Gujarat High Court
Savitben Mahendrabhai Parmar vs State Of Gujarat & on 5 March, 2013
Equivalent citations: 2013 CRI. L. J. 4472, (2013) 127 ALLINDCAS 598 (GUJ), 2013 (127) ALLINDCAS 598, (2013) 2 GUJ LR 1006, 2013 CRILR(SC MAH GUJ) 302
Author: K.M.Thaker
Bench: K.M.Thaker
SAVITBEN MAHENDRABHAI PARMAR....Applicant(s)V/SSTATE OF GUJARAT R/CR.MA/6471/2012 CAV JUDGEMNT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD CRIMINAL MISC.APPLICATION (FOR QUASHING & SET ASIDE FIR/ORDER) NO. 6471 of 2012 FOR APPROVAL AND SIGNATURE:
HONOURABLE MR.JUSTICE K.M.THAKER Sd/-
================================================================ 1 Whether Reporters of Local Papers may be allowed to see the judgment ?
Yes 2 To be referred to the Reporter or not ?
Yes 3 Whether their Lordships wish to see the fair copy of the judgment ?
No 4 Whether this case involves a substantial question of law as to the interpretation of the constitution of India, 1950 or any order made thereunder ?
No 5 Whether it is to be circulated to the civil judge ?
No ================================================================ SAVITBEN MAHENDRABHAI PARMAR....Applicant(s) Versus STATE OF GUJARAT &
2....Respondent(s) ================================================================ Appearance:
MR.B K.RAJ, ADVOCATE for the Applicant(s) No. 1 MR DHAWAN M JAYSWAL, ADVOCATE for the Respondent(s) No. 2 - 3 MR MS JAYSWAL, ADVOCATE for the Respondent(s) No. 2 - 3 MS VIDITA D JAYSWAL, ADVOCATE for the Respondent(s) No. 2 - 3 MR JANI APP for the Respondent(s) No. 1 ================================================================ CORAM:
HONOURABLE MR.JUSTICE K.M.THAKER Date : 5/03/2013 CAV JUDGMENT
1. The petitioner has preferred present petition under Sections 482 and 97 after her application under Section 97 of the Criminal Procedure Code (hereinafter referred to as the Code ) seeking search warrant against father of minor son (so as to get custody of minor son) came to be rejected by learned Magistrate and the Revisional Court and she has prayed that:-
7.1......
May Your Lordships be pleased to pass an order or direction for the quashing and setting aside of the impugned order dated 25/04/12 passed by the Second Additional Sessions Judge of Dhrangdhra in Cri. Revision Application no.15/11 and impugned order dated 06/08/11 passed by Additional Chief Judicial Magistrate of Dhrangdhra in Cri. Misc. Application No.106/11 and also be please to allow the Cri. Misc. Application No106.
During the pendency of this petition for admission and final hearing, through an Ex-parte Ad interim relief, May Your Lordships be please to pass an order for visitation rights by allowing the petitioner to have the custody of boy Hemang for this summer vacation after this summer vacation on every Saturday, Sunday to last till the final disposal of this petition in light of Judgment of Ruchi Maju reported as 2011-6-SCC-479.
During the pendency of this petition for admission and final hearing, through an Bi-parte Ad interim relief, May Your Lordships be please to pass an order for visitation rights by allowing the petitioner to have the custody of boy Hemang for this summer vacation after this summer vacation on every Saturday, Sunday to last till the final disposal of this petition in light of Judgment of Ruchi Maju reported as 2011-6-SCC-479.
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2. So as to support and justify the relief prayed prayed for in present petition, the petitioner has stated, inter alia, that from the wedlock between them, the petitioner and respondent No.2 have a son born in February 2009.
2.1 The petitioner has also claimed that her marriage was neither happy nor easy. According to her allegation the petitioner had to leave the matrimonial house and that she carried the minor son with her.
2.2 It is further alleged that the respondent No.1 father took away custody of minor boy and since then minor boy is in custody with the father.
2.3 With such allegations the petitioner preferred an application under Section 97 of the Code before the learned Additional Chief Judicial Magistrate being Criminal Misc. Application No.106 of 2011 which came to be rejected vide order dated 6.8.2011.
