Patna High Court
Shri Naresh Kumar Azad @ Naresh Kr.Azad vs State Of Bihar on 14 May, 2012
Author: Rajendra Kumar Mishra
Bench: Rajendra Kumar Mishra
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.36072 of 2004
===========================================================
Against the order dated 1.12.2003 passed in Complaint Case No.791(C) of 2003
by the court Sri Manoj Kumar Singh, Judicial Magistrate, First Class, Patna.
===========================================================
Shri Naresh Kumar Azad @ Naresh Kr. Azad, son of Shri Balodya Azad,
resident of Village-Chouki, Police Station-Sahibpur Kamal, District-Begusarai.
.... .... Petitioner.
Versus
1. The State of Bihar.
2. Smt. Sarita, wife of Naresh Kr. Azad, daughter of Sheoshankar Rawat,
Resident of R.M.S. Colony, P.O. Lohia Nagar, P.S. Kankarbagh, District-
Patna.
.... .... Opposite Parties.
===========================================================
Appearance :
For the Petitioner : M/s. Abdul Mannan Khan and Md. Rahmatullah,
Advocates.
For the O.P. No.2 : Mr. Kumar Veerendra Narayan, Advocate.
===========================================================
CORAM: HONOURABLE MR. JUSTICE RAJENDRA KUMAR MISHRA
CAV JUDGMENT
Date: 14 -05-2012
---------------
The petitioner has approached this Court under Section 482
of the Code of Criminal Procedure to quash the order dated
1.12.2003passed in Complaint Case No.791(C) of 2003 by the court of Sri Manoj Kumar Singh, Judicial Magistrate, First Class, Patna, summoning the petitioner, on enquiry under Section 202 of the Code of Criminal Procedure, finding prima facie case under Sections 498- A and 494 of the Indian Penal Code. A prayer has also been made to quash the entire consequential prosecution of the petitioner in the aforesaid complaint case.
2. The brief facts, leading to this application, are that the 2 Patna High Court Cr.Misc. No.36072 of 2004 dt.14-05-2012 2 / 13 opposite party no.2, Smt. Sarita, filed the Complaint Case No.791(C) of 2003 in the court of the Chief Judicial Magistrate, Patna, against the petitioner, Shri Naresh Kumar Azad alias Naresh Kr. Azad alleging therein that her marriage was performed with the petitioner on 5.5.1980 according to Hindu customs and she went to her sasural village-Chouki, P.S. Sahebpur Kamal, District- Begusarai. After marriage no issue was born, out of the wedlock, due to desertion attitude of the petitioner. After few months of the marriage she came to learn about extra marital affairs of her husband-petitioner with some other girl. Due to that reason her husband-petitioner did not behave properly with her and used to torture her without any cause and reason. She tried her best to convince her husband-petitioner but she was being tortured and harassed by him. While she tolerated the atrocities of her husband- petitioner and his family members with hope that good sense will prevail upon them but there was no improvement in their behaviour. When her husband-petitioner was studying, her father used to send a sum of Rs.200-300 per month regularly at Pusa (Samastipur) for his expenses in a hope that the behaviour of her husband-petitioner and his family members will improve in future but all in vain. After getting employment as a Technical Supervisor in Sugar Cane Research Institute, Pusa (Samastipur) by the petitioner, his 3 Patna High Court Cr.Misc. No.36072 of 2004 dt.14-05-2012 3 / 13 behaviour was totally changed towards her and on 23.3.1989, she was ousted by him from her Sasural snatching all her personal belongings and she came to her parents' house, R.M.S. Colony, Kankarbagh, Patna. Later on, she learnt that her husband-petitoner married another lady, namely, Hemlata Kumari, daughter of Hare Kishan Mandal alias Shri Ram Kishan Mandal, resident of village- Kuwary, P.S. Ban Mankhi, District-Madhepura in the month of March, 1989, without dissolution of the first marriage and Hemlata Kumari, is living with her husband-petitioner at Pusa. It has also been alleged by the opposite party no.2 that after performing re- marriage, her husband-petitioner filed a divorce petition in the court of the District Judge, Begusarai, numbered as Divorce Petition Case No.5 of 1990, which is still pending in the court of Additional Sessions Judge-V, Begusarai. As such, her husband-petitioner intentionally and knowingly committed the offence under Sections 498-A and 494 of the Indian Penal Code.
