PRAKASH CHANDRA DAS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) - Heard the parties.

(2.) In this application, the petitioners have prayed for quashing the entire criminal proceeding in connection with Balidih P.S. Case No. 02/2014 including the order dated 12.11.2014, passed by the learned S.D.J.M, Bokaro, by which, cognizance has been taken for the offence under sections 498A of Penal Code and 3 and 4 of D.P. Act.

(3.) It has been submitted by the learned counsel for the petitioners that the Court at Bokaro does not have the territorial jurisdiction to try the case because the entire occurrence is alleged to have taken place in the district of Saraikella. It has further been submitted that the petitioners are the husband, parents in law as well as brother in law and sister in law of the informant and no specific allegations have been levelled against them. It has also been submitted that cognizance order is itself a cryptic order, which does not assign any reason as to the materials which have been collected in course of investigation.