Smt. Vandana Dohare vs The State Of Madhya Pradesh
2022 Latest Caselaw 2866 MP

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                                The High Court Of Madhya Pradesh
                                          WP No. 4290 of 2022
                                 (SMT. VANDANA DOHARE Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                      Jabalpur, Dated : 28-02-2022
                            Shri Tirthraj Pillai, learned counsel for petitioner.

                            Shri K. S. Baghel, learned Govt. Advocate for respondent/State.

Learned counsel for petitioner has raised an issue of jurisdiction to file F.I.R at parental home of petitioner. It is submitted that though offence has been committed at matrimonial home, consequences of same ensued at her parental house, therefore, petitioner has rightly filed F.I.R at Jabalpur but same has wrongly

been transferred to Bhind. Learned counsel for petitioner has relied on judgment passed by Apex Court in the case of Rupali Devi vs. State of Uttar Pradesh and others, Cr.A No.71/2012 dated 9.4.2019.

Learned Govt. Advocate prays for short time to file reply. Prayer is allowed.

List the matter after four weeks.

                                                                                    (VISHAL DHAGAT)
                                                                                         JUDGE

                      mms




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Date: 2022.03.02
12:00:49 IST