WAHID HUSSAIN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State as also learned counsel for the opposite party Nos. 2 to 7.

(2.) The petitioner is aggrieved by the order dated 4.6.2013 passed by Sri Sanjay Kumar Singh, learned Judicial Magistrate, Hazaribagh, in Complaint Case No. 787 of 2013/T.R. No. 1885 of 2013, whereby, the complaint case filed by the petitioner against the accused-opposite party Nos. 2 to 7 has been dismissed upon enquiry, holding that the death of the deceased had taken place in the District of Ajmer, which falls under the State of Rajasthan, and the Court below had no territorial jurisdiction to proceed further.

(3.) The facts giving rise to this case is that the daughter of the complainant, who was married to the opposite party No. 2, Raushan Somi, died While the family was going in a car from Delhi to Ajmer. The daughter of the complainant was badly injured on the road on N.H.-8 within the police station of Gegal, in the State of Rajasthan. She was brought to hospital where she died in course of treatment.