MANJU DUTTA Vs. STATE

JUDGEMENT

(1.) This revision petition has been filed by the petitioner under Section 397 read with Section 401 of the Code of Criminal Procedure, 1973(Cr.P.C.) against the order dated 28 th March, 2008 passed by the Court of Metropolitan Magistrate whereby it had ordered return of the charge-sheet in respect of the case registered against respondents no. 2- 4 herein as also against petitioner's husband vide FIR No. 611/2000 under Sections 498-A/406/34 IPC to the police so that the same could be presented to the appropriate Court after coming to the conclusion that the Courts in Delhi had no territorial jurisdiction to try the accused persons.

(2.) The facts of the case and the submissions made before the learned Magistrate as noticed in the impugned order are as under:-

(3.) Feeling aggrieved by this order the petitioner-wife/complainant approached this Court by filing the present petition. It was contended by her counsel, and as was submitted by the APP for the State before the learned Magistrate also, that Delhi Courts had the jurisdiction to entertain her case since demand for return of the dowry articles and stridhan entrusted with the respondents 2-4 was made at Delhi through the CAW Cell of Delhi Police and these respondents had not returned the entrusted items. In this regard my attention was drawn to Section 181 (4) Cr.P.C.