Chattisgarh High Court
Kewal Prasad Sonwani vs State Of Chhattisgarh on 18 February, 2025
Author: Ramesh Sinha
Bench: Ramesh Sinha
2025:CGHC:8354-DB
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
CRMP No. 210 of 2025
1 - Kewal Prasad Sonwani S/o Shiv Kumar Sonwani Aged About 29 Years
2 - Shiv Kumar Sonwani S/o Late Ranguram Sonwani Aged About 61 Years
3 - Sammat Bai Sonwani W/o Shiv Kumar Sonwani Aged About 51 Years
4 - Kanti @ Sandhya W/o Harichand Sonwani Aged About 30 Years
All R/o Village Kuruwa, P.S. Nandghat, District Bemetara Chhattisgarh
5 - Khelan Sonwani S/o Shiv Kumar Sonwani Aged About 33 Years R/o Village
Kuruwa, P.S. Nandghat, District Bemetara Chhattisgarh At Present R/o Shiv Mandir
Vidhya Nagar, P.S. Tarbahar, District Bilaspur Chhattisgarh
6 - Harichand Sonwani S/o Shiv Kumar Sonwani Aged About 35 Years R/o Village
Kuruwa, P.S. Nandghat, District Bemetara Chhattisgarh At Present R/o Ward No. 07,
Infront Of Sindhu Bhawar Mohabhatta Road, P.S. Bemetara, District Bemetara
Chhattisgarh
7 - Chandrakali Mahilang W/o Sanat Mahilang Aged About 37 Years R/o Village
Kuruwa, P.S. Nandghat, District Bemetara Chhattisgarh
... Petitioner(s)
versus
1 - State Of Chhattisgarh Through Its Superintendent Of Police, Bemetara, District
Bemetara Chhattisgarh
2 - Station House Officer Police Station Nandghat, District Bemetara Chhattisgarh
3 - Smt. Triveni Sonwani W/o Kewal Prasad Sonwani Aged About 31 Years R/o Village
Kuruwa, P.S. Nandghat, District Bemetara Chhattisgarh At Present R/o Village
Bagaud, P.S. Chandanu, District Bemetara Chhattisgarh --- Respondents
(Cause-title taken from the Case Information System)
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For Petitioners : Shri Ishwar Jaiswal, and Ms Shreya
Jaiswal, Advocates
For Respondent/State : Shri Hari Om Rai, PL
For Respondent-3 : Shri Ashish Sahu, Advocate
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Crmp 210 of 2025
2
Hon'ble Shri Justice Ramesh Sinha, Chief Justice
Hon'ble Shri Justice Ravindra Kumar Agrawal
Order on Board
Per Ravindra Kumar Agrawal, J.
18.02.2025 Heard Shri Ishwar Jaiswal, and Ms Shreya Jaiswal, learned counsel for the petitioners. Also heard Shri Hari Om Rai, learned Panel Lawyer appearing for respondents/State, and Shri Ashish Sahu, learned counsel for respondent-3.
1. In compliance with the Court order dated 20.01.2025, the case has been sent to the High Court Mediation Centre and the parties do participated in the mediation proceeding. It transpires from the mediation report dated 13.02.2025, that the matter could not be settled, hence, it is decided finally.
2. Petitioners have made the following prayers in the petition:
I. That, the Hon'ble Court may kindly be pleased to allow the instant petition under Section 528 of BNSS 2023, filed by the petitioners.
II. That, Hon'ble Court may kindly be pleased to quash the FIR bearing No.43/2024 registered on dated 18.02.2024 at Police Station Nandghat, District Bemetara (CG) filed under Section 498-A, 34 of the IPC.
Crmp 210 of 2025 3 III. That, Hon'ble Court may kindly be pleased to quash entire charge sheet bearing No.81/2024 filed on dated 08.04.2024 before learned Judicial Magistrate First Class Bemetara, District Bemetara (CG) (Annexure P-1) under Section 498-A, 34 of the IPC.
