- (1.) THIS is an application of revision arising out of proceedings under Section 488, Criminal P. C.
(2.) SHRIMATI Rabbo, daughter of Dilley Kabaria resident of Lucknow, filed an application under section 488. Criminal P. C. , against her husband Mohammad Rasul, a resident of Barabanki. She claimed that she was the married wife of Mohammad Rasul and out of this marriage a son named abdul Khaliq was born. This marriage took place some four or five years before filing the case and she went to Barabanki to live with her husband there. Her husband acted cruelly towards her and occasionally gave her a beating. On one occasion he threw her down the stairs as a result of which she received such a severe injury in her hip joint that she has become a cripple. According to her, after she received this injury, her husband brought her to Lucknow for treatment and resided with her at Lucknow for about five or six months. He then deserted her and in spite of her efforts to secure maintenance from him, he refused to maintain her. She had been living with her father at Lucknow all this time.
(3.) MOHAMMAD Rasul admitted that Shrimati Rabbo was his married wife and Abdul Khaliq aged about one year was his son. He however, denied that he ever illtreated Shrimati Rabbo. He also denied that he resided with Shrimati Robbo at Lucknow at her father's house. It was contested on his behalf that the Lucknow Courts had no jurisdiction to hear these proceedings.;