PANKAJ BHANDARI,J. - (1.) Matter comes upon an application moved for vacation of stay. With consent of parties, matter is taken up for final disposal.
(2.) Petitioners have preferred this Criminal Miscellaneous Petition aggrieved by order dated 23.08.2017 whereby Magistrate has sent the matter for investigation under Section 202 Cr.P.C.
(3.) It is contended by counsel for the petitioners that a complaint was lodged by the Complainant-Respondent No.2 which was referred by the Magistrate to the Police under Section 156(3) Cr.P.C. Police submitted negative final report on the ground that it is not having territorial jurisdiction.;