- (1.) This is an application under Section 482 Cr. P.C. for quashing the proceedings of complaint case no. 156 of 2012 (earlier case no. 1006 of 2011) and consequential orders dated 4.7.2011 and 6.8.2015 pending in the court of Additional Civil Judge (Junior Division)-1, Shahjahanpur.
(2.) Submission of the learned counsel for the applicants is that specific question was raised by the applicants by moving application challenging the territorial jurisdiction of the court concerned but the trial court did not consider the fact in right perspective and rejected the application vide order dated 6.8.2015. There is general allegations. Offence alleged against the applicants is not continuing offence hence the court at Shahjahanpur had no jurisdiction to try the case.
(3.) In support of his submissions learned counsel relied upon the two cases (M/s. Pepsi Foods Ltd. and another Vs. Special Judicial Magistrate and others, 1998 AIR(SC) 128) and (Geeta Mehrotra and another Vs. State of U. p. and another, 2012 10 SCC 741).;