IV. That, Hon'ble Court may kindly be pleased to quash impugned order dated 30.05.2024 (annexure P-20 whereby the learned Judicial Magistrate First Class, Bemetara has taken cognizance of the impugned chargesheet and registered the impugned criminal proceeding as Criminal Case No.1107/2024 against the petitioners.
V. That, the Hon'ble Court may kindly grant any other reliefs in favour of the petitioners, which the Hon'ble Court deemed fit & just in the facts and circumstances of the case, in the interest of justice.
3. This petition has been filed by the petitioners for invoking inherent powers under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short, 'BNSS 2023'), to quash the FIR No.43 of 2024 in Criminal Case- 1107 of 2024, registered at the Police Station- Nandghat, District-Bemetara, for the alleged offence under Section 498A and 34 of the IPC against the petitioners. Learned Court below vide its order dated 30.05.2024 has granted bail to the petitioners.
Crmp 210 of 2025 4
4. Brief facts of the case are that petitioner-1/husband and respondent-3/wife/Complainant had solemnized marriage according to their rites and rituals on 05.10.2016. After some time of their marriage, petitioners started harassing respondent-3 mentally for bringing less dowry. On the said issue, respondent-3 ultimately, made a written complaint and the Police registered FIR-43 of 2024 for the offence punishable under Section 498-A and 34 of the IPC at PS- Nandghat, District-Bemetara, and the Police started investigation. After investigation, charge-sheet has been filed before the learned Judicial Magistrate First Class Bemetara, District-Bemetara, Chhattisgarh for the offence under Sections 498A and 34 of the IPC, and the same is pending before it in Criminal Case-1107 of 2024. The said FIR, charge-sheet and criminal proceeding are under challenge in the present petition.
5. Learned counsel for the petitioners would submit that complainant does not like to enjoy her marital life, and she stayed only for six months in her matrimonial house. She deliberately registered the said FIR only to harass the petitioners, who are in-laws of the complainant, and they never tried to harass or torture the complainant for demand of dowry. She has raised allegations which are trivial in nature and the same are insufficient to support the allegation of harassment and cruelty for demand of dowry. She left her matrimonial home without any sufficient reason, and when her husband, petitioner-1 has filed application under Section 13 of the Hindu Marriage Act for seeking decree of divorce, the Crmp 210 of 2025 5 complainant has made false complaint against all family members. Petitioners have been released on bail vide order dated 30.05.2024, passed by the learned Court below on the basis of false and baseless allegation levelled against them. As there is no specific allegation levelled against the petitioners in the complaint, and therefore, the proceedings of Complaint case-1107 of 2024 for the offence under Section 498-A and 34 of the IPC pending before the JMFC, Bemetara, may be quashed.
6. On the other hand, learned counsel appearing for respondent No.3 would submit that after considering the entire material produced before the trial court the complaint case was registered in which serious allegations against the petitioners for threatening and harassing the respondent-3 for demand of dowry has been levelled. All the submissions raised on behalf of petitioners relate to the question of fact that can be considered during the course of trial and the same cannot be considered at this stage, that too in a proceeding under Section 528 of the BNSS 2023, as all ingredients of the aforesaid offences are available to put the petitioners to trial, as such, it is the case where the petition deserves to be dismissed.
7. We have heard learned counsel for the parties and considered their rival submissions made herein above and also went through the record with utmost circumspection.
Crmp 210 of 2025 6
8. At the outset, it would be appropriate to consider the scope of interference in a case where charge-sheet has already been filed by the Police against accused persons in extraordinary jurisdiction under Section 528 of BNSS 2023.
9. In the matter of Pepsi Foods Ltd. and another v. Special Judicial Magistrate and others1, the Hon'ble Supreme Court has held that the accused can approach the High Court either under Section 482 of CrPC/ Section 528 of BNSS 2023 or under Article 227 of the Constitution of India to have the proceeding quashed against them when the complaint does not make out any case against them.
