Punjab-Haryana High Court
Amit Ahuja S/O Late Sh. Kamlesh Chander ... vs Gian Parkash Bhambri Son Of Sh. Chander on 6 May, 2010
Criminal Misc. No. M-1787 of 2009 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Criminal Misc. No. M-1787 of 2009
Date of Decision: 06.05.2010
Amit Ahuja s/o Late Sh. Kamlesh Chander Ahuja,
resident of 212-B, Al Quassis, Dubai, through his lawful
Special Power of Attorney holder Indu Ahuja wife of
Late Sh. Kamlesh Ahuja, r/o H. No. 1007, Sector 38-B,
Chandigarh.
... Petitioner
Versus
Gian Parkash Bhambri son of Sh. Chander, resident of
116, New Officers Colony, Patiala.
...Respondent
CORAM: HON'BLE MR. JUSTICE SHAM SUNDER
Present: Ms. Aarti Gupta, Advocate,
for the petitioner.
Ms. Ekta Thakur, Advocate,
for the respondent.
SHAM SUNDER, J.
This petition under Section 482 Cr.P.C., for quashing Complaint No. 12 dated 05.05.07 (Annexure P1), the summoning order dated 02.07.08 (Annexure P2), passed by the Court of Judicial Magistrate 1st Class, Patiala, and, all the subsequent proceedings, arising therefrom, has been filed by Amit Ahuja s/o Late Sh. Kamlesh Chander Ahuja, resident of 212-B, Al Quassis, Dubai, through his lawful Special Power of Attorney holder, Indu Ahuja Criminal Misc. No. M-1787 of 2009 2 wife of Late Sh. Kamlesh Ahuja, r/o H. No. 1007, Sector 38-B, Chandigarh.
2. The facts, in brief, are that, the marriage, between Gauri daughter of the complainant, and Amit Ahuja, petitioner, was solemnized, through 'Chuni Chadai' ceremony, on 09.09.03, at Patiala. Thereafter, the marriage, was registered, on 12.09.03, and, ultimately proper 'Phera Ceremony', as per Hindu religious rites, was performed, on 07.02.04, at Patiala. At the time of marriage, sufficient articles of dowry, and a cash amount of Rs. 4 lacs, were entrusted, to the petitioner, and his co-petitioners (non-applicants). Prior to the solemnization of marriage, the petitioner, represented himself, to be an employee of SMB Computers, at Dubai, and, claimed that, his brother namely Ashish Ahuja, was a permanent resident of USA, whereas, his mother, was settled, in Chandigarh. Gauri and Amit Ahuja, left for Dubai, in the month of February, 2004, after having a short stay, in India. In fact, the petitioner, was serving with SMB Computers Distributors of Samsung, and, was on Peripheral Gulf Visa. Soon after the marriage, Gauri daughter of the complainant, was subjected to cruelty, in connection with the demand of more dowry. While living in Dubai, in the month of February, 2004, the daughter of the complainant, was harassed by her husband, to get arranged ticket, from the funds of her father. The daughter of the complainant, tried her best, to keep her in-laws happy, but in vain. Ultimately, she returned, to India, and narrated the entire incident, to the complainant, as a result whereof, a Panchayat, was convened, Criminal Misc. No. M-1787 of 2009 3 wherein, the accused, were also summoned, but no amicable settlement, could be arrived at. On 22.07.05, the daughter of the complainant, went to Dubai, and found the apartment of the petitioner, locked. Thereafter, she stayed with her friend, and, ultimately, resided as a paying guest, at Sharjah, and, returned to India, on 01.09.05. Ultimately, the daughter of the complainant, obtained an ex-parte divorce, from the petitioner, but, her in-laws refused, to return the dowry articles, entrusted, at the time of marriage. Left with no other alternative, the aforesaid complaint was filed.
3. After recording the preliminary evidence, the trial Court, summoned the petitioner and his co-petitioners (non-applicants), to face trial, for the offences, punishable under Sections 406 and 498-A IPC.
