As per the case facts the petitioner challenged a summoning order issued by a Special Court in Ghaziabad following a complaint lodged by the Directorate of Enforcement under the PMLA ... having previously initiated crowdfunding campaigns during the pandemic The petitioner sought to have the issue of territorial jurisdiction decided in a writ petition leading to the appeal to the Supreme Court The question arose whether the issue of territorial jurisdiction in a criminal case especially when there are factual disputes about the crime's location can be decided in a writ petition Finally the Supreme Court ruled that the issue of territorial jurisdiction cannot be decided in a writ petition particularly when there is a serious factual dispute about the place of commission of the offense Such questions depend on evidence and should be raised before the Special Court