AFIA RASHEED KHAN Vs. DR. MAZHARUDDIN ALI KHAN

JUDGEMENT

(1.) Rule.

(2.) Rule made returnable forthwith. Heard finally with the consent of the parties.

(3.) This Petition under Art. 227 of the Constitution of India read with Sec. 482 of the Code of Criminal Procedure, assails the order dated 23rd October, 2021, by which the learned Metropolitan Magistrate, Bandra Mumbai, refused to entertain an application, under Sec. 12 of the Domestic Violence Act, 2005 ( 'D.V. Act ' for short) for want of jurisdiction envisaged under Sec. 27 of the said Act and in consequence, directed to return the application to the Petitioner.