2.4 Aggrieved by the said order the petitioner preferred Revision Application No. 15 of 2011 before the learned Second Additional Sessions Judge, Dhranghdra.
2.5 The said Revision Application No.15 of 2011 also came to be rejected by order dated 25.4.2012.
2.6 Aggrieved by the said two concurrent orders the petitioner has preferred present petition.
3. The respondent No.1 father has opposed the petition.
3.1 He has filed affidavit alleging suppression of facts by the petitioner and denying the allegations including the allegation that he has forcefully taken custody of minor boy.
3.2 The respondent father has claimed that actually the petitioner did not take the minor boy with her and willfully left the minor boy with him when she left her matrimonial house on allegation of matrimonial discord.
3.3 It is also claimed that since the time when the petitioner voluntarily left the matrimonial house, it is the respondent i.e. father and minor's aunt (i.e. sister of respondent father) who have taken care of minor boy.
3.4 It is pertinent that the said assertion by the respondent in his affidavit, is not denied by the petitioner.
3.5 It is also claimed that the minor boy is not in illegal confinement but he is with his natural and legal guardian and if the petitioner wants custody of minor boy then she may take-out appropriate proceedings.
3.6 The respondents have also claimed that :-
2.
It is respectfully stated that petitioner had approached this Hon'ble Court by suppressing material facts which goes to the root of the case and by making false representation and suppressing real facts the petition is filed therefore on the ground of suppression of material facts itself the present petition may be dismissed at threshold.
3. It is most respectfully stated that present respondent no.1 is the Father of the minor Haimin and averment regarding that respondent no.1 usurped the custody of boy Haimin is not true but the fact is that while leaving the house of respondent No.2, petitioner willfully left the minor boy with the respondents herein and thereafter respondents had taken full care of the minor boy and provided him the best quality of education and all kinds of luxuries to him.
6. It is most respectfully stated that the respondents are taking very good care of Minor-son and providing best level of education and paying thousands of rupees for his education, he is studying in A-One Xavier's School, scoring good marks in academic and also participating in curricular activities, the same thing is transpire from Progress Card and certificates of extra curricular activities. The copies of Progress Card, Certificates of extra activities and fee receipts are annexed herewith and marked as Annexure-R1 to this affidavit in reply. It is respectfully submitted that all the above facts had been deal with by both the learned Courts below and the same had been suppressed by the petitioner in the petition and just to mislead this Hon'ble Court narrated bogus story regarding illegal confinement of Minor-son Haimin. And therefore, the Learned Courts below, after consideration of all the significant aspects, has rejected the applications preferred by the petitioner after considering the merits and submissions from both the sides. Thus the decisions of the learned Courts below are good, correct and sustainable in the eye of law.
4. Learned advocate for the petitioner has reiterated the factual aspects stated in the Misc. Application filed before learned Magistrate as well as in memo of present petition and has claimed that the Minor boy is in custody with respondent No.1 i.e. father of the Minor boy and that the respondent father is not allowing the petitioner mother to keep the custody of the minor boy who is still a child of less than 5 years and that considering the age of the minor boy he should be allowed to be with the petitioner mother. Learned advocate for the petitioner submitted that the petitioner had preferred application under Section 97 of the Code and requested for search warrant so as to get custody of minor boy. He submitted that considering the age of the minor the custody should have been granted to the petitioner. Learned advocate for the petitioner submitted that learned Trial Court and Revisional Court have committed error in rejecting the applications and the impugned orders are unjust and incorrect.
5. Per contra, learned advocate for respondent has opposed the petition.
5.1 Learned advocate for respondents i.e. for the father of child, submitted that it is the petitioner who willfully left the minor child with him when she walked-out of matrimonial house and now she is claiming search warrant though the child is not in illegal confinement. He also reiterated the details mentioned in the reply affidavit and the aspects recorded by learned Magistrate and learned Revision Court in their respective orders.
5.2 Learned advocate for the respondent submitted that application under Section 97 of the Code is rightly rejected by learned Courts and there is no cause or justification to interfere with the impugned orders. According to respondent No.1 -father, the petitioner, who has acted irresponsibly, is not fit to take care of minor boy.
