AIR 2011 (NOC) 263 (JHAR.) ::2011 ACD 642 (JHAR) ::2010 (2) AIR Jhar R 364 ::(2011) 1 RecCriR 530(1) ::2010 (4) Crimes 572 SN ::(2011) 1 NIJ 498 ::2011 (4) Crimes 339.1 SN

Jharkhand High Court

Hon'ble Judge(s): M. Y. Eqbal , J

(A) Criminal P. C. (2 of 1974) S. 482 — Negotiable Instruments Act (26 of 1881), S 138 — Quashing of case — Dishonour of cheque — Agreement between complainant and petitioner was entered into at Jamshedpur — And was duly signed and executed at Jamshedpur — As per agreement jurisdiction for settlement of any legal dispute arising between parties was conferred on Court at Jamshedpur — Criminal case cannot be quashed on ground of want of territorial jurisdiction AIR 1999 SC 3762, 2009 (3) AIR Jhar R 402 (SC), Rel on (Para 4,5)