3. After filing of the aforesaid complaint petition by the opposite party no.2, Smt. Sarita, on enquiry under Section 202 of the Code of Criminal Procedure, the court of Sri Manoj Kumar Singh, Judicial Magistrate, First Class, Patna, summoned the petitioner, finding prima facie case under Sections 498-A and 494 of the Indian Penal Code through the impugned order dated 1.12.2003, which is 4 Patna High Court Cr.Misc. No.36072 of 2004 dt.14-05-2012 4 / 13 impugned in the present application..
4. Learned counsel appearing on behalf of the petitioner made sole submission that it would appear from the complaint petition that the entire occurrence, as alleged, took place in the Sasural house of the opposite party no.2, situated in district of Begusarai but the opposite party no.2 filed the complaint case in the district of Patna, where her Maika is situated. As such, the impugned order, summoning the petitioner by the court of Sri Manoj Kumar Singh, Judicial Magistrate, First Class, Patna, is without jurisdiction and placed reliance on the decision of the Hon'ble Apex Court in the case of Bhura Ram and others Vs. State of Rajasthan and another {(2008) 11 Supreme Court Cases 103}.
5. On the other hand, learned counsel for the opposite party no.2 submitted that after ousting by the accused-petitioner, the opposite party no.2 is residing at her Maika situated in Patna. As per the provisions of Section 182(2) of Chapter XIII of the Code of Criminal Procedure, the offence punishable under Section 494 of the Indian Penal Code may be inquired into or tried by a Court within whose local jurisdiction the wife by the first marriage has taken up permanent residence after the commission of the offence. As such, there is no illegality in the impugned order, summoning the petitioner for the offence under Sections 498-A and 494 of the 5 Patna High Court Cr.Misc. No.36072 of 2004 dt.14-05-2012 5 / 13 Indian Penal Code by the court of Sri Manoj Kumar Singh, Judicial Magistrate, First Class, Patna.
6. In the present case, the issue is confined only to territorial jurisdiction about the criminal proceedings initiated by the opposite party no.2, hence, there is no need to go into other factual aspects. It appears from the impugned order that the court of Sri Manoj Kumar Singh, Judicial Magistrate, First Class, Patna, on enquiry under Section 202 of the Code of Criminal Procedure, summoned the petitioner, finding prima facie case under Sections 498-A and 494 of the Indian Penal Code. As such, it is desirable to refer to the provision of Section 498-A of the Indian Penal Code relating to cruelty at the hands of the husband or relatives of the husband of a women and also Sections 177-179 and 182 of Chapter- XIII of the Code of Criminal Procedure, which deal with the jurisdiction of the criminal courts in inquiries and trials.
Section 498-A of the Indian Penal Code is read as under:
"498-A. Husband or relative of husband of a woman subjecting her to cruelty.- Whoever, being the husband or the relative of the husband of a woman, subjects such woman to cruelty shall be punished with imprisonment for a term which may extend to three years and shall also be liable to fine.
Explanation.-For the purpose of this section, "cruelty"
means-
(a) any wilful conduct which is of such a nature as is likely 6 Patna High Court Cr.Misc. No.36072 of 2004 dt.14-05-2012 6 / 13 to drive the woman to commit suicide or to cause grave injury or danger to life, limb or health (whether mental or physical) of the woman; or
(b) harassment of the woman where such harassment is with a view to coercing her or any person related to her to meet any unlawful demand for any property or valuable security or is on account of failure by her or any person related to her to meet such demand."
Sections 177-179 and 182 of Chapter XIII of the Code of Criminal Procedure are read as under:
"177. Ordinary place of inquiry and trial.-Every offence shall ordinarily be inquired into and tried by a Court within whose local jurisdiction it was committed.
178. Place of inquiry or trial.-(a) When it is uncertain in which of several local areas an offence was committed, or
(b) where an offence is committed partly in one local area and partly in another, or
(c) where an offence is a continuing one, and continues to be committed in more local areas than one, or
(d) where it consists of several acts done in different local areas, it may be inquired into or tried by a Court having jurisdiction over any of such local areas.
179. Offence triable where act is done or consequence ensues.- When an act is an offence by reason of anything which has been done and of a consequence which has ensued, the offence may be inquired into or tried by a Court within whose local jurisdiction such thing has been done or such consequence has ensued.
