JASWANT KAUR Vs. GURDEEP KAUR

JUDGEMENT

(1.) Heard on admission.

(2.) This revision is directed against the order dated 29.09.2006 passed by the Additional Sessions Judge, Bemetara, District Durg in criminal revision No. 278/2005. The said revision was filed against the order dated 1.8.2005 passed in criminal case No. 196/ 2003 by the A.C.J.M., Bemetara.

(3.) The brief facts are that a criminal complaint under Section 498-A I.P.C. was filed by the complainant in the Court of A.C.J.M., Bemetara. The A.C.J.M. took cognizance in the matter and registered the offence and issued notices to the respondents. Affer appearance, the respondents took an objection that according to the contents of the complaint itself, no cause of action arose within the territorial jurisdiction of Bemetara Court and entire cause of action as disclosed in the complaint has arisen in territorial jurisdiction of Mahasamund Court, District Mahasamund, therefore the Court at Bemetara will have no jurisdiction to entertain the complaint.