VEENA KAPOOR Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) Vide afore-noted bail applications, husband, father-in-law and mother-in-law of the complainant pray that they be granted anticipatory bail. Vide Crl.M.C.5496-98/05, all the three pray that the FIR be quashed inter alia on the ground that no part of cause of action has accrued at Delhi.

(2.) Per contra, learned counsel for the complainant and the State submit that meaningfully read, caused of action has accrued at Delhi.

(3.) Suffice would it be to note that under Section 177 of the Code of Criminal procedure,1973 an offence shall ordinarily be enquired into and tried by a court within whose local jurisdiction offence was committed. In the decision reported as 2004 (2) CC Cases (SC) 289, Y.Abraham Ajith and Ors. Vs. Inspector of Police, Chennai, it was held that where no part of cause of action arose within the jurisdiction of a concerned court, proceedings before the Magistrate had to be quashed.