Jharkhand High Court
Supriya Sen @ Supriya Kumar & Ors vs State Of Jharkhand & Anr on 6 May, 2011
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr.M.P.No.471 of 2011
Supriya Sen @ Supriya Kumari & Ors. ... ...Petitioner(s)
-Versus-
The State of Jharkhand & Anr. ... ... ...Opp. Parties
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CORAM: THE HON'BLE MR. JUSTICE D.K.SINHA
For the Petitioner(s): Mr. Nilesh Kumar, Advocate(s).
For the State: A.P.P.
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07/ 06.05.2011Let notice be issued to the Opposite Party No.2, on her present and correct address, under registered cover with A/D as well as by ordinary process to which requisites etc. must be filed within one week, failing to which this petition shall stand rejected without further reference to the Bench.
Put up this case after four weeks.
The petitioners have raised the point of territorial jurisdiction of the Court concerned to pass order under Section 204 Code of Criminal Procedure. The occurrence as alleged did not take place within the territorial jurisdiction of the learned Judicial Magistrate.
In the circumstances, there shall be stay of further proceeding in C/1 Case No.236 of 2011, pending in the Court of Sri B.B.Singh, Judicial Magistrate, 1st Class, Jamshedpur till the next date.
Put up this case after four weeks.
[D.K.Sinha,J.] P.K.S.