Patna High Court
Amit Kumar vs The State Of Bihar on 11 April, 2023
Author: Anshuman
Bench: Anshuman
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL REVISION No.993 of 2019
Arising Out of PS. Case No.-1435 Year-2016 Thana- MUZFFARPUR COMPLAINT CASE
District- Muzaffarpur
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1. Amit Kumar Son of - Ramanand Singh, Resident of Mohalla- Sahbajpur
Purana Zero Mile P.S.- Ahiyapur Dist- Muzaffarpur At Present reside
mohalla- House No. 563 MIG, Road No. 1 Hariom Nagar P.S.- Adityapur
District- Saraikela Kharsawan.
2. Ramanand Singh Son of- Late Brahmdeo Singh, Resident of MOhalla-
Sahbajpur Purana Zero Mile P.S.- Ahiyapur Dist- Muzaffarpur At Present
reside mohalla- House No. 563 MIG, Road No. 1 Hariom Nagar P.S.-
Adityapur District- Saraikela Kharsawan.
3. Veena Singh Wife of - Ramanand Singh, Resident of MOhalla- Sahbajpur
Purana Zero Mile P.S.- Ahiyapur Dist- Muzaffarpur At Present reside
mohalla- House No. 563 MIG, Road No. 1 Hariom Nagar P.S.- Adityapur
District- Saraikela Kharsawan.
4. Chandraditya Kumar Son of - Braj Kishore Singh, Resident of Village-
Dronpur, Jhapahan P.S.- Ahiyapur, Dist- Muzaffarpur.
5. Vandana Kumari Wife of Chandraditya Kumar, Resident of Village-
Dronpur, Jhapahan P.S.- Ahiyapur, Dist- Muzaffarpur.
... ... Petitioner/s
Versus
1. The State of Bihar.
2. Kumari Jaya @ Nikki wife of - Amit Kumar, Daughter of - Sunil Kumar,
Resident of Village- Nawalpur Mishraulia, P.S.- Sakra Dist- Muzaffarpur.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Chandra Mohan Jha, Adv.
For the Respondent/s : Mr. Jitendra Kumar Singh, APP.
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CORAM: HONOURABLE MR. JUSTICE DR. ANSHUMAN
ORAL JUDGMENT
Date : 11-04-2023
Heard learned counsel for the petitioner and learned
A.P.P. for the State.
The present Cr. Revision Application has been filed
against the order dated 25.06.2019 passed by Additional District
& Sessions Judge XIV, Muzaffarpur in Cr. Appeal No. 59 of 2018
arising out of Case No.C-1435 of 2016 under Protection of
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Women from Domestic Violence Act, 2015 as well as against the
order dated 22.08.2017 passed by S.D.J.M., Muzaffarpur (East) in
C-1435 of 2016 under Domestic Violence Act, by which, the court
of S.D.J.M. has directed the petitioner no.1 to secure the proper
and safe accommodation for opposite party No.2 in the house or
in separate house, if opposite party No.2 wants so they shall keep
her with full respect and dignity and shall pay Rs.20,000/-
(Twenty Thousands Rupees) per month. It was also ordered that
the payment of money shall be made on 15 th day of every month
by depositing it in bank account of opposite party No.2.
Learned counsel for the petitioner submits that both
the orders are not sustainable due to three reasons. The first reason
on which the counsel put emphasis that the order for residence
cannot be made as an interim order and, as such, the order passed
by original court and the order affirming the order passed by
original court by the trial court are fit to be set-aside. In addition
to that counsel for the petitioner has raised two more points, the
first point he has raised is that the money fixed at Rs.20,000/- per
month is without any reason and without any basis. It should be
fixed as per the capacity of petitioner otherwise the order could
not be complied. Learned counsel further submits that it is a case
of Domestic Violence Act, therefore, it is necessary for the court
to first held about the existence of domestic violence and then
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provide relief under the said Act.
Learned counsel for the petitioner also submits that
Section 468 of Cr.P.C. i.e. the limitation in taking cognizance shall
applicable in the present case.
Learned counsel for the State submits that both the
orders have been passed completely in accordance with law. It has
also been submitted that special power has been vested under
Section 23 of the Act in the court to grant interim and ex-parte
orders and in this view of the matter, the present order which is
basically an order passed as an interim order and ex-parte order is
absolutely a valid order and need no interference.
From the perusal of the documents and hearing the
parties, it is admitted that a women who is subject to domestic
violence has right to file an application for interim as well as
residential relief. The said order to secure proper and safe
accommodation for opposite party No.2 in the house or in
separate house as well as to pay Rs.20,000/- for her maintenance
is basically a protection order under Section 18 of Domestic
Violence Act which has to be passed on being prima-facie
satisfied that domestic violence has taken place or is likely to be
taken place then pass a protection order in favour of aggrieved
person and prohibit the respondents. Similarly order for payment
of money is the subject matter of Section 18(e) of Domestic
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Violence Act.
This Court is of the view that Section 468 of Cr.P.C.
has applicability in the matter of Domestic Violence only at the
stage of applicability of Section 32 of Domestic Violence Act
where question of taking cognizance is involved. So far as
applicability of Section 468 of Cr.P.C. is concerned, this section
shall not apply in Domestic Violence Act prior to Section 32 of
Domestic Violence Act.
Hence, in this view of the matter the said order is
basically an interim order and fit to be sustained, therefore, the
present Cr. Revision Application is hereby dismissed and the
order dated 25.06.2019 passed by Additional District & Sessions
Judge XIV, Muzaffarpur in Cr. Appeal No. 59 of 2018 arising out
of Case No.C-1435 of 2016 under Protection of Women from
Domestic Violence Act, 2015 as well as against the order dated
22.08.2017passed by S.D.J.M., Muzaffarpur (East) in C-1435 of 2016 under Domestic Violence Act are hereby sustained.
(Dr. Anshuman, J.) Ritik/-
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