Calcutta High Court (Appellete Side)
Saumya Ghosh & Ors vs The State Of West Bengal & Anr on 3 April, 2014
Author: R. K. Bag
Bench: R. K. Bag
Form No. J(1) IN THE HIGH COURT AT CALCUTTA CRIMINAL REVISIONAL JURISDICTION APPELLATE SIDE Present:
The Hon'ble Mr. Justice R. K. Bag CRR No. 3644 of 2011 Saumya Ghosh & Ors.
-Versus-
The State of West Bengal & Anr.
For the Petitioner: Mr. Pushpal Satpathi,
Mr. Suman Das Adhikary
For the Opposite Party
No.2: Mr. Pradip Kumar Roy,
Mr. Debasish Karmakar,
Ms. Sraboni Sarkar
For the State: Ms. Rituparna De
Heard on: 3rd April, 2014.
Judgement on: 3rd April, 2014.
R. K. Bag, J. :-
The petitioners have preferred this criminal revision for quashing the criminal proceeding being G.R. Case No. 1506 of 2009 arising out of Siliguri Police Station Case No. 487 of 2009 dated 13th October, 2009 under Section 498A of the Indian Penal Code pending before the Court of learned Judicial Magistrate, 1st Court, Siliguri.
2. It appears from the materials on record that the opposite party no.2 gave written information before the Inspector-in-Charge of Siliguri Police Station on 13th October, 2009, which was treated as Siliguri Police Station Case No. 487 of 2009 dated 13th October, 2009. The police investigated the case and submitted charge sheet against the petitioners on 30th March, 2010 under Section 498A of the Indian Penal Code. The petitioners have challenged the said criminal proceeding on the ground that learned Magistrate at Siliguri does not have territorial jurisdiction to try the said case.
3. Mr. Pushpal Satpathi, learned counsel for the petitioners submits that the facts constituting the offence reflected in the written complaint treated as FIR occurred within the territorial jurisdiction of Barrackpore and as such, learned Magistrate at Siliguri cannot try the case due to specific bar under Section 177 of the Code of Criminal Procedure, 1973. Mr. Satpathi has relied on the case of "Y. Abraham Ajith & Ors V. Inspector of Police, Chennai and Anr." reported in (2004) 8 SCC 100 and in the case of "Bhura Ram & Ors. V. State of Rajasthan & Anr." reported in (2008) 11 SCC 103 and in the case of "Sri Binod Kumar Sil & Ors. V. The State of West Bengal & Anr." reported in (2010) 1 CCrLR (Cal) 595 to impress upon this Court that the proceeding may be quashed because learned Magistrate at Siliguri does not have territorial jurisdiction to try the case.
4. On perusal of the decision of the Hon'ble Supreme Court reported in (2004) 8 SCC 100, I find that the cause of action for starting the criminal proceeding under Sections 498A and 406 of the Indian Penal Code and under Section 4 of the Dowry Prohibition Act, 1961, took place at Nagercoil and the complaint was filed at Chennai and the Apex Court on consideration of the factual scenario disclosed in the petition of complaint, came to the conclusion that no part of cause of action for starting the criminal proceeding arose in Chennai and as such, learned Magistrate at Chennai had no territorial jurisdiction to try the case. Similarly, on perusal of the decision of the Apex Court reported in (2008) 11 SCC 103, it appears that on the basis of the factual scenario disclosed by the complainant in the petition of complaint, the inevitable conclusion is that no part of cause of action for starting the criminal proceeding under Sections 498A and 406 of the Indian Penal Code arose in Rajasthan and therefore, learned Magistrate at Rajasthan has no jurisdiction to deal with the matter. In the case of "Sri Binod Kumar Sil & Ors. V. The State of West Bengal & Anr." reported in (2010) 1 CCrLR (Cal) 595 the offences under Sections 498A and 406 and some other provisions of the Indian Penal Code were not committed wholly or partly within Durgapur, though the marriage between the husband and the wife was solemnised at Durgapur and that those offences took place at Halisahar. In view of the provisions of Section 177 of the Code of Criminal Procedure, 1973 stipulating that every offence should ordinarily be inquired into and tried by the Court within whose local jurisdiction it was committed, the criminal case instituted in the Court of learned Additional Chief Judicial Magistrate, Durgapur was transferred by this Court to the Court of learned Judicial Magistrate, Barrackpore for the interest of justice.