6. I have heard learned advocates and considered the material on record and the rival submissions.
6.1 So far as the order passed by learned Magistrate is concerned, learned Magistrate has recorded that according to the material available on record the minor boy is with his father i.e. respondent No.1 and is presently studying in English Medium Nursery School i.e. St. Xavier's Nursery School. It is also recorded that any material to make out a case that the custody of child is taken away by the respondent father and / or that the child is in confinement amounting to offence or that he is not being taken care-of, are not placed on record and any case to such effect is not made out.
6.2 After taking into account the factual aspect and the provisions under Section 97 of the Code learned Magistrate has rejected the application.
6.3 Thereafter, Revisional Court has also considered the case of the petitioner and respondent No.1 as well as the order passed by the learned Magistrate.
6.4 Learned Revisional Court has recorded that the opponent No.1 is father of the minor boy and opponent no.2 is sister of minor boy's father (i.e. aunt of the minor boy) and any material to establish that the said opponents have committed any offence of keeping the minor boy in illegal confinement is not placed on record.
6.5 The Revisional Court has also not accepted that minor boy is in confinement, much less, illegal confinement with the father.
6.6 Learned Revisional Court has also recorded that if the petitioner wants to take custody of minor boy then application under Guardian and Wards Act, 1890 can be taken out.
7. So as to appreciate the claim made by the petitioner it is necessary to take into account the provision under Section 97 of the Code.
8. Before that, it is also relevant to note that it is not in dispute that the petitioner and respondent No.1 are not staying together.
9. It is pertinent that neither the learned Magistrate nor learned Revisional Court have accepted petitioner's allegation that the respondent father forcibly took away the minor child from her custody. There is no material on record which could lead the Court to such conclusion or which could justify such conclusion.
9.1 The petitioner has failed to prove the said allegation. The petitioner has not placed any material before the Court to prove said allegation. Thus, there is no justification to interfere with said concurrent findings and orders.
9.2 It appears from the material on record of present petition that on the alleged ill-treatment at her matrimonial house, the petitioner has left the matrimonial house and at present the minor boy is staying with his father i.e. respondent no.1 and is attending St. Xavier's Nursery School.
9.3 It is also not in dispute that the minor boy is about three years old and it is also abundantly clear that the petitioner has failed to place on record any material to establish, or even to suggest, that the respondents are not taking good care of the minor boy or he is not getting proper education or that he is deprived of love, care and affection or that the minor boy is being ill-treated or is unattended and not cared for.
9.4 It is also clear that the respondent, being father of the minor boy, is natural guardian of the minor child and in present case the minor son is with his father and natural guardian.
10. In this background provisions under Section 97 of the Code is required to be taken into consideration. The said provision reads thus:-
97.
Search for persons wrongfully confined. If any District Magistrate, Sub- divisional Magistrate or Magistrate of the first class has reason to believe that any person is confined under such circumstances that the confinement amounts to an offence, he may issue a search- warrant, and the person to whom such warrant is directed may search for the person so confined; and such search shall be made in accordance therewith, and the person, if found, shall be immediately taken before a Magistrate, who shall make such order as in the circumstances of the case seems proper.
10.1 On plain reading of said section 97 of the Code, it becomes clear that the provision would be attracted and would be applicable in cases where a person is wrongfully confined i.e. where a person is in confinement which is illegal and amounts to an offence.
10.2 Therefore, in cases such as present case where the issue on hand is about custody of minor child, the question which would arise is whether custody of a minor child with his father can be considered as confinement and whether such confinement can be considered wrongful confinement which amounts to a offence.
10.3 According to section 6 of the Hindu Minority and Guardianship Act, 1956, father is natural as well as legal guardian of minor child. Therefore, when custody of minor child is with his father it cannot be considered or treated as illegal confinement or wrongful custody and will not attract provisions under Section 97 of the code.
11. Even for the cases where the issue (i.e. the allegation with reference to custody) is not with reference to custody of minor child, said section 97 of the code postulates that the order to issue search warrant can be passed only upon proper application of judicial mind and in case where a person is in custody and such custody is wrongful amounting to illegal confinement.
11.1 Even on plain reading of the said provisions, it emerges that so as to invoke the provisions under Section 97 of the Code, the applicant must show that the person is in wrongful custody and learned Magistrate must have reason to believe that a person is confined under such circumstances that the confinement amounts to an offence .
