KARNAIL SINGH Vs. UOI

JUDGEMENT

(1.) The present writ petition was filed by the petitioner, on 22/1/2004 seeking various reliefs against the respondents. Initially six reliefs had been enumerated in the prayer clause of the petition. However, during the pendency of the present petition, the petitioner has confined the relief in the present petition to prayer (b) alone, which is for directions to the respondents to register a FIR against Shri Rajindar Singh, the husband of Ikvinder Kaur, the deceased daughter of the petitioner, his cousin and other relatives and for directions to the Commissioner of Police to take appropriate action against them in accordance with law.

(2.) Counsel for the respondents No.2 and 3 states that in the present case, a zero FIR was registered by the Delhi Police/respondent No.2, on 29/1/2004, pursuant to an order of the even date passed by this Court. He further states that Delhi Police does not have any territorial jurisdiction to investigate the present case as the deceased daughter of the petitioner was a resident of District Ludhiana in Punjab, her marriage took place in Punjab from where, she left with her husband to Manila, Philippines. Thereafter, the deceased and her husband were residing in Manila, when she expired on 14/1/2004. It is stated by the counsel for the respondents No.2 and 3 on the basis of the status reports placed on the record, that a zero FIR was registered in terms of the directions of the High Court to facilitate the post mortem examination of the dead body of the deceased daughter of the petitioner, and after the post-mortem was conducted at Safdarjung Hospital, her body was released to the petitioner. Later on, the zero FIR was forwarded alongwith the post mortem report to the SSP, District Ludhiana, to investigate the case, at the request of the petitioner.

(3.) It is argued on behalf of the respondent that the factum of registration of the zero FIR by the respondent No.2/Delhi Police on 29/1/2004, was well within the knowledge of the petitioner, who thereafter approached the Punjab and Haryana High Court and filed a petition under Section 482 Cr.PC for directions to be issued to the SSP, District Ludhiana to register a FIR against the accused persons under Section 498A/304B IPC on account of the purported unnatural death of his daughter, Ikwinder Kaur. Vide order dated 15.03.2005, a Single Judge of the aforesaid Court opined that in view of the fact that a FIR had already been registered at Delhi, no further directions were required in the matter.