5. Ms. Rituparna De, learned counsel appearing on behalf of the State submits that the wife was subjected to cruelty by the husband and her in-laws and the offence under Section 498A of the Indian Penal Code is continuing offence. Relying on the decision in the case of "Sri Amardeep Sinha V. State of West Bengal & Anr." reported in (2008) 1 CCrLR (Cal) 293, Ms. De submits that the facts constituting the offence under Section 498A of the Indian Penal Code in the instant case also took place in the house of parents of the opposite party wife at Siliguri and as such, the learned Magistrate at Siliguri has territorial jurisdiction to try the case. On perusal of the decision reported in (2008) 1 CCrLR (Cal) 293, I find that in the said reported case criminal proceeding was started under Sections 498A/406/120B/506/306 of the Indian Penal Code. The Court held that the charge under Section 406 of the Indian Penal Code is clearly triable by the Court of the learned Magistrate in Calcutta and the said charge under Section 406 of the Indian Penal Code is correlated to the charge under Section 498A of the Indian Penal Code and as such, our High Court held that learned Magistrate at Calcutta has the jurisdiction to try the offence. In the instant case, the contents of the written information treated as FIR do not disclose any offence under Section 406 of the Indian Penal Code. What transpires from the written information treated as FIR is the allegation of cruelty. On consideration of the written information treated as FIR, it is crystal clear that the facts constituting the offence under Section 498A of the Indian Penal Code occurred at Barrackpore in the matrimonial home of the opposite party no.2. Since in the instant case, the cause of action arose at Barrackpore and since no offence under Section 406 of the Indian Penal Code can be made out from the written information treated as FIR, I am of the opinion that the ratio of the decision reported in (2008) 1 CCrLR (Cal) 293 is not applicable in the facts of the instant case.
6. Mr. Pradip Kumar Roy, learned counsel appearing on behalf of the opposite party no.2 has relied on the decision of "Kushal Kumar Gupta & Anr. V. Mala Gupta" reported in (2011) 12 SCC 434 to put forward the argument that part of cause of action arose at Siliguri and the issue of territorial jurisdiction for trial of the case is to be decided only in course of trial of the case. On perusal of the decision reported in (2011) 12 SCC 434, I find that in the said reported case, the part of cause of action for starting the criminal proceeding under Sections 406 and 498A of the Indian Penal Code arose within the jurisdiction of learned Magistrate at Patiala and as such, the Apex Court held that the concerned Magistrate has jurisdiction to try the case. I have already observed that the contents of the petition of complaint treated as FIR clearly point out that the cause of action for initiating the criminal proceeding by the opposite party no.2 arose within the territorial jurisdiction of Barrackpore and no part of cause of action took place at Siliguri. Accordingly, the ratio of decision reported in (2011) 12 SCC 434 will also not be applicable in the facts of the instant case.
7. In view of my above findings, I can safely hold that the offence under Section 498A of the Indian Penal Code took place at Barrackpore as reflected from the written information treated as FIR and as such, the trial of the offence by learned Magistrate at Siliguri is barred under Section 177 of the Code of Criminal Procedure. By following the decision of our High Court reported in (2010) 1 CCrLR (Cal) 595, I am inclined to pass order for transfer of the case from the Court of learned Judicial Magistrate, 1st Court, Siliguri to the Court of learned Additional Chief Judicial Magistrate, Barrackpore by invoking the power under Section 407 of the Code of Criminal Procedure for ends of justice without quashing the proceeding as contended on behalf of the petitioners. Accordingly, the criminal proceeding being G.R. Case No. 1506 of 2009 arising out of Siliguri Police Station Case No. 487 of 2009 dated 13th October, 2009 under Section 498A of the Indian Penal Code pending before the Court of learned Judicial Magistrate, 1st Court, Siliguri stands transferred to the Court of learned Additional Chief Judicial Magistrate, Barrackpore.
8. Learned Judicial Magistrate, 1st Court, Siliguri will transfer the entire case record to the Court of learned Additional Chief Judicial Magistrate, Barrackpore within one month from the date of communication of this order. With this observation, the criminal revision is disposed of.
The department is directed to send down a copy of this judgment to the Court of learned Judicial Magistrate, 1st Court, Siliguri and also to the Court of learned Additional Chief Judicial Magistrate, Barrackpore for favour of information and necessary action.
Criminal Section is directed to supply urgent Photostat certified copies of this order to the parties, if applied for, after compliance with all necessary formalities.
(R. K. Bag, J.)