Rongon Mukhopadhyay, J. - (1.) Heard Mr. Awanish Ranjan Mishra, learned counsel for the petitioner and Mr. Anjani Kumar Toppo, learned A.P.P. for the State.
(2.) This revision application is directed against the order, dated 29.06.2017 passed by the learned Judicial Magistrate, Ranchi in Complaint Case No. 276 of 2012 whereby and whereunder the application preferred by the petitioner for discharge had been rejected.
(3.) It has been stated by the learned counsel for the petitioner that the entire occurrence of demand and torture had taken place in Daltonganj and there being no cause of action in Ranchi, the Court at Ranchi has no jurisdiction to try the case. He further submits that the complainant herself in her evidence before charge has categorically submitted that all the incident had taken place in her matrimonial house. He further submits that merely because the complainant had started residing in her parental house, it cannot be said to be a continuing offence so as to attract the jurisdiction of the Court at Ranchi for trying the case.;