AIR 1999 SUPREME COURT 3596 ::1999 AIR SCW 3607 ::1999 CriAppR(SC) 548 ::1999 (8) ADSC 409 ::(1999) CriLT 141 ::(2000) 1 MadLW(Cri) 384 ::1999 ChandLR(Civ&Cri) 458 ::2000 ChandLR(Civ&Cri) 134 ::(1999) 82 DLT 26 ::2000 (1) HinduLR 110 ::(1999) 26 AllCriR 2292 ::1999 CriLR(SC&MP) 716 ::(1999) 2 CivilCourtC 292 ::(2000) Mad LJ(Cri) 220 ::1999 (8) SCC 728 ::1999 SCC(Cri) 1503 ::(1999) 4 RecCriR 448 ::1999 (4) RecCriR 503 ::(1999) 6 Scale 323 ::1999 CriLR(SC MAH GUJ) 716 ::1999 (2) AndhLT(Cri) 441 SC ::(2000) 1 AllCriLR 350 ::1999 (4) AllCriLR 430 ::1999 (37) All LR 691 ::(2000) 2 BankCas 363 ::(2000) 1 BLJ 498 ::2000 (1) BLJ 444 ::1999 BLJR 3 2097 ::2000 BLJR 1 13 ::(1999) 3 ChandCriC 90 ::1999 (2) DMC 512 ::(2000) 1 EastCriC 71 ::(2000) 2 Ker LT 19 ::1999 (17) OCR 610 ::(2000) 2 Ker LJ 16 ::2000 (1) RajLW 18 ::2000 (1) PatLJR 1 ::1999 (3) Crimes 157 ::2000 (2) LRI 1215 ::(1999) 8 Supreme 447 ::1999 (39) AllCriC 815 ::(1999) SC Cr R 938 ::1999 (10) SRJ 179 ::(1999) 8 JT 25 (SC)

Supreme Court Of India

(From : 1999 (1) Crimes 271 (Delhi))

Hon'ble Judge(s): M. B. Shah, K. T. Thomas , JJ

Criminal P.C. (2 of 1974) , S.482, S.156(2), S.177, S.178, S.154— Inherent powers - FIR - Cannot be quashed on grounds that police station did not have territorial jurisdiction to investigate the offence - Police officer cannot refuse to record FIR and/or investigate it for want of territorial jurisdiction. (1999) 1 Crimes 271 (Delhi), Reversed. FIR cannot be quashed by High Court under S. 482 on ground that police station officer of particular police station (Delhi in instant case) was not having territorial jurisdiction to entertain and investigate the F.I.R. lodged by the appellant because the alleged dowry items were entrusted to the respondent at Patiala and that the alleged cause of action for the offence punishable under S. 498-A, I.P.C. arose at Patiala. The appreciation of the evidence is the function of the Courts when seized of the matter. At the stage of investigation, the material collected by an Investigating Officer cannot be judicially scrutinized for arriving at a conclusion that police station officer of particular police station would not have territorial jurisdiction. In any case, it has to be stated that in view of S. 178(c) of the Criminal Procedure Code, when it is uncertain in which of the several local areas an offence was committed, or where it consists of several acts done in different local areas, the said offence c....