11.2 Thus, for taking recourse under Section 97 of the Code and for exercising power under the said provision and for issuing search warrant the twin requirements viz. (a) the person in connection with whom request for search warrant is made, should be shown to be in wrongful and illegal confinement and (b) prima facie satisfaction of the learned Magistrate that the concerned person is in wrongful confinement, are sine -qua-non.
11.3 This aspect becomes clear from the phrase reason to believe used in Section 97, which postulates that upon application of mind to the facts of the case and the material available on record, the learned Magistrate must be judicially satisfied that the facts of the case and the material on record demonstrate that the person in custody is in confinement amounting to offence which justifies and calls for order issuing search warrant.
11.4 There should be reasonable ground for such belief. The phrase reason to believe enjoins duty on the learned Magistrate, hence, before passing such order the learned Magistrate should carefully arrive at the belief and satisfaction must be reached upon examination of all relevant facts and the material on record and the learned Magistrate should record the findings as well as his reasons for the conclusion that the custody is, or appears to be, unlawful and amounts to confinement which is illegal.
Section 6 of The Hindu Minority and Guardianship Act, 1956 prescribes that in case of a boy (and unmarried girl) father is natural guardian (for minor's person and property) and after him mother would be natural guardian of minor boy. Thus, father is a natural and legal guardian of a minor son.
12.1 If a minor boy is in custody of his father, who is considered to be natural and legal guardian of minor boy, then he cannot be presumed or considered to be in illegal confinement.
12.2 The said provision also prescribe that custody of minor who has not completed age of five years shall ordinarily be with the mother.
12.3 However, for the purpose of Section 97 of the Code, the custody of minor boy - who has not completed five years of age cannot be mechanically and automatically treated as confinement amounting to offence and merely on the premise that age of the minor boy is less than five years, an application under Section 97 of the Code cannot be mechanically and automatically allowed and search warrant, in exercise of power under Section 97 of the Code cannot be issued if such minor boy is with the father.
12.4 In such cases learned Magistrate should have reason to believe that the child is confined and that confinement amounting to an offence 12.5 The provision under the Hindu Minority and Guardianship Act, more particularly under Section 6 of the said Act provides that until age of five years custody of minor child should, ordinarily, be with mother.
12.6 However, there could be myriad circumstances or reasons in light of which the Court may find that mother would not be fit or proper guardian with whom custody of the minor child, even below 5 years, may be allowed.
12.7 The learned Magistrate must, therefore, very cautiously and after carefully examining relevant facts and material on record reach to the belief as to confinement and it would not be proper for learned Magistrate to automatically and mechanically pass order under Section 97 of the Code and issue search warrant on the application made by the mother.
13. In present case, the learned Counsel for petitioner is not justified in claiming that considering the age of the child, the learned Magistrate should have automatically allowed the application and granted search warrant and custody of the minor to the petitioner.
14. Learned Magistrate, as observed earlier, is obliged to examine the material on record and he should have reason to believe that the custody of minor child with father is not justified and is unlawful and amounts to offence / illegal confinement.
14.1 As mentioned earlier in present case there is no material on record which may provide the Court a reason to belief that the child is in unlawful custody amounting to illegal confinement.
14.2 Moreover, the respondent has claimed and asserted that it is the petitioner who voluntarily left the minor child with him and the said fact is neither denied nor even disputed, much less disproved, by the petitioner.
14.3 Not only there is no specific denial of the said assertion but any cogent or contrary evidence was not placed on record before the learned Magistrate or even before the Revisional Court, from which, it could be even inferred that after the petitioner separated, the boy was with the petitioner and thereafter the boy was forcefully taken away by respondent No.1.
14.4 Even on record of present petition there is no material in light of which the decision of the learned Courts can be faulted and different belief can be formed and it is not possible for this Court to hold, at this stage, that the respondent No.1 has forcefully taken custody of minor boy from the petitioner.
14.5 In present case the learned Magistrate as well as Revisional Court have not found any reason to believe that the child is in wrongful custody or illegal confinement and therefore the learned Courts have justifiably not passed order to issue search warrant.
