Allahabad High Court
Smt. Raj Kumari vs Superintendent, Women Protection ... on 17 February, 1997
Equivalent citations: 1998CRILJ654
Bench: G.P. Mathur, I.M. Quddusi
JUDGMENT
1. The present writ petition has been filed on behalf of one Smt. Raj Kumari presently confined in Government Women Protective Home, Meerut, through her alleged husband Sunil Kumar in the nature of habeas corpus, praying for her release from Women Protective Home, Meerut and for quashing of the order dated 23-11-1996 passed by the City Magistrate, Bulandshahr by which she is detained in Women Protection Home, Meerut.
2. According to the allegations made in the writ petition, the mother of the petitioner namely Smt. Chandrawati respondent No. 4 was not willing for the marriage of the petitioner Smt. Raj Kumari with Sunil Kumar and she wanted her to marry with some other person of her choice and on getting information about the marriage of the petitioner with Sunil Kumar under the Special Marriage Act, petitioner's mother had wrongfully confined her at the house of one Siria S/O Munshi residing at Peerwali Gali, Satha, District Bulandshahr.
3. Thereafter an application was moved by Sunil Kumar before the City Magistrate, Bulandshahr on 24-2-1996 with a prayer for issuing search warrant and for the recovery of the petitioner, alleging himself to be her husband. The City Magistrate issued search warrant for the petitioner under Section 97 Cr.P.C. But the petitioner had been shifted from the said place to her mother's place from where the police of P.S. Kotwali Nagar recovered her and produced her before the City Magistrate on 20-8-1996 and submitted a report that her medical examination could not be done on account of strike of Doctors. The City Magistrate ordered the detention of the petitioner in Government Women Protective Home, Meerut. Thereafter the petitioner was medically examined on 26-8-1996 and the Chief Medical Officer, Bulandshahr opined her age to be about 19 years. Thereafter the mother of the petitioner moved an application dated 3-10-1996 and challenging the medical report of the Chief Medical Officer with a prayer that another medical report from other district or Medical College, Meerut regarding the age of the petitioner may be obtained. Thereafter the petitioner was again medically examined at LLRM, Medical College, Meerut. According to the report of the Chief Medical Officer the age of the petitioner was 19 years on 26-8-1996 and according to the report of LLRM, Medical College, Meerut her age was indicated above 17 years and below 19 years on 10-10-1996. The petitioner herself stated her age to be 20 years in her statement given before the City Magistrate on 15-11-1996.
4. It appears that the petitioner Smt. Raj Kumari moved an application thereafter on 31-10-1996 indicating that she is detained in Nari Niketan against her wishes, while she is a legally wedded wife of Sunil Kumar S/O Ram Autar R/O P. S. Kotwali Nagar, District Bulandshahr and she married him on 10-7-1996 before the Marriage officer/Deputy Collector, Hapur and the Deputy collector, Hapur before that marriage got the petitioner medically examined and found her to be a major one. She has also indicated in that application that her mother gave a threat to her that in case she would not make statement in her favour she would not be released from Nari Niketan. While she has already given her statement, which is correct that her age is 20 years and she wants to go with her husband Sunil Kumar.
5. Thereafter the statement of the petitioner Smt. Raj Kumari was recorded on 15-11 -1996 by the City Magistrate in which she has reiterated the same things which were mentioned in the aforesaid application of the petitioner. She has stated in her statement that she does not want to live with her mother and she wants to live with her husband Sunil Kumar. Thereafter the City Magistrate, Bulandshahr passed a detailed order in which he has indicated that there is dispute regarding the age of Raj Kumari-petitioner and the mother of the petitioner has filed an application before the District Judge under the Guardian & Wards Act for her appointment as legal and natural guardian of the petitioner and as Raj Kumari does not want to go with her mother and wants to go with Sunil Kumar's place, but as it is not settled as to whether she is major, hence till the party concerned gets a declaration from the Civil Court about her age and order regarding custody by a competent Court of law, Raj Kumari shall be detained in Women Protective Home, Meerut.
6. A counter affidavit has been filed by one Abdul Haq, sub-Inspector, P.S. Kotwali, Distt. Bulandashahr on behalf of the State in which he has stated that no case has been registered in respect of the custody of the petitioner Smt. Raj Kumari and no invetigation is pending in respect of the same and the medical examination in respect of the age of "Raj Kumari was done by the Chief Medical Officer, Meerut and according to his report the age of Smt. Raj Kumari is about 19 years and she did not desire to go with her mother and intends to go with Sunil Kumar S/O Ram Autar R/O New Satna Mayor Bihar, Bulandshahr to whom she alleges her husband.
7. An application has been moved by Sri Rajiv Gupta, learned counsel on behalf of Smt. Chandrawati, mother of the petitioner Raj Kumari supported by a counter affidavit with a prayer to dismiss the writ petition and further to direct the release of the petitioner in favour of her mother. In the affidavit filed in support of this application it has been inter alia stated that the petitioner Raj Kumari is minor being 151/2 years old and she was born on 20-8-1981 and the alleged marriage of the petitioner with Sunil Kumar dated 10-7-1996 is void and has no sanctity of law at all and the applicant cannot permit her minor daughter to be married with any person specially with Sunil Kumar, who is a man of bad character. However, nothing has been indicated in the Counter affidavit to show that he is a man of bad character. The applicant has stated that Sri Sunil Kumar has won over the mind of a tender girl and he is uneducated and unemployed man. He has no means of livelihood and has an eye on the property of Smt. Chandrawati i.e. the ancestral house, which is in the name of Raj Kumari as well as Fixed Deposit Receipt. It has further been stated that the applicant is a widow lady.
