- (1.)THIS petition is directed against the order dated 24-9-2007 passed by the Judicial Magistrate First Class, bhanupratappur, in Criminal Case No. 111/ 2005 whereby the learned Judicial Magistrate first Class after holding that the part of cause of action arose at Phakhajur jected the application filed on behalf of the appellants under Sections 177, 178 and 245 (2) of the Code of Criminal Procedure, 1973 (hereinafter referred to as, 'the Code' ).
(2.)THE order is challenged on the ground that no part of cause of action arose of phakhajur and therefore, the Judicial Magistrate First Class. Bhanupratappur was not competent to take cognizance of the offence against the petitioners.
(3.)I have heard Shri Y. C. Sharma, counsel for the petitioners and Shri Pankaj shrivastava, panel lawyer for the State and perused the petition as also the order impugned.
;