JOYMALYA BAGCHI,J. - (1.) Affidavit of service filed in Court today be kept with the record.
(2.) Proceeding being G.R. No. 541/15 pending before the Additional Chief Judicial Magistrate, Serampore, Hooghly arising out of Uttarpara P.S. Case No. 100 of 2015 dated 03.04.2015 under Sections 498A/406/34 of the Indian Penal Code has been assailed.
(3.) It has been argued on behalf of the petitioners that no part of cause of action with regard to the alleged offences occurred with the territorial jurisdiction of the learned Magistrate. It has also been argued that the allegations do not implicate the petitioners in the alleged crime. The allegations are omnibus and general in nature and all the in-laws have been roped in to harass and humiliate them.;