1993 CRI. L. J. 2323 ::(1993) 3 CurCriR 351 ::(1994) 4 CurCriR 2432 ::1993 UJ(SC) 2 628 ::1994 SCC (Cri) 66 ::(1993) 3 AllCriLR 245 ::(1993) 2 AllCriLR 898 ::(1993) 3 Crimes 268 ::1994 (1) Crimes 195 ::1994 (1) EastCriC 121 ::1994 (1) Cal LT 46

Calcutta High Court

Hon'ble Judge(s): G. R. Bhattacharjee , J

Criminal P.C. (2 of 1974) , S.181(4), S.200— Territorial jurisdiction - Complaint for offence punishable under S.406/34, I.P.C. - Jurisdiction - Complainant a newly wedded girl - Specific averments in petition of complainant about bringing and retention of some of her ornaments and articles by her in-laws i.e. accused persons at their Calcutta residence - That gives jurisdiction to Calcutta Court in view of S.181(4) - Absence of anything in her and her father's initial deposition about Calcutta residence of accused is immaterial as in initial deposition witness may not be very elaborate on details. Case law discussed. (Para 4)