Allahabad High Court
Smt. Kanchan Rawat And Another vs State Of Up And Another on 11 July, 2024
HIGH COURT OF JUDICATURE AT ALLAHABAD . Neutral Citation No. - 2024:AHC:112011 A.F.R. Reserved on 6th June, 2024 Delivered on 11th July, 2024 Court No. - 85 Case :- APPLICATION U/S 482 No. - 10718 of 2024 Applicant :- Smt. Kanchan Rawat And Another Opposite Party :- State of U.P. and Another Counsel for Applicant :- Azad Khan Counsel for Opposite Party :- G.A. Hon'ble Shiv Shanker Prasad,J.
1. Heard Mr. Azad Khan, the learned counsel for the applicant and the learned A.G.A. for the State as well as perused the record.
2. Prayer made in this application This application under Section 482 Cr.P.C. has been filed with a prayer to direct the court of Principal Judge, Family Court, Ghazipur to pass appropriate order in Misc. Case No. 57 of 2015 (Kanchan Rawat Vs. Braijlal Rawat) under Section 125 Cr.P.C., Police Station-Kotwali Ghazipur, District-Ghazipur and also for a direction upon the above court to pay the interim maintenance allowance of Rs. 80,000/- in favour of the applicants in the interest of justice.
3. Matrix of the Case The marriage of applicant no. 1, namely, Kanchan Rawat was solemnized with the opposite party no. 2, namely, Brijlal Rawat in accordance with Hindu Rites and Rituals on 01.12.2009. In the said marriage, father of the applicant no. 1 had expend 7 to 8 Lakhs rupees. After marriage, both the couple used to live together with love, peace and pleaser as husband and wife. When such additional demand of dowry was not fulfilled, the in-laws of applicant no.1 used to torture and harass her and the relationship between husband and wife became strained and incompatible and resultantly, she left the house of her in-laws and started living at her parental house during which she delivered a male child, namely, Gaurav Kumar on 2nd November, 2011. Applicant no.1 and her parents made best effort to convince the in-laws of applicant no.1 to maintain her and her son but they could not do the same. Resultantly, she filed a case under Section 125 Cr.P.C. before the Court of the Principal Judge, Family Court, Ghazipur, which was registered as Misc. Case No. 57 of 2015 (Kanchan Rawat Vs. Brijlal) for grant of maintenance. The applicant no. 1 had also moved an interim maintenance application bearing no. 15B before the court of Principal Judge, Family Court, Ghazipur, which was allowed and a direction has been issued to opposite party no. 2 to pay Rs. 4,000/- per month to the applicants towards maintenance allowance, during the pendency of the case vide order dated 27.06.2017. In compliance of the interim order passed by the Family Court dated 27th June, 2017, opposite party no.2 paid the interim maintenance allowance to the applicants regularly till December, 2021 but in the year 2022, he stopped the payment of such interim maintenance allowance, as directed by the Family Court. Whereafter the applicants made an application before the Principal Judge, Family Court for payment of interim maintenance allowance. On such application being made, opposite party no.2, after laps of one and half year, had given Rs. 4,000/- to the applicants in the court but arrears of such interim maintenance allowance to the tune of Rs. 80,000/- as on 17th December, 2023 has not been paid by opposite party no.2 to the applicants. As a result whereof, the Principal Judge, Family Court directed opposite party no.2 to give Rs. 10,000/- per month to the applicants as interim maintenance allowance towards monthly interim maintenance allowance of Rs. 4,000/- and arrears of interim maintenance allowance of Rs. 80,000/-. However, thereafter opposite party no.2 neither gave arrears of interim maintenance allowance of Rs. 80,000/- nor paid Rs. 10,000/- per month towards maintenance allowance to the applicants.
4. Now the applicants have approached this Court by means of instant application under Section 482 Cr.P.C. to pass appropriate orders in Misc. Case No. 57 of 2015 (Kanchan Rawat Vs. Braijlal Rawat) under Section 125 Cr.P.C., Police Station-Kotwali Ghazipur, District-Ghazipur as also to direct opposite party no.2 to pay the arrears of interim maintenance allowance to the tune of Rs. 80,000/- to the applicants.
5. Before considering the present application on merits by the Court, learned A.G.A. has raised preliminary objection to the maintainability of the present application under Section 482 Cr.P.C. by submitting that basically the applicants by means of the present application seek for execution of the interim order granted by the Principal Judge, Family Court awarding interim maintenance allowance in a case instituted under Section 125 Cr.P.C. but this Court in exercise of powers under Section 482 Cr.P.C. cannot pass such order for execution of an order passed under Section 125 Cr.P.C which is a self-code and a judicial order. He, therefore, submits that the present application is not maintainable and liable to be dismissed. The proper remedy available to the applicants was file an application under Section 128 Cr.P.C. for execution of an order passed under Section 125 Cr.P.C.
6. In reply, the learned counsel for the applicants submits that since the order passed by the Principal Judge, Family Court awarding interim maintenance allowance in favour of the applicants in a case under Section 125 Cr.P.C. is an interim order, therefore, no execution application can be filed under Section 128 Cr.P.C. As such, the present application under Section 482 Cr.P.C. is maintainable.
7. I have considered the submissions advanced on behalf of the learned counsel for the parties and have gone through the records of the present application.
8. The issue which crops up before this Court is as to whether the present application under Section 482 Cr.P.C. basically filed for execution of an order passed under Section 125 Cr.P.C. is maintainable or not?
9. Before coming to the above issue, it would worthwhile to reproduce Section 125 Cr.P.C. For ready reference, the same is quoted hereunder:
"125. Order for maintenance of wives, children and parents.
(1) If any person having sufficient means neglects or refuses to maintain-
(a) his wife, unable to maintain herself, or
(b) his legitimate or illegitimate minor child, whether married or not, unable to maintain itself, or
(c) his legitimate or illegitimate child (not being a married daughter) who has attained majority, where such child is, by reason of any physical or mental abnormality or injury unable to maintain itself, or
(d) his father or mother, unable to maintain himself or herself, a Magistrate of the first class may, upon proof of such neglect or refusal, order such person to make a monthly allowance for the maintenance of his wife or such child, father or mother, at such monthly rate [* * *] [The words "not exceeding five hundred rupees in the whole" omitted by Act 50 of 2001, w.e.f. 24.9.2001.], as such Magistrate thinks fit, and to pay the same to such person as the Magistrate may from time to time direct :
Provided that the Magistrate may order the father of a minor female child referred to in clause (b) to make such allowance, until she attains her majority, if the Magistrate is satisfied that the husband of such minor female child, if married, is not possessed of sufficient means. [Provided further that the Magistrate may, during the pendency of the proceeding regarding monthly allowance for the maintenance under this sub-section, order such person to make a monthly allowance for the interim maintenance of his wife or such child, father or mother, and the expenses of such proceeding which the Magistrate considers reasonable, and to pay the same to such person as the Magistrate may from time to time direct.
Provided also that an application for the monthly allowance for the interim maintenance and expenses of proceeding under the second proviso shall, as far as possible, be disposed of within sixty days from the date of the service of notice of the application to such person. [Inserted by Act 50 of 2001, Section 2 (w.e.f. 24-9-2001).] Explanation. - For the purposes of this Chapter, -(a)"minor" means a person who, under the provisions of the Indian Majority Act, 1875 (9 of 1875) is deemed not to have attained his majority,(b)"wife" includes a woman who has been divorced by, or has obtained a divorce from, her husband and has not re-married.
(2) [Any such allowance for the maintenance or interim maintenance and expenses for proceeding shall be payable from the date of the order, or, if so ordered, from the date of the application for maintenance or interim maintenance and expenses of proceeding, as the case may be.] [Substituted by Act 50 of 2001, Section 2 (w.e.f. 24-9-2001).] (3) If any person so ordered fails without sufficient cause to comply with the order, any such Magistrate may, for every breach of the order, issue a warrant for levying the amount due in the manner provided for levying fines, and may sentence such person, for the whole or any part of each month's [allowance for the maintenance or the interim maintenance and expenses of proceeding, as the case may be,] [Substituted by Act 50 of 2001, Section 2 for "allowance" (w.e.f. 24-9-2001).] remaining unpaid after the execution of the warrant, to imprisonment for a term which may extend to one month or until payment if sooner made : Provided that no warrant shall be issued for the recovery of any amount due under this section unless application be made to the Court to levy such amount within a period of one year from the date on which it became due: Provided further that if such person offers to maintain his wife on condition of her living with him, and she refuses to live with him, such Magistrate may consider any grounds of refusal stated by her, and may make an order under this section notwithstanding such offer, if he is satisfied that there is just ground for so doing.
Explanation. - If a husband has contracted marriage with another woman or keeps a mistress, it shall be considered to be just ground for his wife's refusal to live with him.
(4) No wife shall be entitled to receive an [allowance for the maintenance or the interim maintenance and expenses of proceeding, as the case may be,] [Substituted by Act 50 of 2001, Section 2 for "allowance" (w.e.f. 24-9-2001).] from her husband under this section if she is living in adultery, or if, without any sufficient reason, she refuses to live with her husband, or if they are living separately by mutual consent.
(5) On proof that any wife in whose favour an order has been made under this section is living in adultery, or that without sufficient reason she refuses to live with her husband, or that they are living separately by mutual consent, the Magistrate shall cancel the order.
in sub-section (1), for the words "five hundred rupees", substitute, "five thousand rupees";
Vide U.P. Act No. 36 of 2000 following has been amended in Section 125 Cr.P.C. in the State of Uttar Pradesh:
(a) in sub-section (1), for the words "five hundred rupees", substitute, "five thousand rupees";
(b) after sub-section (5), insert the following sub-section, namely :-
"(6) Where in a proceeding under this section it appears to the Magistrate that the person claiming maintenance is in need of immediate relief for his support and the necessary expenses of the proceeding, the Magistrate may, on his application, order the person against whom the maintenance is claimed, to pay to the person claiming the maintenance, during the pendency of the proceeding such monthly allowance not exceeding five thousand rupees and such expenses of the proceeding as the Magistrate consider reasonable and such order shall be enforceable as an order of maintenance."
10. Section 125 of the Criminal Procedure Code provides for the maintenance to the wife, children, and parents. The court after the party has invoked Section 125 of the Code, may order the respondent, that is the husband, to maintain the wife who is unable to maintain herself by providing monthly maintenance to her. However, there is an exception in the provision. For the purpose of providing maintenance to the wife, the husband has to be sufficient enough to support his wife after the separation and at the same time, the wife must not be living in adultery or living separately with her husband without any sufficient reasons. Even if they are living separately in mutual consent, then also the wife will not be entitled to any sort of maintenance. Whenever the judgment is passed in favour of the wife, the court has to make sure that the husband has sufficient means to provide maintenance to the wife. The court also needs to make sure that the wife after the separation does not have enough money to maintain herself.
11. The aim and object of this provision Under Section 125 of the code, the provision is available for interim maintenance which means that during the pendency of an application in the court of law, the order may be passed by the Magistrate directing the husband to pay the monthly allowances to the wife. However, the Magistrate has the right to alter the amount of the maintenance to be paid, if he thinks that there is a change in the circumstances of the individual who has been paying or receiving the monthly allowances. All such applications of maintenance can be filed in any district where the person who is liable to pay resides or where the wife resides or where the person last resided with the wife or with the mother or with the illegitimate child. The purpose of Section 125 of CrPC is to achieve a social purpose in society.
The purpose of Section 125 CrPC was explained in the case of K. Vimal Vs. K. Veeraswamy reported in 1991 SCC (2) 375 where it was held that Section 125 of the Code had been introduced for achieving a social purpose. The aim of this section is the welfare of the wife by providing her with the required shelter, food after the separation from the husband. It was held in this case that if the wife has lived like a wife and the husband had treated her like a wife for all the years before their separation, then, the wife cannot be denied maintenance by her husband.
Grants of maintenance are a metric of social justice. A man's essential obligation is to provide for his wife, kids, parents, close relatives, etc, while they are incapable of providing for themselves. Preventing immorality and poverty while improving the economic standing of women and children is the motive behind the concept of maintenance. The Cr.P.C. requirements obligate a person to fulfil the moral duty which he owes the community in regard to his wife, children and parents. The obligation is unquestionably lawful and binding on the person.
All communities in India are subject to the Cr.P.C's. provisions, and therefore are very much secular, safe and all-encompassing in character and apply to all faiths, castes and creeds. Whatever personal law is used to guide and control the respective persons affected, the provisions of Section 125 of the Cr.P.C. are enforceable. However, procedures provided under Section 125 of Cr.P.C. are of a summary nature and apply to everyone regardless of caste, creed, or religion. Maintenance can be sought under the individual personal laws of people of different religions, and processes under such personal laws are civil in nature.
The provision found in Chapter IX of Cr.P.C. seeks to shield the neglected wife, parent and children (minor) from complete ruin and destitution through a straightforward, quick and effective restricted relief. Section 125 of CrPC offers a swift solution to prevent famine and social unrest. It differs from a husband's civil liability. It serves as a straightforward summary procedure. It puts into practice a man's fundamental obligation to support his wife, kids and elderly parents who are self-supporting.
The fundamental tenets of the maintenance stance under Section 125 of the Cr.P.C. is that no wife, young children, or elderly parents should be left without and succumb to complete pressure of wants in order to be persuaded to resort to crimes, etc. A Magistrate of the First Class may take swift action to avoid poverty under a provision in Section 125 of the Cr.P.C.
12. Purpose of Section 125 Cr.P.C The intent behind Section 125 of the Cr.P.C. is to protect dependents who are unable to support themselves from starvation, misery and vagrancy. It is social justice legislation that was specifically passed to safeguard women, children and elderly parents.
The main goal of Section 125 of the Cr.P.C. of 1973 is to support abandoned and impoverished wives, neglected and abandoned children, and vulnerable, elderly and disabled parents. As a result, this provision promotes social welfare and social service. The Magistrate's authority is primarily preventative in character rather than penal or punitive.
The time-consuming, troublesome, heavy, process of civil law and litigation was sought to be avoided by providing a simple, quick, limited relief. This is because compulsion is (to some extent) imposed upon those persons whose duty it is to support their dependents who are unable to support themselves.
