Allahabad High Court
Aman vs State Of U.P. And 3 Others on 20 March, 2025
Author: Rajeev Misra
Bench: Rajeev Misra
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2025:AHC:41158 Court No. - 70 Case :- APPLICATION U/S 482 No. - 1100 of 2025 Applicant :- Aman Opposite Party :- State Of U.P. And 3 Others Counsel for Applicant :- Jiya Uddeen,Subuhi Naseem Counsel for Opposite Party :- G.A.,Javed Khan Hon'ble Rajeev Misra,J.
1. Short counter affidavit filed by the learned counsel representing the prosecutrix/first informant/opposite party-2 in court today is taken on record.
2. Heard Mr. Jiya Uddeen, the learned counsel for applicant, the learned A.G.A. for State-opposite party-1 and Mr. Javed Khan the learned counsel representing the prosecutrix/first informant/opposite party-2.
3. Perused the record.
4. Applicant-Aman, who is a charge sheeted accused and facing trial before court below, has approached this Court by means of present application under Section 482 Cr.P.C. with the following prayer:
" It is therefore, most respectfully prayed that this Hon'ble Court may graciously be pleased to allow the present application and quash the entire proceeding of Session Trial No. 445 of 2021 (State Vs. Aman) and charge sheet dated 03.04.2021 arising out of Case Crime No.56 of 2021 under section 376, 506 I.P.C., section 3/4 Protection of Children from Sexual Offence Act, 2012 Police Station Dilari, District Moradabad pending in the court of learned Special Judge (POCSO Act), Court No.3, District- Moradabad and for set-aside the impugned Cognizance/summoning order dated 18.05.2021 passed by learned Special Judge (POCSO Act), Court No.3, District-Moradabad against the applicant on the basis of compromise/ settlement, as the continuation of the said proceeding would be nothing but a gross abuse of the process of court or pass any other order in favour of applicant, which this Hon'ble Court may deem fit and proper under the circumstances of the present case, failing which the applicant shall face grave harassment and irreparable injury.
It is further prayed that during the pendency of this application before this Hon'ble Court stay the entire proceeding of Session Trial No. 445 of 2021 (State Vs. Aman) arising out of Case Crime No.56 of 2021 under section 376, 506 I.P.C., section 3/4 Protection of Children from Sexual Offence Act, 2012 Police Station Dilari, District Moradabad pending in the court of learned Special Judge (POCSO Act), Court No.3, District- Moradabad and stay the effect and operation of the impugned Cognizance/summoning order dated 18.05.2021 passed by learned Special Judge (POCSO Act), Court No.3, District- Moradabad against the applicant on the basis of compromise/settlement, as the continuation of the same would be nothing but a gross abuse of the process of court failing which the applicant shall suffer grave harassment and irreparable loss."
5. Learned counsel for applicant submits that though applicant is a named and charge-sheeted accused and also facing trial before court below in aforementioned Sessions Trial, however, in view of the peculiar facts and circumstances of the case as have now emerged on record, the criminal prosecution of applicant cannot be sustained. As such, the present application is liable to be allowed by this Court.
6. In furtherance of aforesaid submission, the learned counsel for applicant submits that criminal prosecution of applicant was set in motion when an F.I.R. dated 21.03.2021 was lodged by the prosecutrix/first informant/opposite party-2, which was registered as Case Crime No.Case Crime No.0056 of 2021 under section 376, 506 I.P.C. and Section 3/4 POCSO Act, Police Station-Dilari, District-Moradabad. However, subsequent to aforesaid F.I.R., applicant solemnized marriage with the prosecutrix on 28.07.2023. By reason of above, the prosecutrix became the legally wedded wife of applicant. On account of above, the prosecutrix started residing with applicant as his legally wedded wife. Bonafide of the parties is also explicit from the fact that the marriage of parties has also been registered under the U.P. Marriage Registration Rules 2017. Photocopy of the marriage registration certificate has been brought on record and is at page 8 of of the short counter affidavit filed by the prosecutrix/first informant/opposite party-2. On the above premise, the learned counsel for applicant submits that once the marriage of the parties has been registered, therefore, there is a statutory presumption regarding legal and valid marriage of the parties. It is thus urged by the learned counsel for applicant that in view of the aforementioned subsequent developments, the criminality, if any, committed by applicant shall now stand washed of. As such, no useful purpose shall be served in prolonging the criminal prosecution of applicant. On the above conspectus, he therefore contends that criminal prosecution of applicant is liable to be quashed. In case the criminal prosecution of applicant is allowed to continue, a happy family shall stand broken. He therefore submits that present application is liable to be allowed by this Court.
