H.R.PANWAR, J. - (1.) BY the instant petition Under Section 482 Cr.P.C., the order dated 13.2.2007 passed by Additional Chief Judicial Magistrate, Bheem, district Rajsamand has been challenged.
(2.) I have heard learned counsel for the parties. It is contended by learned counsel for the petitioners that firstly as per Section 2 (q) of the Protection of Women from Domestic Violence Act, 2005 (for short 'the Act of 2005 hereinafter), the female petitioners cannot be made respondent in a proceeding initiated by respondent No. 2 Smt. Priyanka Kanwar under the Act of 2005. It is further contended by learned counsel for the petitioner that the Court at Bheem has no jurisdiction to inquire into and try the case as the respondent is permanent resident of Village Ghodiwara Khurd, District Jhunjhunu and therefore, the petition filed by the respondent No. 2 under the Act of 2005 at Bheem is not maintainable.
(3.) THE Expression "respondent" has been defined in Section 2 (q) of the Act of 2005 which provides that the respondent means any adult male person who is, or has been, in a domestic relationship with the aggrieved person and against whom the aggrieved person has sought any relief under this Act: provided that an aggrieved wife or female living in a relationship in the nature of a marriage may also file a complaint against a relative of the husband or the male partner.;