No wife, child, or parent should be abandoned on the scrap heap of society to beg or to lure others to commit crimes against them or to commit crimes themselves. A contract that violates this responsibility and totally waives the right to support one's own wife and young children cannot be regarded as legal.
13. Features of Section 125 Cr.P.C.
Previously, while discussing legal terms that have been used in making up Section 125, some of the features that will be discussed below have already been referred to. Readers will therefore now be able to understand the features of the maintenance provision better.
14. Need for sufficient means for maintenance The most important requirement is that a person cannot be ordered to pay maintenance to another person unless they themselves have 'adequate resources to support' the person who has the claim and neglects or refuses to do so. The person asserting that he lacks sufficient means to sustain has the burden of evidence. The fact that he is unemployed does not excuse him from the requirement. In the instance of Hardev Singh And Anr. vs The State Of Punjab reported in 1975) 3 SCC 731, the Apex Court held that if a person cannot pay such maintenance allowance because he is a monk, then it is his obligation to cast off the yellow robe and labour. The High Courts have been tougher in their interpretation. The social justice component and the protection of the society's weaker members, namely, women, children, and the elderly, are cited as the causes of this interpretation.
15. Neglect and refusal to be maintained The term 'neglect' fundamentally refers to a disregard of responsibility that may be either unintentional or purposeful and is used to refer to a failure to maintain even when no such demand is made against the maintainer. Whereas, the 'refusal' to maintain occurs when there is a clearly stated purpose to not carry out his responsibility. This intention may be expressed or even suggested by the husband's behaviour. The claimant has the onus of establishing this. The requirement that the wife lives with her husband is initially necessary for her to be able to claim maintenance, but if the Magistrate finds that she has a valid reason for doing so for instance, if her husband has taken in a new wife and if it is ritually permitted by their personal law, the condition may be removed from her claim.
16. Quantum of maintenance Up until the Amendment Act No. 50 of 2001, the Magistrate was obligated to grant maintenance not to exceed Rs. 500. There isn't a cap on the maximum amount, instead, the Magistrate is free to decide the monthly rate in accordance with the circumstances of the case. The rate can occasionally be changed in accordance with Section 127, but it must be fixed, predictable, and not gradually growing. If both the wife and the child are suing the same individual, it is against the law to pay them both jointly, instead, each has a distinct claim that can be paid separately.
17. Claimant of maintenance under Section 125 must be unable to maintain himself/herself:
The incapacity of a woman to support herself is one of the requirements for claiming maintenance. She need not expressly request that she be allowed to care for herself. However, if the woman is healthy, educated, and still unable to support herself, she may still request maintenance, but the amount awarded to her will depend on these circumstances.
18. In Section 126 Cr.P.C., procedures for institution of any case under Section 125 Cr.P.C. have been prescribed, whereas in Section 127 Cr.P.C., alteration in allowance has been provided.
19. For deciding the present issue, it would be worthwhile to reproduce Section 128 Cr.P.C. wherein enforcement or execution of order of maintenance to be passed under Section 125 Cr.P.C., as the case may be, has been provided. For ready reference Section 128 Cr.P.C. reads as follows:
"128. Enforcement of order of maintenance.--A copy of the order of [maintenance or interim maintenance and expenses of proceedings, as the case may be] shall be given without payment to the person in whose favour it is made, or to his guardian, if any, or to the person to [whom the allowance for the maintenance or the allowance for the interim maintenance and expenses of proceeding, as the case may be] is to be paid; and such order may be forced by any Magistrate in any place where the person against whom it is made may be, on such Magistrate being satisfied as to the identity of the parties and the non-payment of the [allowance, or as the case may be, expenses, due]."
20. Bearing that (provisions above Sections) in mind, let me state that a proceeding under Section 125 Cr.P.C. is quasi civil and quasi criminal. It is civil in nature, since, it decides the civil rights of the parties to claim maintenance. When the order is not obeyed by the person against whom the same has been made, then the Court is empowered to impose a punishment of imprisonment for every breach of the order for a term which may extend to one month or until payment is sooner is made. To that extent, it is criminal in nature. To put it comprehensively, the proceeding is quasi civil and quasi criminal in nature.
21. Where an order is passed directing to pay maintenance, the party in whose favour such an order has been passed has got two options. The first one is the party can choose to approach the Court under Section 125 (3) Cr.P.C. requesting the Court to punish the defaulter by imposing appropriate imprisonment; the second one is to approach the Court under Section 128 of Cr.P.C.
22. A comparison of Sections 125 (3) and 128 of Cr.P.C. would keep things beyond any doubt that insofar as the proceeding under Section 125 (3) is concerned, the statute has prescribed a period of limitation of one year, whereas in respect of a proceeding under Section 128 of Cr.P.C., there is no limitation provided at all. It follows, therefore, by the terms of the statute, that, for initiating a proceeding for enforcing an order by invoking Section 128 of Cr.P.C., I find no provision providing for limitation as it is provided in respect of proceedings under Section 125(3) of Cr.P.C.
23. Chapter IX of the Code of Criminal Procedure hereinafter referred as the 'Code' in its Section 128 provides for enforcement of order of maintenance, but how was the order to be enforced has not been provided.
24. Section 128 Cr.P.C. only provides for furnishing of copy of the order. It also provides that such order could be enforced by any Magistrate at any place where the person against whom it was made may be, which only means that any Magistrate of the place where the person may be may enforce the order on being satisfied, about the identity of the parties and also that the dues had not been paid. As said before how was the due to be recovered i.e. the procedure was not provided.
25. I have no room to doubt that the High Court Article 226 of the Constitution of India in civil matters and under Section 482 Cr.P.C. in criminal matters has extraordinary power to examine the correctness or otherwise of any orders passed by civil courts, as the case may be. However, against any quasi judicial civil order or any quasi judicial criminal order, no writ petition under Article 226 of the Constitution of India or any application under Section 482 Cr.P.C. respectively will be maintainable. Against such order, only revision or petition under Article 227 of the Constitution of India will be maintainable.
26. The Hon'ble Apex Court in the case of Radhey Shyam & Another Vs. Chhabi Nath & Others reported in (2015) 5 SCC 423 in paragraph no.18 has opined that challenge to judicial orders could lie by way of an appeal or revision or under Article 227 of the Constitution of India and not by way of a writ under Article 226 and 32 of the Constitution of India.
27. I may further refer to paragraph nos. 11 and 25 of the above judgement of the Hon'ble Apex Court, wherein it has been clarified that orders of the judicial courts like civil courts stand on different footing from the quasi-judicial orders of the authorities or tribunals or courts other than judicial/civil courts. In paragraph no.25, the Hon'ble Apex Court has further opined that the expression "inferior court" is not referable to the judicial courts.
28. For ready reference paragraph 25 of the above judgment reads as follows:
"It is true that this Court has laid down that technicalities associated with the prerogative writs in England have no role to play under our constitutional scheme. There is no parallel system of King's Court in India and of all other courts having limited jurisdiction subject to supervision of King's Court. Courts are set up under the Constitution or the laws. All courts in the jurisdiction of a High Court are subordinate to it and subject to its control and supervision under Article 227. Writ jurisdiction is constitutionally conferred on all High Courts. Broad principles of writ jurisdiction followed in England are applicable to India and a writ of certiorari lies against patently erroneous or without jurisdiction orders of Tribunals or authorities or courts other than judicial courts. There are no precedents in India for High Courts to issue writs to subordinate courts. Control of working of subordinate courts in dealing with their judicial orders is exercised by way of appellate or revisional powers or power of superintendence under Article 227. Orders of civil court stand on different footing from the orders of authorities or Tribunals or courts other than judicial/civil courts. While appellate or revisional jurisdiction is regulated by statutes, power of superintendence under Article 227 is constitutional. The expression "inferior court" is not referable to judicial courts, as rightly observed in the referring order in paras 26 and 27 quoted above."
29. From bare perusal of the provisions of Sections 125 to 128 Cr.P.C. as also the judgment of the Hon'ble Apex Court in the case of Radhey Shyam (Supra), I am of the view that since the order passed by the Principal Judge, Family Court, granting interim maintenance to the applicants in a proceeding under Section 125 Cr.P.C. is a quasi judicial civil and criminal order, no application under Section 482 Cr.P.C. either for quashing the same or for enforcing the same, is maintainable.
30. Consequently, the present application filed by the applicants for enforcing the order passed by the Family Court granting interim maintenance allowance to them is dismissed. The proper remedy available to the applicants to approach the Family Court under Section 128 Cr.P.C. before the same court.
31. This judgment is also being written in Hindi as well as in Sanskrit languages and the copies of the same shall also be attached along with this judgment.
(Shiv Shanker Prasad, J.) Order Date :- 11.07.2024 Sushil/-
ए.एफ.आर.
6 जून, 2024 को सुरक्षित 11 जुलाई, 2024 को वितरित कोर्ट नं. - 85 मामला :- आवेदन धारा 482 संख्या - 10718 वर्ष 2024 के अन्तर्गत आवेदक :- श्रीमती कंचन रावत एवं अन्य विपक्षी :- उत्तर प्रदेश राज्य एवं अन्य आवेदक के वकील :- आजाद खान विपक्षी के वकील :- जी.ए.
माननीय शिव शंकर प्रसाद, जे.
1. आवेदक के विद्वान वकील श्री आज़ाद खान और राज्य के विद्वान ए.जी.ए. को सुना गया।
रिकॉर्ड का अवलोकन किया गया।
2. इस आवेदन में की गई प्रार्थना धारा 482 सीआरपीसी के तहत यह आवेदन, प्रधान न्यायाधीश, पारिवारिक न्यायालय, गाजीपुर की अदालत को विविध वाद संख्या 57/2015 (कंचन रावत बनाम बृजलाल रावत) धारा 125 सीआरपीसी, पुलिस स्टेशन-कोतवाली गाजीपुर, जिला-गाजीपुर के तहत उचित आदेश पारित करने के लिए निर्देशित करने के लिए प्रार्थना के साथ दायर किया गया है और साथ ही उपरोक्त अदालत को न्याय के हित में आवेदकों के पक्ष में 80,000/- रुपये का अंतरिम भरण-पोषण भत्ता देने का निर्देश देने के लिए भी अनुरोध किया गया है।
3. मामले का सार आवेदिका संख्या 1, अर्थात कंचन रावत का विवाह विपक्षी संख्या 2, अर्थात बृजलाल रावत के साथ हिन्दू रीति-रिवाजों के अनुसार 01.12.2009 को सम्पन्न हुआ था। उक्त विवाह में आवेदक संख्या 1 के पिता ने 7 से 8 लाख रुपए खर्च किए थे। विवाह के पश्चात दोनों दम्पति प्रेम, शांति और प्रसन्नता के साथ पति-पत्नी के रूप में रहते थे। जब दहेज की ऐसी अतिरिक्त मांग पूरी नहीं की गई तो आवेदक संख्या 1 के ससुराल वाले उसे प्रताड़ित और परेशान करते थे और पति-पत्नी के बीच संबंध तनावपूर्ण और असंगत हो गए और परिणामस्वरूप वह अपने ससुराल वालों का घर छोड़कर अपने मायके में रहने लगी, जिस दौरान उसने 2 नवम्बर, 2011 को गौरव कुमार नामक एक लड़के को जन्म दिया। आवेदक संख्या 1 और उसके माता-पिता ने आवेदक संख्या 1 के ससुराल वालों को उसे और उसके बेटे का भरण-पोषण करने के लिए मनाने की पूरी कोशिश की, लेकिन वे ऐसा नहीं कर सके। परिणामस्वरूप, उसने भरण-पोषण अनुदान के लिए प्रधान न्यायाधीश, पारिवारिक न्यायालय, गाजीपुर के न्यायालय में धारा 125 सीआरपीसी के तहत एक मामला दायर किया, जो विविध वाद संख्या 57/2015 (कंचन रावत बनाम बृजलाल) के रूप में पंजीकृत किया गया था। आवेदक संख्या 1 ने न्यायालय प्रधान न्यायाधीश, पारिवारिक न्यायालय, गाजीपुर के समक्ष संख्या 15बी वाली अंतरिम भरण-पोषण आवेदन भी दायर किया था, जिसे अनुमति दे दी गई और विपक्षी संख्या 2 को आदेश दिनांक 27.06.2017 के तहत मामले के लंबित रहने के दौरान आवेदकों को भरण-पोषण भत्ते के रूप में 4,000/- रुपये प्रति माह देने का निर्देश जारी किया गया है। पारिवारिक न्यायालय द्वारा दिनांक 27 जून, 2017 को पारित अंतरिम आदेश के अनुपालन में विपक्षी संख्या 2 ने आवेदकों को दिसंबर, 2021 तक नियमित रूप से अंतरिम भरण-पोषण भत्ता का भुगतान किया लेकिन वर्ष 2022 में उसने पारिवारिक न्यायालय के निर्देशानुसार ऐसे अंतरिम भरण-पोषण भत्ते का भुगतान रोक दिया। इसके बाद आवेदकों ने अंतरिम भरण-पोषण भत्ते के भुगतान के लिए प्रधान न्यायाधीश, पारिवारिक न्यायालय के समक्ष एक आवेदन किया। ऐसा आवेदन किए जाने पर, विपक्षी पक्ष सं. 2 ने डेढ़ वर्ष की अवधि बीत जाने के बाद आवेदकों को न्यायालय में 4,000/- रुपये दे दिए थे, लेकिन 17 दिसंबर, 2023 तक ऐसे अंतरिम भरण-पोषण भत्ते की बकाया राशि 80,000/- रुपये आवेदकों द्वारा विपक्षी पक्ष सं. 2 को नहीं दी गई है। जिसके परिणामस्वरूप, प्रधान न्यायाधीश, पारिवारिक न्यायालय ने विपक्षी पक्ष सं. 2 को निर्देश दिया कि वह आवेदकों को 4,000/- रुपये मासिक अंतरिम भरण-पोषण भत्ते और 80,000/- रुपये अंतरिम भरण-पोषण भत्ते की बकाया राशि के रूप में 10,000/- रुपये प्रति माह अंतरिम भरण-पोषण भत्ते के रूप में दे। हालांकि, इसके बाद विपक्षी पक्ष सं. 2 ने न तो 80,000/- रुपये के अंतरिम भरण-पोषण भत्ते की बकाया राशि दी और न ही आवेदकों को भरण-पोषण भत्ते के रूप में 10,000/- रुपये प्रति माह का भुगतान किया।
4. अब आवेदकों ने धारा 482 सीआरपीसी के तहत तत्काल आवेदन के माध्यम से इस न्यायालय का दरवाजा खटखटाया है ताकि विविध मामला संख्या 57/2015 (कंचन रावत बनाम बृजलाल रावत) धारा 125 सीआरपीसी, पुलिस स्टेशन-कोतवाली गाजीपुर, जिला-गाजीपुर में उचित आदेश पारित किया जा सके और विपक्षी संख्या 2 को आवेदकों को 80,000 रुपये के अंतरिम रखरखाव भत्ते का बकाया भुगतान करने का निर्देश दिया जा सके।
5. न्यायालय द्वारा योग्यता के आधार पर वर्तमान आवेदन पर विचार करने से पहले, विद्वान ए.जी.ए. ने धारा 482 सीआरपीसी के तहत वर्तमान आवेदन की स्थिरता पर प्रारंभिक आपत्ति उठाई है, यह प्रस्तुत करते हुए कि मूल रूप से आवेदक वर्तमान आवेदन के माध्यम से प्रधान न्यायाधीश, परिवार न्यायालय द्वारा धारा 125 सीआरपीसी के तहत शुरू किए गए मामले में अंतरिम रखरखाव भत्ता देने के अंतरिम आदेश के निष्पादन की मांग कर रहे हैं। लेकिन यह न्यायालय धारा 482 सीआरपीसी के तहत शक्तियों का प्रयोग करते हुए धारा 125 सीआरपीसी के तहत पारित आदेश के निष्पादन के लिए ऐसा आदेश पारित नहीं कर सकता है जो एक स्व-संहिता और न्यायिक आदेश है। इसलिए, वह प्रस्तुत करता है कि वर्तमान आवेदन पोषणीय नहीं है और खारिज किए जाने योग्य है। आवेदकों के लिए उपलब्ध उचित उपाय धारा 128 सीआरपीसी के तहत धारा 125 सीआरपीसी के तहत पारित आदेश के निष्पादन के लिए एक आवेदन दायर करना था।
6. जवाब में, आवेदकों के विद्वान वकील ने तर्क प्रस्तुत किया कि चूंकि प्रधान न्यायाधीश, पारिवारिक न्यायालय द्वारा धारा 125 सीआरपीसी के तहत एक मामले में आवेदकों के पक्ष में अंतरिम भरण-पोषण भत्ता देने का आदेश एक अंतरिम आदेश है, इसलिए, धारा 128 सीआरपीसी के तहत कोई निष्पादन आवेदन दायर नहीं किया जा सकता है। इस प्रकार, धारा 482 सीआरपीसी के तहत वर्तमान आवेदन पोषणीय है।
7. मैंने पक्षकारों के विद्वान अधिवक्ता की ओर से प्रस्तुत किए गए तर्कों पर विचार किया है तथा वर्तमान आवेदन के अभिलेखों का अवलोकन किया है।
8. इस न्यायालय के समक्ष जो मुद्दा उठा है, वह यह है कि क्या धारा 482 सीआरपीसी के तहत वर्तमान आवेदन, जो मूल रूप से धारा 125 सीआरपीसी के तहत पारित आदेश के निष्पादन के लिए दायर किया गया है, स्वीकार्य है या नहीं?
