SUMEET Vs. HIMANI SUMEET NINAVE NEE

JUDGEMENT

(1.) In this criminal application, challenge is to the order dtd. 21/10/2022 below Exh.13 passed by the learned Additional Chief Judicial Magistrate, Nagpur whereby, the learned Additional Chief Judicial Magistrate rejected the application at Exh. 13 made by the applicant for dismissal of the proceedings initiated by the non-applicant/complainant as per the provisions of Sec. 12 of the Protection of Women from Domestic Violence Act, 2005 (for short " the D.V. Act).

(2.) The facts are as follows:-

(3.) The respondent No.1 filed his written statement/reply and opposed the application. The respondent No.1 made the application for dismissal of the complaint on the ground that the alleged acts of domestic violence have taken place in Germany and not within the extent of the provisions of the D.V. Act. According to him the Court in India has no jurisdiction to entertain the complaint of the complainant.