2018 (4) AKR 857 ::AIROnline 2018 Kar 483

Karnataka High Court

Hon'ble Judge(s): John Michael Cunha , J

(A) Criminal P. C. (2 of 1974) , S.482— Quashing of FIR - On ground that cause of action did not arise within territorial jurisdiction of concerned Police Station - Even if cause of action arising at different place, police can transfer investigation to jurisdictional police - FIR cannot be quashed on that ground. (Para 6) (B) Criminal P. C. (2 of 1974) , S.482— Quashing of FIR - Matrimonial offences - Ground that registration of FIR and investigation is in violation of guidelines issued by Supreme Court - Guidelines issued by Supreme Court do not debar police from registering FIR - FIR cannot be quashed. (Para 8 9)