10. The Hon'ble Supreme Court in the matter of State of Haryana and others v. Bhajan Lal and others2 laid down the principles of law relating to the exercise of extraordinary power under Article 226 of the Constitution of India to quash the first information report and it has been held that such power can be exercised either to prevent abuse of the process of any court or otherwise to secure the ends of justice. In paragraph 102 of the report, their Lordships laid down the broad principles where such power under Article 226 of the Constitution/Section 482 of the CrPC/ 528 of B.N.S.S should be exercised, which are as under: -
"102. In the backdrop of the interpretation of the various relevant provisions of the Code under Chapter XIV and of the principles 1 (1998) 5 SCC 749 2 1992 Supp (1) SCC 335 Crmp 210 of 2025 7 of law enunciated by this Court in a series of decisions relating to the exercise of the extraordinary power under Article 226 or the inherent powers under Section 482 of the Code which we have extracted and reproduced above, we give the following categories of cases by way of illustration wherein such power could be exercised either to prevent abuse of the process of any court or otherwise to secure the ends of justice, though it may not be possible to lay down any precise, clearly defined and sufficiently channelised and inflexible guidelines or rigid formulae and to give an exhaustive list of myriad kinds of cases wherein such power should be exercised.
(1)Where the allegations made in the first information report or the complaint, even if they are taken at their face value and accepted in their entirety do not prima facie constitute any offence or make out a case against the accused.
(2)Where the allegations in the first information report and other materials, if any, accompanying the FIR do not disclose a cognizable offence, justifying an investigation by police officers under Section 156(1) of the Code except under an order of a Magistrate within the purview of Section 155(2) of the Code. (3)Where the uncontroverted allegations made in the FIR or complaint and the evidence collected in support Crmp 210 of 2025 8 of the same do not disclose the commission of any offence and make out a case against the accused. (4)Where, the allegations in the FIR do not constitute a cognizable offence but constitute only a non-cognizable offence, no investigation is permitted by a police officer without an order of a Magistrate as contemplated under Section 155(2) of the Code.
(5)Where the allegations made in the FIR or complaint are so absurd and inherently improbable on the basis of which no prudent person can ever reach a just conclusion that there is sufficient ground for proceeding against the accused.
(6)Where there is an express legal bar engrafted in any of the provisions of the Code or the concerned Act (under which criminal proceeding is a instituted) to the institution and continuance of the proceedings and/or where there is a specific provision in the Code or the concerned Act, providing efficacious redress for the grievance of the aggrieved party.
(7)Where a criminal proceeding is manifestly attended with mala fide and/or where the proceeding is maliciously instituted with an ulterior motive for wreaking vengeance on the accused and with a view to spite him due to private and personal grudge.
103. We also give a note of caution to the effect that the power of quashing a criminal proceeding should be exercised very Crmp 210 of 2025 9 sparingly and with circumspection and that too in the rarest of rare cases; that the court will not be justified in embarking upon an enquiry as to the reliability or genuineness or otherwise of the allegations made in the FIR or the complaint and that the extraordinary or inherent powers do not confer an arbitrary jurisdiction on the court to act according to its whim or caprice."
11. The principle of law laid down in Bhajan Lal's case (supra) has been followed recently by the Supreme Court in the matters of Google India Private Limited v. Visaka Industries3, Ahmad Ali Quraishi and another v. State of Uttar Pradesh and another 4 and Dr Dhruvaram Murlidhar Sonar. v. State of Maharashtra and others 5". The Supreme Court in Google India Private Limited (supra), explained the scope of dictum of Bhajan Lal's case (supra) that the power of quashing a criminal proceeding be exercised very sparingly and with circumspection, "that too in the rarest of rare cases" as indicated in paragraph 103 therein of the report.
12. Having noticed the scope of interference by this Court in the petition relating to quashment of FIR/charge-sheet, reverting to the facts of the present case, it is quite vivid that in the impugned charge-sheet, seven petitioners have been charged for the alleged offences under Sections 498-A/34 of the IPC.
3 (2020) 4 SCC 162 4 (2020) 13 SCC 435 5 (2019) 18 SCC 191 Crmp 210 of 2025 10
13. Chapter XXA of the IPC deals with offence of cruelty by husband or relatives of husband. Section 498A of the IPC defines the offence of cruelty as under:-
"498A. 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 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."
