- (1.) 1. Through the present writ petition the petitioners have prayed for stay of arrest in relation to case Crime No. 292 of 2007, under Sections 498-A, 406 and 34, Indian Penal Code, Police Station, Sarita Vihar, district Delhi. The ancillary prayer is for transfer of investigation to the jurisdiction of respondent No. 2, who is Senior Superintendent of Police, Meerut Region, Meerut.
(2.) From the perusal of the writ petition it is clear that FIR of the aforesaid crime was registered at police station, Sarita Vihar, Delhi. No prayer of quashing of FIR has been made in the instant writ petition. The only prayer is for stay of arrest.
(3.) We have heard learned counsel for the petitioners and the learned AGA in opposition.;