9. उपरोक्त मुद्दे पर आने से पहले, धारा 125 सीआरपीसी को पुनः उद्धृत करना उचित होगा। त्वरित संदर्भ के लिए इसे नीचे उद्धृत किया गया है:
"125. पत्नी, बच्चों और माता-पिता के भरण-पोषण के लिए आदेश।
(1) यदि पर्याप्त साधनों वाला कोई व्यक्ति -
(क) अपनी पत्नी का, जो अपना भरणपोषण करने में असमर्थ है, या (ख) अपनी धर्मज या अधर्मज अवयस्क संतान का, चाहे विवाहित हो न हो, जो अपना भरणपोषण करने में असमर्थ है, या (ग) अपनी धर्मज या अधर्मज संतान का (जो विवाहित पुत्री नहीं है) जिसने वयस्कता प्राप्त कर ली है, जहंा ऐसी संतान किसी शरीरिक या मानसिक असामान्यता या क्षति के कारण अपना भरणपोषण करने में असमर्थ है, या (घ) अपने पिता या माता का, जो अपना भरणपोषण करने में असमर्थ है,भरणपोषण करने में उपेक्षा करता है या भरणपोषण करने से इंकार करता है तो प्रथम वर्ग मजिस्ट्रेट, ऐसी उपेक्षा या इंकार के साबित हो जाने पर, ऐसे व्यक्ति को यह निदेश दे सकता है कि वह अपनी पत्नी या ऐसी संतान, पिता या माता के भरणपोषण के लिए ऐसी मासिक दर पर, जिसे मजिस्ट्रेट ठीक समझे, मासिक भत्ता दे और उस भत्ते का संदाय ऐसे व्यक्ति को करे जिसको संदाय करने का मजिस्ट्रेट समय पर निर्देश दे:
परंतु मजिस्ट्रेट खण्ड (ख) निर्दिष्ट अवयस्क पुत्री के पिता को ऐसा भत्ता दे जब तक वह वयस्क नहीं हो जाती है यदि मजिस्ट्रेट का समाधान हो जाता है कि ऐसी अवयस्क पुत्री के, यदि वह विवाहित हो, पति के पास पर्याप्त साधन नहीं है।
परंतु यह और कि इस उपधारा के अधीन मासिक भत्ते से संबंधित भरण-पोषण की कार्यवाही के दौरान मजिस्ट्रेट ऐसे व्यक्ति को आदेश दे सकता है कि वह अपनी पत्नी या ऐसी संतान, पिता या माता, को अंतरिम भरण-पोषण और ऐसी कार्यवाही के खर्चे, का मासिक भत्ता दे जिसे मजिस्ट्रेट उचित समझे और उसका संदाय ऐसे व्यक्ति को करे जिसके लिए वह समय-समय पर निर्देश दे।
परंतु यह और भी कि इस द्वितीय परंतुक के अधीन अंतरिम भरण-पोषण और कार्यवाही के खर्चे का मासिक भत्ता के लिए का आवेदन को यथा सम्भव आवेदन की सूचना ऐसे व्यक्ति पर तामील से 60 दिन में निपटा दिया जाय।
स्पष्टीकरण - इस अध्याय के प्रयोजनों के लिए -
(क) 'अवयस्क' से ऐसा व्यक्ति अभिप्रेत है जिसके बारे में भारतीय वयस्कता अधिनियम, 1875 (1875 का 9) के उपबंधों के अधीन यह समझा जाता है कि उसने व्यस्कता प्राप्त नहीं की है।
(ख) 'पत्नी' के अंतर्गत ऐसी स्त्री भी है जिसके पति ने उससे विवाह-विच्छेद कर लिया है जिसने अपने पति से विवाह-विच्छेद कर लिया है और जिसने पुनर्विवाह नही किया है।
(2) भरण-पोषण या अंतरिम भरण-पोषण के लिए ऐसा कोई भत्ता या कार्यवाही के खर्चे आदेश की तारीख से, या यदि ऐसा आदेश दिया जाता है तो भरण-पोषण या अंतरिम भरण-पोषण और कार्यवाही के खर्चे, जैसी भी स्थिति हो आवेदन की तारीख से संदेय होगा।
(3) यदि कोई व्यक्ति जिसे आदेश दिया गया हो, उस आदेश का अनुपालन करने में पर्याप्त कारण के बिना असफल रहता है तो उस आदेश के प्रत्येक भंग के लिए ऐसा कोई मजिस्ट्रेट देय रकम के ऐसी रीति से उदगृहीत किए जाने के लिए वारण्ट जारी कर सकता है जैसी रीति जुर्माने उदगृहीत करने के लिए उपबंधित है और उस वारण्ट के निष्पादन के पश्चात प्रत्येक मास के न चुकाए गए भरण-पोषण या अंतरिम भरण-पोषण का भत्ता और कार्यवाही के खर्चे जैसी भी स्थिति हो या उसके किसी भाग के लिए ऐसे व्यक्ति को एक मास तक की अवधि के लिए अथवा यदि वह उससे पूर्व चुका दिया जाता है तो चुका देने के समय तक के लिए कारावास का दण्डादेश दे सकता हैः परंतु इस धारा के अधीन देय किसी रकम की वसूली के लिए कोई वारण्ट तब तक जारी न किया जाएगा जब तक उस रकम को उदगृहीत करने के लिए, उस तारीख से जिसको वह देय हुई एक वर्ष की अवधि के अंदर न्यायालय से आवेदन नहीं किया गया है:
परंतु यह और कि यदि ऐसा व्यक्ति इस शर्त पर भरणपोषण करने की प्रस्थापना करता है कि उसकी पत्नी उसके साथ रहे और वह पति के साथ रहने से इंकार करती है तो ऐसा मजिस्ट्रेट उसके द्वारा कथित इंकार के किन्हीं आधारों पर विचार कर सकता है और ऐसी प्रस्थापना के किए जाने पर भी वह इस धारा के अधीन आदेश दे सकता है यदि उसका सामाधान हो जाता है कि ऐसा आदेश देने के लिए न्यायसंगत आधार है।
स्पष्टीकरण - यदि पति ने अन्य स्त्री से विवाह कर लिया है या वह रखेल रखता है तो यह उसकी पत्नी द्वारा उसके साथ रहने से इंकार का न्यायसंगत आधार माना जाएगा।
(4) कोई पत्नी अपने पति से इस धारा के अधीन भरण-पोषण का भत्ता और कार्यवाही के खर्चे के जैसी भी स्थिति हो प्राप्त करने की हकदार न होगी यदि वह जारता की दशा में रह रही है अथवा यदि वह पर्याप्त कारण के बिना अपने पति के साथ रहने से इंकार करती है अथवा यदि वे पारस्परिक सम्मति से पृथक रह रहे है।
(5) मजिस्ट्रेट यह साबित होने पर आदेश को रदद कर सकता है कि कोई पत्नी, जिसके पक्ष में इस धारा के अधीन आदेश दिया गया है जारता की दशा में रह रही है अथवा पर्याप्त कारण के बिना अपने पति के साथ रहने से इंकार करती है अथवा वे पारस्परिक सम्मति से पृथक रह रहे है।
उत्तर प्रदेश-धारा 125 में, - (क) उपधारा (1) में शब्द "पाँच सौ रुपये" के स्थान पर "पाँच हजार रुपये" प्रतिस्थापित किए जाएगे।
(ख) उपधारा (5) के पश्चात् निम्न उपधारा (6) अन्तः स्थापित की जायेगी-
(6) "जहाँ इस धारा के अधीन किसी कार्यवाही में मजिस्ट्रेट को यह प्रतीत हो कि भरण-पोषण के लिये दावा करने वाले व्यक्ति को उसके आलम्ब के लिए और कार्यवाही के आवश्यक व्यय के लिए तत्काल राहत की आवश्यकता है वहाँ मजिस्ट्रेट उसके आवेदन पर उस व्यक्ति को, जिसके विरुद्ध भरण-पोषण के लिये दावा किया गया है, आदेश दे सकेगा कि वह कार्यवाही के लम्बित रहने के दौरान पाँच हजार रुपये से अनधिक ऐसा मासिक भत्ता और ऐसी कार्यवाही का व्यय जैसा मजिस्ट्रेट युक्तियुक्त समझे, भरण-पोषण के लिये दावा करने वाले व्यक्ति को संदत्त करे और ऐसा आदेश भरण-पोषण के आदेश की भांति प्रवर्तनीय होगा।"
[उ.प्र. अधिनियम से 36 वर्ष 2000, धारा 2]
10. दंड प्रक्रिया संहिता की धारा 125 में पत्नी, बच्चे और माता-पिता को भरण-पोषण देने का प्रावधान है। पक्ष द्वारा धारा 125 दंड प्रक्रिया संहिता के तहत मामला दर्ज करने के बाद न्यायालय प्रतिवादी यानी पति को आदेश दे सकता है कि वह अपनी पत्नी को मासिक भरण-पोषण देकर भरण-पोषण करे, जो खुद का भरण-पोषण करने में असमर्थ है। हालांकि, इस प्रावधान में एक अपवाद है। पत्नी को भरण-पोषण देने के लिए पति को अलग होने के बाद अपनी पत्नी का भरण-पोषण करने के लिए पर्याप्त धन होना चाहिए और साथ ही, पत्नी व्यभिचार में नहीं रह रही होनी चाहिए या बिना किसी पर्याप्त कारण के अपने पति के साथ अलग नहीं रह रही होनी चाहिए। यहां तक कि अगर वे आपसी सहमति से अलग रह रहे हैं, तो भी पत्नी किसी भी तरह के भरण-पोषण की हकदार नहीं होगी। जब भी पत्नी के पक्ष में फैसला सुनाया जाता है, तो न्यायालय को यह सुनिश्चित करना होता है कि पति के पास पत्नी को भरण-पोषण देने के लिए पर्याप्त साधन हैं। न्यायालय को यह भी सुनिश्चित करना होता है कि अलग होने के बाद पत्नी के पास खुद का भरण-पोषण करने के लिए पर्याप्त धन नहीं है।
11. इस प्रावधान का उद्देश्य और आपत्तियाँ धारा 125 के अंतर्गत अंतरिम भरण-पोषण का प्रावधान है, जिसका अर्थ है कि न्यायालय में आवेदन लंबित रहने के दौरान मजिस्ट्रेट द्वारा पति को पत्नी को मासिक भत्ता देने का आदेश पारित किया जा सकता है। हालाँकि, यदि मजिस्ट्रेट को लगता है कि मासिक भत्ता देने या प्राप्त करने वाले व्यक्ति की परिस्थितियों में कोई परिवर्तन हुआ है, तो उसे भरण-पोषण की राशि में परिवर्तन करने का अधिकार है। भरण-पोषण के ऐसे सभी आवेदन किसी भी जिले में दायर किए जा सकते हैं, जहाँ भुगतान करने वाला व्यक्ति रहता है या जहाँ पत्नी रहती है या जहाँ व्यक्ति अंतिम बार पत्नी या माँ या नाजायज़ बच्चे के साथ रहता था। सीआरपीसी की धारा 125 का उद्देश्य समाज में सामाजिक उद्देश्य को प्राप्त करना है।
सीआरपीसी की धारा 125 का उद्देश्य के. विमल बनाम के. वीरस्वामी (1991) के मामले में समझाया गया था, जहाँ यह माना गया था कि संहिता की धारा 125 सामाजिक उद्देश्य को प्राप्त करने के लिए पेश की गई थी। इस धारा का उद्देश्य पति से अलग होने के बाद पत्नी को आवश्यक आश्रय, भोजन प्रदान करके उसका कल्याण करना है। इस मामले में यह माना गया कि यदि पत्नी पत्नी की तरह रहती है और पति ने अलग होने से पहले सभी वर्षों तक उसके साथ पत्नी की तरह व्यवहार किया है, तो पत्नी को उसके पति द्वारा भरण-पोषण से वंचित नहीं किया जा सकता है।
