Sri Anand C @ Anku Gowda vs Smt Chandramma
2022 Latest Caselaw 7436 Kant

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     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

           DATED THIS THE 25TH DAY OF MAY, 2022    R
                         BEFORE

        THE HON'BLE MR. JUSTICE M. NAGAPRASANNA

            CRIMINAL PETITION No.9849 OF 2021

BETWEEN:

1.   SRI ANAND C., @ ANKU GOWDA
     S/O LATE CHAKKALURU CHENNAPPA
     AGED ABOUT 76 YEARS
     OCCUPATION BUSINESS.

2.   SMT. VARALAKSHMI
     W/O ANAND C., @ ANKU GOWDA
     AGED ABOUT 49 YEARS
     OCCUPATION HOUSEWIFE.

     BOTH ARE PRESENTLY
     RESIDING AT NO.2250/16
     3RD MAIN, WARD NO.34
     R.P.C LAYOUT, HAMPINAGAR
     BENGALURU - 560 040.

3.   SRI SYED ALAM ANSAR
     S/O LATE YAKUB MIYAN
     AGED ABOUT 72 YEARS
     OCCUPATION BUSINESS
     PRESENTLY RESIDING AT NO.1869
     OPPOSITE OLD DAIRA SIDOOL
     B.M.ROAD, CHENNAPATTANA,
     RAMANAGARA DISTRICT - 562 160.

4.   SRI VISHAKANTAIAH
     S/O LATE NANJUNDE GOWDA
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       AGED ABOUT 78 YEARS
       OCCUPATION FARMER.

5.     SMT.JAYAMMA
       W/O VISHAKANTAIAH
       AGED ABOUT 65 YEARS
       OCCUPATION HOUSEWIFE.

6.     SRI SHANKAR (WRONGLY MENTIONED)
       ORIGINAL NAME CHANDRASHEKAR
       S/O VISHAKANTAIAH
       AGED ABOUT 45 YEARS
       OCCUPATION BUSINESS.

       ALL ARE RESIDING AT NO.13
       CHIKKANNADODDI VILLAGE
       CHENNAPATNA TALUK
       ABBUR, CHENNAPATTANA,
       RAMANAGARA DISTRICT - 562 108.

                                         ... PETITIONERS
(BY SRI RAVINDRANATH K., ADVOCATE)

AND:

SMT. CHANDRAMMA
W/O SRI ANAND C.,
AGED ABOUT 69 YEARS
OCCUPATION HOUSE WIFE
RESIDING AT NO.2250
3RD MAIN, 2ND STAGE
BEHIND VIJAYANAGAR CLUB,
VIJAYANAGAR, BENGALURU - 560 040.
                                         ... RESPONDENT

(BY SRI S.G.RAJENDRA REDDY, ADVOCATE)
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     THIS CRIMINAL PETITION IS FILED UNDER SECTION 482 OF
CR.P.C., PRAYING TO QUASH THE COMPLAINT FILED BY THE
RESPONDENT BEFORE THE PRINCIPAL CIVIL JUDGE AND JMFC IN
PCR.NO.151/2018 AND ALSO QUASH THE C.C.NO.115/2021 IN THE
FILE OF THE PRL. CIVIL JUDGE AND JMFC, CHANNAPATTANA.

    THIS CRIMINAL PETITION HAVING BEEN HEARD AND
RESERVED FOR ORDERS ON 09.03.2022, COMING ON FOR
PRONOUNCEMENT THIS DAY, THE COURT MADE THE
FOLLOWING:-
                              ORDER

Petitioners are before this Court calling in question

proceedings in C.C.No.115 of 2021 pending before the Principal

Civil Judge & JMFC, Channapatna, arising out of PCR No.151 of

2018, initiated for offences punishable under Sections 494 and

109 of IPC r/w. Section 34 of the IPC.

2. Heard Sri Ravindranath K., learned counsel for the

petitioners and Sri S.G.Rajendra Reddy, learned counsel for the

respondent.

