Punjab-Haryana High Court
Preeti Sharma And Another vs State Of Punjab And Others on 8 November, 2010
Author: S.S. Saron
Bench: S.S. Saron
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Crl. Misc. No. M-27147 of 2010
Date of decision: 08.11.2010
Preeti Sharma and another
.... Petitioners
Versus
State of Punjab and Others
..... Respondents
Present : Ms. Munisha Gandhi, Advocate and
Mr. Gaurav Goel, Advocate for the petitioners
with petitioners namely Preeti Sharma and
Shankar in person.
Mr. M.C. Berry, Addl. A.G., Punjab.
Mr. R.K. Rana, Advocate for respondent No.4 with
Sh. Dharamvir (respondent No.4) and his wife
namely Smt. Meena Rani in person.
***
S.S. SARON, J.
This petition has been filed by the petitioners under Sections 482 of the Code of Criminal Procedure ("CrPC" - for short) for directing respondents No.2 and 3 to safeguard the life and liberty of the petitioners as they have solemnized their marriage amongst themselves against the wishes of respondent No.4 who is the father of petitioner No.1.
According to petitioner No.1 Preeti Sharma, she is a major aged 19 years. Her date of birth of is 1.5.1992 as per her matriculation certificate (Annexure P1) issued by the Punjab School Education Board. Shankar (petitioner No.2) is also a major aged 25 years and his date of birth as per his Crl. Misc. No. M-27147 of 2010 [2] middle standard examination certificate (Annexure P2) issued by the aforesaid Board is 9.2.1986. The petitioners had known each other for the last more than one year. Despite the fact that they belong to different castes, they have on their own solemnized their marriage amongst themselves. It is submitted that on 16.7.2010 both the petitioners left their respective homes and came to Chandigarh and they solemnized their marriage amongst themselves according to Hindu rites and ceremonies. The marriage was solemnized on 6.9.2010 at Arya Samaj, Sector-22-A, Chandigarh. The marriage certificate (Annexure P3) issued by Arya Samaj Sector-22A, Chandigarh with respect to their marriage and the photographs (Annexure P4) taken at the time of marriage have been placed on record. After marriage it is alleged that respondent No.4 who is the father of petitioner No.1 is continuously threatening the petitioners with dire consequences. The petitioners, it is submitted, are major and therefore, there is no bar to their marriage. The petitioners also submitted an application dated 7.9.2010 (Annexure P5) to the Senior Superintendent of Police, Fatehgarh Sahib (respondent No.2) for restraining the father (respondent No.4) of petitioner No.1 from troubling or interfering with their matrimonial life. Despite the said application, the threat to them persists. Therefore, they have filed the present petition.
When the petition was taken up for hearing on 15.9.2010, Smt. Meena Rani who is the mother of petitioner No.1 appeared and submitted that in fact petitioner No.1 Crl. Misc. No. M-27147 of 2010 [3] was a minor and her date of birth is 05.1.1993. She showed the birth certificate issued by the Haryana Government Health Department under Section 17 of the Births and Deaths (Registration) Act, 1969. Besides, it was submitted that FIR No.109 dated 31.8.2010 had been registered at Police Station Bassi Pathana, District Fatehgarh Sahib against petitioner No.2 for the commission of offences under Sections 363 and 366-A Indian Penal Code. She took time to engage a counsel. Dharamvir (respondent No.4-father of petitioner No.1) was also present in Court on 15.9.2010. On 23.9.2010 reply of respondent No.4 was filed along with Annexures R4/1 and R4/2. The petitioners have filed their rejoinder to the reply. The Deputy Superintendent of Police Sh. Satinderpal Singh, PPS has also filed his reply on behalf of respondents No.1 to 3.
The dispute between the parties is that Preeti Sharma (petitioner No.1) is a minor inasmuch as she has not attained the age of 18 years. It is submitted on behalf of respondent No.4 that as per the birth certificate (Annexure R4/1) of petitioner No.1, her date of birth is 5.1.1993 and therefore, she was 17 years 8 months at the time of her marriage on 06.9.2010. As such, her marriage is void in terms of Section 12 of the Prohibition of Child Marriage Act, 2006 ("2006 Act" - for short).
According to the learned counsel for the petitioners, the provisions of Section 12 of the 2006 Act would not apply as it is not a case where petitioner No.1 has been taken or enticed out of the keeping of the lawful guardian or by force compelled, or by any deceitful means Crl. Misc. No. M-27147 of 2010 [4] induced to go from any place; or is sold for the purpose of marriage. It is submitted that the marriage is neither void nor voidable under the Hindu Marriage Act, 1955 ("1955 Act" - for short) and petitioner No.1 would only be entitled for divorce in terms of Section 13(2)(iv) of the 1955 Act. Besides, the same is voidable at the option of a contracting party under Section 3 of the 2006 Act.
