Vijay Bishnoi, J. - (1.) This criminal misc. petition under Section 482 Cr.P.C. has been filed by the petitioner with the prayer for quashing the FIR No.201/14 of Police Station Women, Udaipur for the offences punishable under Sections 498-A and 406 of I.P.C.
(2.) Learned counsel for the petitioner has argued that the impugned FIR registered at Police Station, Women, Udaipur is without jurisdiction as the Police Station, Women, Udaipur and the court concern have no jurisdiction to act upon the same. It is contended that the complainant has alleged in the FIR that her in-laws have harassed her and demanding dowry at Jalore only and from this, it is clear that no incident has taken place at Udaipur and, therefore, the impugned FIR lodged at Udaipur is not maintainable and on this ground alone, the same is liable to be quashed.
(3.) Learned counsel for the petitioner has placed reliance upon the judgment of the Hon'ble Supreme Court rendered in the case of Y. Abraham Ajith & Ors. v. Inspector of Police, Chenni & Anr. reported in 2004 Crl.L.J. 4180 and judgment of this Court rendered in the case of Kishan Lal & Anr. v. State of Rajasthan reported in 2005 (2) Cr.L.R. (Raj.) 1439.;