3. Brief facts leading to the filing of the present petition, as

borne out from the pleadings, are as follows:-

Petitioner No.1 presently aged 76 years is the husband of

the complainant/wife/respondent who is aged 69 years.

Petitioner Nos.2 to 6 are all either family members, close

relatives or friends of the 1st petitioner/husband. Marriage

between the 1st petitioner and the respondent takes place on

02.05.1968. It is stated that from the wedlock of the 1st

petitioner and the respondent three children were born. Out of

the three, one is no more and two others who are daughters are

residing in their respective matrimonial houses. It is the

averment in the petition that in the year 1972-73, the 1st

petitioner with the consent of the respondent married one Smt.

Savitramma who is the sister of the respondent/complainant.

From that wedlock, the 1st petitioner and Smt. Savitramma have

two children - one is 45 years old and the other is 43 years old.

4. The 1st petitioner again gets married in the year 1993

with the 2nd petitioner/Smt. Varalakshmi. Again the averment is

that, it was with the permission and consent of the 1st and 2nd

wives. It is also stated that the properties of the 1st petitioner

were equally divided amongst all of them. Therefore, it is the

contention that the 1st wife - Smt. Chandramma/respondent

was aware of the marriage of the 1st petitioner with Smt.

Savitramma, the second marriage and both Smt. Savitramma

and the respondent were aware of the marriage of the 1st

petitioner with the 2nd petitioner i.e., the third marriage. It is

also stated that all of them lived together peacefully.

5. In the year 2008, it appears that the 1st petitioner

constructed a residential house in which the 1st and the 2nd

petitioners performed all the rituals in the presence of all the

members of the family and the wives. On 12-01-2015, it is

averred that a gift deed was registered by the 1st petitioner in

favour of the 2nd petitioner of a particular property. Likewise,

another property was also gifted to the 2nd petitioner. The gifts

made by the 1st petitioner in favour of the 2nd petitioner did not

go well with the respondent/wife referred to as the first wife. On

07-07-2017, the respondent causes a legal notice upon the 1st

and 2nd petitioners contending that the 1st and the 2nd

petitioners have got married on suppression of earlier marriage

that took place between the respondent and the 1st petitioner.

The 1st and the 2nd petitioners also replied to the notice.

Another civil proceeding is instituted by the daughters of the 1st

petitioner and the respondent in O.S.No.91 of 2017 claiming

partition and separate possession of various properties

belonging to the 1st petitioner. Both the 1st and the 2nd

petitioners are defendants in the said suit.

6. Things standing thus, the respondent files a private

complaint invoking Section 200 of the Cr.P.C. against the

petitioners herein alleging offences punishable under Section

494 of the IPC for bigamy, Section 109 of the IPC for abatement

and Section 34 of the IPC in PCR No.151 of 2018. The

respondent also files an application under Section 12 of the

Domestic Violence Act, 2015 on the very next day of registration

of the aforesaid private complaint in Criminal Miscellaneous

No.138 of 2018. The other petitioners appear to have given

evidence in Criminal Miscellaneous No.138 of 2018. Later, the

learned Magistrate in P.C.R.No.151 of 2018 issued summons to

the petitioners on 08-02-2021 after registering the crime in

C.C.No.115 of 2021 in terms of Section 204 of the Cr.P.C., which

was after an order taking cognizance of the offences against the

petitioners. It is this act of the learned Magistrate taking

cognizance that is called in question in the subject petition.

7. The learned counsel appearing for the petitioners would

vehemently argue and contend that the allegation of polygamy

against the 1st petitioner is unfounded as the

complainant/respondent was very well aware of the

relationships of the 1st petitioner as with her consent the 1st

petitioner married one Smt. Savitramma, sister of the

complainant and with the consent of both the sisters married

the 2nd petitioner. It is his submission that all these events have

happened first in the year 1972-73 and later, in the year 1993-

94. The complaint is registered in the year 2018, after about 25

years of the marriage with the 2nd petitioner and after about 45

years of the complainant being aware of the 2nd marriage. In all,

the submission of the learned counsel is that, the dispute with

regard to distribution of properties is racked up by registering a

private complaint 25 years after the marriage of the 2nd

petitioner.

8. On other hand, the learned counsel appearing for the

respondent would vehemently refute the submissions to contend

that the complainant was not even aware of the marriage of the

1st petitioner with the 2nd petitioner. Suppressing the fact that

the 1st petitioner is already married, he married the 2nd

petitioner which would definitely amount to bigamy and there

can be no delay in cases of bigamy is his emphatic submission.

9. I have given my anxious consideration to the

submissions made by the respective learned counsel appearing

for the parties and perused the material on record.

10. The afore-narrated graphic details of dates and events

are not disputed and are therefore not reiterated. The 3rd

marriage of the 1st petitioner is admitted even in the petition.

Therefore, the only issue that false for my consideration is,

"Whether the offence of bigamy is a continuing

offence or the proceedings instituted for offence punishable

for bigamy under Section 494 of the Cr.P.C. can be

obliterated on the ground of delay?

11. A few dates that would be needed for the said

consideration are that, the marriage of the 1st petitioner with the

complainant is on 02-05-1968. Marriage with the sister of the

complainant is in the year 1972-73. From the wedlock, the 1st

petitioner with the complainant or her sister has three and two

children respectively, who are all aged more than 45 years.

During the subsistence of these two marriages, the 1st petitioner

marries the 2nd petitioner on 12-04-1993. Therefore, the 1st

petitioner has admitted that he has contracted three marriages.

The complainant being aware of subsequent marriages are not

would be legally immaterial. The Apex Court in the case of

STATE OF BIHAR v. DEOKARAN NENSHI AND ANOTHER1,

has interpreted the phrase 'continuing offence' and holds as

follows:-

1 (1972) 2 SCC 890

"5. A continuing offence is one which is susceptible of continuance and is distinguishable from the one which is committed once and for all. It is one of those offences which arise out of a failure to obey or comply with a rule or its requirement and which involves a penalty, the liability for which continues until the rule or its requirement is obeyed or complied with. On every occasion that such disobedience or non-compliance occurs and reoccurs, there is the offence committed. The distinction between the two kinds of offences is between an act or omission which constitutes an offence once and for all and an act or omission which continues, and therefore, constitutes a fresh offence every time or occasion on which it continues. In the case of a continuing offence, there is thus the ingredient of continuance of the offence which is absent in the case of an offence which takes place when an act or omission is committed once and for all."

The Apex Court holds that a continuing offence is one which is

susceptible of continuance and is distinguishable from the one

which is committed once and for all. Following the aforesaid

judgment, a learned single Judge of the High Court of Gujarat in

the case of JAFAR ABBAS RASOOLMOHAMMAD MERCHANT v.

STATE OF GUJARAT2, holds that bigamy is a continuing

offence. The learned Judge has held as follows:

"56. In interpreting Section 494 of the IPC, one should look into the purpose of enactment and also to the mischief to be prevented. The object of enacting Section 494 of the Penal Code, 1860, to my mind, clearly was to

2 (2015) SCC Online Gujarat 5552

punish persons, who in defiance of the law applicable to them in matters of marriage and divorce, etc., take a second wife during the existence of the first, but for the Personal Law of the Muslim, as discussed above, the applicant would be guilty of the offence of bigamy, if ultimately proved, on the basis of the evidence recorded in the course of the trial. He is able to get away with which by misinterpreting and misusing to his advantage, the message of the holy prophet Mohmmad, which is reflected in the holy 'Quran'. The 'Quran' does not say that a Muslim can treat his wife cruelly, drive her out and without dissolution the first marriage in accordance with law, he can marry for the second time and upto four times. The message of the holy prophet is loud and clear. Everyone knows about it, but still do not want to follow it.

... ... ...

77. In the case of State of Bihar v. Deokaran Nenshi, reported in (1972) 2 SCC 890: (AIR 1973 SC 908), it was observed by the Apex Court that a continuing offence is one which is susceptible of continuance and is distinguished from the one which is committed once and for all. It is one of those offences which arise out of a failure to obey or comply with a rule or its requirement and which involves a penalty, the liability for which continues until the rule or its requirement is obeyed or complied with. On every occasion that such disobedience or non-compliance occurs and reoccurs, there is the offence committed. The distinction between the two kinds of offences is between an act or omission which constitutes an offence once and for all and an act or omission which continues, and therefore, constitutes a fresh offence every time or occasion on which it continues. In the case of a continuing offence, there is thus the ingredient of continuance of the offence which is absent in the case of an offence which takes place when an act or omission is committed once and for all."

Several other High Courts have also taken the similar view that

bigamy is a continuing offence. If admitted facts as deliberated

hereinabove are taken note of, it cannot be in doubt that the 1st

petitioner has contracted second and even third marriages

during the subsistence of the 1st marriage with the complainant.

In the teeth of the admitted fact, no further interpretation need

be given, as even to day, the 1st petitioner admits that he is the

husband of three women. Therefore, he is in the web of the

offence punishable under Section 494 of the IPC. The

proceedings against the 1st and 2nd petitioners cannot be

quashed as the offence is admitted by the 1st petitioner in the

petition. It being with the consent of the 1st wife or with the

consent of the 1st and 2nd wives for the third time would become

immaterial for consideration of offence of bigamy. In the teeth of

the admitted facts of the petitioner marrying thrice and its

subsistence even as on day, the plea of delay in registration of

the crime would pale into insignificance, as bigamy in the case

at hand is a continuing offence. The 1st petitioner, the 2nd

petitioner and the other two wives of the 1st petitioner have all

married the 1st petitioner during the subsistence of each others

marriage and being fully aware of the preceding marriage.

Therefore, the proceedings will have to be continued against

them.

12. Insofar as the case of petitioner Nos.3, 4, 5 and 6 is

concerned, it will have to be viewed with a different lens. The act

of bigamy generally is a triangle involving the husband, the 1st

wife and the 2nd wife. This is a peculiar case where it is a

quadrangle, though the 2nd wife is not before the Court.

Therefore, the 1st petitioner, 2nd petitioner and the complainant

will have to resolve the issue amongst themselves. Petitioner

Nos.3, 4, 5, and 6 who are other family members or friends of

the 1st petitioner cannot be hauled into these proceedings unless

there are instances to demonstrate that they were responsible

for the commission of second marriage or even the third

marriage. That is not the averment in the complaint. The 2nd

marriage has taken place in the year 1973 and the third

marriage in the year 1993. Dragging all other members of the

family and friends into the web of these proceedings sans

countenance.

13. Therefore, criminal proceedings against petitioner

Nos.3, 4, 5 and 6 require to be obliterated and the charge sheet

against petitioner Nos.1 and 2 is required to be sustained only

for the offence under Section 494 of the IPC and not under

Section 109 of IPC.

14. It is for the protagonists in the quadrangle to resolve

the issue amongst themselves and not drag other persons into

these proceedings. If the proceedings against other petitioners

are not quashed, it would become an abuse of the process of

law, result in miscarriage of justice and quadruplet harassment

to petitioner Nos.3 to 6.

15. For the aforesaid reasons, I pass the following:

ORDER

i. The Criminal Petition is allowed in part.

ii. Criminal Petition insofar as it concerns petitioner

Nos.1 and 2 stands dismissed.

iii. Criminal petition insofar as petitioner Nos.3, 4, 5 and

6 is concerned is allowed. Proceedings against them

stand quashed.

iv. It is made clear that the observations made in the

course of this order are only for the purpose of

consideration of the case of the petitioners either to

sustain or to obliterate the proceedings. The same

would not influence or bind further proceedings

against petitioner Nos.1 and 2 or any other accused

or any other proceedings pending before the

authorities.

Sd/-

JUDGE nvj CT:MJ