Prakash Tatia, J. - (1.) Heard learned counsel for the parties.
(2.) The facts, which are not in dispute are that non-petitioner no.2- complainant father of Anisha who is wife of accused-petitioner no.1 Khushi Mohd. submitted a complaint in the court of Chief Judicial Magistrate, Churu which was registered as private complaint case no.7/2005 and was forwarded under Section 156(3) Cr.P.C. to the Police Station, Kotwali, Churu, upon which FIR No.262 dated 14.11.2005 was registered. In the complaint, the complainant stated that the complainant's daughter married with the accused-petitioner no.1 at Sujangarh where goods were given to the complainant's daughter Baby @ Anisha. On 16.8.2005 complainant's daughter's articles (described as Istri Dhan) were mis-appropriated by all the accused petitioners and the complainant's daughter was thrown out after giving beating. It is submitted that the petitioners have committed offence under Section 406 and 498 IPC.
(3.) On the same set of facts, FIR no.158 was lodged on 9.11.2005 at Sujangarh Police Station. Facing these prosecution on the same set of allegations, the petitioners preferred this petition under Section 482 Cr.P.C. and challenged the prosecution at Sujangarh for want of jurisdiction.;