(1.) JUDGMENT
(2.) RULE D.B.Learned Counsel for the State is unable to state that the complaint does notdisclose commission of cognizable offence. The law is well settled that when acomplaint is made or information is given to the police showing commission ofcognizable offence. It is the statutory duty of the police register the First InformationReport as required by Section 154ofCodeofCriminalProcedure. The decisionof the Supreme Court in Mohan Pandey and Another v. Smt. Usha Rani Rajgariaand Others, JT 1992 (4) SC 'A2' relied upon by Mr. Sharma has no applicability onthe question of the statutory, duty of the police to register FIR under Section 154 ofthe Code. At this stage, there is no material on the record to direct the investigationto be conducted by the Police Station other then the Police Station within whosejurisdiction the case falls. The rule is accordingly made absolute and the repondents are directed to register the FIR forthwith and proceed to investigate it inaccordance with law. Petition stands disposed of.