Karnataka High Court
Manjachari vs State Of Karnataka on 14 March, 2022
Author: M.Nagaprasanna
Bench: M.Nagaprasanna
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 14TH DAY OF MARCH, 2022
BEFORE:
THE HON'BLE MR. JUSTICE M.NAGAPRASANNA
CRIMINAL PETITION NO.860 OF 2021
BETWEEN:
1. MANJACHARI,
S/O LATE NINGACHARI,
AGED ABOUT 54 YEARS,
OCCUPATION: TAILOR
R/O GUDDENAHALLI VILLAGE
KR PET TALUK,
MANDYA DISTRICT - 571 426.
2. NIRMALA,
W/O MANJACHARI,
AGED ABOUT 45 YEARS,
OCCUPATION: HOUSEWIFE
R/O GUDDENAHALLI VILLAGE,
KR PET TALUK,
MANDYA DISTRICT - 571 426.
3. PRATAPA,
S/O MANJACHARI
AGED ABOUT 28 YEARS,
OCCUPATION: FARMER
R/O GUDDENAHALLI VILLAGE
KR PET TALUK,
MANDYA DISTRICT - 571 426.
4. VINOD,
S/O MANJACHARI,
AGED ABOUT 25 YEARS,
OCCUPATION:FARMER
R/O GUDDENAHALLI VILLAGE
KR PET TALUK,
MANDYA DISTRICT - 571 426.
...PETITIONERS
(BY SRI VINAYA BHAT., ADVOCATE FOR
SRI BHAT VENKATRAMAN SEETARAM.,ADVOCATE)
-2-
AND:
1. STATE OF KARNATAKA
BY K R PET TOWN POLICE STATION,
K R PET,
MANDYA DISTRICT - 571 426
REPRESENTED BY SPP
HIGH COURT,
BENGALURU - 560 001.
2. PALLAVI H R
AGED ABOUT 27 YEARS,
R/O GUDDENAHALLI VILLAGE,
KASABA HOBLI,
KR PET TALUK
MANDYA DISTRICT - 571 426.
CURRENTLY R/AT METIKOPPE ROAD,
HANUMANTHA NAGARA,
KASABA HOBLI,
H D KOTE TALUK,
MYSURU DISTRICT - 571 114.
...RESPONDENTS
(BY SRI. B.J.ROHITH.,HCGP FOR R1
SMT. SUMA KEDILAYA., ADVOCATE FOR R2)
-----
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 CR.P.C PRAYING TO 1.QUASH THE COMPLAINT FILED BY
THE COMPLAINANT AGAINST THE PETITIONERS AT K.R.PET
TOWN POLICE STATION., FOR THE OFFENCES PUNISHABLE
UNDER SECTIONS 498A,507,506 OF IPC R/W 3,4 OF DOWRY
PROHIBITION ACT IN CR.NO.269/2017. 2. ALSO TO QUASH
THE ENTIRE PROCEEDINGS PENDING ON THE FILE OF THE
CIVIL JUDGE AND JMFC, K.R.PET MANDYA DISTRICT IN
C.C.NO.112/2019 AND ALL FURTHER PROCEEDINGS
CONNECTED WITH THIS CASE IN SO FAR AS THE
PETITIONERS ARE CONCERNED.
THIS CRIMINAL PETITION IS COMING ON FOR
ADMISSION, THIS DAY, THE COURT MADE THE
FOLLOWING:-
ORDER
Petitioners are before this court calling in question the proceedings in C.C.No.112/2019 for the -3- offences punishable under sections 498A, 506, 507 IPC and sections 3 and 4 of Dowry Prohibition Act.
2. Heard learned counsel Sri.Vinaya Bhat for Sri. Bhat Venkatraman Seetaram for the petitioners, learned HCGP Sri. B.J Rohith,for respondent No.1- State and learned counsel Smt. Suma Kedilaya for respondent No.2.
