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Judgment
Prafulla C. Pant, J.—Heard.
By means of this writ petition moved under Article 226 of Constitution of India, the Petitioner has sought quashing of the First Information Report No. 200 of 2011 registered at Police Station Kashipur, District Udham Singh Nagar, relating to offences punishable u/s 498A, 323, and 506 I.P.C., and one punishable u/s 3/4 of Dowry Prohibition Act, 1961.
Learned Counsel for the Petitioner submitted that the incident of cruelty is said to have been taken place in Delhi beyond the territorial jurisdiction of Police Station Kashipur.
In reply to this learned Counsel for the State submitted that in view of continuing act of cruelty, part of cause of action lies within the limits of the police station at Kashipur and as such it has also jurisdiction to investigate the crime.
Having considered submissions of learned Counsel for the parties, and after going through the contents of First Information Report and the allegation made against the Petitioner, this Court is of the view that it is not a fit case for interference with the investigation.
Therefore, the petition is dismissed summarily with the observation that if the Petitioner Gagan Kumar Koda surrenders before the court concerned, his bail application shall be heard and disposed of without unreasonable delay. (Interim Relief Application No. 6789 of 2011 also stands disposed of).