K.L.JAYALAKSHMI Vs. M.VIJAYA BHANU PRASAD

JUDGEMENT

(1.) This petition is filed under section 482 of Cr.P.C., 1973 seeking to set aside the judgment dated 19.04.2014 in Cri.A.No.463/ 2013 on the file of the City Fast Track (Sessions) Judge, Bengaluru City confirming the order dated 17.08.2013 passed by the IV Metropolitan Magistrate Traffic Court at Bengaluru in C.Misc.No.68/2012.

(2.) Heard the learned counsel for the petitioner. Learned counsel for the respondent is absent. Perused the records.

(3.) The petitioner herein presented a petition under section 12 of the Protection of Women From Domestic Violence Act, 2005 ('Act' for short) seeking protection order as well as compensation and maintenance. On entering appearance, the respondent disputed the jurisdiction of the trial Court on the ground that the petitioner is ordinarily residing in Challakei and not within the jurisdiction of Bengalur Court.