AIR 1999 SUPREME COURT 2362 ::1999 AIR SCW 2465 ::1999 (4) ADSC 552 ::1999 CriAppR(SC) 245 ::1998 ChandLR(Civ&Cri) 267 ::1999 (2) UJ (SC) 974 ::(1999) 3 CurCriR 36 ::(1999) 25 AllCriR 1411 ::1999 CriLR(SC&MP) 343 ::1999 SCC(Cri) 619 ::1999 (4) SCC 656 ::(1999) 1 RecCriR 428 ::1999 (2) RecCriR 763 ::(1999) 3 Scale 517 ::1999 CriLR(SC MAH GUJ) 343 ::1999 (2) AllCriLR 287 ::(1999) 3 AllMR 229 (SC) ::1999 (36) All LR 602 ::1999 CalCriLR 260 ::(1998) 3 ChandCriC 224 ::(1999) 2 ChandCriC 24 ::1999 (2) EastCriC 102 ::(1999) 5 Supreme 58 ::(1999) 1 EFR 330 ::1999 (6) SRJ 358 ::(1999) 3 JT 635 (SC)

Supreme Court Of India

(From : Gauhati)*

Hon'ble Judge(s): D. P. Mohapatra, R. P. Sethi , JJ

Constitution of India , Art.226— Writ jurisdiction - Cause of action - Accrual - Respondent In-charge Collector in Daman - FIR alleging criminal conspiracy against him lodged in Daman within jurisdiction of Bombay Court - Respondent transferred to Arunachal Pradesh within Gauhati High Court jurisdiction - Wireless message by CBI Officer, Bombay advising respondent to meet certain CBI Officer of Bombay in respect of investigation of case in Bombay - Does not give rise to cause of action in Arunachal Pradesh - Writ petition by respondent for quashing FIR filed in Gauhati High Court - Not maintainable. Criminal P.C. (2 of 1974) , S.482— (Para 8)