Jees James vs The State Of Madhya Pradesh
2024 Latest Caselaw 13723 MP

Madhya Pradesh High Court

Jees James vs The State Of Madhya Pradesh on 10 May, 2024

Author: Gurpal Singh Ahluwalia

Bench: Gurpal Singh Ahluwalia

                                                               1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                      MCRC No. 17299 of 2024
                                     (JEES JAMES AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                           Dated : 10-05-2024
                                   Shri Anoop Nair - Senior Advocate with Ms.Disha Rohitas - Advocate

                           for the applicants.
                                   Shri Dilip Parihar - Government Advocate for the respondents/State.

A solitary ground was raised by the applicants with regard to the territorial jurisdiction of Police Station Mahila Thana, Jabalpur.

However, the counsel for the applicants prays for some time to go through the judgments passed by the Supreme Court in the case of Rupali Devi v. State of U.P., reported in (2019) 5 SCC 384 and by this Court in M.Cr.C. No.2964/2024 (Smt. Mool Kawar Mehta and Others Vs. The State of Madhya Pradesh and Others) decided on 26/02/2024 to address that when it is alleged in the FIR that the respondent no.2 is residing in her parental home under compulsion on account of demand of dowry and cruelty, then whether the Police Station Mahila Thana, Jabalpur will also have a territorial jurisdiction or not?

List this case on 14.5.2024.

(G.S. AHLUWALIA) JUDGE

TG /-