VALLABHDAS RAMCHANDRA Vs. AYODHYABAI

JUDGEMENT

(1.) BY this application, the petitioner seeks setting aside of the order dated 26-8-1986 passed by the learned Sessions Judge, Shajapur in Cr. Rev. No. 65 of 86 preferred by him against an adverse order against him in proceeding in connection with recovery proceedings pursuant to an order made under Section 125 of the Code of criminal Procedure 1973 (for short 'the Code') passed by the J. M. F. C. Khilchipur on the application by the non-applicant.

(2.) PETITIONER contention is that the non-applicant Ayodhyabai has started recovery proceedings in the Court of J. M. F. C. Khilchipur and also in the Court of j. M. F. C. Sarangpur.

(3.) BY the impugned order the learned Sessions Judge has held that the J. M. F. C. Sarangpur may consider the objections urged by the petitioner except the one relating to his jurisdiction.