3. The brief facts leading to filing of the present petition as borne out from the proceedings are as follows:
Second respondent is the complainant. Accused No.1, the husband of the complainant is not before the court. The petitioners before the court are the father-in-law, mother-in-law and brother-in-laws of the complainant. The marriage between the first accused and the complainant took place on 27.03.2011. Several instances of non-compatibility between accused No.1 and second respondent complainant resulted in causing a notice upon accused No.1 for annulment of marriage. After receipt -4- of the said notice, a complaint is registered by the second respondent complainant alleging offences punishable under sections 498A, 506 and 507 IPC.
The police after investigation have also filed a charge sheet against all the accused for the aforesaid offences. The petitioners have knocked the doors of this court at this stage.
4. Learned counsel appearing for the petitioners would vehemently argue and contend that the petitioners who are either mother-in-law, father-in-
law or brother-in-laws have nothing to do with the complainant. All that the complaint narrates is the solitary circumstance wherein the petitioners along with accused No.1-husband visited the house of the complainant and threatened her for grant of divorce.
Except this statement, nothing is alleged against the petitioners, while the husband may have something to answer.
5. On the other hand, learned counsel appearing for respondent No.2 would submit that -5- since the complainant was staying alone away from the matrimonial house, all the petitioners have gone along with accused No.1-husband and threatened her and this would amount to the offences punishable under sections 498A IPC or Dowry Prohibition Act.
Learned counsel would submit that since charge sheet is filed against the petitioners, it is a matter of trial that the petitioners will have to come out clean and this court should not interfere at this stage in exercise of its jurisdiction under section 482 Cr.P.C.
6. I have given my anxious consideration to the submissions made by learned counsel appearing for the petitioners, learned counsel for respondent No.2- complainant and learned HCGP for respondent No.1- State and perused the material on record.
