LAWS(DLH)-2010-8-148

AMIT SHARMA Vs. STATE

Decided On August 06, 2010
AMIT SHARMA Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) The present petition under Section 482 Cr.P.C read with Article 227 of the Constitution of India has been preferred by the petitioner for quashing of FIR No.170 dated 15th August, 2008 registered at Police Station Kirti Nagar, West Delhi District, New Delhi.

(2.) The present FIR was registered at the behest of Smt. Kavita Gupta who a resident of USA and had come to Delhi perhaps only for registration of this FIR. A perusal of FIR reveals that Smt. Kavita Gupta was living in USA since 1993. She obtained Master Degree in Electrical Engineering from Arizona State, USA in 1995 and subsequently got employed in USA and started working there and living there. She came to India at Panchkula, Haryana for the purpose of marriage and was married to Shri Amit Sharma on 10th January 2000 at Panchkula. After this marriage, her version of events, as given in FIR reads as under:

(3.) After lodging this FIR in Delhi, she again flew back to USA and is presently residing in USA. The case is being prosecuted by her father as her attorney. A perusal of this FIR would show that immediately after marriage, the parties moved to USA and thereafter all events as alleged by her are of USA. Even the allegations of her Istridhan being taken away by her father in law and mother in law is of USA and not of India. Allegations of cruelties and the attitude of her husband towards her are all of USA. It is not stated by her that she ever stayed with her in laws or husband from the time of marriage till filing of this complaint at Delhi. When the counsel for State was asked how this FIR was registered in Delhi, the response of the State counsel as given in the form of brief synopsis is that while in India, the complainant and accused cohabited at Delhi at Kirti Nagar, which is the matrimonial house of complainant and therefore there was jurisdiction of Delhi court. A perusal of FIR would show that nowhere the complainant had stated that cohabitation had ever taken place between the parties at Delhi or the parties ever lived at Delhi.