भरण-पोषण का अनुदान सामाजिक न्याय का एक पैमाना है। एक पुरुष का अनिवार्य दायित्व अपनी पत्नी, बच्चों, माता-पिता, करीबी रिश्तेदारों आदि के लिए भरण-पोषण करना है, जबकि वे खुद के लिए भरण-पोषण करने में असमर्थ हैं। महिलाओं और बच्चों की आर्थिक स्थिति में सुधार करते हुए अनैतिकता और गरीबी को रोकना भरण-पोषण की अवधारणा के पीछे का उद्देश्य है। दंड प्रक्रिया संहिता की आवश्यकताएं एक व्यक्ति को अपनी पत्नी, बच्चों और माता-पिता के संबंध में समुदाय के प्रति नैतिक कर्तव्य को पूरा करने के लिए बाध्य करती हैं। यह दायित्व निस्संदेह वैध है और व्यक्ति पर बाध्यकारी है।
भारत में सभी समुदाय दंड प्रक्रिया संहिता के प्रावधानों के अधीन हैं, और इसलिए वे बहुत ही धर्मनिरपेक्ष, सुरक्षित और चरित्र में सर्वव्यापी हैं और सभी धर्मों, जातियों और पंथों पर लागू होते हैं। संबंधित प्रभावित व्यक्तियों को मार्गदर्शन और नियंत्रित करने के लिए जो भी व्यक्तिगत कानून का उपयोग किया जाता है, सीआरपीसी की धारा 125 के प्रावधान लागू करने योग्य हैं। हालांकि, सीआरपीसी की धारा 125 के तहत प्रदान की गई प्रक्रियाएं संक्षिप्त प्रकृति की हैं और जाति, पंथ या धर्म की परवाह किए बिना सभी पर लागू होती हैं। विभिन्न धर्मों के लोगों के व्यक्तिगत कानूनों के तहत रखरखाव की मांग की जा सकती है, और ऐसे व्यक्तिगत कानूनों के तहत प्रक्रियाएं प्रकृति में नागरिक हैं।
सीआरपीसी के अध्याय IX में पाया गया प्रावधान उपेक्षित पत्नी, माता-पिता और बच्चों (नाबालिग) को सीधे, त्वरित और प्रभावी प्रतिबंधित राहत के माध्यम से पूर्ण बर्बादी और अभाव से बचाने का प्रयास करता है। सीआरपीसी की धारा 125 अकाल और सामाजिक अशांति को रोकने के लिए एक त्वरित समाधान प्रदान करती है। यह पति के नागरिक दायित्व से अलग है। यह एक सीधी सारांश प्रक्रिया के रूप में कार्य करता है। यह एक पुरुष के अपनी पत्नी, बच्चों और बुजुर्ग माता-पिता का समर्थन करने के मौलिक दायित्व को व्यवहार में लाता है जो आत्मनिर्भर हैं।
सीआरपीसी की धारा 125 के तहत भरण-पोषण संबंधी प्रावधान का मूल सिद्धांत यह है कि किसी भी पत्नी, छोटे बच्चों या बुजुर्ग माता-पिता को बिना किसी सहारे के नहीं छोड़ा जाना चाहिए और न ही उन्हें जरूरतों के दबाव में आकर अपराध आदि करने के लिए मजबूर किया जाना चाहिए। सीआरपीसी की धारा 125 के प्रावधान के तहत प्रथम श्रेणी का मजिस्ट्रेट निर्धनता से बचने के लिए त्वरित कार्रवाई कर सकता है।
12. धारा 125 सीआरपीसी का उद्देश्य सीआरपीसी की धारा 125 के पीछे का उद्देश्य उन आश्रितों की रक्षा करना है जो खुद का भरण-पोषण करने में असमर्थ हैं, उन्हें भुखमरी, दुख और आवारागर्दी से बचाना है। यह सामाजिक न्याय कानून है जिसे विशेष रूप से महिलाओं, बच्चों और बुजुर्ग माता-पिता की सुरक्षा के लिए पारित किया गया था।
सीआरपीसी की धारा 125 का मुख्य लक्ष्य 1973 में परित्यक्त और गरीब पत्नियों, उपेक्षित और परित्यक्त बच्चों और कमजोर, बुजुर्ग और विकलांग माता-पिता का भरण-पोषण करना है। नतीजतन, यह प्रावधान सामाजिक कल्याण और सामाजिक सेवा को बढ़ावा देता है। मजिस्ट्रेट का अधिकार मुख्य रूप से दंडात्मक या दंडात्मक के बजाय निवारक प्रकृति का होता है।
सिविल कानून और मुकदमेबाजी की समय लेने वाली, परेशानी भरी, भारी प्रक्रिया को एक सरल, त्वरित, सीमित राहत प्रदान करके टाला जाना चाहिए। ऐसा इसलिए है क्योंकि मजबूरी (कुछ हद तक) उन व्यक्तियों पर थोपी जाती है जिनका कर्तव्य अपने आश्रितों का भरण-पोषण करना है जो खुद का भरण-पोषण करने में असमर्थ हैं।
किसी भी पत्नी, बच्चे या माता-पिता को समाज के कूड़े के ढेर पर भीख मांगने या दूसरों को उनके खिलाफ अपराध करने के लिए लुभाने या खुद अपराध करने के लिए नहीं छोड़ा जाना चाहिए। ऐसा अनुबंध जो इस जिम्मेदारी का उल्लंघन करता है और अपनी पत्नी और छोटे बच्चों का भरण-पोषण करने के अधिकार को पूरी तरह से त्याग देता है, उसे कानूनी नहीं माना जा सकता।
13. धारा 125 Cr.P.C. की विशेषताएँ इससे पहले, धारा 125 को बनाने में इस्तेमाल किए गए कानूनी शब्दों पर चर्चा करते समय, नीचे चर्चा की जाने वाली कुछ विशेषताओं का पहले ही उल्लेख किया जा चुका है। इसलिए पाठक अब भरण-पोषण प्रावधान की विशेषताओं को बेहतर ढंग से समझ पाएंगे।
14. भरण-पोषण के लिए पर्याप्त साधनों की आवश्यकता सबसे महत्वपूर्ण आवश्यकता यह है कि किसी व्यक्ति को किसी अन्य व्यक्ति को भरण-पोषण देने का आदेश तब तक नहीं दिया जा सकता जब तक कि उसके पास खुद उस व्यक्ति का भरण-पोषण करने के लिए 'पर्याप्त संसाधन' न हों, जिसके पास दावा है और वह ऐसा करने में उपेक्षा करता है या इनकार करता है। जो व्यक्ति यह दावा करता है कि उसके पास भरण-पोषण के लिए पर्याप्त साधन नहीं हैं, उसे साक्ष्य का भार वहन करना होगा। यह तथ्य कि वह बेरोजगार है, उसे आवश्यकता से छूट नहीं देता है। (1974) के मामले में सर्वोच्च न्यायालय ने माना कि यदि कोई व्यक्ति भिक्षु होने के कारण ऐसा भरण-पोषण भत्ता नहीं दे सकता है, तो यह उसका दायित्व है कि वह पीला वस्त्र त्याग दे और श्रम करे। उच्च न्यायालय अपनी व्याख्या में अधिक कठोर रहे हैं। सामाजिक न्याय घटक और समाज के कमजोर सदस्यों, अर्थात् महिलाओं, बच्चों और बुजुर्गों की सुरक्षा को इस व्याख्या के कारणों के रूप में उद्धृत किया गया है।
15. उपेक्षा और भरण-पोषण से इनकार 'उपेक्षा' शब्द मूल रूप से जिम्मेदारी की उपेक्षा को संदर्भित करता है जो अनजाने में या जानबूझकर हो सकता है और इसका उपयोग भरण-पोषण में विफलता को संदर्भित करने के लिए किया जाता है, भले ही भरण-पोषण करने वाले के खिलाफ ऐसी कोई मांग न की गई हो। जबकि, भरण-पोषण से 'इनकार' तब होता है जब उसकी जिम्मेदारी को पूरा न करने का स्पष्ट रूप से कहा गया उद्देश्य होता है। यह इरादा पति के व्यवहार से व्यक्त या सुझाया भी जा सकता है। इसे स्थापित करने की जिम्मेदारी दावेदार की है। पत्नी का अपने पति के साथ रहना शुरू में उसके भरण-पोषण का दावा करने के लिए ज़रूरी है, लेकिन अगर मजिस्ट्रेट को लगता है कि उसके पास ऐसा करने के लिए कोई वैध कारण है, उदाहरण के लिए, अगर उसके पति ने नई पत्नी ली है और अगर यह उनके पर्सनल लॉ द्वारा अनुष्ठानिक रूप से अनुमति दी गई है, तो इस शर्त को उसके दावे से हटाया जा सकता है।
16. भरण-पोषण की मात्रा 2001 के संशोधन अधिनियम संख्या 50 तक, मजिस्ट्रेट को 500 रुपये से ज़्यादा नहीं भरण-पोषण देने के लिए बाध्य किया गया था। अधिकतम राशि पर कोई सीमा नहीं है; इसके बजाय, मजिस्ट्रेट मामले की परिस्थितियों के अनुसार मासिक दर तय करने के लिए स्वतंत्र है। धारा 127 के अनुसार दर को कभी-कभी बदला जा सकता है, लेकिन यह निश्चित, पूर्वानुमानित और धीरे-धीरे बढ़ने वाली नहीं होनी चाहिए। अगर पत्नी और बच्चा दोनों एक ही व्यक्ति पर मुकदमा कर रहे हैं, तो उन दोनों को संयुक्त रूप से भुगतान करना कानून के खिलाफ़ है, इसके बजाय, प्रत्येक का एक अलग दावा है जिसे अलग-अलग भुगतान किया जा सकता है।
17. धारा 125 के तहत भरण-पोषण का दावेदार स्वयं का भरण-पोषण करने में असमर्थ होना चाहिए:
किसी महिला का स्वयं का भरण-पोषण करने में असमर्थ होना भरण-पोषण का दावा करने की आवश्यकताओं में से एक है। उसे स्पष्ट रूप से यह अनुरोध करने की आवश्यकता नहीं है कि उसे स्वयं की देखभाल करने की अनुमति दी जाए। हालांकि, यदि महिला स्वस्थ, शिक्षित है और फिर भी स्वयं का भरण-पोषण करने में असमर्थ है, तो वह अभी भी भरण-पोषण का अनुरोध कर सकती है, लेकिन उसे दी जाने वाली राशि इन परिस्थितियों पर निर्भर करेगी।
18. धारा 126 सीआरपीसी में धारा 125 सीआरपीसी के तहत किसी भी मामले को संस्थित करने की प्रक्रिया निर्धारित की गई है, जबकि धारा 127 सीआरपीसी में भत्ते में परिवर्तन प्रदान किया गया है।
19. वर्तमान मुद्दे पर निर्णय लेने के लिए, धारा 128 सीआरपीसी को पुन: प्रस्तुत करना सार्थक होगा, जिसमें धारा 125 सीआरपीसी के तहत पारित किए जाने वाले भरण-पोषण के आदेश का प्रवर्तन या निष्पादन, जैसा भी मामला हो, प्रदान किया गया है। तत्काल संदर्भ के लिए धारा 128 सीआरपीसी देखें। इस प्रकार है:
"128. भरण-पोषण के आदेश का प्रवर्तन। [भरण-पोषण या अंतरिम भरण-पोषण और कार्यवाही के व्यय, जैसा भी मामला हो,] के आदेश की एक प्रति उस व्यक्ति को, जिसके पक्ष में यह किया गया है, या उसके संरक्षक को, यदि कोई हो, या उस व्यक्ति को [जिसे भरण-पोषण के लिए भत्ता या अंतरिम भरण-पोषण के लिए भत्ता और कार्यवाही के व्यय, जैसा भी मामला हो,] का भुगतान किया जाना है, बिना भुगतान के दी जाएगी; और ऐसा आदेश किसी भी मजिस्ट्रेट द्वारा किसी भी स्थान पर लागू किया जा सकता है जहां वह व्यक्ति हो, जिसके खिलाफ यह किया गया है, ऐसे मजिस्ट्रेट द्वारा पक्षकारों की पहचान और [भत्ता, जैसा भी मामला हो, देय व्यय] का भुगतान न किए जाने के बारे में समाधान हो जाने पर।"
