B VISHNU JANARDHAN Vs. B SUPRAJA MINOR

JUDGEMENT

(1.) This petition is filed under Section 482 Cr.P.C. to quash the orders passed in Crl.M.P.No.814 of 1995 in M.C.No.1/95 on the file of the Judicial Magistrate of First Class, Rajampet.

(2.) The facts in giving rise to the filing of this petition are, briefly, as follows:- The respondent, B. Supraja, represented by her mother, filed maintenance case in M.C.No.1 of 1995 against her father, the petitioner here incontending that she is in the custody of her mother Smt. Vijayasree. Her parents are living separately due to the differences arose in between them and thus she filed the petition claiming maintenance at Rs.500/- per month.

(3.) The petitioner herein, the father of the minor girl, filed Crl.M.P.No.814 of 1995 stating that the mother of the minor left Mehboobnagar voluntarily on 8-3-1993 and residing at her parents house at Rajampet. The allegations in maintenance case show that the minor is livingat Rajampet, Cuddapah District alongwith her mother. He is residing at Mehboobnagar and the maintenance petition should have been filed where he resides or where he last resided with his wife in Mehboobnagar Court and RajampetCourt is not having territorial jurisdiction to entertain the petition MC 1/95.