14. A careful perusal of the aforesaid provision would show that in order to establish offence under Section 498A of the IPC, the prosecution must establish,
(i) That, woman must be married:
(ii) She has been subjected to cruelty or harassment and Crmp 210 of 2025 11
(iii) Such cruelty or harassment must have been shown either by husband of the woman or by relative of her husband.
15. The word 'cruelty' within the meaning of Section 498A of the IPC has been explained in Explanation appended to Section 498A of the IPC. It consists of two clauses namely clause (a) and clause (b). To attract Section 498A of the IPC, it must be established that cruelty or harassment to the wife to coerce her or cause bodily injury to herself or to commit suicide or the harassment was to compel her to fulfill illegal demand for dowry. It is not every type of harassment or cruelty that would attract Section 498A of the IPC. Explanation (b) to Section 498A of the IPC contemplates harassment of woman to coerce or any relation of her to meet any unlawful demand for any property or valuable security. The complainant if wants to come within the ambit of Explanation (b) to Section 498A of the IPC, she can succeed if it is proved that there was an unlawful demand by the husband or any of his relatives with respect to money or of some valuable security.
16. The Hon'ble Supreme Court in the matter of Priya Vrat Singh and others v. Shyam Ji Sahai6 considered the issue of delay in lodging the complaint as well as role that has been ascribed to the accused therein and quashed the complaint holding the delay of two years in lodging FIR to be fatal and further held that no role has been ascribed to the petitioner/accused therein. It was observed as under:- 6
(2008) 8 SCC 232 Crmp 210 of 2025 12 "8. Further it is pointed out that the allegation of alleged demand for dowry was made for the first time in December, 1994. In the complaint filed, the allegation is that the dowry torture was made some times in 1992. It has not been explained as to why for more than two years no action was taken.
9. Further, it appears that in the complaint petition. apart from the husband, the mother of the husband, the subsequently married wife, husband's mother's sister, husband's brother in law and Sunita's father were impleaded as party. No role has been specifically ascribed to anybody except the husband and that too of a dowry demand in February 1993 when the complaint was filed on 6.12.1994 i.e. nearly after 22 months.
It is to be noted that in spite of service of notice, none has appeared on behalf of Respondent No.1."
17. Similarly, in the matter of Sunder Babu and others v. State of Tamil Nadu7 delay in filing complaint against accused therein was taken note of by their Lordships of the Supreme Court holding the case to be covered by Category Seven of para-102 highlighted in Bhajan Lal's case (supra), the prosecution for offence under Section 498A of the IPC and Section 4 of the Dowry Prohibition Act was quashed.
18. Similarly, in the matter of Geeta Mehrotra (supra), the Supreme Court held that casual reference to the family member of the husband in 7 (2009) 14 SCC 244 Crmp 210 of 2025 13 FIR as co-accused particularly when there is no specific allegation and complaint did not disclose their active involvement. It was held that cognizance of matter against them for offence under Sections 498-A, 323, 504, 506 and 304- B of the IPC would not be justified as cognizance would result in abuse of judicial process.
19. In the matter of K. Subba Rao and others v. State of Telangana represented by its Secretary, Department of Home and others 8 their Lordships of the Supreme Court delineated the duty of the criminal Courts while proceeding against relatives of victim's husband and held that the Court should be careful in proceeding against distant relatives in crime pertaining to matrimonial disputes and dowry deaths and further held that relatives of husband should not be roped in on the basis of omnibus allegations, unless specific instances of their involvement in offences are made out.