7. The date of marriage between accused No.1- husband and respondent No.2-complainant is not in dispute. A notice seeking annulment of marriage was also caused upon by second respondent on 08.07.2017 is a matter of record. It is later a -6- complaint is registered by the wife on 22.07.2017 alleging offences punishable under sections 498A, 506, 507 IPC and Dowry Prohibition Act.
8. Since the entire issues springs from the complaint, the same is extracted for the purpose of quick reference.
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9. Based upon the said complaint, statements are recorded and the police after investigation have laid the charge sheet. The summary of the charge sheet reads as follows.
17. PÉù£À ¸ÀAQë¥ÛÀ ¸ÁgÁA±À F zÉÆõÁgÉÆÃ¥Àt ¥ÀvæÀzÀ°è £ÀªÀÄÆ¢¹gÀĪÀ DgÉÆævÀgÀÄUÀ¼À ¥ÉÊQ DgÉÆævÀ 1£ÉÃAiÀĪÀgÉÆqÀ£É ¸ÁQë 01 gÀªÀgÀ ªÀÄzÀĪÉAiÀÄ ¢£ÁAPÀ: 27.03.11 gÀAzÀÄ ºÉZï.r.PÉÆÃmÉ mË£ï£À°ègÄÀ ªÀ dUÀzÄÀ ÎgÀÄ ²æà ²ªÀgÁvÉæñÀégÀ ªÀÄAUÀ¼À ªÀÄAl¥ÀzÀ°è ±Á¸ÉÆÛçøÀÛªÁV ªÀÄzÀĪÉAiÀiÁVzÀÄÝ, ªÀÄzÀĪÉAiÀÄ PÁ®zÀ°è DgÉÆævÀ 1£ÉÃAiÀĪÀ ªÀgÀzÀQëÃuÉAiÀiÁV 100 UÁæªiÀ ï a£Àß MAzÀÄ »ÃgÉÆà ºÉÆÃAqÁ ¥ÁåµÀ£ï ¥ÉÆæà ¨ÉÊPï ºÁUÀÆ £ÀUÀzÀÄ 1 ®PÀë ºÀtªÀ£ÄÀ ß ¥ÀqÉzÀÄPÉÆArzÀÄÝ, PÉ.Dgï
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¥ÉÃmÉ mË£ï ¥Éưøï oÁuÉAiÀÄ ªÁå¦ÛUÉ ¸ÉÃjzÀ UÀÄqÉãÀºÀ½î UÁæªÄÀ zÀ°è ªÁ¸ÀªÁVzÀÄÝ, DgÉÆævÀ 01 jAzÀ 05 gÀªÀgÄÀ UÀ¼ÄÀ ºÉaÑ£À ªÀgÀzÀQëÃuÉ D¸É¬ÄAzÀ ¸ÁQë 01 gÀªÀjUÉ ¤ªÀÄä C¥Àà£À ªÀģɬÄAzÀ ºÉaÑ£À ªÀgÀzÀQëÃuÉ ºÀtªÀ£ÄÀ ß vÉUÉzÄÀ PÉÆAqÀÄ ¨Á JAzÀÄ »A¸É QgÀÄPÀļÀªÀ£ßÀ PÉÆlÄÖ ºÉaÑ£À ªÀgÀzÀQëÃuÉAiÀiÁV 1 ®PÀë ºÀtªÀ£ÀÄß ¥ÀqÉzÀÄPÉÆArzÀÄÝ, £ÀAvÀgÀ PÉ.Dgï.¥ÉÃmÉ mË£ï ¸ÀªÀÄÄzÁAiÀÄzÀ §½ MAzÀÄ ¨ÁrUÉ ªÀÄ£ÉAiÀÄ£ÀÄß ªÀiÁrPÉÆAqÀÄ ¸ÁQë 01gÀªÀgÆ É qÀ£É ªÁ¸À«zÀÄÝ ¸ÀAzÀ¨sÀðzÀ°è DgÉÆævÀ 01£ÉÃAiÀĪÀ «ªÁºÀ «ZÉÑÃzÀ£ÀPÉÌ ªÀQîjAzÀ £ÉÆÃn¸ï C£Àß PÉÆr¹zÀÄÝ.
¢£ÁAPÀ 12.07.17 gÀAzÀÄ ¸ÀAeÉ ¸ÀĪÀiÁgÀÄ 04.00 UÀAmÉ ¸ÀªÀÄAiÀÄzÀ°è ªÁ¸À«zÀÝ ¨ÁrUÉ ªÀÄ£ÉAiÀÄ°è ¸ÁQë 01gÀªÀgÀ ªÉÄÃ¯É DgÉÆævÀ 01 jAzÀ 05 gÀªÀgÀÄ dUÀ¼ÀPÉÌ ©zÀÄÝ DgÉÆæ 03 gÀªÀgÀ ¤Ã£ÀÄ §AeÉ qÉæöʪÀ¸ïð PÉÆlÄÖ ¤ªÀÄä C¥Àà£À ªÀÄ£ÉUÉ ºÉÆÃUÀÄ JAzÀÄ, DgÉÆævÀ 04 ªÀÄvÀÄÛ 05 gÀªÀgÀÄ qÉæöʪÀ¸ïð PÉÆlÄÖ ºÉÆÃUÀ¢zÀÝgÉ ¤£ÀߣÀÄß ªÀÄÄV¸ÀÄvÉÛêÉAzÀÄ ºÉzÀj¹zÀÄÝ, DgÉÆæ 01gÀªÀgÄÀ ºÉaÑ£À ªÀgÀzÀQëÃuÉ vÉUÉzÀÄPÉÆAqÀÄ §gÀ¢zÀgÉ ¤£ÀߣÀß PÉÆ¯É ªÀiÁr ºÁPÀÄvÉÛêÉAzÀÄ ¥Áæt ¨sÀAiÀÄ GAlÄ ªÀiÁr ¢£ÁAPÀ 13.07.17gÀAzÀÄ ªÀÄzsÁåºÀß 03.00 UÀAmÉ ¸ÀªÄÀ AiÀÄzÀ°è ¸ÁQë 2,4, 5 ªÀÄvÀÄÛ 6 gÀªÀgÄÀ DgÉÆævÀgÄÀ UÀ¼ÄÀ PÉ.Dgï.¥ÉÃmÉ mË£ï£À°è ªÁ¸ÀªÁVgÀĪÀ ¨ÁrUÉAiÀÄ ªÀÄ£ÉAiÀÄ ºÀwÛgÀPÌÉ ºÉÆÃzÁUÀ ªÀÄ£ÉAiÀÄ°èzÝÀ DgÉÆævÀ 01 jAzÀ 05 gÀªÀgÀÄ dUÀ¼ÀPÉÌ ©zÀÄÝ, DgÉÆæ 02£ÉÃAiÀĪÀ ¥ÀAZÁ¬Äw PÉüÀĪÀÅzÀPÌÉ §A¢¢ÝÃgÁ §AeÉAiÀiÁV PÀĽwzÁÝ¼É £ÁªÀÅ EªÀ¼À£Àß ªÀÄ£ÉAiÀÄ°è EnÖPÉƼÀî¨ÉÃPÁ JAzÀ dUÀ¼ÀPÉÌ ©zÀÝ, £ÀAvÀgÀ DgÉÆæ 04 ªÀÄvÀÄÛ 05 gÀªÀgÀÄ EªÀ¼À£ßÀ PÀgÉzÄÀ PÉÆAqÀÄ ºÉÆÃV ¤ÃªÀÅ £ÀªÀÄä
