HASAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) ORDER :- Heard the learned counsel for the petitioner, the Public Prosecutor and the learned counsel for the non-petitioner No. 2.

(2.) The only question to be decided in this petition is whether the learned Judicial Magistrate, Hanumangarh is legally competent to take cognizance of the alleged offences u/Ss. 498A and 406, IPC and to inquire and try into the said offences under the Code of Criminal Procedure Code.

(3.) The learned counsel for the petitioner has submitted that in the instant case, the marriage of non-petitioner No. 2 had taken place at Dola in Punjab and the alleged offence of cruelty was committed in Punjab and not at Jhandawali, where the non-petitioner No. 2 is presently residing after she was turned out of the house by the petitioner Hasan Singh.