SANTA DEVI Vs. STATE

JUDGEMENT

(1.) The petitioners have filed this criminal revision challenging the order of a Metropolitan Magistrate (Mahila court), Karkardooma courts, Delhi dated 24.4.2002 by which she has framed charges against these petitioners for offences under Section 498A and 406 IPC.

(2.) Briefly stated the facts are that on the complaint of Smt.Renu Sharma a case for commission of the offences under Section 498A & 406 IPC was registered against her husband Hari Kishan Goswami and other members of his family including these petitioners. These petitioners are sisters of Hari Kishan Goswami. They are married and they are staying with their families in Barsana Distt.Mathura.

(3.) The counsel for the petitioner has stated that at the hearing of the charge the Metropolitan Magistrate has framed charges under Section 498A & 406 IPC against five accused namely Hari Kishan Goswami, Vijay Goswami, Smt.Brij Lata Goswami, Ram Kishan Goswami and Smt.Bhagwan Devi. She has framed charges against these petitioners under Section 498A IPC and has rejected the contention of these petitioners that the alleged offence was not committed by these petitioners in Delhi within the jurisdiction of that court and that these petitioners at the most could be said to have committed offence at Barsana in Dist.Mathura, U.P. Therefore, the case against them ought to have been registered in Mathura.