Mukta Gupta, J. - (1.)By this petition the petitioner seeks quashing of FIR No.474/2013 under Sections 406/420/468/471/120-B registered at PS Patel Nagar and being investigated by PS Economic Offences Wing, Delhi Police. Though respondent No.2 has been served, however, none appears on behalf of respondent No.2. In response to the petition, Status Report has already been filed by the State.
(2.)The arguments advanced by learned counsel for the petitioner in respect of the quashing of FIR in question are that firstly, the Delhi Police had no jurisdiction to register the FIR nor the Courts in Delhi to try the offence. Secondly, as per the contents of the FIR, no offence under Section 420 IPC is disclosed.
(3.)The above noted FIR was registered on the complaint of one Ms.Paramjit Kaur who stated that she was a green card holder of United States of America. Her daughter namely Gurpreet Kaur was a permanent citizen of USA. Accused Kanwaljeet Singh was known to the complainant and complainant's family for the last 10 years being neighbour. In the last week of May, 2011, Kanwaljeet approached complainant's son namely Sandeep Anand to contact the complainant. The son of the complainant gave contact details of the complainant to Kanwaljeet who lured the complainant. According to Kanwaljeet Singh, he had a business plan through which complainant could earn US $4000 per month in United States of America and he could also earn Rs. 25,000/- per month in India. Kanwaljeet Singh stated that the complainant's daughter Gurpreet could also earn US $3000 per month. The entire communication was made telephonically and through e-mails and the son of the complainant was in talking terms in India with Kanwaljeet.