Learned State counsel has submitted that FIR No.109 dated 31.8.2010 stands registered at Police Station Bassi Pathana for the offences under Sections 363 and 366- A of the Indian Penal Code on the statement of Smt. Meena Rani (wife of respondent No.4-Dharamvir) who is the mother of petitioner No.1. According to the complainant Smt. Meena Rani, petitioner No.1 has been abducted and therefore, petitioner No.1 is not entitled for protection.
It may be noticed that Preeti Sharma (petitioner No.1) on 13.10.2010 had appeared and submitted that she did not want to meet her parents. Besides, she wants to live with Shankar (petitioner No.2) with whom she had married. Today also petitioner No.1 has appeared and stated that she has solemnized her marriage with Shankar (petitioner No.2) of her own free will and desire and without any kind of pressure or undue influence. Besides, she is happy with her marriage. She also stated that she does not wish to meet her parents. Petitioner No.1-Preeti Sharma has been identified by the learned counsel for the petitioners.
After giving my thoughtful consideration to the matter, it may be noticed that the question of the validity of the marriage is not to be gone into the present proceedings Crl. Misc. No. M-27147 of 2010 [5] under Section 482 CrPC. This is the domain of the competent matrimonial Court. The limited relief asked for by the petitioners in this case is for protecting so that parents of petitioner No.1 do not harass the petitioners. The provisions of the 2006 Act or that of the 1955 Act do not per se make a marriage void in case one of the spouse is less than the requisite age. In terms of Section 2 (a) and 2(b) of the 2006 Act, child and child marriage have been defined as follows:-
(a) "child" means a person who, if a male, has not completed twenty-one years of age, and if a female, has not completed eighteen years of age:
(b) "child marriage" means a
marriage to which either of the
contracting parties is a child.
In terms of Section 2(f) of the 2006 Act, minor has been defined as follows:-
(f) "minor" means a person who, under the provisions of the Majority Act, 1875 (9 of 1875) is to be deemed not to have attained his majority.
In terms of the Majority Act, 1875 a person is deemed to have attained the age of majority when he has completed his age of 18 years and not before.
Section 3 of the 2006 Act reads as under:-
Crl. Misc. No. M-27147 of 2010 [6]
"3. Child marriages to be voidable at the option of contracting party being a child. -
(1) Every child marriage, whether solemnized before or after the commencement of this Act, shall be voidable at the option of the contracting party who was a child at the time of the marriage:
Provided that a petition for annulling a child marriage by a decree of nullity may be filed in the district Court only by a contracting party to the marriage who was a child at the time of marriage.
(2) If at the time of filing a petition, the petitioner is a minor, the petition may be filed through his or her guardian or next friend along with the Child Marriage Prohibition Officer.
Section 12 of the 2006 Act provides for marriage to be void in certain circumstances. The same reads as under:-
12. Marriage of a minor child to be void in certain circumstances. - Where a child, being a minor -Crl. Misc. No. M-27147 of 2010 [7]
(a) is taken or enticed out of the keeping of the lawful guardian; or
(b) by force compelled, or by any deceitful means induced to go from any place; or
(c) is sold for the purpose of marriage; and made to go through a form of marriage or if the minor is married after which the minor is sold or trafficked or used for immoral purposes such marriages shall be null and void.
Section 13 of the 1955 Act provides for divorce and Section 13(2)(iv) of the 1955 Act reads as under:-
13(2)(iv) that her marriage (whether consummated or not) was solemnized before she attained the age of fifteen years and she has repudiated the marriage after attaining that age but before attaining the age of eighteen years.
A perusal of the above provisions show that a marriage may be void if the conditions enumerated in clauses (a), (b) and (c) of Section 12 of the 2006 Act are met. However, it would be voidable under Section 3 of the 2006 Act at the option of the contracting party who was a child at the time of the marriage. Besides, in the case of a Crl. Misc. No. M-27147 of 2010 [8] minor a divorce can be obtained by the wife only by a petition for the dissolution of a marriage by a decree of divorce. In the circumstances, it may be noticed that the provisions of the 1955 Act and the 2006 Act though restrain solemnization of child marriages yet it does not declare them void or invalid although it may be punishable under the law. The marriage at the most may be voidable one which can be got declared as such on a petition filed either under Section 3 of the 2006 Act or by a petition for divorce under Section 13(2)(iv) of the of the 1955 Act.
In the present case, petitioner No.1 Preeti Sharma has of her own free will married petitioner No.2 Shankar and even today in Court she has stated that she wants to live with her. She has reached the age of discretion.
