KISHAN CHAND CHOPRA Vs. STATE

JUDGEMENT

(1.) This petition was instituted on 22.3.1992 praying for quashing of FIR No. 56/90 registered at Police Station, Kirti Nagar, New Delhi on 21.3.1990 for offences under Sections 406/494/498A, Indian Penal Code ;to restrain the respondents from arresting the petitioners in connection with commission of the afore mentioned offences and to stay further proceeding.

(2.) Because of the subsequent developments after institution of the petition including the fact that challan has since been presented, it is the admitted case of the parties that the only point, which now survives for consideration in this petition is of the jurisdiction of the Delhi Courts to entertain and try the criminal case instituted on the basis of FIR No. 56/90 of Police Station, Kirti Nagar, New Delhi. The fact that question of jurisdiction alone remains to be decided in this petition is also evident from the order passed by the Supreme Court on 28.10.1996 in Criminal Appeal No.. 1894/96 titled as S riKishan Chand Chopra and Others v. State (Delhi Administration) and Others.

(3.) Only those facts, which now are relevant for deciding the question arising for determination are being noticed by us though the parties in their respective affidavits have narrated their own version on those facts, on which the petitioner initially had sought the reliefs as claimed in the petition.