20. Recently, in the matter of Rashmi Chopra (supra) it has been held by their Lordships of the Hon'ble Supreme Court relying upon the principle of law laid down in Bhajan Lal's case (supra) that criminal proceedings can be allowed to proceed only when a prima facie offence is disclosed and further held that judicial process is a solemn proceeding which cannot be allowed to be converted into an instrument of oppression or harassment and the High Court should not hesitate in exercising the jurisdiction to quash the proceedings if the proceedings deserve to be quashed in line of parameters laid down by the Hon'ble 8 (2018) 14 SCC 452 Crmp 210 of 2025 14 Supreme Court in Bhajan Lal's case (supra) and further held that in absence of specific allegation regarding anyone of the accused except common and general allegations against everyone, no offence under Section 498A IPC is made out and quashed the charges for offence under Section 498A of the IPC being covered by category seven as enumerated in Bhajan Lal's case (supra) by holding as under:-
"24. Coming back to the allegations in the complaint pertaining to Section 498A and Section 3/4 of D.P. Act. A perusal of the complaint indicates that the allegations against the appellants for offence under Section 498A and Section 3/4 of D.P. Act are general and sweeping. No specific incident dates or details of any incident has been mentioned in the complaint. The complaint having been filed after proceeding for divorce was initiated by Nayan Chopra in State of Michigan, where Vanshika participated and divorce was ultimately granted. A few months after filing of the divorce petition, the complaint has been filed in the Court of C.J.M., Gautam Budh Nagar with the allegations as noticed above. The sequence of the events and facts and circumstances of the case leads us to conclude that the complaint under Section 498A and Section 3/4 of D.P. Act have been filed as counter blast to divorce petition proceeding in State of Michigan by Nayan Chopra.
25. There being no specific allegation regarding any one of the applicants except common general allegation against everyone Crmp 210 of 2025 15 i.e. "they started harassing the daughter of the applicant demanding additional dowry of one crore" and the fact that all relatives of the husband, namely, father, mother, brother, mother's sister and husband of mother's sister have been roped in clearly indicate that application under Section 156(3) Cr.P.C. was filed with a view to harass the applicants....."
21. Having noticed the legal position qua quashing the FIR and charge- sheet, the question would be whether taking the contents of the FIR and charge-sheet as it is, offence under Section 498-A/34 of the IPC is made out against the petitioners or not.
22. In the matter of Kahkashan Kausar alias Sonam and Others Vs. State of Bihar and Others9 the Hon'ble Supreme Court has stated as under:-
"10. Having perused the relevant facts and contentions made by the appellants and respondents, in our considered opinion, the foremost issue which requires determination in the instant case is whether allegations made against the appellants in-laws are in the nature of general omnibus allegations and therefore liable to be quashed.?
11. Before we delve into greater detail on the nature and content of allegations made, it becomes pertinent 9 2022(6) SCC 599 Crmp 210 of 2025 16 to mention that incorporation of section 498-A of IPC was aimed at preventing cruelty committed upon a woman by her husband and her in-laws, by facilitating rapid State intervention. However, it is equally true, that in recent times, matrimonial litigation in the country has also increased significantly and there is a greater disaffection and friction surrounding the institution of marriage, now, more than ever. This has resulted in an increased tendency to employ provisions such as 498- A IPC as instruments to settle personal scores against the husband and his relatives.
12. This Court in its judgment in Rajesh Sharma Vs. State of U.P. , has observed:-
"14. Section 498-A was inserted in the statute with the laudable object of punishing cruelty at the hands of husband or his relatives against a wife particularly when such cruelty had potential to result in suicide or murder of a woman as mentioned in the statement of Objects and Reasons of the Act 46 of 1983. The expression 'cruelty' in Section 498-A covers conduct which may drive the woman to commit suicide or cause grave injury (mental or physical) or danger to life or harassment with a view to coerce her to meet unlawful demand. It is a matter of serious concern that Crmp 210 of 2025 17 large number of cases continue to be filed under Section 498-A alleging harassment of married women. We have already referred to some of the statistics from the Crime Records Bureau. This Court had earlier noticed the fact that most of such complaints are filed in the heat of the moment over trivial issues. Many of such complaints are not bona fide. At the time of filing of the complaint, implications and consequences are not visualized. At times such complaints lead to uncalled for harassment not only to the accused but also to the complainant. Uncalled for arrest may ruin the chances of settlement."