In S. Varadarajan v. State of Madras, AIR 1965 SC 942 it was held by the Supreme Court that taking or enticing a minor out of the keeping of a lawful guardian is an essential ingredient of the offence of kidnapping. However, when the girl (who though a minor had attained the age of discretion and is on the verge of attaining majority and is a senior college student) from the house of the relative of the father where she is kept, herself telephones the accused to meet her at a certain place, and goes there to meet him and finding him waiting with his car gets into that car of her own accord, and the accused takes her to various places and ultimately to the Sub-Registrar's Office where they get an agreement to marry registered, and there is no suggestion that this was done by force or blandishment or anything like Crl. Misc. No. M-27147 of 2010 [9] that on the part of the accused but it is clear from the evidence that the insistence of marriage came from her side, the accused by complying with her wishes can by no stretch of imagination be said to have "taken" her out of the keeping of her lawful guardianship, that is the father in the said case. The Himachal Pradesh High Court in Kamal Singh v. The state of H.P., 1985 (1) Crimes 151 considered the case where there was some intimacy between prosecutrix and the appellant in the said case and the prosecutrix was willing and active agent in her enticement and she accompanied the accused of her own accord while her parents were asleep, it was held that even though the prosecutrix was below 18 years would not be material. The accused therein was acquitted. The Delhi High Court in Bhagwan Singh and Others v. State and another, 2007 (1) RCR (Criminal) 347 considered a case where a Muslim girl aged 17 years 3 months converted to Hinduism and married the accused. The FIR under Sections 363 and 366 IPC was registered by the father of the girl. It was observed that marriage of such a spouse is neither void nor illegal on account of his or her being less than 18 years but over 15 years of age. In Rukshana and another v. Govt. of NCT of Delhi and Others, 2007 (3) RCR (Crl.) 542 (Delhi) a minor girl aged 16 years 6 months had a liking for the accused. Both ran away and got married. They had a son out of the marriage. The FIR for the offences under Sections 363, 364- A and 365 IPC was quashed in the interest of accused, prosecutrix and the child. In Sh. Jitender Kumar Sharma v. State and another, 2010 (4) RCR (Crl.) 20 (Delhi) (D.B.) in a Crl. Misc. No. M-27147 of 2010 [10] case where a boy aged 18 years and a girl aged 16 years who had a liking for each other fled away from their home and married according to Hindu rites, held that the marriage was not void though it was in contravention of Section 5(iii) of the 1955 Act. It was held that a minor girl marrying a minor boy, her natural guardian is no longer her father but husband and her custody was given to the husband. A minor husband, it was obsereved, can be the guardian of his minor wife. A minor, it was held, is competent to act as guardian of his own wife or child. Where custody of minor is concerned the prime and often the sole consideration or guiding principle is the welfare of the minor. The girl in the said case was given freedom to go with her husband and reside with him.
Learned counsel appearing for respondent No.4 has placed strong reliance on Amninder Kaur and another v. State of Punjab and others, 2010 (1) RCR (Crl.) 261 (P&H). The said case related to a run away marriage where a minor girl aged 16 years and 2 months had run away and got married. It was held that the marriage is void and the couple was not entitled to the protection of police. In the said case it was held that the in view of the provisions of the 2006 Act marriage was void because petitioner No.2 in the said case had enticed petitioner No.1 therein from the lawful keeping of respondent No.4 and the Court in the garb of providing police protection cannot declare the void marriage as valid. Therefore, the said case was one where the minor had been enticed away and kept away from the lawful guardianship. In the facts and circumstances, it was held Crl. Misc. No. M-27147 of 2010 [11] that the marriage would be void. However, as has already been noticed in the present case, it is not shown that petitioner No.1 has been enticed by petitioner No.2 inasmuch as both the petitioners are present in Court and petitioner No.1 has stated that she has gone of her own free will. Learned counsel appearing for respondent No.4 has also submitted that the parents of petitioner No.1 have with a heavy heart reconciled to the fact that petitioner No.1 has left her parental home. It is submitted that her marriage was fixed with a suitable boy and an engagement ceremony was also performed. In the engagement ceremony, petitioner No.1 was given one ring by her fiancé and pair of ear rings by the parents of the girl. Petitioner No.1 who is present in Court stated that she has brought the ring and the pair of ear rings and she has handed them over to counsel for respondent No.4 who in turn has given them to Smt. Meena Rani, mother of petitioner No.1 which have been accepted by her.
Therefore, as has already been noticed the marriage may be voidable at the option of the contracting party who was a 'child' and cannot in the present proceedings, in any case, per se be said to be void. In fact this Court in exercise of its inherent jurisdiction under Section 482 CrPC is not to go into the validity or otherwise of the marriage that has been solemnized by the petitioners amongst themselves for that is the domain of the matrimonial Court of competent jurisdiction and that to after following the procedure provided for declaring the marriage to be valid or void. The said procedure cannot be short- Crl. Misc. No. M-27147 of 2010 [12] circuited or circumvented by ready resort to the provisions of Section 482 CrPC. The settled position is that when a statute makes provision for exercise of a power, that can be exercised only in the manner provided and all other manner of its exercise are forbidden. Therefore, this Court in exercise of its inherent jurisdiction would not be in a position to go into the validity of the marriage and declare it to be valid, void or voidable. This is the domain of the competent Court after following the procedure under the 2006 Act or 1955 Act as the case may be. The parties would be at liberty to avail their other remedies in accordance with law. However, insofar as the present case is concerned, the same is for providing protection and is disposed of with a direction that in case the petitioners approach respondents No.2 and 3 setting out their grievances as mentioned herein, the same shall be duly considered by any of them in accordance with law.
(S.S. SARON) JUDGE November 8, 2010 amit