4. I have heard the Counsel for the parties, and, have gone through the documents, on record, carefully.
5. The Counsel for the petitioner, submitted that admittedly, Amit Ahuja, petitioner, who is an accused, in the aforesaid complaint, is residing, in Dubai. She further submitted that, in Section 482 Cr.P.C., there is no reference to 'person aggrieved'. She further submitted that, if there is abuse of the process of Court, a person, genuinely interested, in the accused, can file a petition, under Section 482 Cr.P.C. She further submitted that, since the complaint, the summoning order, and all the subsequent proceedings, arising therefrom, are nothing but an abuse of process of the Court, Indu Criminal Misc. No. M-1787 of 2009 4 Ahuja, attorney of the petitioner, being genuinely interested, in the matter, had locus-standi, and the petition, could be filed, through her, by the petitioner. She further submitted that almost all the alleged offences, were committed in Dubai. She further submitted that, since the cause of action, arose within the jurisdiction of Courts, at Dubai, the complaint, could not be filed, in the Courts, at India. She further submitted that, since the complaint, the summoning order, and all the subsequent proceedings, arising therefrom, are the abuse of process of the Court, the same, are liable to be quashed.
6. On the other hand, the Counsel for the respondent, submitted that, petition under Section 482 Cr.P.C., filed by the petitioner, through his attorney, is not maintainable. She also repudiated the remaining submissions, made by the counsel for the petitioner.
7. After giving my thoughtful consideration, to the rival contentions, raised by the Counsel for the parties, in my considered opinion, the petition, is liable to be dismissed, being not maintainable, for the reasons, to be recorded, hereinafter. Admittedly, the aforesaid complaint, was filed, against the petitioner and his co-petitioners, in the Courts, at India. There is, no dispute, about the factum, that Amit Ahuja, petitioner, is residing, in Dubai. In Janata Dal Vs. H.S. Chaudhary and others, JT 1991 (3), SC, 497, it was held, as under:-
"Even if there are million questions of law to be deeply gone into and examined in a criminal case registered against specific Criminal Misc. No. M-1787 of 2009 5 accused persons, it is for them and they alone to raise all such questions and challenge the proceedings initiated against them at the appropriate time before the proper forum and not for third parties under the garb of public interest litigants. It was further held that the petitioner in that case (H.S. Chaudhary) had no locus standi to invoke the extraordinary jurisdiction of the High Court, under Section 482 Cr.P.C., for quashing the FIR and all other proceedings arising therefrom on the plea of preventing the abuse of process of the Court. In the above mentioned case the accused persons where alive and were capable of defending themselves and protecting their interests and it was also not shown that the petitioner Mr. H.S. Chaudhary had any particular or special interest in the accused persons."
8. In Simranjit Singh Mann Vs. Union of India and another, AIR, 1993, SC, 280, the Apex Court, held, as under :-
"Ordinarily the aggrieved party which is affected by any order has the right to seek redress by questioning the legal validity or correctness of the order, unless such party is a minor, an insane person or is suffering from any other disability which in law recognized as sufficient to permit any other person e.g. next friend, to move the Court on his behalf. It was also held that if a guardian or a next friend initiates proceedings for and, on behalf of such a disabled aggrieved party, it is, in effect, proceedings initiated by the party aggrieved and not by a total stranger, who has no direct personal stake, in the outcome thereof. In the above mentioned case, a leader of a political party approached the Supreme Court under Article 32 of the Constitution of India, challenging the conviction and sentence of the assassins of Gen. Vaidya. The two convicts were alive but did not file any appeal against the conviction and sentence. The Apex Court, held that the petitioner, in that case, had no locus standi to invoke the jurisdiction under Criminal Misc. No. M-1787 of 2009 6 Article 32 of the Constitution."
9. The plain reading of the ratio of law, laid down, in the aforesaid cases, clearly goes to reveal, that it is only the accused person, against whom, a criminal case, has been registered or a criminal complaint, has been filed, can file a petition, under Section 482 Cr.P.C., in the High Court, for quashing the complaint, the summoning order, and the subsequent proceedings, and no third person, can fight a proxy war, on his behalf, under the garb of public interest litigant. The aggrieved party, which is affected by an order, is required to seek redress of its grievance, by questioning the legal validity or correctness of the same. It is another thing, if the aggrieved party, is suffering from some disability i.e. unless such party is a minor, an insane person, or is suffering from any other disability, which, in law, is recognized as sufficient to permit any other person e.g. next friend, to move the Court, on his behalf. On behalf of minor, or insane person, a guardian or a next friend, initiates proceedings, so as to challenge the legality and validity of the order, passed against him, to seek redressal of the grievance, as under law, such a person having disability, cannot be said to be competent, to file a petition, except through next friend or guardian. In the instant case, there is nothing, on the record, that Amit Ahuja, petitioner, is suffering from any disability, recognized by the provisions of law. He is an accused, in the aforesaid complaint. It is he, who is aggrieved, against the complaint and the summoning order. It is he, who can challenge the same, on any ground which Criminal Misc. No. M-1787 of 2009 7 may be available to him, under the provisions of law. If, in criminal cases, until and unless, a person aggrieved, suffers from some disability, recognized by law, a stranger or some other person, is allowed, to fight the proxy war, then the very purpose of criminal justice system, shall be defeated. In that event, the Courts, would be mushroomed, by public interest litigants. In this view of the matter, the present petition, under Section 482 Cr.P.C., filed by the petitioner, through his attorney, is not maintainable. On this ground alone, the same is liable to be dismissed.