7. Per Contra, the learned A.G.A. representing State-opposite party-1 has vehemently opposed the present application. Learned A.G.A. submits that since the prosecutrix was a child within the definition of the term child as defined in the POCSO Act on the date of occurrence, therefore, subsequent developments, if any, will not wipe out the criminality committed by the applicant as suggested by the learned counsel for applicant. It is further submitted by the learned A.G.A. that in view of the prohibition issued by the Apex Court in Rampal Vs. State of Haryana, AIR OnLine 2019 SC 1716, that there can be no compromise in matters of rape and sexual assault, therefore, the compromise entered into by the parties vide compromise deed dated 09.12.2022 is of no significance. On the above premise, the learned A.G.A. submits that in view of the compromise entered into by the parties, the original copy of which is on record at page 63 of the paper book, the impugned proceedings cannot be terminated. It is then contended by the learned A.G.A. that the Apex Court in State of Kerala Vs. Hafsal Rahman, Special Leave Petition (Crl.) No. 24362 of 2021 has itself prohibited compromise in matters relating of POCSO Act. On the above premise, the learned A.G.A. thus concludes that, no interference is warranted by this Court in present application. However, he could not dislodge the factual and legal submissions urged by the learned counsel for applicant with reference to the record at this stage.
8. On the other hand, Mr. Javed Khan the learned counsel representing the prosecutrix/first informant/opposite party-2 has supported the present application. He submits that he has received instructions not to oppose the present application. It is further admitted by the learned counsel representing the prosecutrix/first informant/opposite party-2 that the prosecutrix has solemnized marriage with applicant and since thereafter, the prosecutrix is residing with applicant as his legally wedded wife. He also admits that the marriage of the parties has also been registered. On the above conspectus, it is thus urged by the learned counsel representing the prosecutrix/first informant/opposite party--2 that he cannot have any objection in case the present application is decided by this Court taking into consideration the aforesaid fact.
9. Be that as it may, the crux of the matter is that the parties have solemnized marriage and they are living together as husband and wife
10. Having heard the learned counsel for applicant, the learned A.G.A. for State-opposite party-1, Mr. Javed Khan the learned counsel representing the prosecutrix/first informant/opposite party-2 and upon perusal of record this court finds that subsequent to the F.I.R. dated 21.03.2021 lodged by the prosecutrix/first informant/opposite party-2 and giving rise to present criminal proceedings, the applicant solemnized marriage with the prosecutrix on 28.07.2023. Consequently, the prosecutrix is now the legally wedded wife of applicant. As such, they are living together as husband and wife. Marriage of the parties has also been registered under the U.P. Marriage Registration Rules, 2017. Once the marriage of the parties has been registered under the U.P. Marriage Registration Rules 2017 then there is a statutory presumption regarding legal and valid marriage of the parties. In view of aforesaid subsequent developments, the criminality, if any, committed by accused/applicant now stands washed of. As such, no useful purpose shall be served in prolonging the criminal prosecution of accused/applicant. On account of the facts as noted above, the chances of conviction of accused/applicant are now not only remote but also bleak in view of the compromise entered into by the parties. As such, in case the criminal prosecution of applicant is allowed to continue, a happy family comprising of accused/applicant and the prosecutrix shall stand broken. Apart from above, the prosecutrix/first informant/opposite party-2 has joined the present criminal proceedings and filed a short counter affidavit duly sworn by her but in support of this application.
