STATE Vs. DEVENDER SINGH & ORS

JUDGEMENT

(1.) Crl.Rev.P. 476/2017 & Crl.M.A.10746/2017 (stay),

(2.) Subject FIR was registered under Section 498A/406/34 IPC on the complaint filed by the wife of respondent No. 1. The Metropolitan Magistrate by order dated 04.05.2016 rejected the application filed by the respondents under section 177 read with 461 Cr.P.C. and took cognizance. Thereafter, a revision petition was filed by the respondents impugning the order of the Metropolitan Magistrate taking cognizance.

(3.) Learned APP for the State submits the Revisional Court committed a jurisdictional error inasmuch as the Revisional Court was not empowered to transfer the FIR, which jurisdiction lay only with the High Court. Learned APP for the State further contends that by Notification F.No.1/16/2007/HP-1/Estt./7607 dated 11.02.2008, Crime (Women) Cell, Nanakpura has been declared to be a Police Station having jurisdiction over the whole of National Capital Territory of Delhi. He submits that in view of the said Notification, the impugned order is not sustainable.