Vikram Nath, J. - (1.)Heard Shri Kuldeep Srivastava, along with Shri Sunit Kumar, learned counsel for the applicants and Shri Amarjeet Singh Rakhra, learned counsel for the CBI.
(2.)A preliminary objection has been placed by Shri Rakhra to the effect that the offence committed in the present case was at Shahjahanpur and the trial is continuing before the CBI Court at Ghaziabad, as such, this Court would not have territorial jurisdiction to entertain this petition in view of the provisions contained in Chapter 13 of the Code of Civil Procedure, 1973 comprising of Sections 177 to 189.
(3.)According to Shri Rakhra the place of enquiry and trial is to be determined at a place within the local jurisdiction where the offence was committed. In support of the submissions, reference has been made to Sections 177 and 178 Cr.P.C.