13. Previously, in the landmark judgment of this court in Arnesh Kumar Vs. State of Bihar, it was also observed;
"4. There is a phenomenal increase in matrimonial disputes in recent years. The institution of marriage is greatly revered in this country. Section 498-A IPC was introduced with avowed object to combat the menace of harassment to a woman at the hands of her husband and his relatives. The fact that Section 498-A IPC is a cognizable and non- bailable offence has lent it a dubious place of pride amongst the provisions that are used as weapons rather than shield by disgruntled Crmp 210 of 2025 18 wives. The simplest way to harass is to get the husband and his relatives arrested under this provision. In a quite number of cases, bed- ridden grand- fathers and grand-mothers of the husbands, their sisters living abroad for decades are arrested."
14.Further in Preeti Gupta & Anr. Vs. State of Jharkhand, it has also been observed:-
"32. It is a matter of common experience that most of these complaints under section 498A IPC are filed in the heat of the moment over trivial issues without proper deliberations. We come across a large number of such complaints which are not even bona fide and are filed with oblique motive. At the same time, rapid increase in the number of genuine cases of dowry harassment are also a matter of serious concern.
33. The learned members of the Bar have enormous social responsibility and obligation to ensure that the social fiber of family life is not ruined or demolished. They must ensure that exaggerated versions of small incidents should not be reflected in the criminal complaints. Majority of the complaints are filed either on their advice or with their concurrence. The learned members of the Bar who belong to a noble profession must maintain its noble traditions and should treat Crmp 210 of 2025 19 every complaint under section 498-A as a basic human problem and must make serious endeavour to help the parties in arriving at an amicable resolution of that human problem. They must discharge their duties to the best of their abilities to ensure that social fiber, peace and tranquility of the society remains intact. The members of the Bar should also ensure that one complaint should not lead to multiple cases.
34. Unfortunately, at the time of filing of the complaint the implications and consequences are not properly visualized by the complainant that such complaint can lead to insurmountable harassment, agony and pain to the complainant, accused and his close relations.
35. The ultimate object of justice is to find out the truth and punish the guilty and protect the innocent. To find out the truth is a herculean task in majority of these complaints. The tendency of implicating husband and all his immediate relations is also not uncommon. At times, even after the conclusion of criminal trial, it is difficult to ascertain the real truth. The courts have to be extremely careful and cautious in dealing with these complaints and must take pragmatic realities into consideration while dealing with matrimonial cases. The allegations of harassment of husband's close Crmp 210 of 2025 20 relations who had been living in different cities and never visited or rarely visited the place where the complainant resided would have an entirely different complexion. The allegations of the complaint are required to be scrutinized with great care and circumspection.
36. Experience reveals that long and protracted criminal trials lead to rancour, acrimony and bitterness in the relationship amongst the parties. It is also a matter of common knowledge that in cases filed by the complainant if the husband or the husband's relations had to remain in jail even for a few days, it would ruin the chances of amicable settlement altogether. The process of suffering is extremely long and painful."
15. In Geeta Mehrotra & Anr. Vs. State of UP, it was observed:-
"21. It would be relevant at this stage to take note of an apt observation of this Court recorded in the matter of G.V. Rao vs. L.H.V. Prasad wherein also in a matrimonial dispute, this Court had held that the High Court should have quashed the complaint arising out of a matrimonial dispute wherein all family members had been roped into the matrimonial litigation which Crmp 210 of 2025 21 was quashed and set aside. Their Lordships observed therein with which we entirely agree that:
"12..... "there has been an outburst of matrimonial dispute in recent times. Marriage is a sacred ceremony, main purpose of which is to enable the young couple to settle down in life and live peacefully. But little matrimonial skirmishes suddenly erupt which often assume serious proportions resulting in heinous crimes in which elders of the family are also involved with the result that those who could have counselled and brought about rapprochement are rendered helpless on their being arrayed as accused in the criminal case. There are many reasons which need not be mentioned here for not encouraging matrimonial litigation so that the parties may ponder over their defaults and terminate the disputes amicably by mutual agreement instead of fighting it out in a court of law where it takes years and years to conclude and in that process the parties lose their "young" days in chasing their cases in different courts."
The view taken by the judges in this matter was that the courts would not encourage such disputes."
