YOGENDRA Vs. STATE OF U.P. AND ANOTHER

JUDGEMENT

(1.) Heard learned counsel for the revisionist and the learned AGA for the opposite party No. 1.

(2.) This criminal revision has been filed by the husband praying to quash the judgement and order dated 6.4.2017 passed by the Additional Sessions Judge, Court No. 4, Saharanpur in Criminal Appeal No. 66 of 2016 (Yogendra v. State of U.P. and another) as well as the order dated 12.7.2106 passed by the Civil Judge (Sr. Div.)/F.T.C., Saharanpur in Misc. Case No. 453 of 2016 under section 12 Protection of Women From Domestic Violence Act, 2005, P.S. Sadar Bazar, District Saharanpur.

(3.) Submission of the learned counsel for the revisionist is that the applicant has filed an objection dated 30.4.2015 that the opposite party No. 2 does not reside in District Saharanpur and as such the concerned Court below at Saharanpur has no jurisdiction to entertain the petition under Section 12 of the Act.