7 Patna High Court Cr.Misc. No.36072 of 2004 dt.14-05-2012 7 / 13
182. Offences committed by letters, etc.-(1) Any offence which includes cheating may, if the deception is practiced by means of letters or telecommunication messages, be inquired into or tried by any Court within whose local jurisdiction such letters or messages were sent or were received; and any offence of cheating and dishonestly inducing delivery of property may be inquired into or tried by a Court within whose local jurisdiction the property was delivered by the person deceived or was received by the accused person.
(2) Any offence punishable under Section 494 or Section 495 of the Indian Penal Code (45 of 1860), may be inquired into or tried by a Court within whose local jurisdiction the offence was committed or the offender last resided with his or her spouse by the first marriage [or the wife by the first marriage has taken up permanent residence after the commission of the offence.]"
7. It is clear from the above provisions of Sections 177-179 of Chapter XIII of the Code of Criminal Procedure that normally the offence shall ordinarily be inquired into and tried by a court within whose local jurisdiction it was committed. When it is uncertain in which of several local areas an offence was committed or where an offence was committed partly in one local area and partly in another or where an offence is a continuing one, and continues to be committed in more than one local areas or the offence consist of several acts done in different local areas, as per Section 178 the Court having jurisdiction over any of such local areas is competent 8 Patna High Court Cr.Misc. No.36072 of 2004 dt.14-05-2012 8 / 13 to inquire into and try the offence. Section 179 makes it clear that if anything happened as a consequence of the offence, the same may be inquired into or tried by a Court within whose local jurisdiction such thing has been done or such consequence had ensued. Section 182(2) of the Code of Criminal Procedure also makes it clear that the offence punishable under Section 494 of the Indian Penal Code may be inquired into or tried by a Court within whose local jurisdiction the wife by the first marriage has taken up permanent residence after the commission of the offence.
8. In the present case, the opposite party no.2 has filed the complaint petition in the court of the Chief Judicial Magistrate, Patna, narrating about her marriage with the petitioner and also torturing by him through various modes and also ousting her from sasural house by her husband-petitioner on 23.3.1989 snatching all her personal belongings. She has also alleged in the compliant petition that since then she is residing at her parents' house situated at Kankarbagh, Patna. The opposite party no.2 has also alleged in her complaint petition that her husband-petitioner has performed his remarriage with Hemlata Kumari, daughter of Shri Hare Kishan Mandal alias Shri Ram Kishan Mandal, resident of village-Kuwary, P.S. Ban Mankhi, District-Madhepura in the month of March 1989.
9. On going through the provision of Section 498-A of the 9 Patna High Court Cr.Misc. No.36072 of 2004 dt.14-05-2012 9 / 13 Indian Penal Code referred to above, it is clear that harassment and cruelty at the hands of the husband or relatives of the husband of a woman is punishable with imprisonment for a term which may extend to three years and also with fine. In explanation appended to Section 498-A of the Indian Penal Code, not only the physical but the mental cruelty has also been included as an act of the offence.
10. In the case of Bhura Ram (supra), on which the learned counsel for the petitioner has placed reliance, the Hon'ble Apex Court held that the facts stated in the complaint disclose that the complainant left the place where she was residing with her husband and in-laws and came to the city of Sri Ganganagar, State of Rajasthan and that all the alleged acts as per the complaint had taken place in the State of Punjab. The court at Rajasthan does not have the jurisdiction to deal with the matter. On the basis of the factual scenario disclosed by the complainant in the complaint, the inevitable conclusion is that no part of cause of action arose in Rajasthan and, therefore, the Magistrate concerned has no jurisdiction to deal with the matter. As a consequence thereof, the proceedings before the Additional Chief Judicial Magistrate, Sri Ganganagar are quashed.