8. A copy of the transfer certificate issued by the Arya Kanya Inter College, Bulandshahr dated 31-7-1996 has also been filed as Annexure B-1 to the counter affidavit.
9. Learned Counsel for the petitioner has argued that the school certificate is not an authentic proof of the age as the general tendency of many parents to record lesser age of their wards in school record is well known specially when the same is in conflict with the medical reports. Besides this, the girl cannot be compelled to stay in Nari Niketan against her wishes even if for the sake of argument, she is less than 18 years of age.
10. Learned Counsel for the petitioner has cited two authorities in this regard reported in (Daya Chand v. Sahib Singh) 1991 Cri App R 127 (SC): AIR 1991 SC 930 and (Smt. Pargati Devi v. State of U.P.) 1992 All Cri C 32 : 1982 A11LJ 115.
11. In the matter of Daya Chand v. Sahib Singh AIR 1991 SC 930 (supra) the Hon'ble Supreme Court has, inter-alia, held that the date of birth recorded in that school was 12-2-1968 at one place and 1-1-1973 at other place, i.e. less than 16 years and according to the medical evidence more than 16 years on the date of incident. The date of birth being recorded as 1 -1 -1973 in other school, can be easily appreaciated, but cannot be accepted because the same is clearly in conflict with the Medical evidence and the tendency of many parents to record lesser age in school is well known.
12. In the matter of Smt. Parvati Devi (1982 All LJ 115) (supra), a Division Bench of this Court has held that the confinement of Smt. Parvati Devi in Nari Niketan against her wishes could not be authorised either under Section 97 or under Section 171, Cr.P.C. and the respondent have failed to bring to the notice of the Court any legal provision where under the Magistrate has been authorised to issue direction that a minor female witness shall against her wishes, be kept in Nari Niketan.
13. In the case of Smt. Kalyani Chowdhary v. State of U.P. reported in 1978 Cri LJ 1003 : 1977 Cri LJ 975 a Division Bench of this Court has taken the view that no person can be kept in a Protective Home unless she is required to be kept there either in pursuance of Immoral Traffic in Women & Girls Protection Act or under some other law permitting her detention in such a home. In such cases, the question of minority is irrelevant as even a minor cannot be detained against her will or at the will of her father in a Protective Home.
14. In the matter of Pushpa Devi v. State of U.P. reported in 1994 HVD (Alld) CR Vol. II page 229, a Division Bench of this Court has held as under:
In any event question of age in not very material in the petitions of the nature of habeas corpus as even a minor has a right to keep her person and even the parent cannot compell the detention of the minor against her will, unless there is some other reason for it.
We have no mind to enter into the question and decide as to when a particular Minor is to be set at liberty in respect of her person or whether she shall be governed by the direction of her parents. The question of custody of the petitioner as a minor, will depend upon various factors such as her marriage which she has stated to have taken place with Guddu before the Magistrate.
Apart from the above factors, the more important aspect is as to whether there is any authority for detention of the petitioner with any person in law. Though it is said that she has been detained in the Nari Niketan under the directions of the Magistrate, the first thing to be seen should be as to whether the Magistrate can direct the detention of a person in the situation in which the petitioner is. No Magistrate has an absolute right to detain any person at the place of his choice or) even any other place unless it can be justified by some law and procedure. It is very clear that this petitioner would not be accused of the offence under Sections 363, 366, I.P.C. We are taking the version because she could only be a victim of it. A victim may at best be a witness and there is no law atleast now has been quoted before us whereunder the Magistrate may direct detention of a witness simply because he does not like to go to any particular place. In such circumstances, the direction of the Magistrate that she shall be detained at Nari Niketan is absolutely without jurisdiction and illegal. Even the Magistrate is not a natural guardian or duly appointed guardian of all minors.
15. The Division Bench of this Court has placed reliance in the case of Smt. Kalyani Chowdhary v. State of U.P. 1997 All LJ 975 (supra).
16. In view of the above it is well settled view of this Court that: even a minor cannot be detained in Government Protective Home against her wishes, In the instant matter petitioner has desired to go with Sunil Kumar, besides this according to the two medical reports i.e. of the Chief Medical Officer and LLRM, Medical College, Meerut, the petitioner is certainly not less than 17 years and she understands her well being arid also is capable of considering her future, As such we are of the opinion that her detention in govt. Protective Home, Meerut against her wishes is undesirable and impugned order dated 23-11 -1996 passed by the Magistrate directing her detention till the party concerned gets a declaration by the Civil Court or the competent Court of law regarding her age, is not sustainable and is liable to be quashed.
17. I n the result the writ petition succeeds and is allowed.
18, The impugned order dated 23-11-1996 passed by the City Magistrate, Bulandshahr in case No. 2/96 under Section 97/98 Cr.P.C. is quashed and the Supdt. Govt. Women Protective Home, Meerut is directed to set the petitioner at liberty according to her wishes.