BHAGSINGH Vs. SUNITA

JUDGEMENT

(1.) THE petitioners have filed this application against the order dated 29.10.1994 passed by the Chief Judicial Magistrate, Rajgarh (Biora) in Criminal Case No. 936/92 whereby the prayer made by the petitioners that the learned Magistrate has no jurisdiction to entertain the case, on ground of lack of territorial jurisdiction, has been rejected. The Learned Magistrate has also directed that the prayer made by the petitioners for dispensing their personal attendance, shall be considered, after they appear before him.

(2.) I have heard the Learned Counsel for the petitioners as also Mr. G. Desai, Government Advocate, appearing on behalf of the N.A. No. 2 and this application is being disposed of at the motion hearing stage itself.

(3.) THE case of the complainant further was that on 25.8.1992 her mother came to meet her and then she narrated the entire humiliation, torture and assault meted out to her by her in -laws. Her mother gave telegram to her father. On arrival of the complainant's father, she narrated to him that she may be taken to Rajgarh i.e., at her parents' house failing which the accused persons would kill her. The complainant returned to Rajgarh alongwith her parents.