RAMESH RANA Vs. KIRAN SHARMA

JUDGEMENT

(1.) The sole paint to be disposed of in the present proceedings, pertains to the territorial jurisdiction of the trial Magistrate to take cognizance and thereafter inquire and try the case as put up by the complainant.

(2.) The complainant -respondent filed a complaint under Sections 498 -A/506/406 I PC against the accused -petitioners, who happened to be the husband of the complainant and close relatives of her husband. The complaint was filed before the learned Chief Judicial Magistrate, Solan on 11 -10 1995 as at the time of filing of the complaint, the complainant was residing within the jurisdiction of Solan District of Himachal Pradesh with her close relatives.

(3.) The facts which are not disputed in the present case are as under: