Mahammad Hussain Mujavar S/O. ... vs The State Of Karnataka
2022 Latest Caselaw 2814 Kant

          IN THE HIGH COURT OF KARNATAKA
                  DHARWAD BENCH

     DATED THIS THE 21ST DAY OF FEBRUARY 2022

                       BEFORE

     THE HON'BLE MR. JUSTICE M.NAGAPRASANNA

          CRIMINAL PETITION NO.100870/2021

BETWEEN

1.   MAHAMMAD HUSSAIN MUJAVAR S/O. AMIRSAB
     AGE. 40 YEARS, OCC. BUSINESSMAN/CARPENTER
     R/O. KALLAMMANAGAR, YALLAPUR-581359
     UTTARA KANNADA, KARWAR DIST.

2.   SMT. KATHUNABI MUJAVAR W/O. AMIRSAB
     AGE. 60 YEARS, OCC. HOUSEWIFE
     R/O. KALLAMMANAGAR, YALLAPUR-581359
     UTTARA KANNADA, KARWAR DIST.

3.   MAHAMAD JAFAR AMIRSAB MUJAVAR,
     AGE. 42 YEARS, OCC. BUSINESSMAN
     R/O. KALLAMMANAGAR, YALLAPUR-581359,
     UTTARA KANNADA, KARWAR DIST.

4.   TANVIR AHAMAD AMIRSAB MUJAVAR S/O. AMIRSAB
     AGE. 36 YEARS, OCC. BUSINESSMAN
     R/O. KALLAMMANAGAR, YALLAPUR-581359,
     UTTARA KANNADA, KARWAR DIST.

5.   FOUZIA TANVIR AHAMAD MUJAVAR
     AGE. 33 YEARS, OCC. HOUSEWIFE
     R/O. KALLAMMANAGAR, YALLAPUR-581359,
     UTTARA KANNADA, KARWAR DIST.
                            2




6.    SMT RIHANA MAHAMAD SALIM MUJAVAR
      AGE. 29 YEARS, OCC. HOUSEWIFE
      R/O. KALLAMMANAGAR, YALLAPUR-581359,
      UTTARA KANNADA, KARWAR DIST.

7.    MUMTAZ BANU MAHAMAD MUJAVAR
      W/O. MAHAMAD, AGE. 35 YEARS,
      OCC. HOUSEWIFE,
      R/O. KALLAMMANAGAR, YALLAPUR-581359,
      UTTARA KANNADA, KARWAR DIST.
                                         ...PETITIONERS
      (BY SRI J.BASAVARAJ, ADVOCATE)

AND

1.    THE STATE OF KARNATAKA
      (UK WOMEN POLICE STATION)
      REPRESENTED BY ITS STATE PUBLIC PROSECUTOR
      HIGH COURT OF KARNATAKA
      AT DHARWAD-580008

2.    SMT TABASUM W/O. MAHAMMAD HUSAIN MUJAVAR
      AGE. 35 YEARS, OCC. TEACHER
      R/O. KALLAMMANAGAR YALLAPUR-581359,
      UTTARA KANNADA, KARWAR DIST.
                                        ..RESPONDENTS

(BY SRI RAMESH CHIGARI, HCGP FOR RESPONDENT NO.1)
(BY SRI T.M.NADAF, ADVOCATE FOR RESPONDENT NO.2)

     THIS CRIMINAL PETITION IS FILED U/S 482 OF CR.P.C.,
SEEKING TO QUASH THE COMPLAINT IN FIR NO.15/2019 (U.K.
WOMEN POLICE STATION,) CHARGE SHEET AND ORDER OF
TAKING COGNIZANCE AND ISSUANCE OF PROCESS DATED
14/02/2020 PASSED BY PRL. SENIOR CIVIL JUDGE AND CJM,
AT KARWAR AGAINST THE PETITIONERS 1 TO 7 / ACCUSED
NOS. 1 TO 7 FOR THE OFFENCE U/S.109, 506, 498A, 504,
120B, 307, 323, 114 R/W 34 OF IPC AND ALL FURTHER
PROCEEDINGS PURSUANT THERETO PENDING ON THE FILE OF
                              3




PRL. SESSIONS JUDGE, KARWAR IN S.C.NO.11/2020 IN SO FAR
AS PETITIONERS 1 TO 7 / A.1 TO 7 ARE CONCERNED ONLY.

     THIS PETITION COMING ON FOR ADMISSION THIS DAY,
THE COURT MADE THE FOLLOWING:

                          ORDER

The petitioners are before this Court calling in

question the proceedings in Sessions Case No.11/2020

registered for the offences punishable under Sections 109,

506, 498A, 504, 120B, 307, 323, 114 read with Section 34

of IPC.

2. Heard Sri J.Basavaraj, learned counsel appearing

for the petitioners and Sri Ramesh Chigari, learned HCGP

appearing for respondent No.1-State and Sri T.M.Nadaf,

learned counsel appearing for respondent No.2-

complainant.

3. Brief facts leading to filing of the present petition

as borne out from the pleadings are as follows :

The second respondent is the complainant, the first

petitioner is her husband. The 2nd petitioner is the mother-

in-law, the 3rd petitioner is the brother-in-law, accused

Nos.4, 5 and 6 are relatives of the first petitioner. The

marriage between the 1st petitioner and the complainant

takes place on 07.06.2015. After living for about 7 to 8

months, it transpires the relation of the 1st petitioner and

the respondent No.2-complainant turned sore, pursuant to

which certain grave incidents of torture meted out by the

husband and the same by the mother-in-law and others a

complaint came to be registered by the 2nd respondent-

complainant on 26.07.2019, which became an FIR

registered for the offences punishable under Sections 109,

506, 498A, 504, 120B, 307, 323, 114 read with Section 34

of IPC. The Police after investigation have filed the charge

sheet, wherein the offences alleged are retained. It is at

that juncture, the petitioners have knocked the doors of

this Court in the subject petition.

4. The learned counsel for the petitioners would

vehemently argue and contend that a perusal at the

complaint would indicate that no offence much less the

offences punishable under Sections 307 or 498A of IPC can

be driven home against the petitioners. Though there are

stray incidents narrated against the petitioner Nos.1 and 2.

The incident that is narrated in the complaint is the one

that happened on 17.07.2019 and the complaint is

registered after the delay of nine days on 26.07.2019 and

would contend that such delay is fatal to the case of the

prosecution.

5. On the other hand, Sri T.M.Nadaf, the learned

counsel appearing for the 2nd respondent-Complainant

would vehemently refute the submissions and contend that

the complainant clearly narrates what is alleged against the

petitioner-husband and the mother-in-law, in particular,

the torture meted out against the complainant, it is for the

petitioners to come out clean in the trial is his submission.

6. I have given my anxious consideration to the

submissions made by the respective counsel and have

perused the material on record.

7. The afore-narrated facts are need not reiterated

that the complainant registers the complaint on

26.07.2019 for an incident that had occurred on

17.07.2019.

8. Since the entire issue now springs from the

complaint, it is germane to notice the complaint for the

purpose of quick reference. The complaint reads as follows:

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F ¦üAiÀiÁð¢AiÀÄ°è §gÉzÀ AiÀiÁªÀvÀÆÛ ¸ÀAUÀwUÀ¼À£ÀÄß ¸ÀévBÀ £Á£Éà ºÉý UÀtQÃPÀgt À UÉƽ¹, N¢ £ÉÆÃr w½zÀÄPÉÆArzÀÄÝ EzÀg° À è §gÉzÀ AiÀiÁªÀvÀÆÛ ¸ÀAUÀwUÀ¼ À ÀÄ £Á£ÀÄ ¥ÀÆgÉʹzÀ ªÀiÁ»wAiÀÄAvÉAiÉÄà §gÉzª À ÀÅUÀ¼ÁVªÉ CAvÁ SÁwæ¥r À ¹PÉÆAqÀÄ F

¢ªÀ¸À PÁgÀªÁgÀz° À ègÀĪÀ vÀªÀÄä PÀbÃÉ jUÉ RÄzÀÄÝ ºÁdgÁUÀ ¦üAiÀiÁð¢UÉ £À£Àß ¸Àé ºÀ¸ÁÛPÀëgz À À ¸À» ºÁQ ¸À°è¸ÀÄwÛzÉÝãÉ."

9. A perusal at the complaint would clearly indicate

that the allegations by the wife are entirely against the

husband and the mother-in-law. Vague and omnibus

allegations are made against other members of the family.

