JAMUNA DEVI Vs. STATE OF U P

JUDGEMENT

(1.) THE prayer of the petitioner is to quash the first information report registered as Crime Case No. 278 of 1993 under Sections 498-A, 406,109, I. P. C. at P. S. Vrindaban District Mathura.

(2.) SRITEJ Pal,learned counsel appearing in support of the petition contended as follows:

(3.) THE aforesaid provision vests jurisdiction in the officer incharge of a police station to make investigation of any cognizable case. THE impugned first information report prima facie discloses commission of cognizable offence.