14.6 Under the circumstances, the impugned orders cannot be faulted.
15. Learned advocate for the petitioner relied on the decision by Hon'ble Apex Court in case of Ruchi Majoo vs. Sanjeev Majoo (2011 [6] SCC 479). However, in light of facts of present case, the said decision does not help the petitioner to contend that if application is filed by mother for custody of the child below 5 years then the learned Magistrate should automatically issue search warrant in exercise of powers under Section 97 of the Code, even though there is no material on record to lead the Court to belief that the child is in illegal confinement or unlawful custody amounting to offence. In the said decision the Hon'ble Apex Court examined the issues mainly in light of the provisions under Guardian and Wards Act, 1890.
16. Thus, in an application preferred under Section 97 of the Code seeking search warrant against father of a minor son, learned Magistrate would not be justified in overlooking that a father is natural as well as legal guardian of minor boy and that therefore when a minor son is with his father such custody cannot be said to be confinement, much less illegal confinement or confinement amounting to offence and learned Magistrate would not be justified in mechanically invoking provisions under Section 97 of the Code and issuing search warrant against father with whom minor boy is staying.
16.1 In this context useful reference can be made to the observations by the Hon'ble Apex Court in paragraph No.4 of the decision in case between Ramesh vs. Laxmi Bai (Smt) [1998 (9) SCC 266] wherein Hon'ble Apex Court observed that:-
4.
From a perusal of the impugned order of the High Court, it appears to us that though the points which should weigh with a court while determining the question of grant of custody of a minor child have been correctly detailed, the opinion of the High Court that the revisional court could have passed an order of custody in the petition seeking search warrants under Section 97 CrPC in the established facts of the case is untenable. Section 97 CrPC prima facie is not attracted to the facts and circumstances of the case when the child was living with his own father. Under the circumstances, we are of the opinion that the orders of the High Court dated 17.7.1996 and that of the learned Additional Sessions Judge dated 9.7.1996 cannot be sustained and we accordingly set aside the orders and the directions given therein.
16.2 At this stage reference may also be made to the decision by the Hon'ble Apex Court in case between Anjali Anil Rangari vs. Anil Kripasagar Rangari [1997 (10) SCC 342] wherein converse fact situation was before Hon'ble Apex Court. In the said case the application under Section 97 of the code was moved by the father of minor children before learned Magistrate on the allegation that the mother left matrimonial home along with two children without informing. On such premise father alleged that children were in illegal custody and were in wrongful confinement of the mother. While considering the said case Hon'ble Apex Court, in para 3, observed that:-
3.
The only question that needs to be considered in the context of the facts and circumstances of the present case is as to whether provisions of Section 97 CrPC could be involved. It cannot be disputed that the mother is also a natural guardian under Section 6 of the Hindu Minority and Guardianship Act, 1956. If it is so, could it be said that the custody of the two minor children with the mother was illegal and they were under her wrongful confinement? In the facts and circumstances of the case, we are unable to hold that the custody of the children with the mother was either unlawful or they were wrongfully confined by the mother at Delhi. If this be so the very basis of the impugned order cannot be sustained and consequently the impugned order is required to be set aside. We accordingly do so.
16.3 Thus, when custody of minor child is with natural guardian, provision under Section 97 of the Code would not be attracted and cannot be invoked.
16.4 In case of custody of minor the power under Section 97 of the Code should be exercised cautiously and with more care and circumspection. Though provision under Guardian and Wards Act are not a substitute for proceedings and order under Section 97 of the Code, they, nonetheless, are good reason for not readily, casually and easily invoking said provision and issuing search warrant in cases where the issue on hand is related to minor child and the child is with one of the parents.
17. In present proceedings learned advocate for the petitioner has failed to demonstrate from the record that any evidence to establish (a) that when the petitioner separated from respondent No.1, the minor boy was with her and he was staying with her i.e. the petitioner; and (b) that it was subsequently that the respondent No.1 took away minor boy from custody of the petitioner and thereafter the minor boy is kept in unlawful custody amounting to offence or in illegal confinement with respondent No.1.
18. In absence of any material or ground to convince this Court to take different view or decision, the impugned orders cannot be faulted and set aside.
18.1 Under the circumstances, present case does not appear to be a fit case to exercise power under Section 482 of the Code so as to set aside such concurrent orders.
The petition fails and deserves to be rejected and is accordingly rejected. Notice is discharged. If any ad-interim relief is in operation it stands vacated.
Sd/-
(K.M.THAKER, J.) Suresh 15