HEMANT GUPTA, J. - (1.) The petitioner has sought an appropriate writ, order direction, directing respondent No. 1 to redress the complaint filed by the petitioner and claimed a writ of certiorari to quash the decision respondent Nos. 1 and 2 to transfer the complaint Annexure P-2 of the petitioner from the Chandigarh to New Delhi.
(2.) THE petitioner as wife of Naveen Kumar, has lodged a complaint with the Senior Superintendent of Police, Chandigarh (Annexure P-2) alleging that her husband has raised demands of dowry and for transfer of property in his name. It has been further averred that the petitioner along with her minor son, is living at Chandigarh. Such complaint dated 13.9.2006 ended into compromise on 20.9.2006 but again a complaint was made on 18.1.2007 (Annexure P-4) to take action against the husband of the petitioner on account of non-payment of maintenance and raising the demands of dowry. Subsequently, two other complainants were lodged on 23.4.2007 to 3.5.2007. The petitioner alleged that she was mercilessly beaten and thrown out of the matrimonial home by husband. She is residing in Chandigarh and all her efforts to reconcile the marriage have miserably failed. It is pointed out that the husband of the petitioner exercised influence over the official respondents and pressurized the petitioner to withdraw her complaint. Even the statement of the petitioner was not recorded, but subsequently, the petitioner was informed that the complaint has been transferred to respondent No. 5 on 19.4.2007. It has been averred that the petitioner has submitted representations to the effect that all proceedings and statements as available at New Delhi, be transferred to Chandigarh.
(3.) IN reply to the writ petition, it has been averred that no part of offence alleged by the petitioner has been committed within the territorial jurisdiction of Chandigarh and, therefore, cognizance of the offence could not be taken by the respondents in view of the provisions of Sections 177 and 178 of the Code of Criminal Procedure.;