NIKHIL RAJENDRA MORE Vs. VISHAKHA NIKHIL MORE

JUDGEMENT

(1.) Heard. Rule. Rule is made returnable forthwith and heard finally, with the consent of the respective parties, at the admission stage.

(2.) The petitioners assail the judgment and order dtd. 7/5/2025, passed by the learned Additional Sessions Judge, Chhatrapati Sambhajinagar (for short, "learned Additional Sessions Judge") in PWDVA Appeal No. 30 of 2025, whereby dismissed the appeal and confirmed the order dtd. 28/1/2025, passed by the learned Judicial Magistrate First Class, Chhatrapati Sambhajinagar (for short, "learned Magistrate") in PWDVA No. 85 of 2024, below Exh.6, whereby rejected the application filed by the petitioners, raising an objection that the learned Magistrate at Chhatrapati Sambhajinagar has no jurisdiction to try and entertain the application under the provisions of Protection of Women from Domestic Violence Act, 2005 (for short, 'D.V. Act'), and held that the learned Magistrate has jurisdiction to try, entertain and decide the application.

(3.) On 29/11/2022, Petitioner No.1 married the respondent. Until December 2022, the respondent resided with Petitioner No. 1 at her matrimonial house in Latur. On 27/3/2023, she filed a complaint with the Women Grievance Redressal Cell, Latur, against the petitioners for ill- treating her. Then, on 13/4/2023, she lodged an F.I.R. at the MIDC Police Station, Latur, against the petitioners. Thereafter, on 20/2/2024, she filed a complaint before the learned Magistrate at Chhatrapati Sambhajinagar, contending that she is temporarily residing at the house of her cousin-uncle at Chhatrapati Sambhajinagar for further education; therefore, the learned Magistrate has jurisdiction to try, entertain, and decide the application.