KUSUM BAKSHI AHLAWAT Vs. STATE

JUDGEMENT

(1.) A short question arises for consideration. Whether, FIR in question can be registered at Delhi. The FIR is numbered 161/2002 which invokes Section 498A/406/34 IPC. It has been registered at PS Shalimar Bagh, Delhi.

(2.) Neelam Ahlawat the wife of Sanjay Ahlawat and the daughter in law of the petitioners has stated in her complaint that she was a permanent resident of Jaipur. That she got married to Sanjay Ahlawat on 25.2.2001 at Jind.

(3.) According to the petitioners no part of cause of action has accrued at Delhi for the reason the couple never resided at Delhi. That the petitioners never resided at Delhi.