20. उस (धाराओं के ऊपर के प्रावधानों) को ध्यान में रखते हुए, मैं बताना चाहता हूं कि सीआरपीसी की धारा 125 के तहत कार्यवाही अर्ध सिविल और अर्ध आपराधिक होती है। यह प्रकृति में सिविल है, क्योंकि यह रखरखाव का दावा करने के पक्षों के सिविल अधिकारों का फैसला करती है। जब आदेश का पालन उस व्यक्ति द्वारा नहीं किया जाता है जिसके खिलाफ यह किया गया है, तो न्यायालय को आदेश के प्रत्येक उल्लंघन के लिए एक अवधि के लिए कारावास की सजा लगाने का अधिकार है, जो एक महीने तक या भुगतान जल्दी किए जाने तक हो सकती है। उस सीमा तक, यह प्रकृति में आपराधिक है। इसे व्यापक रूप से कहें तो कार्यवाही प्रकृति में अर्ध सिविल और अर्ध आपराधिक है।
21. जहां रखरखाव का भुगतान करने का निर्देश देते हुए एक आदेश पारित किया जाता है, जिस पक्ष के पक्ष में ऐसा आदेश पारित किया गया है, उसके पास दो विकल्प हैं। पहला यह है कि पक्ष धारा 125(3) सीआरपीसी के तहत न्यायालय का दरवाजा खटखटा सकता है दूसरा विकल्प सीआरपीसी की धारा 128 के तहत न्यायालय का दरवाजा खटखटाना है।
22. सीआरपीसी की धारा 125 (3) और 128 की तुलना करने से यह बात संदेह से परे रहेगी कि जहां तक धारा 125 (3) के तहत कार्यवाही का सवाल है, कानून में एक वर्ष की सीमा अवधि निर्धारित की गई है, जबकि सीआरपीसी की धारा 128 के तहत कार्यवाही के संबंध में कोई सीमा अवधि प्रदान नहीं की गई है। इसलिए, कानून की शर्तों के अनुसार, यह निष्कर्ष निकलता है कि सीआरपीसी की धारा 128 का आह्वान करके किसी आदेश को लागू करने के लिए कार्यवाही शुरू करने के लिए कोई समय सीमा नहीं है जैसा की सीआरपीसी की धारा 125 (3) के तहत कार्यवाही के संबंध में सीमा अवधि की गयी है।
23. दंड प्रक्रिया संहिता के अध्याय IX को इसके बाद 'संहिता' के रूप में संदर्भित किया गया है, इसकी धारा 128 में भरण-पोषण के आदेश को लागू करने का प्रावधान है, लेकिन आदेश को कैसे लागू किया जाना था, इसका प्रावधान नहीं किया गया है।
24. धारा 128 सीआरपीसी केवल आदेश की प्रति प्रस्तुत करने का प्रावधान करती है। इसमें यह भी प्रावधान है कि ऐसा आदेश किसी भी मजिस्ट्रेट द्वारा किसी भी स्थान पर लागू किया जा सकता है, जहां वह व्यक्ति हो, जिसके खिलाफ यह आदेश दिया गया था, जिसका केवल यही अर्थ है कि उस स्थान का कोई भी मजिस्ट्रेट, जहां वह व्यक्ति हो, पक्षों की पहचान के बारे में संतुष्ट होने पर और यह भी कि बकाया राशि का भुगतान नहीं किया गया है, आदेश को लागू कर सकता है। जैसा कि पहले कहा गया है कि बकाया राशि कैसे वसूल की जानी थी, यानी प्रक्रिया का प्रावधान नहीं किया गया था।
25. मुझे इस बात पर संदेह करने की कोई गुंजाइश नहीं है कि भारतीय संविधान के अनुच्छेद 226 के तहत सिविल मामलों में और धारा 482 सीआरपीसी के तहत आपराधिक मामलों में उच्च न्यायालय को सिविल न्यायालयों द्वारा पारित किसी भी आदेश की सत्यता या अन्यथा जांच करने की असाधारण शक्ति है, जैसा भी मामला हो। हालांकि, किसी भी अर्ध न्यायिक सिविल आदेश या किसी अर्ध न्यायिक आपराधिक आदेश के खिलाफ, भारत के संविधान के अनुच्छेद 226 के तहत कोई रिट याचिका या धारा 482 सीआरपीसी के तहत कोई आवेदन स्वीकार्य नहीं होगा। ऐसे आदेश के खिलाफ केवल पुनरीक्षण अथवा भारत के संविधान के अनुच्छेद 227 के तहत याचिका स्वीकार्य होगी।
26. माननीय सर्वोच्च न्यायालय ने राधेश्याम एवं अन्य बनाम छवि नाथ एवं अन्य के मामले में (2015) 5 एससीसी 423 के पैराग्राफ 18 में यह राय दी है कि न्यायिक आदेशों को चुनौती अपील या पुनरीक्षण के माध्यम से या भारत के संविधान के अनुच्छेद 227 के तहत दी जा सकती है, न कि भारत के संविधान के अनुच्छेद 226 और 32 के तहत रिट के माध्यम से।
27. मैं माननीय सर्वोच्च न्यायालय के उपरोक्त निर्णय के पैराग्राफ 11 और 25 का भी उल्लेख कर सकता हूं, जिसमें यह स्पष्ट किया गया है कि सिविल न्यायालयों जैसे न्यायिक न्यायालयों के आदेश न्यायिक/सिविल न्यायालयों के अलावा प्राधिकारियों या न्यायाधिकरणों या न्यायालयों के अर्ध-न्यायिक आदेशों से अलग आधार पर होते हैं। पैराग्राफ 25 में माननीय सर्वोच्च न्यायालय ने आगे यह राय दी है कि अभिव्यक्ति "अवर न्यायालय" न्यायिक न्यायालयों के लिए संदर्भित नहीं है।
28. तत्काल संदर्भ के लिए उपरोक्त निर्णय का पैराग्राफ 25 इस प्रकार है:
"यह सच है कि इस न्यायालय ने निर्धारित किया है कि इंग्लैंड में विशेषाधिकार रिट से जुड़ी तकनीकी बातों की हमारी संवैधानिक योजना के तहत कोई भूमिका नहीं है। भारत में किंग्स कोर्ट और किंग्स कोर्ट की निगरानी के अधीन सीमित अधिकार क्षेत्र वाले सभी अन्य न्यायालयों की कोई समानांतर प्रणाली नहीं है। न्यायालय संविधान या कानूनों के तहत स्थापित किए जाते हैं। उच्च न्यायालय के अधिकार क्षेत्र में सभी न्यायालय इसके अधीनस्थ हैं और अनुच्छेद 227 के तहत इसके नियंत्रण और पर्यवेक्षण के अधीन हैं। रिट अधिकार क्षेत्र संवैधानिक रूप से सभी उच्च न्यायालयों को प्रदान किया गया है। इंग्लैंड में अपनाए जाने वाले रिट अधिकार क्षेत्र के व्यापक सिद्धांत भारत पर भी लागू होते हैं और न्यायाधिकरणों या प्राधिकरणों या न्यायिक न्यायालयों के अलावा अन्य न्यायालयों के स्पष्ट रूप से गलत या अधिकार क्षेत्र के बिना आदेशों के खिलाफ उत्प्रेषण रिट है। भारत में उच्च न्यायालयों द्वारा अधीनस्थ न्यायालयों को रिट जारी करने का कोई उदाहरण नहीं है। अपने न्यायिक आदेशों से निपटने में अधीनस्थ न्यायालयों के कामकाज पर नियंत्रण अनुच्छेद 227 के तहत अपीलीय या पुनरीक्षण शक्तियों या अधीक्षण की शक्ति के माध्यम से किया जाता है। सिविल कोर्ट के आदेश न्यायिक/सिविल अदालतों के अलावा अधिकारियों या न्यायाधिकरणों या अदालतों के आदेशों से अलग आधार पर होते हैं। जबकि अपीलीय या पुनरीक्षण क्षेत्राधिकार क़ानून द्वारा विनियमित होता है, अनुच्छेद 227 के तहत अधीक्षण की शक्ति संवैधानिक है। "अवर न्यायालय" अभिव्यक्ति न्यायिक अदालतों के लिए संदर्भित नहीं है, जैसा कि ऊपर उद्धृत पैरा 26 और 27 में संदर्भित आदेश में सही रूप से देखा गया है।"
29. सीआरपीसी की धारा 125 से 128 के प्रावधानों के साथ-साथ राधेश्याम (सुप्रा) के मामले में माननीय सर्वोच्च न्यायालय के फैसले के मात्र अवलोकन से, मेरा विचार है कि चूंकि प्रधान न्यायाधीश, पारिवारिक न्यायालय द्वारा धारा 125 सीआरपीसी के तहत कार्यवाही में आवेदकों को अंतरिम भरण-पोषण देने का आदेश पारित किया गया था। चूंकि यह एक अर्ध न्यायिक सिविल और आपराधिक आदेश है, इसलिए इसे रद्द करने या लागू करने के लिए धारा 482 सीआरपीसी के तहत कोई आवेदन स्वीकार्य नहीं है।
30. परिणामस्वरूप, पारिवारिक न्यायालय द्वारा उन्हें अंतरिम भरण-पोषण भत्ता प्रदान करने के आदेश को लागू करने के लिए आवेदकों द्वारा दायर वर्तमान आवेदन को खारिज किया जाता है। आवेदकों के पास धारा 128 सीआरपीसी के तहत पारिवारिक न्यायालय में जाने का उचित उपाय उपलब्ध है।
(शिव शंकर प्रसाद, न्यायमूर्ति) आदेश दिनांक:- 11जुलाई, 2024 सुशील/-
,0,Q0vkj0 6 twu 2024 e/;s lqjf{kr% 11 tqykbZ forfjr% U;k;ky; la0 & i´~pk'khfr% fo"k;%& vkosnu & /kkjk 482 la0 10718 o"kZ 2024 vUrxZrs vkosnd%& Jherh dapu jkor% vU;s p foi{kh%& mRrj izns'k jkT;% vU;s p vkosndL; vf/koDrk%& vktkn [kku% foi{kL; vf/koDrk%& th0,0 ekuuh; f'ko'kadj izlkn% U;k;k/kh'k% 1- vkosndL; fo}ku~ vf/koDrk Jh vktkn [kku% ,oa p jkT;L; fo}ku~ ,-th-,- egksn;;kS JqrkSA fjdkMZL; voyksdue~ d`re~A 2- vfLeu~ vkosnus d`rk izkFkZuk 482 n0iz0la0 /kkjk;ka bna vkosnua] iz/kku&U;k;k/kh'k%] ikfjokfjd&U;k;ky;%] xkthiqjL; U;k;ky;a fofo/k&okn&la[;k 57@2015 ¼dapujkor% izfr c`tyky jkor% /kkjk 125 n0iz0la0 iqfyl LVs'ku & dksrokyh xkthiqj%] tuin% xkthiqj% e/;s leqfpr vkns'kk; funsZ"Vqa izkFkZu;k iznRra rFkk mi;qZDr&U;k;ky;a U;k;L; d`rs vkosndkuka i{ks 80]000@& :I;dkf.k vUrfje&Hkj.k&iks"k.kHkRrka nkrqa funsZ"Vqa p izkfFkZre~A 3- oknL; lkj% vkosfndk la[;k&1] dapu jkorL; fookg% foi{kh la[;k 2 c`tyky jkorsu lg fgUnw&oSokfgd i)R;k 01-12-2009 e/;s lEiUuks tkr%A mi;qZDr&ifj.k;s vkosnd&la[;k& ,dL; fi=k 7&8 y{k :I;dkf.k O;;hd`rkfuA ifj.k;ksijkUrs }kS nEirh izsE.kk 'kkUR;k izlUueulk p ifriRuh:is.k fuokla dqoZUuklu~ ;nk ngstL; vfrfjDrk vis{kk u iwfjrk rnk vkosnd&la0& ,dL; llqjkyhtuk% ra izrkM;Uuklu~ rFkk p nEiUR;kS e/;s lEcU/k% vlaxr% tkr% ifj.kker% lk Lodh;a llqjkyhtua ifjR;T; Lox`gs fuolUuklhr~A vfLeUuso le;s lk 2 uoEcjs] 2011 o"ksZ xkSjo dqekj ukeda ,da iq=a vtu;r~A vkosnd&la[;k ,d% rFkk rL; firjkS vkosnd&la[;k&,dL; 'olqj rL;k% iq=k; rL;S p Hkj.kiks"k.k&dj.kk; iw.kZ:is.k ;Rua d`re~ ij´~p rs rFkSo uSo Lohd`re~A ifj.kke Lo:is.k r;k Hkj.kiks"k.k vuqnkuk; iz/kku& U;k;k/kh'k&ikfjokfjd U;k;ky;s xkthiqjs /kkjk 125 n0iz0la0 e/;s ,da okna izLrqre~A ;r~ fofo/k okn la[;k 57@2015 ¼dapujkor% izfr c`tyky% ukEuk iathd`re~A vkosnd&la[;k ,d% U;k;ky;iz/kkuU;k;k/kh'k%] ikfjokfjd U;k;ky;s xkthiqjs la[;k 15 ch0 vUrfje Hkj.kiks"k.k vkosnuefi iznRre~] ;r~ Lohd`re~ rFkk foi{kh la0&f}rh; vkns'k fnukad% 27-06-2017 vUrxZrs izdj.ks yfEcrs lfr vkosndsH;ks Hkj.k&iks"k.k&HkRrk:is.k 4]000@:I;dkf.k ekflda iznkuk; funsZ'ka d`re~A ikfjokfjd U;k;ky;su fnukad 27] twu] 2017 ikfjra vUrfje vkns'kkuqikyus foi{kh la0 f}rh;% vkosndsH;ks fnlEcj 2021 ;kor~ fu;fer :is.k vUrfje Hkj.kiks"k.kHkRrk;k% Hkqxrkua d`re~ ij´~p 2022 e/;s rsu ikfjokfjdU;k;ky;L; funsZ'kkuqlkja bna vUrfje&Hkj.k& iks"k.kHkRrk;k% Hkqxrkua vo:)e~A rnuUrje~ vkosndS% vUrfje Hkj.kiks"k.kHkRrk Hkqxrkuk;] iz/kku&U;k;k/kh'k&ikfjokfjd U;k;ky;L; le{ks vkosnue~ d`re~A bRFka d`rs lfr foi{kh la0 f}rh;su & ,d o"kZ&"kMeklksijkUrs vkosndsH;ks U;k;ky;s 4000@ :I;dkf.k iznRrkfu ijUrq fnlEcj&eklL; lIrn'k fnukad 2023 ;kor~ bna vUrfje&Hkj.kiks"k.kHkRrk;k% 'ks"k /kua 80]000@:I;dkf.k vkosndS% foi{kh la[;k f}rh;k; uSo iznRrr~A ;L; ifj.kkeLo:is.k iz/kku& U;k;k/kh'k% ikfjokfjd&U;k;ky;% foi{kh la0 f}rh;a funsZf'kroku ;r~ l% vkosndsH;ks 4000@:I;dkf.k ekflda vUrfje&Hkj.k&iks"k.kHkRrk rFkk p 80]000 :I;dkf.k vUrfjeHkj.kiks"k.kHkRrk;k% vo'ks"ka jkf'ka :is.k 10]000@&:I;dkf.k izfrekflda Hkj.kiks"k.kHkRrk:is.k n|kr~A ijUrq foi{kh i{kla[;k f}rh;% uSo 80]000@&:I;dkf.k vUrfje&Hkj.kiks"k.k&HkRrk;k% vo'ks"k&jkf'ka nRroku~ rFkk vkosndsH;ks Hkj.kiks"k.kHkRrk:is.k 10]000@& :I;dkf.k izfrekflda uSo nRroku~A 4- v/kquk vkosndk% /kkjk 482 n0iz0la0 vUrxZrs Rofjr vkosnuek/;esu v;a U;k;ky;% izkfFkZr% vr% fofo/k okn la[;k 57@2015 dapujkor% izfr c`tykyjkor% /kkjk 125 n0iz0la0 iqfyl LVs'ku dksrokyh xkthiqj%] tuin% xkthiqjs mfpra vkns'ka ikfjra L;kr~ rFkk foi{kh la[;k&f}rh;a vkosndsH;ks 80]000@&:I;dk.kka vUrfje HkRrk;k% vo'ks"ka nkrqa funsZ'ka drqZa 'kD;rsA 5- U;k;ky;su orZeku&vkosnuL; ;ksX;rk;k% fo"k;s fopkj% drqZa iwoZa fo}ku~ ,-th-,- /kkjk 482 n0iz0la0 bR;L; vUrxZra orZeku vkosnuL; fuokZg{kerk;ka izkjfEHkda vk{ksia d`roku~ vfLr] ;r~ ewyr% vkosndsu /kkjk 125 n0iz0la0 bR;L; vUrxZra iz/kkuU;k;k/kh'k%] ifjokjU;k;ky;su vkjC/kL; izdj.kL; vUrfje&j{k.k&HkRrs% vuqnkua ;kP; orZeku vkosnua izLrqre~ vfLr vUrfje vkns'kL; fu"iknue~A ijUrq /kkjk 482 n0iz0la0 bR;L; vUrxZra vf/kdkjkuka iz;ksxa dqoZu~ v;a U;k;ky;% /kkjk 125 n0iz0la0 bR;L; vUrxZra ikfjrL; vkns'kL; fu"iknukFkZa rkn`'ka vkns'ka ikjf;rqa u 'kDuksfr ;r~ Lo;eso lekfgr% U;kf;d% p vkns'k% vfLrA vr% l% izLrqra djksfr ;r~ orZeku% vkosnu% fuokZg;ksX;% ukfLr] fujLrhdj.kh;% p vfLrA vkosndkuka d`rs miyC/k% leqfpr% mik;% vklhr~ ;r~ /kkjk 125 n0iz0la0 bR;L; vUrxZra ikfjrL; vkns'kL; fu"iknukFkZa /kkjk 128 n0iz0la0 bR;L; vUrxZra vkosnui=a nkrO;e~A 6- mRrjs vkosndkuka fo}ku~ vf/koDrk egksn;% vonr~ ;r~ iz/kku&U;k;k/kh'ksu ikfjr% vkns'k% bfr dkj.kr% /kkjk 125 n0iz0la0 bR;L; vUrxZra izdj.ks vkosndkuka i{ks vUrfjea vuqj{k.kHkRrka nkrqa ifjokjU;k;ky;% vUrfje% vkns'k% vfLr] vr% /kkjk& 128 n0iz0la0 vUrxZra dks·fi fu"iknu&vuqiz;ksx% nkf[ky% drqZa u 'kD;rsA ,oa /kkjk 482 n0iz0la0 vUrxZra orZekua vkosnua fuokZg;ksX;e~ vfLrA 7- e;k i{ksH;% fo}ku~ vf/koDrk egksn;su izLrqrk% rdkZ% fopk;Z orZekuL;& vkosnuL; vfHkys[kk% ijhf{krk%A 8- vfLeu~ U;k;ky;s ;% fcUnq mRiUu% l% vfLr ;r~ /kkjk 482 n0iz0la0 bR;L; vUrxZra orZekua vkosnua] ;r~ ewyr% /kkjk 125 n0iz0la0 bR;L; vUrxZra ikfjrL; vkns'kL; fu"iknukFkZa nkf[kye~ vfLr] rr~ fuokZg;ksX;e~ vfLr ok ukfLr\ 9- mi;qZDr fcUnkS vkxeukr~ iwoZa iqu% /kkjk 125 n0iz0la0 mn~/k`rqa mfpra Hkfo";frA nzqrlUnHkkZFkZa v/k% mn~/k`re~ vfLrA Þ 125] iRuh&lUrfr&ekrkfirjkS fuokZgkFkZa vkns'k%A ¼1½ ;fn dks·fi i;kZIrlk/ku;qDr% O;fDr%& ¼d½ LoL; ifjikyua drqZa vleFkZ% vfLr] vFkok ¼[k½ rL; oS/kL; voS/kL; ok ukckfyxL;] fookfgr% ok u ok] ;% vkReu% ikyuk; vleFkZ% vfLr] vFkok-----
¼x½ rL; oS/kL; voS/kL; ok ckydL; ¼fookfgrk dU;k u Hkforqa½ ;L; cgqera izkIre~] ;= rkn`'k% ckyd% dL;kfi 'kkjhfjdL; ekufldL; ok vlkekU;rk;k% ok pksVL; ok dkj.ksu LoL; fuokZga drqZa vleFkZ% Hkofr] vFkok ¼?k½ LoL; ifjikyukFkZa vleFkZL; firja ok ekrja ok ifjikyf;rqa mis{kka djksfr ok vLohdqoZfr ok] rfgZ izFkeoxZL; n.Mkf/kdkjh rkn`'kh mis{kka ok vLohdkja ok fl)a d`Rok funsZ'kf;rqa 'kDuksfr ;r~ ,rkn`'k% O;fDr% LoL; Hkj.kiks"k.kkFkZa ekflda HkRrka nkrqa 'kDuksfr iRuh ok rkn`'ka ckyda] firk ok ekrk ok ekfldnjs.k ;Fkk n.Mkf/kdkjh mfpra eU;rs rFkk p rkn`'ka O;fDra rkn`'ka HkRrka nkrqa 'kDuksfr ;r~ n.Mkf/kdkjh le;s le;s nkrqa funsZ'kf;rqa 'kDuksfrA ijUrq eftLVªsV% [k.M ¼[k½ vUrxZra fufnZ"Va vo;Ld iq=;k% fi=S HkRrka iznkrqa vkns'k% drqZa 'kDuksfr ;kor~ lk Ok;Ld% u Hkofr ;fn eftLVªsVL; lek/kku% Hkofr ;r~ lk vo;Ldk iq=;k%] ;fn lk fookfgrk vfLr ,oa ifr% i;kZIr lk/ku% ukfLrA ijUrq vijUp vL;ka /kkjkvUrxZra ekfldHkj.kiks"k.k dk;Zokgh&vUrxZra eftLVªsV% bn`'ka uja vkns'ka drqZa 'kDuksfr ;r~ l% liRuh rFkk bn`'ka lUrkua vFkok firjkS vUrfje&Hkj.kiks"k.kL; ekfld HkRrka iznnkrqA ;r~ eftLVªsV% mfpra voxfNr rL; lank;a bZn`'kk; ujk; djksrq ;L; d`rs l% le;s & le;s funsZ'ka djksfrA vijUp bnefi f}rh; ijUrqdkUrxZrs vUrfje iks"k.kL; rFkk p dk;Zokgh O;;L; ekfld&HkRrk;k% vkosnuL; lwpuk bZn`'ka O;fDra rkehya d`Rok "kf"B fnukUrjxrs fuLrkfjra djksrqA Li"Vhdj.ka& vL; v/;k;L; iz;kstusH;% ¼d½ vo;Ld&bfr vfHkizsr% ;fLeu~ fo"k;s Hkkjrh; Ok;Ldrk vf/kfu;e%& 1875 bR;L; micU/kkUrxZrs bna voxE;rs ;r~ l% Ok;Ldrk uSo izkIr%A ¼[k½ iRuh bR;L; vUrxZrs ;L;k% ifr% r;k lgfookg&foPNsn% d`r% rFkk ;k iqufoZokg% uSo d`rokuA 2- Hkj.kiks"k.kk; vFkok vUrfje Hkj.kiks"k.kk; bZn`'ka dks·fi HkRrk vFkok dk;Zokgh O;;L; d`rs vkns'k&fnukadkr~] vFkok bZn`'k% dks·fi vkns'k% d`r% rnk Hkj.k&iks"k.k vFkok vUrfje Hkj.kiks"k.k rFkk dk;Zokgh O;;% bZn`'k% fLFkfr% leqRi|rs vkosnufnukadkr~ ns;% Hkfo";frA 3- ;fn dks·fi uj% ;% vkfn"V% orZrs] rr~ vkns'kL; vuqikyus i;kZIr dkj.ka fouk vlQy% Hkofr rL; vkns'kL; izR;sd&Hkax&gsros dks·fi eftLVªsV% ns;L; /kuL; d`rs vu;k i)R;k mn~x`ghrgsros okj.VL; vkns'k% drqZa 'kDuksfr bZn`'kh i)fr% vFkZn.ML; mn~x`ghrqe~ micfU/kr% vfLrA rL; okj.VL; fu"iknuksijkUrs izR;sd&eklL; Hkqxrkufoghua Hkj.kiks"k.kL; HkRrka vFkok vUrfje&Hkj.kiks"k.kL; HkRrk rFkk dk;Zokgh O;;L; bZn`'kh fLFkfr leqRi|rs vFkok rL; HkkxL; d`rs bZn`'kk; ekuok; ,d ekl vof/k i;ZUra vFkok ;fn rr~ iwoZeso Hkqxrkua fØ;rs psr~ Hkqxrku&i;ZUra dkjkoklL; n.Mkns'ka drqZa 'kDuksfrA ijUrq vL;ka /kkjk;ka vUrxZrs dL;kfi /kua x`ghrqe~ dks·fi okj.V% rkor~ i;ZUra uSo drqZa 'kD;rs ;kor~ i;ZUra rL; /kuL; xzg.kkFkZ] rn~fnukadkr&;fLeu~ fnukads ,d&o"kkZUrxZrs U;k;ky;s vkosnua uSo d`re~A ijUrq bnefi p ;fn bn`'k% O;fDr% vfLeu~ vk/kkjs Hkj.kiks"k.kL; izLFkkiuka djksfr ;r~ rL; iRuh rsu lg fuokla djksrq rFkk p lk iR;k lg fuokla uSo okafNr rnk eftLVªsV% r;k dfFkrs oDrO;s fdefi vk/kkjs fopkj drqZa 'kDuksfr rFkk bZn`'kh izLFkkiuk;ke~ bZn`'k% fopkj% drqZe~ 'kDuksfr rFkk vL;ka /kkjkUrxZrs vkns'ka drqZa 'kDuksfrA ;fn rL; lek/kkua Hkofr ;r~ bZn`'ka vkns'ka nkrqa U;k; laxr&vk/kkj% orZrsA Li"Vhdj.ke~%& ;fn ifr% vU;L=;k lg ifj.k;a djksfr vFkok l% miiRuha Lohdjksfr rnk bna rL;k iRU;k rsu lg fuokla u drqZa bfr U;k;laxr% vk/kkj% HkofrA 4- dk·fi iRuh vL;ka /kkjkUrxZrs Hkj.kiks"k.kL; O;;% rFkk dk;Zokgh&O;;L; bZn`'kh fLFkfr% Hkosr~ izkIra u drqZa 'kDuksfr ;k lk tkjrk fLFkrkS fuokla djksfr vFkok ;fn lk i;kZIrdkj.ka fcuk LoiR;k lg fuokla u Lohdjksfr vFkok ;fn rs ikjLifjd lgeR;k i`Fkd~&fuokl&dqoZfUrA 5- eftLVªsV% bZna izekf.krs lfr vkns'ka fujLr drqZa 'kDuksfr dk·fi iRuh vL;ka /kkjkUrxZrs vkns'k% nRr% tkjrk&fLFkrkS fuokla djksfr vFkok i;kZIr dkj.ka fcuk LoiR;k lg fuokla u drqZa bPNfr vFkok rkS ikjLifjd&lgeR;k i`Fkd~ & i`Fkd~ fuokla dq:r%A mRrj izns'k& /kkjk 125 ¼d½ mi/kkjk ¼1½ vUrxZrs iap'kr :I;dkf.k LFkkus iaplglz :I;dkf.k izfrLFkkI;rsA ¼[k½ mi/kkjk iapmijkUrs fuEu "kB vUr% LFkkI;rsA 6- ;= vL; /kkjkUrxZrs dL;ka dk;Zokgh vUrxZrs eftLVªsV% bRFka fopkj;fr ;r~ Hkj.kiks"k.kL; vkosnudrkZja rL; vkyEcukFkZa rFkk dk;Zokgh bR;L; O;;L; d`rs rRdky lgk;L; vko';drk vfLr r= eftLVªsV% rL; vkosnus rLeS ujk;] ;L; fo:)a Hkj.k&iks"k.kL; okn% izLrqr% vkns'ka drqZa 'kDuksfr ;r~ l% dk;Zokgh yfEcrs lfr iaplglz :I;dkf.k ;kor~ bZn`'k% ekfld HkRrk rFkk bZn`'kh dk;Zokgh O;;a ;Fkk eftLVªsV% ;qfDr;qDra fopkj;fr Hkj.kiks"k.k&vkosnudrkZja iznnkrq rFkk bZn`'k% vkns'k% Hkj.kiks"k.k rqY;a izoZruh;a Hkfo";frA vfi p ;fn rkn`'k% O;fDr% rL;k% ifr% r;k lg ,o fr"Bfr bfr 'krsZu Hkj.kiks"k.ka nkrqa izLrkofr] lk p Hk=kZ lg fuokla u djksfr rfgZ rkn`'ka U;k;k/kh'k% r;k vkjksfira fdefi vLohdkjL; vk/kkja rFkk p rkn`'ka izLrkoe~ vU;r~ fdefi d`Rok vfi l% vkns'ka nkrqa 'kDuksfr vfLeu~ [k.Ms ;fn l% lUrq"V% vfLr ;r~ rkn`'kØeL; U;k¸;kfu vk/kkjkf.k lfUrA O;k[;k& ;fn ifr% vU;L=;k lg fookfgr% vfLr vFkok l% vijka L=h Lohdkja djksfr rfgZ bna rL;k% L=;% U;k;laxr% vk/kkj% Hkforqe~ vgZfrA rnk bna rL; iRu;k rsu lg ufuokla drqZa U;k;laxr vk/kkj% x.;rsA 10- vkijkf/kd izfØ;k lafgrk;ka /kkjk 125 e/;s ekrkfirjkS] ckyda] ekrkfirjkS p Hkj.kiks"k.kL; O;oLFkk vfLrA i{k% /kkjk 125 bR;L; vUrxZra izdj.ka nkf[kyL; vuUrja U;k;ky;% izfroknha vFkkZr~ ifra ekflda Hkj.kiks"k.ka nRRok LoiRU;k% ifjikyua drqZa vkns'ka nkrqa 'kDuksfr] ;k LoL; ifjikyua drqZa vleFkkZ vfLr ijUrq vL; izko/kkuL; viokn% vfLrA Hkk;kZ;S Hkj.kiks"k.ka nkrqa ifr% fojgL; vuUrja LoiRU;k% ifjikyuk; i;kZIra /kua HkforqegZfr rFkk p losZH;% vfi mifj iRuh O;fHkpkja u dqoZrh ok Hk=kZ lg fojgs.k u thofr fouk i;kZIrdkj.ke~A ijLijlEeR;k i`Fkd~ i`Fkd~ olfUr psnfi iRuh fdefi Hkj.kiks"k.kL; vf/kdkfj.kh u Hkfo";frA ;nk ;nk i{ks v;a vkns'k% fØ;rs rnk U;k;ky;% bna lqfuf'pra djksfr ;r~ ifr% Hkj.kiks"k.kL; i;kZIr lk/kua vfLrA U;k;ky;% bna vfi lqfuf'pra djksfr ;r~ i`Fkds lfr iRuh LoHkj.k&iks"k.ka drqZa u 'kDuksfrA 11- vL; izko/kkuL; mn~ns';kfu vkiRr;'p & vL; izko/kkuL; mn~ns';% vkiRr;'p /kkjk 125 vUrxZrs vUrfje& Hkj.kiks"k.kL; izko/kku% vfLr] ;L;kFkZ% vfLr ;r% U;k;ky;s vkosnua yfEcrs lfr eftLVªsVsu ir;s iRU;S p ekfld HkRrk iznkrqa vkns'ka] ikfjra drZqa 'kD;rsA ;fn eftLVªsV% vuqHkw;rs ;r~ ekfldHkRrk iznkrq% vFkok xzghr% O;Drs% ifjfLFkrkS dks·fi ifjorZu% latkr% rnk l% Hkj.kiks"k.k jk'kkS ifjorZua drqZa 'kD;rsA Hkj.kiks"k.kL; bZn`'ka vkosnua dfLef´~pnfi tuins nkrqa 'kD;rs] ;= HkqxrkudrkZ O;fDr% fuolfr vFkok ;= iRuh fuokla djksfr vFkok ;= O;fDr% vfUrele;s iRU;k ekrk vFkok ckydS% lg fuokl% dqoZUuklhr~A n.M izfØ;k;k% /kkjk 125 dFk;fr ;r% lekts lkekftd mn~ns';% izkIr% L;kr~A n.M izfØ;k;k% /kkjk 125 ds- foey izfr ds- ohjkLokeh 1991 okns O;k[;kfiZra vklhr~ ;r% /kkjk 125 lkekftd mn~ns';a izkIrqa izLrqra vklhr~A vL; /kkjk;k% mn~ns';% vfLr ;r~ ifrfoghuk; iRU;S vko';d% vkJ;% Hkkstukfnd iznkusu rL;k% dY;k.kdj.ka vfLrA vfLeu~ okns bna Lohd`refLr ;r~ ;fn iRuh iRuh:is.k fuolfr rFkk iRrs% ikFkZD;iwoZa losZ'kq o"ksZ"kq rsu lg iRuhor O;ogkj% d`r% rFkk iRuh LoiR;k Hkj.kiks"k.ksu of´~pr% u L;kr~A Hkj.kiks"k.kL; vuqnkua lkekftd U;k;L; ,d% vk/kkj% vfLrA iq:"kL; iRU;k% ckydkuka firjks% ?kfu"B% lEcfU/kusH;% Hkj.kiks"k.kL; nkf;Roa vfLr ;nk rs LothfodksiktZua drqZa v'kDrk% lfUrA L=h.kka ckydkuka p fLFkrkS ifjorZua dqoZu~ vuSfrdrk;k% fu/kZurka p okjf;raq Hkj.kiks"k.kL; mn~ns';% vfLrA n.M&izfØ;klafgrk;k% vis{kk vfLr ;r~ ,d&O;fDr% LoiRuh okydkuka rFkk fir`u~ fo"k;s leqnk;a izfruSfrddrZO;L; d`rs ck/;a djksfrA v;a nkf;Ro% fuLlUnsg :is.k oS/kkfud% vfLr rFkk O;DrkS ck/;dkjh p vfLrA Hkkjrs losZ leqnk;k% n.MizfØ;k&lafgrk/khuk% lfUrA vr% rs /keZfujis{kk% lqjf{kr% loZO;kih p lfUrA rFkk losZ /kesZ"kq tkfr"kq rFkk iUFks"kq izofrZrk lfUrA lEcfU/kr&izHkkfor&ekuokuka ekxZn'kZuk; fu;U=.kk; p ;kfu O;fDrxr&fo/kkukfu mi;qT;rs n.MizfØ;k;k% /kkjk 125 izko/kkukfu izorZuh;kfu lfUrA /kkjk 125 vUrxZrs izfØ;k% laf{kIrk% lfUr rFkk tkfr iUFk&/kekZafnda HksnHkkoa ifjgk; losZ"kq izorZuh;k% lfUr%A fofHkUu&/kekZoyfEcuka O;fDrxr&fo/khuka izfØ;k% izd`rkS ukxfjdk% lfUrA n.M izfØ;k lafgrk;k% uoes v/;k;s izkIra izko/kkua misf{kr iRuh firjkS rFkk f'k'kwuka izR;{k & Rofjr izHkkoh p izko/kku&ek/;esu iw.kZfouk'ka rFkk vHkkoa otZ;frA n.MizfØ;k;k% /kkjk 125 vlkef;d lkekftd v'kkfUra vojks)a iz;kla djksfrA v;a irs% ukxfjd nkf;Rokr~ izFkxfLrA v;a lkjka'k&izfØ;k:is.k dk;Za djksfrA v;a iq:"kL; LoiRuh ckydkuka o;kso`) fir`u~ leFkZukFkZa ekSfyd nkf;Roa O;ogkjs izorZ;frA n.MizfØ;k;k% /kkjk 125 vUrxZrs Hkj.kiks"k.k izko/kkuL; ewyfl)kUr% v;a vfLr ;r~ d'pufi iRuh f'k'kwu~ o;kso`) firjkS voyEcfoghua d`Rok u ifjR;tsr~A u rq rku~ vko';drko'kkr~ vijk/k drqZa foo'ka dq;kZr~A n.MizfØ;k;k% /kkjk 125 ek/;esu izFke Js.khd% eftLVªsV% fu/kZurka fuokjf;rq Rofjrdk;Zokgh dRrqqZa 'kDuksfrA 12- /kkjk 125 n.MizfØ;klafgrk;k% mn~ns';e~& n.MizfØ;klafgrk;k% /kkjk 125 bR;L; mn~ns';a rku vfJrkuke~ j{kjkFkZa vfLr ;s LoHkj.kiks"k.ks vleFkkZ% lfUrA rku~ cqHkq{kknq[k&Hkz"ViFkkr~ j{k.ka vfLrA b;a lkekftd U;k;fof/k% vfLrA ;k fof/k% fof'k"V&:is.k efgykuka ckydkuke~ o;kso`)fir`.kke~ j{k.kkFkZa fufeZra vklhr~A n.MizfØ;k lafgrk;k% eq[;a mn~ns';e~ 1973 o"ksZ ifjR;Dr fu/kZuiRuhuka misf{kra ifjR;Dra ckydkuka nqcZyo;kso`)&fodykax fi=kS Hkj.kiks"k.ka vfLrA ifj.kker% v;a izko/kku% lkekftd dY;k.ka lkekftd lsok´~p o/kZ;frA n.Mkf/kdkfj.k% vf/kdkj% eq[;:is.k n.MkRedLFkkus fuokjdizd`rs% HkofrA flfoy fof/koknL; nh?kZdkyhu izfØ;ka ,da ljya Rofjra lhfermik;su nwjhdrqZa 'kD;rs v;a izko/kku% bRFka orZrs ;r~ ok/;rka rs"kka d`rs vfLr ;s"kka dRrZO;a LokfJrkuka Hkj.kiks"k.k&dj.kkZ;a vfLrA ;s LoHkj.kiks"k.ka v'kDrk% lfUrA dk·fi iRuh ckydkuka fir`.kka fHk{kkVuk; rFkk vU;tukuka vijk/kokj.kk; v;a izko/kku% vfLrA bZn`'k% vuqcU/k ;r~ bna nkf;Roa mYya?k;fr rFkk iRuhuka ckydkuka Hkj.kiks"k.kL; vf/kdkja iw.kZ:is.k ifjR;tfr lk fof/k u dfFkrq 'kD;rsA 13- /kkjk 125 n.MizfØ;klafgrk;k% oSf'k"V;kfu& vr% iwoZa /kkjk 125 bR;L; fuekZ.ks fof/k 'kCnkoyh foospule;s v/kksppkZa vf/kd`R; dkuf'pr oSf'k"V;kfu iwoZeso mfYyf[krkfuA vr% ikBdk% bnkuha Hkj.kiks"k.k&izko/kukuka oSf'k"V;kfu lE;d~jhR;k voxfe";fUrA 14- ifjikyuk; i;kZIrlk/kukuke~ vko';drk vR;Ura egRRoiw.kkZ vko';drk vfLr ;r~ ;kor~ O;fDr% vU;L; O;fDrL; Hkj.kiks"k.ka nkrqa vkns'ka nkrqa u 'kD;rs] ;kor~ rL; O;fDrL; fo:)a nkok% d`rk%] rL; ifjikyuk; *i;kZIrk% lalk/kuk%* u lfUr rFkk p l% rr~ mis{kka u djksfr ok udkj;fr ok fuokZgkFkZa i;kZIrlk/kua ukfLr bfr ;% onfr l% izek.kHkkja ogfrA l% fujodk'k% bfr rF;a rL; vko';drk;k% eqfDra u djksfrA gjnso flag izfr ljdkj ¼1974½ 3 SSC 731 loksZPpU;k;ky;su mDra ;r~ ;fn dJ~pu O;fDr% fHk{kqRokr~ ,rkn`'ka Hkj.kiks"k.kHkRrka nkrqa u 'kDuksfr rfgZ ihroL=a R;Drok Jea drqZa rL; drZO;e~ vfLr mUurU;k;ky;k% LoO;k[;k;ke~ vf/kda dBksjrke~ vokIroUr%A lkekftdU;k;?kVd%] lektL; nqcZylnL;kuka] ;Fkk efgykuka] ckydkuka] o`)kuka p j{k.ka p vL;k% O;k[;k;k% dkj.k:is.k mn~/k`re~ vfLrA 15- Hkj.kiks"k.kL; mis{kk vLohdkj% p *mis{kk* bfr ina ewyr% mRrjnkf;RoL; mis{kka fufnZ'kfr ;r~ vufHkiszra ok bPN;k ok HkforqegZfr rFkk p ifjikyuL; fuokZga drqZa vlQyrka fufnZ'kfr] ;|fi ifjikydL; fo:)a ,rkn`'k% nkoks ukfLrA ;= rL; mRrjnkf;RoL; vfuokZgL; Li"Vr;k mDra iz;kstua Hkofr psr~ Hkj.kiks"k.kL; vLohdkj% HkofrA ,"k% vfHkizk;% HkrqZ% O;ogkjs.k vfi O;Dr% lwfpr% ok Hkosr~A ,rr~ LFkkif;rqa nkosnkjL; nkf;Roe~ vfLrA rL;k% Hk=kZ lg fuokl% izkjEHks ,o vko';d% Hkofr ;r~ rL;k% Hkj.kiks"k.kL; nkoku~ drqZa 'kDuksfr] ijUrq dsoya rnk ,o ;nk n.Mkf/kdkjh rL; oS/kdkj.ka eU;rs] mnkgj.kkFkZa ;fn rL;k% ifr% uwrua ifra x`ghroku~ rFkk p ;fn rL; O;fDrxrfu;esu vkSipkfjd:is.k vuqera Hkofr] rL; nkokr~ ,"kk 'krZ% nwjhd`rk Hkforqe~ vgZfrA 16- vuqj{k.kL; jkf'k% 2001 res o"ksZ la'kks/kudkuwula[;k 50 ;kor~ n.Mkf/kdkjh 500 :I;dkr~ vf/kda u Hkofr bfr Hkj.kiks"k.ka nkrqa ck/;% vklhr~A vf/kdrejkf'k% lhek ukfLr( vfi rq n.Mkf/kdkjh izdj.kL; ifjfLFkR;kuqlkja ekfldnjL; fu.kZ;a drqZa LorU=% HkofrA /kkjk 127 bR;L; vuqlkja le;s le;s ifjorZua Hkforqe~ vgZfr] ijUrq rr~ fu;ra] iwokZuqekuh;a] Øes.k o/kZekua p u Hkosr~A ;fn ckyd% iRuh; ,dfLeuso O;DrkS oknL; izLrqrhdj.k dq:r% rnk rkH;ka la;qDr:is.k Hkqxrkua U;k;&fo:) orZrsA ,rn~ vfrj{k mHk;ks% okn% psr~ i`Fkd~ i`Fkd~ orZrs rnk rkH;ka i`Fkd~ & i`Fkd~ Hkqxrkua drqZa 'kD;rsA 17- /kkjk 125 bR;L; vUrxZra Hkj.k&iks"k.kL; nkosnkj% LoL; ifjikyua drqZa vleFkZ% HkforqegZfr fL=;k% LoL; ifjikyua drqZa vleFkZrk Hkj.k&iks"k.kL; nkokuka vko';drklq vU;ree~ vfLrA rL; Li"V;k vuqjks/kL; vko';drk ukfLr ;r~ l% LoL; ifjp;kZ;k% vuqefra izkizq;kr~A ijUrq ;fn efgyk LoLFk%] f'kf{krk] v|kfi LoL; iks"k.ka drqZa vleFkkZ p vfLr rfgZ lk v|kfi Hkj.kiks"k.ka ;kpf;rqe~ vgZfr] ijUrq iznRrk jkf'k% ,rklq ifjfLFkfr"kq fuHkZja Hkfo";frA 18- /kkjk 126 n0iz0la0 /kkjk 125 n0iz0la0 bR;L; vUrxZra dL;kfi izdj.kL; LFkkiuk;k% izfØ;ka fu/kkZj;fr] ;nk rq /kkjk 127 n0iz0la0 HkRrs ifjorZuL; izko/kkua djksfrA 19- orZeku foUnkS fu.kZ;kFkZa /kkjk 128 n0iz0la0 bR;L; iqu:Riknua lkFkZda Hkfo";fr] ;= /kkjk 125 n0iz0la0 bR;L; vUrxZra ikfjrL; vuqj{k.kL; vkns'kL;] ;Fkk izdj.ka] izorZuL; ok fu"iknuL; ok izko/kkua HkofrA rRdkya lUnHkkZFkZa /kkjk 128 n0iz0la0 i';UrqA vfLeu~ izdkjs vfLrA Þ128- Hkj.k&iks"k.k&vkns'kL; izorZue~A ¼vuqj{k.kL; ok vUrfje&j{k.kL; ok dk;Zokgh&O;;L; p vkns'kL; izfrfyfi%] ;Fkk izdj.ke~½ ;L; i{ks rr~ d`ra rLeS] vfHkHkkodk; ok] ;fn dfJ~pr~] vFkok rLeS O;fDra izfr ¿;L; d`rs dk;Zokgh;k% Hkj.kiks"k.k] vUrfje&Hkj.kiks"k.k&O;;L; HkRrk ok nkrO;% vfLrÀ] rFkk p ,rkn`'k% vkns'k% dsukfi n.Mkf/kdkfj.kk izorZf;rqa 'kD;rs ;fLeu~ LFkkus ;L; fo:)a rr~ fØ;rs l% i{kifjp;L; v/khu% Hkforqe~ vgZfr rFkk p ¼HkRrk] ;Fkk L;kr~ O;;L; vnRrrk½ rkn`'ksu n.Mkf/kdkkfj.kk Þ,dnk ladYi% izkIr%A 20- rr~ ¼/kkjk.kka izko/kkukuke~ mifj½ eufl d`Rok vga lwpf;rqe~ bPNkfe ;r~ n.M izfØ;k lafgrk;k% /kkjk&125 bR;L; vUrxZra dk;Zokgh v/kZukxfjd% v/kZ&vkijkf/kd% p vfLrA v;a ukxfjdizd`fr% vfLr] ;r% ,rr~ i{kkuke~ ukxfjdkf/kdkjL; fu.kZ;a djksfr ;r~ rs fuokZgL; nkoku~ drqZa 'kDuqofUrA ;nk vkns'k% ;L; O;fDrL; fo:)a d`r% rL; vuqikyua u Hkofr rnk U;k;ky;L; vf/kdkj% Hkofr ;r~ vkns'kL; izR;sda mYy³~?kuL; d`rs dkjkoklL; n.Ma nkrqa 'kDuksfr ;r~ ,dekli;ZUra ok ;kor~ iwoZa HkqfDr% u fØ;rs rkoRi;ZUra vijk/kizd`fr% vfLrA O;kid:is.k oDrqa 'kD;rs ;r~ dk;Zokgh v/kZukxfjd% v/kZvijk/kizd`fr% p vfLrA 21- ;= Hkj.kiks"k.kL; ns;rkfunsZ'ka d`Rok vkns'k% ikfjr% Hkofr r= ;L; i{kL; i{ks ,rkn`'k% vkns'k% ikfjr% Hkofr rL; fodYi};a HkofrA izFkea ;r~ i{k% /kkjk 125¼3½ n0iz0la0 bR;L; vUrxZra U;k;ky;L; lehia xUrqa 'kDuksfr f}rh;% fodYi% /kkjk 128 n0iz0la0 bR;L; vUrxZra U;k;ky;L; lehia xUrqa 'kDuksfrA 22- /kkjk 125¼3½ rFkk 128 n0iz0la0 bR;sr;ks% rqyuk d`rk psr~ ,rr~ la'k;kr~ ija R;{;fr ;r~ ;koRi;ZUra /kkjk 125¼3½ bR;L; vUrxZra dk;Zokgh bR;L; fo"k;% vfLr] fo/kkusu ,do"kZL; lhekdky% fu/kkZfjr% vfLr] ;nk rq n.M izfØ;k lafgrk;k%&/kkjk 128 vUrxZra dk;Zokghfo"k;s dks·fi lhekdky% iznRr% ukfLrA vr% dkuwuL; n`"Vîk fu"d"kZ% Hkofr ;r~ /kkjk 128 n0iz0la0 bR;L; vkgokua d`Rok vkns'kL; izorZukFkZa dk;Zokgh vkjH;r bfr le;lhek ukfLr ;Fkk /kkjk 125¼3½ n0iz0la0 bR;L; vUrxZra dk;Zokgh bR;L; lUnHksZ vfLeu~ lhekdky% vHkor~A 23- n.M izfØ;k lafgrk;k% v/;k; uoe~ ,rfLeuUrjs lafgrk :is.k lanfHkZr% d`rokuA rL; /kkjk 128 e/;s Hkj.k&iks"k.kL; vkns'kL; izoZrukFkZa izko/kku%&vfLr] ijUrq vkns'k% dFka dk;kZfUor% bfr dks·fi izko/kku%u d`r%A 24- /kkjk 128 n0iz0la0 dsoya vkns'kL; izfrfyfia mRiknuL; izko/kkua djksfrA bnefi izko/kkua djksfr ;r~ ,rkn`'k% vkns'k% dfLeu~ vfi n.Mkf/kdkfj.kk dfLeu~ vfi LFkkus izorZf;rqa 'kD;rs ;= ;L; O;fDrL; fo:)a vkns'k% d`r% l% izorZuh;% vfLr] ;L; vFkZ% dsoya ;r~ ;= l% O;fDr% i{kifjp;L; fo"k;s lUrq"V% psr~ rL; LFkkuL; dks·fi n.Mkf/kdkjh izorZf;rqa 'kDuksfr rFkk p _.ka u nRre~ bfr vkns'ka izorZ;UrqA ;Fkk iwoZa mDra ;r~ vo'ks"k & jkf'k% dFka iqu% izkIrO;k vFkkZr~ izfØ;k & bfr dks·fi izko/kku% u d`r%A 25- vfLeu~ fo"k;s vga lUnsga drqZa uSo bPNkfe;r~ Hkkjrh;&lafo/kku&vuqPNsn 226 bR;L; vUrxZrs flfoy izdj.ks"kq rFkk /kkjk 482 n0iz0la0 vUrxZrs vkijkf/kd izdj.ks"kq mPpU;k;ky;% dL;kfi U;k;ky;L; lR;rka ijhf{krqe~ vlk/kkj.k&'kfDr lEiUu% orZrs ;k dks·fi okn% Hkosr~A vijUp dL;kfi v/kZ&U;kf;d&flfoy vkns'k% vFkok dks·fi v/kZU;kf;d&vkijkf/kd vkns'ka fo:)a HkkjrL; lafo/kkuL; vuqPNsn& 226 vUrxZrs rFkk /kkjk 482 n0iz0la0 vUrxZrs dk·fi ;kfpdk Lohd`rqe~ u 'kD;rsA bZn`'kL; vkns'kL; fo:)a dsoya iqujh{k.ka vFkok HkkjrL; lafo/kkuL; 227 vUrxZrs ;kfpdk Lohd`rqe~ 'kD;rsA 26- ekuuh; loksZPpU;k;ky;su jk/ks';ke% bR;kn;% cuke NohukFk% vU;s ¼2015½ 5 ,llhlh 423 bR;L; izdj.ks vuqPNsn 18 e/;s era nRra ;r~ U;kf;d vkns'kku~ vihy&ek/;esu vFkok la'kks/ku&ek/;esu vFkok HkkjrL; lafo/kkuL; vuqPNsn 227 bR;L; vUrxZra pqukSrha nkrqa 'kD;rs Hkkjrlafo/kkuL; vuqPNsn 226] 32 p vUrxZra fjV~ ek/;esu u 'kDuksfrA 27- vga ekuuh;&loksZPpU;k;ky;L; mi;qZDrfu.kZ;L; df.Mdk la[;k ,dkn'k rFkk p 25 bR;L; vfi mYys[ka drZaq 'kDuksfe] ;= Li"Va d`re~ vfLr ;r~ flfoyU;k;ky;ln`'kkuka U;kf;dU;k;ky;kuke~ vkns'kk% izkf/kdkfj.kkuke~ rFkk U;k;kf/kdkfj.kuke~ o U;k;ky;kuke~ U;kf;dkns'kkr~ fHkUu:is.k lfUrA df.Mdk 25 e/;s ekuuh;&loksZPpU;k;ky;su vxzs era nRra ;r~ ÞvojU;k;ky;k%ß bfr vfHkO;fDr U;kf;dU;k;ky;kuke~ mYys[ka u djksfrA 28- rRdkya lUnHkkZFkZa mi;qZDrfu.kZ;L; vuqPNsn% 25 ;Fkk iBÓrs& ÞlR;a ;r~ vfLeu~ U;k;ky;s b³~XyS.Mns'ks fo'ks"kkf/kdkjfjV~ lEc)k&rduhdhfo"k;kf.k bfr Kkre~ vLekda laoS/kkfud;kstuk;k% vUrxZra izdj.kkuke~ dks·fi Hkwfedk ukfLrA Hkkjrs jktkU;k;ky;L; lekukUrjO;oLFkk ukfLr rFkk p vU;s losZ lhfer{ks=L; U;k;ky;k% jktkU;k;ky;L; i;Zos{k.kL; v/khuk% lfUrA A lafo/kkuL; vFkok dkuwukuka vUrxZra U;k;ky;k% LFkkfir% HkofUrA mPpU;k;ky;L; vf/kdkj{ks=s lokZf.k U;k;ky;k% rL; v/khuk% lfUr] vuqPNsn 227 bR;L; vUrxZra rL; fu;U=.kL;] i;Zos{k.kL; p v/khuk% lfUrA laoS/kkfud:is.k losZH;% mPpU;k;ky;sH;% fjV~&vf/kdkj{ks=a iznRre~ vfLrA b³~XyS.M~ns'ks Lohd`rk% fjV~&vf/kdkj{ks=L; O;kid&fl)kUrk% Hkkjrs vfi izorZUrs rFkk p U;kf;d&vf/kdkfj.kka vfrfjDrkuka U;k;kf/kdj.kkuke~ vFkok izkf/kdkfj.kka ok U;k;ky;kuke~ vkns'kkuka fo:)a fjV~ vkQ~ lsfVZvksjsjh p izorZUrs ;s Li"Vr;k =qfViw.kkZ% vFkok U;k;{ks=a fouk lfUrA mPpU;k;ky;k% v/khuLFkU;k;ky;sH;% fjV~ fuxZPNfUr bfr Hkkjrs dks·fi iwokZuqeku% ukfLrA LoU;kf;d vkns'ks"kq v/khuLFk U;k;ky;kuka dk;Ziz.kkyha vf/kd`R; fu;U=.ka vuqPNsn & 227 vUrxZrs vihyh; vFkok iqujh{k.k&'kfDrfHk% vFkok v/kh{k.k&'kfDr ek/;esu fØ;rsA flfoy U;k;kyL; vkns'k% U;kf;d flfoy U;k;ky;kr vfrfjD; U;kf;dvf/kdfj.ksH;% rFkk U;k;ky;sH;% fHkUu :is.k HkofUrA ijUrq vihyh; vFkok iqujh{k.k&{ks=kf/kdkj% fof/kuk fofu;fer% HkofrA vuqPNsn 227 vUrxZrs v/kh{k.kL; 'kfDr% laoS/kkfud% vfLrA Þvoj U;k;ky;%ß vfHkO;fDr U;kf;d U;k;ky;kuka lUnfHkZr% ukfLrA ;Fkk mi;qZDra m)`ra df.Mdk 26 rFkk p df.Mdk 27 vUrxZrs vkns'ks lR; :is.k voyksfdre~A 29- n0iz0lafgrk;k% /kkjk 125&128 izko/kkuS% lg jk/ks';ke ¼lqizk½ izdj.ks ekuuh; loksZPp U;k;kyL; fu.kZL; vuqlkjs.k ee~ fpUrua orZrs ;r~ ;rksfg iz/kku&U;k;k/kh'k% ikfjokfjd&U;k;ky;su /kkjk 125 vUrxZrs vkosndsH;ks varfjHkj.kiks"k.kL; vkns'k% ikfjr% vklhr~A ;rksfg bna ,da v/kZU;kf;d&flfoy rFkk vkijkf/kd&vkns'k% orZrsA vLekr~ dkj.kkr~ vL; fØ;kUo;ua vFkok fujLrhdj.ka mHkkS vfi /kkjk& 482 n0iz0la0 vUrxZrs dks·fi vkosnu% Lohdk;Z% ukfLrA 30- ifj.kkes vkosndS% ifjokjU;k;ky;L; vUrfjea Hkj.kiks"k.kHkRrkiznkuL; vkns'kL; izorZukFkZa izLrqr% orZeku% vkosnu% fujLr% HkofrA vkosndkuka d`rs miyC/k% leqfpr% mik;% vfLr ;r~ /kkjk 128 n0iz0la0 bR;L; vUrxZra ifjokjU;k;ky;L; lehia xUrqe~A vkns'k% fnukad% 11-7-24 f'ko'kadj izlkn% U;k;k/kh'k%