Kerala High Court
Shiji S. Stephen vs The State Of Kerala on 30 January, 2009
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HON'BLE MR. JUSTICE A.HARIPRASAD
MONDAY, THE 25TH DAY OF FEBRUARY 2013/6TH PHALGUNA 1934
Crl.MC.No. 2830 of 2009 ( A )
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AGAINST THE ORDER/JUDGMENT IN CC.274/2009 of J.M.F.C.-II,TRIVANDRUM.
PETITIONER(S)/A1 TO A3:
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1. SHIJI S. STEPHEN,(A1),SHIJI COTTAGE,
AMBALAPALLI JUNCTION, NEAR POPULAR FURNITURE MART,
KAZHAKUTTOM P.O., THIRUVANANTHAPURAM.
2. STEPHEN, (A2) -DO- -DO-
3. SUGANDHI, (A3), -DO- -DO-
BY ADVS.SRI.SASTHAMANGALAM S. AJITHKUMAR
SRI.P.M.SANEER
RESPONDENT(S)/COMPLAINANT:
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1. THE STATE OF KERALA, REPRESENTED BY
THE PUBLIC PROSECUTOR, HIGH COURT OF, KERALA,
ERNAKULAM.
2. S.AMBILI, ANASWARA,
NEAR G.H.S., ATTINGAL.
R1 BYL PUBLIC PROSECUTOR SRI.K.K.RAJEEV.
R2 BY ADV. SMT.G.VIDYA.
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
25-02-2013, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.MC.No. 2830 of 2009 ( A )
APPENDIX
PETITIONER'S ANNEXURES :-
ANNEXURE A : CERTIFIED COPY OF THE COMPLAINT FILED BEFORE JFCM-II,
THIRUVANANTHAPURAM.
ANNEXURE B : CERTIFIED COPY OF THE STATEMENT OF CW1.
ANNEXURE C : CERTIFIED COPY OF THE STATEMENT OF CW2.
ANNEXURE D : TRUE COPY OF THE INTERIM ORDER IN CRL.M.C.No.171/2009
DATED 30-1-2009.
ANNEXURE E : TRUE COPY OF THE MARRIAGE CERTIFICATE ISSUED BY THE
MARRIAGE OFFICER, CHALAI.
ANNEXURE F : COPY OF THE CERTIFICATE NO.A2/1870/09 DATED 21-3-2009
ISSUED BY THE SECRETARY KAZHAKUTTOM GRAMA PANCHAYAT.
ANNEXURE G : TRUE COPY OF THE REPRESENTATION DATED 30-7-2009.
ANNEXURE H : AFFIDAVIT DULY SIGNED BY THE WIFE OF THE IST
PETITIONER.
RESPONDENT'S EXHIBITS : NIL.
//TRUE COPY//
P.A TO JUDGE
amk
A.HARIPRASAD, J.
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Crl.M.C. No.2830 OF 2009
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Dated this the 25th day of February, 2013.
O R D E R
Petitioners are accused 1 to 3 in C.C.No.274 of 2009 before the Judicial First Class Magistrate Court II, Thiruvananthapuram standing indicted for offences punishable under Sections 493, 496 and 34 IPC. This petition is filed to invoke the inherent jurisdiction of this Court under Section 482 of the Code of Criminal Procedure to quash the complaint and all proceedings in connection therewith.
2. Relevant facts for the disposal of the petition are the following :-
First petitioner's wife is the daughter of the second respondent. She made allegations in the complaint that the accused persons, in furtherance of their common intention to persuade her daughter to go with the first petitioner, approached her under the pretext of friendship. Thereafter, she was taken out of their family house and administered with sedatives to weaken her power of resistance. Further allegation is that some sort of a marriage ceremony was performed. It is also contented that her consent for the alleged Crl.M.C. No.2830 OF 2009 2 marriage with the first petitioner was procured under these circumstances. Then she was taken to Marriage Officer, Chalai and created documents to show that there was a marriage under the Special Marriage Act. It is further alleged that the second and third accused took active role in the matter. Hence the second respondent contended in the complaint that all the accused are guilty of the offences mentioned above.
3. Heard counsel on both sides. Perused the averments in the petition and the complaint filed before the court below. It is seen from the copy of the proceedings before the lower court that besides the complainant, two witnesses were examined before the court below. CW1 is the Marriage Officer, who performed the marriage between the first petitioner and the daughter of the second respondent. He testified that after completing all the proceedings prescribed under the Special Marriage Act, the marriage was registered as Reg. No.113 of 2007 and produced the extract of the Marriage Register. CW2 is the witness, who said to have seen the ceremonies took place in connection with Crl.M.C. No.2830 OF 2009 3 marriage.
4. Learned counsel for the petitioner drew attention to the order passed by this Court in Crl.M.C.No.471 of 2009 filed by the wife of the first petitioner seeking quashment of Crime No.77 of 2009 of Attingal Police Station. It is seen from that judgment that a complaint was registered under the caption 'woman missing'. According to the petitioner in Crl.M.C.No.471 of 2009, she was lawfully married to the first petitioner herein and the allegation of woman missing was absolutely false. This Court, in that proceedings, took note of the fact that the petitioner therein was aged 26 years at that time and is a qualified medical practitioner. Reckoning all these facts, this Court directed that the petitioner therein shall not be arrested in connection with that crime and disposed of the matter with other directions. The learned counsel for the petitioner submitted that the offences alleged against the petitioners herein fall under Chapter XX of IPC and therefore sanction under Section 198 of the Criminal Procedure Code is mandatory for prosecuting. Further it is also contended that the second Crl.M.C. No.2830 OF 2009 4 respondent, who is the complainant before the court below has no locus standi to file a complaint.
5. The relevant portion of Section 198 of the Cr.P.C reads as follows :-
198. Prosecution for offences against marriage.-
(1) No Court shall take cognizance of an offence punishable under Chapter XX of the Indian Penal Code (45 of 1860) except upon a complaint made by some person aggrieved by the offence :
Provided that-
(a) where such person is under the age of eighteen years, or is an idiot or a lunatic, or is from sickness of infirmity unable to make a complaint, or is a woman who, according to the local customs and manners, ought not to be compelled to appear in public, some other person may, with the leave of the Court, make a complaint on his or her behalf;
(b) where such person is the husband and he is serving in any of the Armed Forces of the Union under conditions which are certified by his Commanding Officer as precluding him from obtaining leave of absence to enable him to make a complaint in person, some other person authorised by the husband in accordance with the provisions of sub-section (4) may make a complaint on his behalf;
(c) where the person aggrieved by an offence punishable under section 494 or section 495 of Crl.M.C. No.2830 OF 2009 5 the Indian Penal Code (45 of 1860) is the wife, complaint may be made on her behalf by her father, mother, brother, sister, son or daughter or by her father's or mother's brother or sister, or, with the leave of the Court, by any other person related to her by blood, marriage or adoption.
(2) For the purpose of sub-section (1), no person other than the husband of the woman shall be deemed to be aggrieved by any offence punishable under section 497 or section 498 of the said Code:
Provided that in the absence of the husband, some person who had care of the woman on his behalf at the time when such offence was committed may, with the leave of the Court, make a complaint on his behalf.
It is evident that on the above ground itself, the proceedings before the court below is not maintainable for want of sanction under Section 198 of the Code of Criminal Procedure.
Therefore, this petition is allowed. The entire proceedings in C.C.No.274 of 2009 on the file of the Judicial First Class Magistrate Court - II, Thiruvananthapuram is quashed.
Sd/-
A.HARIPRASAD, JUDGE.
amk