11. In the case of Sunita Kumari Kashyap Vs. State of Bihar & Anr. {2011(2) PLJR 191 (SC)} similar issue was 10 Patna High Court Cr.Misc. No.36072 of 2004 dt.14-05-2012 10 / 13 considered by the Hon'ble Apex Court. In the said case, Sunita Kumari Kashyap, was the appellant before the Hon'ble Apex Court, who had lodged the F.I.R. bearing No.66 of 2007 at Magadh Medical College Police Station, Gaya, under Sections 498-A and 406/34 of the Indian Penal Code and Sections 3/4 of the Dowry Prohibition Act in which on submission of the chargesheet, the Chief Judicial Magistrate, Gaya, had taken the cognizance of the offence under the aforesaid Sections and had transferred the record to the court of the Sub Divisional Judicial Magistrate, Gaya, where an objection was raised by the husband and in-laws, who were accused in that case, about the territorial jurisdiction of the court at district-Gaya, but the same was rejected. Thereafter, Criminal Misc. Nos.42478 of 2009 and 45153 of 2009 were filed by the in-laws and husband respectively of Sunita Kumari Kashyap before this Court, which were allowed by different Benches of this Court vide order dated 19.3.2010 and 29.4.2010 respectively, holding the lack of territorial jurisdiction. The aforesaid orders, i.e., the order dated 19.3.2010 passed in Criminal Misc. No.42478 of 2009 and the order dated 29.4.2010 passed in Criminal Misc. No.45153 of 2009, were set aside by the Hon'ble Apex Court. The Hon'ble Apex Court while setting aside the aforesaid orders, in its decision, in the case of Sunita Kumari Kashyap (Supra), held in paragraphs-10 and 11, 11 Patna High Court Cr.Misc. No.36072 of 2004 dt.14-05-2012 11 / 13 as under:
"10. Mr. Sanyal also relied on a decision of this Court in Bhura Ram and Others vs. State of Rajasthan and Another, (2008) 11 SCC 103 wherein following the decision in Y. Abraham Ajith and Others (supra), this Court held that "cause of action"
having arisen within the jurisdiction of the court where the offence was committed, could not be tried by the court where no part of offence was committed. For the same reasons, as mentioned in the earlier paragraph, while there is no dispute as to the proposition in view of the fact that in the case on hand, the offence was a continuing one and the episode at Gaya was only a consequence at the continuing offence of harassment and ill-treatment meted out to the complainant, clause (c) of Section 178 is attracted. In view of the above reason, both the decisions are not applicable to the facts of this case and we are unable to accept the stand taken by Mr. Sanyal.
11. We have already adverted to the details made by the appellant in the complaint. In view of the specific assertion by the appellant-wife about the ill-treatment and cruelty at the hands of the husband and his relatives at Ranchi and of the fact that because of their action, she was taken to her parental home at Gaya by her husband with a threat of dire consequences for not fulfilling their demand of dowry, we hold that in view of Sections 178 and 179 of the Code, the offence in this case was a continuing one having been committed in more local areas and one of the local areas being Gaya, the learned Magistrate at Gaya has jurisdiction to proceed with the criminal case instituted therein. In other words, the offence was a continuing one and the episode at Gaya was only a consequence of continuing offence of harassment of ill treatment meted out to the complainant, clause (c) of Section 178 is attracted. 12 Patna High Court Cr.Misc. No.36072 of 2004 dt.14-05-2012 12 / 13 Further, from the allegations in the complaint, it appears to us that it is a continuing offence of ill treatment and humiliation meted out to the appellant in the hands of all the accused persons and in such continuing offence, on some occasion all had taken part and on other occasion one of the accused, namely, husband had taken part, therefore, undoubtedly clause (c) of Section 178 of the Code is clearly attracted."
12. From the aforesaid facts and the circumstances of the case, it is no doubt that the harassment and cruelty as alleged was caused to the opposite party no.2 at the hands of the husband- petitioner at her sasural situated in the district of Begusarai and she was driven out from there by him by snatching her personal belongings and she, ultimately, reached at her Maika situated in the district of Patna. As such, while the cause arose at Begusarai, but the effect of the cause was ensued and was continuing in the district of Patna, due to the mental cruelty suffered continuously by the opposite party no.2 in view of the provisions of Sections 178 (c) and 179 of Chapter-XIII of the Code of Criminal Procedure. Moreover, the impugned order is also related for the offence under Section 494 of the Indian Penal Code and as per the provisions of Section 182 (2) of the Code of Criminal Procedure, the offence punishable under Section 494 of the Indian Penal Code may be inquired into or tried by a Court within whose local jurisdiction the wife by the first 13 Patna High Court Cr.Misc. No.36072 of 2004 dt.14-05-2012 13 / 13 marriage has taken up permanent residence after the commission of the offence. As such, I find no illegality in the impugned order dated 1.12.2003 passed in Complaint Case No.791(C) of 2003 by the court of Sri Manoj Kumar Singh, Judicial Magistrate, First Class, Patna, amounting to abuse of the process of the Court.
13. In the result, this application, being devoid of merit, is dismissed.
(Rajendra Kumar Mishra, J) P.S./-N.A.F.R.