SOPHIA PERWEEN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioners are aggrieved of the order dated 07.12.2015 by which cognizance of the offence under section 498A/420/34 IPC and section 3/4 of the Dowry Prohibition Act has been taken on a protest-cum-complaint petition filed by O.P. No. 2.

(2.) By an order dated 21.11.2016, further proceeding in C.P. Case No. 1355 of 2015 has been stayed by this Court.

(3.) Stand taken by the petitioners is that no part of the cause of action, precisely to say the alleged occurrence, has taken place within the territorial jurisdiction of the court at Dhanbad and, therefore, the order taking cognizance by the learned Chief Judicial Magistrate, Dhanbad is without jurisdiction.