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ºÀwÛgÀ K£ÀÆ QvÀÄÛPÉƼÀÄî DUÀĪÀÅ¢®è JAzÀÄ UÀ¯ÁmÉ ªÀiÁrzÀÄÝ, DgÉÆæ 01£ÉÃAiÀÄ ¸ÀºÀ F §AeÉ ªÀÄAqÉAiÀÄ£ÀÄß PÀgÉzÄÀ PÉÆAqÀÄ ºÉÆÃV JAzÀÄ ªÀģɬÄAzÀ ºÉÆgÀ £ÀÆQgÀÄvÁÛ£ÉAzÀÄ DgÉÆÃ¥ÀªÀÅ DgÉÆævÀgÀÄUÀ¼À ªÉÄÃ¯É ¸ÁQë ¥ÀÄgÁªÉ¬ÄAzÀ ¸Á©ÃvÁVgÀÄvÉÛ. DzÀ PÁgÀt DgÉÆævÀgÀÄ ªÉÄîÌAqÀ PÀ®AUÀ¼À jÃvÁå ²PÁëºÀð C¥ÀgÁzÀªÉ¸ÀVgÀÄvÁÛgÉAzÀÄ F zÉÆõÁgÉÆÃ¥Àt ¥ÀvæÀ ±ÀÈvÀ."
10. If the complaint and the summary of the charge sheet are read in juxtaposition, it would not indicate any offences or overt acts performed by the petitioners. An omnibus statement is made in the complaint that the petitioners along with the husband came to the house of the complainant and threatened her for grant of divorce. The charge sheet also would repeat some instances as nothing new is found in the investigation.
11. The allegations of the complainant respondent No.2- wife is against the husband, with regard to his relationship with another woman and name of another woman is also indicated in the complaint, which the complainant herself deviates while giving her further statement on 22.07.2017.
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The statement given by the complainant or the affair of the husband is not the subject matter of this present petition. The present petition is only concerned with the allegation found in the complaint and the charge sheet against the petitioners, a perusal of which would indicate no overt act except omnibus statements made against the petitioners (supra).
Therefore, finding no allegation against the petitioners, further proceedings if permitted to be continued would result in miscarriage of justice and be an abuse of the process of the law, more so, in the light of the juncture at which the complaint is registered, being after receipt of notice, failure of the talks by the members of a panchayath, as is found in the complaint. Therefore, for the aforesaid reasons, I pass the following:-
ORDER i. Crl.P.No.860/2021 is allowed-in-part. ii. Proceedings against the petitioners in C.C.No.112/2019 shall stand quashed.
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iii. It is made clear that the observations made in the course of the order is only for the purpose of consideration of the case of petitioners under Section 482 of Cr.P.C. and the same shall not bind or influence the proceedings against other accused pending before any other fora.
Sd/-
JUDGE *mn/-