DEVKARAN Vs. SANJANA BAI

JUDGEMENT

(1.) A short point involved in this case is whether with respect to complaint dated 06th of June, 2006, cognizance could have been taken by the Court of JMFC in the Protection of Women from Domestic Violence Act, which came into force w.e.f. 26th of October, 2006.

(2.) According to the petitioner, he moved an application before the JMFC to dismiss the complaint on the ground of jurisdiction, however, the said application was dismissed by the JMFC Court vide order dated 14.10.2009.

(3.) In this matter, the Sessions Court has also taken note of the fact that the complaint under the Protection of Women from Domestic Violence Act was filed by the complainant only on 06th of June, 2006 which is as follows: