Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 3, Cited by 0]

Gujarat High Court

Manishbhai Parsotambhai Savsani & 9 vs State Of Gujarat & on 13 November, 2014

Author: J.B.Pardiwala

Bench: J.B.Pardiwala

       R/CR.MA/11042/2014                                                       CAV JUDGMENT




              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

       CRIMINAL MISC.APPLICATION (FOR QUASHING & SET ASIDE
                              FIR/ORDER) NO. 11042 of 2014

FOR APPROVAL AND SIGNATURE:



HONOURABLE MR.JUSTICE J.B.PARDIWALA

================================================================

1     Whether Reporters of Local Papers may be allowed to see the judgment ?

2     To be referred to the Reporter or not ?

3     Whether their Lordships wish to see the fair copy of the judgment ?

4     Whether this case involves a substantial question of law as to the interpretation of the
      Constitution of India, 1950 or any order made thereunder ?

5     Whether it is to be circulated to the civil judge ?


================================================================
          MANISHBHAI PARSOTAMBHAI SAVSANI & 9....Applicant(s)
                              Versus
                STATE OF GUJARAT & 1....Respondent(s)
================================================================
Appearance:
DELETED for the Applicant(s) No. 1
MR YOGESHKUMAR A RATANPARA, ADVOCATE for the Applicant(s) No. 2 - 10
HCLS COMMITTEE, ADVOCATE for the Respondent(s) No. 2
MR AKSHAT KHARE, ADVOCATE for the Respondent(s) No. 2
MR AN SHAH, ADDL.PUBLIC PROSECUTOR for the Respondent(s) No. 1
================================================================

            CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA

                                         Date :13/11/2014


                                         CAV JUDGMENT

1. By this application under section 482 of the Code of Criminal Procedure,  the petitioners ­ original accused persons, seek to invoke the inherent powers of  this court praying for quashing of the First Information Report being C.R.No.I­ 26/2014  registered  with  Mendarda  Police  Station,  Junagadh  of   the  offences  Page 1 of 6 R/CR.MA/11042/2014 CAV JUDGMENT punishable under Sections 498­A, 344, 384, 376, 323, 506(2) r/w sec. 114 of  the Indian Penal Code.

2. The case made­out by the respondent no.2, original complainant in the  First Information Report may be summarized as under:­ 2.1 The respondent no.2 fell in love with one Manishbhai Parshottambhai  Savsani and decided to get married.  The marriage of the respondent no.2 with  Manishbhai Parshottambhai Savsani was solemnized on 12th February, 2014.  It  is   stated   by   the   respondent   no.2   that   after   marriage   for   some   time   her  matrimonial life was happy and peaceful.  It is her case that on 6 th March, 2014  at about 12 O'clock in the night she saw her husband talking on mobile phone  on the terrace of the house.  She inquired with her husband as to whom he was  talking late in the night.   It is alleged that her husband assaulted her on such  question being asked by her.  

2.2 It is her case that she complained about such assault by her husband  before her mother­in­law, namely, Kundanben.  However, her mother­in­law did  not do anything in that regard.   Later on her husband disclosed that he was  talking with a girl and he would drive­out the respondent no.2 and bring the girl  with whom he was talking  the other day on phone, at his home.   It is further  alleged that her husband confined her in one room and used to beat her.  It is  further  alleged  that  one  day  her  husband  took  her  on  his  motorbike  to   the  agricultural field where the petitioners nos. 9 and 10 were present and along  with them her husband assaulted her and also threatened her that she would be  killed.  It is further alleged that thereafter on 14th March, 2014 she was taken to  the Office of the Sub­Registrar where she was forced to put her signature on a  document   which   was   a   Deed   for   Dissolution   of   marriage.     Thereafter   the  husband  of respondent no.2  brought  her  back at home and locked her  in  a  room.       It   is   alleged   that   knowing   fully   well   that   the   marriage   had   been  dissolved, she was subjected to forcible sexual intercourse.   It is further stated  that once she had attempted to run away, but her plan was foiled by the other  Page 2 of 6 R/CR.MA/11042/2014 CAV JUDGMENT accused persons. According to her, the husband by administering threats forced  her to sign the deed for dissolution of marriage along with the accused nos.9  and   10   and   the  other  accused  persons  had  abetted  the  offence  of   wrongful  confinement.  She has further alleged that her father­in­law and mother­in­law  had also administered threats to kill her.  This is the sum and substance of the  first information report lodged by her dated 17th April, 2014.

3. It appears that the application was not pressed so far as the petitioner  no.1   i.e.   the   husband   is   concerned.     Vide   order   dated   23 rd  June,   2014   the  application so far as the husband is concerned, stood dismissed.   However, to  consider the case of the other petitioners, notice was issued to the respondents.

4. Mr.   Ratanpara,   the   learned   Advocate   appearing   on   behalf   of   the  petitioners submits that the first information report is nothing but a figment of  imagination on the part of the respondent no.2  He submits that the allegations  are so absurd that no person would believe the same.  He further submits that  for the reasons which are obvious, the respondent no.2 has implicated all the  members of the family who are in no way concerned with the matrimonial life of  the respondent no.2.  Mr. Ratanpara therefore, prays that the first information  report deserves to be quashed so far as the petitioners are concerned as police  investigation would be nothing but an abuse of process of law.

5. On the other hand Mr.Khare, the learned advocate appearing on behalf of  the respondent no.2 has vehemently opposed this application and submits that  the plain reading of the FIR discloses commission of the cognizable offences and  the police should be allowed to complete the investigation.   He submits that  whether the allegations are true or false, is not to be considered at this stage.  He submits that the Court should not embark upon an inquiry as regards the  genuineness of the allegations.  He, therefore, prays that there being no merit in  this application, the same deserves to be rejected.

6. Mr. A.N.Shah, the learned A.P.P. appearing on behalf of the respondent  Page 3 of 6 R/CR.MA/11042/2014 CAV JUDGMENT no.1 State of Gujarat has also opposed this application submitting that the FIR  discloses commission of a cognizable offence and the police should be allowed  to   complete  the  investigation.      He,  therefore,  prays  that  the  application  be  rejected. 

7. Having heard the learned counsel appearing for the parties and having  gone   through   the   material   on   record,   the   only   question   that   falls   for   my  consideration   in   this   application   is   whether   the   First   Information   Report  deserves to be quashed. 

8. It appears from the materials on record that the applicants nos. 2 to 10  are all relatives of the husband of the respondent no.2. It also appears that the  dispute was essentially between the respondent no.2 and her husband.  Even if  the entire case of the respondent no.2 is believed to be true, the incident which  triggered   the   problem  was  also   very   trivial.     However,  for  the   reasons  best  known to the respondent no.2 it appears that she has tried to rope in all the  members of the family.  I am of the view that the allegations made in the FIR so  far as the relatives are concerned, are so absurd and inherently improbable that  no   prudent   person   can   ever   reach   a   just   conclusion   that   there   is   sufficient  ground for proceeding against them.  It also appears that the applicants before  me had filed anticipatory bail application on the premise that the FIR lodged by  the respondent no.2 was palpably false and the Sessions Court, after perusing  the materials on record found substance in the same and the applicants were  ordered to be released on anticipatory bail except the husband.  It appears that  the husband was arrested and later­on he was ordered to be released on regular  bail. 

9. It deserves to be noted that the marital life of the respondent no.2 got  disturbed within two months from the date of the marriage.  The marriage was  solemnized on 14th February, 2014 as reflected from the Marriage Certificate - Annexure­B to this petition.  The incident which occurred in the midnight at 12  O'clock, according to the say of the respondent no.2, is dated 6 th March, 2014. 

Page 4 of 6 R/CR.MA/11042/2014 CAV JUDGMENT

The alleged forcible  dissolution  of marriage took  place on 14th  March,  2014  whereas the FIR came to be lodged on 17th April, 2014. There is no satisfactory  explanation at the end of the respondent no.2 for such delay in filing the FIR  except bald and vague allegations that the applicants herein, more particularly  the applicant nos.2 to 8 had abetted in wrongfully confining the respondent no.2  in a room of a house.  The allegations that the father­in­law and mother­in­law  threatened to kill her also appears to be absolutely vague and sweeping.

10. In short, the respondentno.2 has made an attempt to rope in as many  persons   as   possible  in   the  alleged  offence  knowing  full   well  that   they   have  nothing to do with her matrimonial life.

11. Assuming for the moment that the marriage had been dissolved by virtue  of   Deed   of   Dissolution  dated  14th  March,  2014,  it   is  doubtful  whether  such  customary divorce is permitted and lawful.  However, I may not go into the issue  of the legality and validity of the dissolution of marriage, because the husband is  not before me. Application so far as the husband is concerned, as stated above,  has not been pressed and the same has been rejected.

12. However, I am not inclined to quash this FIR so far as the applicants  nos.9   and   10   are   concerned.     It   appears   from   the   Deed   of   Dissolution   of  marriage that they both have put their signatures as attesting witnesses and  there   are   allegations   against   the   applicants   nos.   9   and   10   constituting   a  cognizable offence.

13. So far as the other applicants are concerned I find no case against them,  except general and sweeping allegations.  It may not be out of place to mention  that over a period of time the courts have noticed the tendency of the married  woman roping in all the relatives of her husband only with a view to harass all  of them though they may not be even remotely involved in the offence alleged.  It   is   because  of   the   growing   tendency  to   involve   innocent  persons   that   the  Supreme Court in the case of Pavan Kumar Vs. State of Haryana - AIR 1998 SC  Page 5 of 6 R/CR.MA/11042/2014 CAV JUDGMENT ­958 has cautioned the courts to act with circumspection. In the words of the  Supreme Court - "Often innocent persons are also trapped or brought in with  ulterior motives and therefore, this places an arduous duty   on the court to  separate such investigation from the offenders.  Hence, the courts have to deal  such   cases   with   circumspection,   sift   through   the   evidence   with   caution,  scrutinize the circumstances with utmost caution."

14. For the foregoing reasons this application is partly allowed.   The First  Information Report being C.R.No.I­26/2014 lodged at Mendarda Police Station,  Junagadh is ordered to be quashed so far as the applicants nos. 2, 3, 4, 5, 6, 7  and 8 are concerned. The application is rejected so far as the applicants nos.9  and 10 are concerned. Rule is made absolute so far as the applicants nos. 2, 3, 4,  5, 6, 7 and 8 are concerned whereas the same is ordered to be discharged so far  as the applicants nos. 9 and 10 are concerned.

(J.B.PARDIWALA, J.) Mohandas Page 6 of 6