10. The Counsel for the petitioner, however, placed reliance on Ravi Gupta Vs. R.C. Tiwari, 2008(6), A.D. (Delhi), 655, Gurmit Kaur Vs. State of Punjab and another, Criminal Misc. No. 13472-M of 2000, decided, on 06.09.02, by this Court, and, Kuldip Kaur @ Joginder Kaur Vs. State of Punjab, Criminal Misc. No. 28203-M of 2004, decided, on 03.04.06, by this Court, in support of her contention that the petition, under Section 482 Cr.P.C., is maintainable by the accused through attorney. In Ravi Gupta's case (supra), the question, that fell for consideration, was, as to whether, a complaint, under Section 138 of the Negotiable Instruments Act, 1881, could be filed, by the complainant, through a power of attorney. The Delhi High Court, held that, the complaint, could be filed, through a power of attorney, after obtaining the leave of the Court, for pursuing the same, through the said attorney. In Gurmit Kaur's case (supra), no doubt, a single Bench of this Court, held that, a petition, under Section 482 Cr.P.C., for quashing the criminal Criminal Misc. No. M-1787 of 2009 8 proceedings, could be filed, through an attorney. Reliance therein, was placed, on Ravulu Subha Rao and others Vs. Commissioner of Income Tax, Madras, 1956 (SC), 604. The careful perusal of the facts of Ravulu Subha Rao and others' case (supra), clearly goes, to show, that the question, before their Lordships of the Apex Court, that fell for determination, was with regard to the interpretation of Section 2 of the Power of Attorneys Act. In Ravulu Subha Rao and others' case (supra), no question, fell for decision, before the Apex Court, as to whether, the accused/petitioner, could file a petition, under Section 482 Cr.P.C., for quashing the criminal proceedings, through attorney. Not only this, even the co-accused of Gurmit Kaur, accused/petitioner, in Gurmit Kaur's case (supra), had already been acquitted, by the trial Court. This Court, taking into consideration, the factum, that the evidence, against Gurmit Kaur, accused/petitioner, was the same, as was against her co-accused, who were acquitted, after trial, no useful purpose, shall be served, by keeping the criminal proceedings alive, and, as such, the same were quashed. In Kuldip Kaur @ Joginder Kaur's case (supra), no question, fell for decision, before a single Bench of this Court, as to whether, a petition, under Section 482 Cr.P.C., could be filed, by an accused/petitioner, through an attorney. However, the Counsel, appearing for the petitioner, in Kuldip Kaur @ Joginder Kaur's case (supra), submitted that the petitioner, was ready to return, to India, and face prosecution. It was, under these circumstances, that this Court, in Kuldip Kaur @ Joginder Kaur's case (supra), directed that, Criminal Misc. No. M-1787 of 2009 9 on the appearance of the petitioner, in the Court, within the stipulated time, she shall be admitted to bail, on furnishing the bail bond and the surety bond. In none of the aforesaid cases, relied upon by the Counsel for the petitioner, any invariable principle of law, was laid down, that a petition, under Section 482 Cr.P.C., for quashing the criminal proceedings, could be filed, through an attorney. These cases were decided, on the peculiar facts and circumstances, prevailing therein. No help, therefore, can be drawn, by the Counsel for the petitioner, from the aforesaid cases. Even otherwise, in view of the principle of law, laid down, in Janata Dal's, and, Simranjit Singh Mann's cases (supra), decided, by the Apex Court, any principle of law, to the contrary, if at all, laid down, in the cases, relied upon by the Counsel for the petitioner, shall not hold the field. In this view of the matter, the submission of the Counsel for the petitioner, being without merit, must fail, and the same stands rejected.
11. For the reasons recorded above, Criminal Misc. No. M-1787 of 2009, being not maintainable, through attorney stands dismissed. Any observation, made in this order, shall not be taken, as an expression of mind, on merits of the case.
12. Registry is directed, to comply with the order, by sending the copies thereof, to the Courts concerned, immediately.
06.05.2010 (SHAM SUNDER) Amodh JUDGE