The Police after investigation have filed the final report.

The summary of the charge sheet reads as follows :

"ªÀiÁ£Àå f¯Áè ªÀÄvÀÄÛ ¸ÀvÀæ £ÁåAiÀiÁ®AiÀÄ G.PÀ.PÁgÀªÁgÀ ªÁå¦ÛAiÀÄ°è §gÀĪÀ AiÀįÁè¥ÀÄgÀ vÁ®ÆQ£À PÁ¼ÀªÀÄä £ÀUg À z À ° À è EgÀĪÀ ¦üAiÀiÁð¢AiÀÄÄ ªÁ¸ÀªÁVzÀÝ CªÀ¼À UÀAqÀ£À ªÀÄ£ÉAiÀÄ°è ªÀÄzÀĪÉAiÀiÁzÀ £ÀAvÀgÀ 2 wAUÀ¼ÀÄUÀ¼ÀÄ ¦üAiÀÄgïgÁ¢AiÀÄ UÀAqÀ DgÉÆæ 1 £ÉÃAiÀĪÀ£ÁzÀ ªÀĺÀªÀÄäzÀ ºÀĸÉÃ£ï ªÀÄÄeÁªÀgï EªÀgÀÄ ¸ÀtÚ ¥ÀÄlÖ «µÀAiÀÄPÉÌ «£Á PÁgÀt dUÀ¼À vÉUz É ÀÄ CªÁZÀå ±À§Ý¢AzÀ ¨ÉÊAiÀÄÄÝ ºÉÆqÉ §qÉ ªÀiÁqÀĪÀÅzÀÄ £ËPÀjUÉ gÁf£ÁªÉÄ PÉÆqÀÄ CAvÁ »A¹¸ÀÄwÛzÀÝ®èzÃÉ DgÉÆævÀgÁzÀ 2) CvÉÛ SÁvÀÄ£À© ªÀÄÄeÁªÀgï ¨sÁªÀA¢gÁzÀ DgÉÆæ 3) eÁ¥sg À ï ªÀÄÄeÁªÀgÀ DgÉÆævÀ 4) vÀ¤éÃgï ªÀÄÄeÁªÀgï ªÀÄvÀÄÛ CgÉÆævÀ¼ÁzÀ 5) ¥ËfAiÀiÁ ªÀÄÄeÁªÀgï ºÁUÀÆ E£ÉÆߧ⠨sÁªÀ£À ºÉAqÀw DgÉÆæ

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10. The Court, after Police filing of the final report has

taken cognizance for the aforesaid offences against the

petitioners. The narration, either in the complaint or in the

summary of the charge sheet would directly indicate

offences that are alleged to be punishable only against the

1st petitioner-husband and the mother-in-law though there

are stray instances narrated about other members of the

family. There are no particular overt acts alleged in the

complaint or the final report against other members of then

family. Therefore, permitting further proceedings to

continue against other members of the family, apart from

the husband and the mother-in-law would be an abuse of

process of the law and result in miscarriage of justice. The

view of mine, in this regard is fortified by the Judgment

rendered by the Apex Court in the case of Shafiya Khan

alias Shakuntala Prajapti v. State of U.P. and Another,

reported in 2022 SCC OnLine 167, wherein the Apex Court

holds as follows :

11. Counsel further submits that there is no iota of evidence to support what is alleged in the complaint by respondent no.2 on the basis of which FIR has been registered and even if what is being stated in the FIR is taken on its face value, prima facie, none of the offences which have been levelled against the appellant in the

charge-sheet are made out. In the given circumstances, if the criminal proceedings at this stage are 6 allowed to continue against her, it will be nothing but a clear abuse of the process of law and a mental harassment to the appellant, more so, when she has not only to sustain her employment, but being the only bread winner of her family, she has to take care of her minor son also and further submits that the High Court has not even looked into the prima facie allegations levelled in the FIR on the basis of which charge-sheet came to be filed and just after quoting certain passages from the judgments of this Court, dismissed the petition preferred at her instance under Section 482 Cr.PC.

12. Counsel submits that the principles have been well laid down by this Court in State of Haryana and Others v. Bhajan Lal and Others, and which have been consistently followed in the later years and taking the test as laid down by this Court, what being alleged in the complaint on the basis of which FIR has been registered, even if prima facie taken into consideration, no offence is made out of the kind levelled against her. In the given circumstances, the present proceedings initiated against the appellant deserve to be quashed and set aside being an abuse of the process of law.

