LAWS(GJH)-1962-9-8

AMBALAL NARANDAS PATEL Vs. DAHIBEN DAHYABHAI PATEL

Decided On September 20, 1962
AMBALAL NARANDAS PATEL Appellant
V/S
DAHIBEN DAHYABHAI PATEL Respondents

JUDGEMENT

(1.) The only point urged in this criminal revision application which arises out of an order passed by the City Magistrate 5 Court Ahmedabad under sec. 488 Criminal Procedure Code is that that Court had no jurisdiction.

(2.) Section 488(8) Criminal Procedure Code provides as under:-

(3.) It is contended that in this case the husband is a resident of Unava and he also last resided with his wife at Unava and therefore the Ahmedabad Court had no jurisdiction but only the Unava Court. In the application under section 488 Cr.P.C. the husbands residence was shown as Unava.