11. At this juncture, reference be made to the judgements of Supreme Court in K. Dhandapani Vs. The State By the Inspector of Police, 2022 SCC OnLine SC 1056 and Mafat Lal and another Vs. The State of Rajasthan, 2022 SCC OnLine SC 433. In the aforesaid judgements, the Apex Court quashed the criminal prosecution of accused therein on the ground that accused had solemnized marriage with the prosecutrix.
12. Since the judgement rendered by Apex Court in the case of K. Dhandapani (supra) is a short one therefore the same is reproduced in its entirety:
"Leave granted.
The appellant who is the maternal uncle of the prosecutrix belongs to Valayar community, which is a most backward community in the State of Tamilnadu. He works as a woodcutter on daily wages in a private factory. FIR was registered against him for committing rape under Sections 5(j)(ii)read with Section 6, 5(I) read with Section 6 and 5(n) read with Section 6 of Protection of Child from Sexual Offences (POCSO) Act, 2012. He was convicted after trial for committing the said offences and sentenced to undergo rigorous Reason: imprisonment for a period of 10 years by the Sessions Judge, Fast Track Mahila Court, Tiruppur on 31.10.2018. The High Court, by an order dated 13.02.2019, upheld the conviction and sentence. Aggrieved thereby, the appellant has filed this appeal.
Mr. M.P.Parthiban, learned counsel appearing for the appellant, submitted that allegation against him was that he had physical relations with the prosecutrix on the promise of marrying her. He stated that, in fact, he married the prosecutrix and they have two children.
The appellant submitted that this Court should exercise its power under Article 142 of the Constitution and ought to do complete justice and it could not be in the interest of justice to disturb the family life of the appellant and the prosecutrix.
After hearing the matter for some time on 08 th March, 2022, we directed the District Judge to record the statement of the prosecutrix about her present status. The statement of the prosecutrix has been placed on record in which she has categorically stated that she has two children and they are being taken care of by the appellant and she is leading a happy married life.
Dr. Joseph Aristotle S., learned counsel appearing for the State, opposed the grant of any relief to the appellant on the ground that the prosecutrix was aged 14 years on the date of the offence and gave birth to the first child when she was 15 years and second child was born when she was 17 years. He argued that the marriage between the appellant and the prosecutrix is not legal. He expressed his apprehension that the said marriage might be only for the purpose of escaping punishment and there is no guarantee that the appellant will take care of the prosecutrix and the children after this Court grants relief to him.
In the peculiar facts and circumstances of this case, we are of the considered view that the conviction and sentence of the appellant who is maternal uncle of the prosecutrix deserves to be set aside in view of the subsequent events that have been brought to the notice of this Court. This Court cannot shut its eyes to the ground reality and disturb the happy family life of the appellant and the prosecutrix. We have been informed about the custom in Tamilnadu of the marriage of a girl with the maternal uncle.
For the aforesaid mentioned reasons, the conviction and sentence of the appellant is set aside in the peculiar facts of the case and shall not be treated as a precedent. The appeal is accordingly, disposed of. Pending application(s), if any, shall stand disposed of.
In case, the appellant does not take proper care of the prosecutrix, she or the State on behalf of the prosecutrix can move this Court for modification of this Order."
13. The ratio laid down by the Apex Court in aforementioned judgement is squarely applicable to the present case as applicant has solemnized marriage with the prosecutrix.
14. In view of the discussion made above, the present application succeeds and is liable to be allowed.
15. It is accordingly allowed.
16. The entire proceedings in Session Trial No. 445 of 2021 (State Vs. Aman) arising out of Case Crime No.56 of 2021 under section 376, 506 I.P.C. and Sections 3/4 POCSO Act, Police Station-Dilari, District-Moradabad now pending in the court of Special Judge (POCSO Act), Court No.3, District- Moradabad, are hereby quashed.
17. However, in the facts and circumstances of the case, parties shall bear their own costs.
Order Date :- 20.3.2025 YK