13. Counsel for the State and the counsel for the complainant jointly submit that after the FIR was registered, investigation was made and only thereafter the charge-sheet was filed. It can at least be presumed that a prima facie case against her is made out. The High Court has appreciated the material available on record and found no reason to interfere in its inherent jurisdiction under Section 482 Cr.PC and the impugned judgment needs no further interference of this Court.

14. We have heard learned counsel for the parties and perused the material available on record.

15. The exposition of law on the subject relating to the exercise of the extra-ordinary power under Article 226 of the Constitution or the inherent power under Section 482 Cr.PC are well settled and to the possible extent, this Court has defined sufficiently channelized guidelines, to give an exhaustive list of myriad kinds of cases wherein such power should be exercised. This Court has held in para 102 in State of Haryana and Others v. Bhajan Lal and Others (supra) as under :

"102. In the backdrop of the interpretation of the various relevant provisions of the Code under Chapter XIV and of the principles 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 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 a criminal proceeding is 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."

16. The principles laid down by this Court have consistently been followed, as well as in the recent judgment of three Judge judgment of this Court in Neeharika Infrastructure Pvt. Ltd. v. State of Maharashtra and Others.

17. It is no doubt true that the power of quashing of criminal proceedings should be exercised very sparingly and with circumspection and that too in rarest of the rare cases and it was not justified for the Court 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 inherent powers do not confer any arbitrary jurisdiction on the Court to act according to its whims and fancies.

18. Adverting to the facts of the instant case, there was no material placed on record by the complainant to justify the bald allegations which were made in the complaint on the basis of which FIR was registered. There are undisputed facts on record that the appellant's marriage was solemnized with late Mohd. Shameem Khan on 11th December, 2016 and from this wed-lock, a male child was born on 23rd September, 2017 and her husband untimely passed away on 8th December, 2017 and until their period of matrimonial relationship, no complaint of any kind was ever made by her late husband (Mohd. Shameem Khan) and after she was paid his terminal benefits and got a compassionate appointment in his place as an A.N.M. by an order dated 19th May, 2018 w.e.f. 28th April, 2018, all sort of issues were raised by the complainant (brother of her deceased husband) of making such false allegations with reference to her marriage and also for the terminal benefits which she received and there was not even prima facie foundation to support the nature of allegations which were made.

19. Although it is true that it was not open for the Court to embark upon any enquiry as to the reliability or genuineness of the allegations made in the FIR, but at least there has to be some factual supporting material for what has been alleged in the FIR which is completely missing in the present

case and documentary evidence on record clearly supports that her Nikah Nama was duly registered and issued by competent authority and even the charge sheet filed against her does not prima facie discloses how the marriage certificate was forged.

20. In the given circumstances and going through the complaint on the basis of which FIR was registered and other material placed on record, we are of the considered view that no offence of any kind as has been alleged in the FIR, has been made out against the appellant and if we allow the criminal proceedings to continue, it will be nothing but a clear abuse of the process of law and will be a mental trauma to the appellant which has been completely overlooked by the High Court while dismissing the petition filed at her instance under Section 482 Cr.PC."

11. In the light of the afore narrated facts and the

Judgment of the Apex Court supra further proceedings

against the petitioners 3, 4, 5, 6 and 7 is to be terminated.

12. The learned counsel appearing for the petitioners

would at this juncture seek leave of this Court to permit

him to file such application seeking discharge prior to

framing of charges. It is for the petitioners to avail of such

remedy as is available in law.

13. For the aforesaid reasons, the following :

ORDER

(i) The criminal petition insofar as 1st petitioner and the 2nd petitioner concerned stands dismissed.

(ii) The criminal petition insofar as it concerned to petitioner Nos.3, 4, 5, 6 and 7 is allowed and the proceedings in S.C.No.11/2020 on the file of Principal Sessions Judge, Karwar against petitioners-accused Nos.3 to 7 stands obliterated.

(iii) It is made clear that the observations made in the course of this order is only for the purpose of consideration of the case of the petitioner Nos.3 to 7. The same shall not influence or bind the further proceedings against petitioner Nos.1 and 2-accused Nos.1 and 2.

SD JUDGE CKK