Rajeev Misra, J. - (1.) The present criminal revision is directed against the judgment and order dated 18th August, 2017 passed by the Additional Sessions Judge, Fast Track, Court No.1, Rampur in Criminal Appeal No. 17 of 2017 (Zakawat-ullah Khan vs. State of U.P. & Others), whereby the aforesaid criminal appeal preferred by the opposite party no.2 herein, has been allowed and the order dated 16th March, 2017 passed by the Additional Chief Judicial Magistrate, Rampur in Complaint Case No. 246 of 2016 (Zeba Khan & Others vs. Zakawat-ullah Khan), rejecting the preliminary objections filed by the opposite party no.2 disputing the jurisdiction of the Court at Rampur to try the complaint case filed by the revisionists has been set aside.
(2.) I have heard Mr. Dharmendra Singhal, the learned counsel for the revisionists, the learned A.G.A. for the State and Mr. Syed Ali Warsi, the learned counsel for the opposite party no.2.
(3.) From the perusal of the complaint filed by the revisionists, which is on the record as Annexure-1 to the affidavit, it is gathered that the marriage of the revisionist no.1 Zeba Khan was solemnized with the opposite party no.2 Zakawat-ullah Khan on 25th February, 1998 in accordance with the Muslim Rites and Customs. After marriage, the revisionist no.1 came to her marital home, which is a shared household at Aligarh. From the wedlock and co-habitation of the revisionist no.1 and the opposite party no.2, two daughters, namely, Zuba Khan and Johareen Khan were born on 13th November, 2000 and 16th October, 2007 respectively. The parties lived together in the shared household at Aligarh. Subsequently, the opposite party no.2 was employed abroad and, therefore, the revisionist no.1 along with her two daughters, who are the revisionist nos. 2 and 3 herein started residing with the opposite party no.2 in the United Arab Emirates. It has come on record that after a fairly long stay abroad, the parties returned to India and started residing in the shared household at Aligarh.;