16. Recently, in K. Subba Rao v. The State of Telangana, it was also observed that:-
Crmp 210 of 2025 22 "6......The Courts should be careful in proceeding against the distant relatives in crimes pertaining to matrimonial disputes and dowry deaths. The relatives of the husband should not be roped in on the basis of omnibus allegations unless specific instances of their involvement in the crime are made out."
17. The above-mentioned decisions clearly demonstrate that this court has at numerous instances expressed concern over the misuse of section 498-A IPC and the increased tendency of implicating relatives of the husband in matrimonial disputes, without analysing the long term ramifications of a trial on the complainant as well as the accused. It is further manifest from the said judgments that false implication by way of general omnibus allegations made in the course of matrimonial dispute, if left unchecked would result in misuse of the process of law. Therefore, this court by way of its judgments has warned the courts from proceeding against the relatives and in-laws of the husband when no prima facie case is made out against them.
18. Coming to the facts of this case, upon a perusal of the contents of the FIR dated 01.04.19, it is revealed that general allegations are levelled against the Crmp 210 of 2025 23 appellants. The complainant alleged that "all accused harassed herm mentally and threatened her of terminating her pregnancy". Furthermore, no specific and distinct allegations have been made against either of the appellants herein, i.e., none of the appellants have been attributed any specific role in furtherance of the general allegations made against them. This simply leads to a situation wherein one fails to ascertain the role played by each accused in furtherance of the offence. The allegations are therefore, general and omnibus and can at best be said to have been made out on account of small skirmishes. Insofar as husband is concerned, since he has not appealed against the order of the High court, we have not examined the veracity of allegations made against him. However, as far as the Appellants are concerned, the allegations made against them being general and omnibus, do not warrant prosecution."
23. In the complaint so made, the complainant/respondent-3 has only made omnibus and general allegations against the petitioners- 2 to 7 without there being any particulars about date and place that they, including her husband treated her with cruelty for not bringing sufficient dowry at the time of marriage. There is no specific allegation regarding Crmp 210 of 2025 24 petitioners- 2 to 7 except common and general allegations against them that they also have demanded dowry.
24. Considering the submissions of the learned counsel for the parties, material available on record, perusing the FIR as well as material placed in the charge sheet, no specific allegation has been made and only bald and omnibus allegations have been made against the petitioners-2 to 7, we are of the considered opinion that prima-facie no offence under Section 498-A/34 IPC is made out for prosecuting and framing of charge against petitioners- 2 to 7 namely, Shiv Kumar Sonwani, Sammat Bai Sonwani, Kanti@ Sandhya, Khelan Sonwani, Harichand Sonwani, and Chandrakali Mahilang, respectively, for the above-stated offence and the prosecution against them for the offence under Section 498-A and 34 of the IPC covered by Category 1, 3 & 7 of para-102 of the judgment rendered by the Supreme Court in Bhajan Lal's case (supra) and as such, liable to be quashed.
25. As a fallout and consequence of the above-stated legal analysis and also in the facts and circumstances of the case, the petition is partly allowed. Criminal Case- 1107 of 2024 pending in the Court of JMFC Bemetara, CG arising out of FIR-43 of 2024 registered at Police Station- Nandghat, District-Bemetara for the offence under Sections 498- A and 34 of the IPC is hereby quashed to the extent of petitioners- 2 to 7 as mentioned above, and they are discharged from the offence.
Crmp 210 of 2025 25 However, prosecution with respect to petitioner-1 Kewal Prasad Sonwani, s/o Shiv Kumar Sonwani, shall continue.
26. It is made clear that all the observations made in this order are for the purpose of deciding the present petition filed by the petitioners herein above, and this Court has not expressed any opinion on merits of the matter and concerned trial Court will decide criminal case pending against Petitioner-1- Kewal Prasad Sonwani, husband of the complainant, strictly in accordance with law without being influenced by any of observations made herein above.
27. Petition filed under Section 528 of the BNSS 2023 is partly allowed to the extent as indicated herein above.
Sd/- Sd/-
(Ravindra Kumar Agrawal) (Ramesh Sinha)
Judge Chief Justice
padma