ARVIND NIGAM Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) THIS petition under Section 482 Code of Criminal Procedure has been filed against the order dated 17 -2 -2005 passed by Addl. Family Judge, Rishikesh, District Dehradun in case No. 22/2004 under Section 125 Code of Criminal Procedure.

(2.) IT has been alleged in the petition that the Respondent No. 2 -Smt. Rashmi has filed petition under Section 125 Code of Criminal Procedure against the present Applicant in the court of Addl. Family Judge, Rishikesh, District Dehradun. After registration of the case, summon were sent to the Applicant and the Applicant filed his objection on 6 -4 -2005. During the hearing of the case, an application was given to the effect that the court has got no jurisdiction to hear the Applicant. After hearing the parties on the point of jurisdiction, the said application was rejected by the Addl. Family Judge, Rishikesh, District Dehradun vide its order dated 17 -2 -2005.

(3.) SECTION 126 of Code of Criminal Procedure Sub -clause (1) provides that "Proceedings under Section 125 may be taken against any person in any district -