(3.) Mr. Ranjit Kumar, learned senior counsel yesterday pointed out that for the identical case, a case relating to same allegation being Kotwali P.S. Case No.159 of 2021 is pending before the State of Jharkhand. He submitted that entire allegation is at Ranchi. The petitioners and the complainant/respondent no.4 are the Members of the Legislative Assembly of Jharkhand. He also submitted that the cause of action is arising within the territorial jurisdiction of this Court and accordingly the office objection with regard to territorial jurisdiction of this Court, is not tenable.