Patna High Court
Dr. Rajeev Ranjan vs The State Of Bihar on 6 May, 2025
Author: Chandra Shekhar Jha
Bench: Chandra Shekhar Jha
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.77260 of 2024
Arising Out of PS. Case No.-2443 Year-2020 Thana- VAISALI COMPLAINT CASE
District- Vaishali
======================================================
Dr. Rajeev Ranjan, Son of Indradev Narayan Singh, R/o Q. No. 109/110,
Type-II, Block 1, AIIMS Residential Campus, Hydraulic Khagaul, Patna-
801105.
... ... Petitioner
Versus
1. The State of Bihar
2. Dr. Anuradha, Wife of Dr. Rajeev Ranjan, D/o Shri Anil Kumar Sinha,
Permanent Resident of SDO Road, Hajipur, Vaishali-844101
... ... Opposite Parties
======================================================
Appearance :
For the Petitioner/s : Mr. Sanket, Advocate
For the Opposite Party/s : Mr. Bhanu Pratap Singh, APP
======================================================
CORAM: HONOURABLE MR. JUSTICE CHANDRA SHEKHAR JHA
ORAL JUDGMENT
Date : 06-05-2025
Heard learned counsel for the petitioner, learned
APP for the State duly assisted by learned counsel appearing
for O.P. No.2.
2. Initially, this petition was preferred to quash the
order dated 21.09.2024 passed by learned Sessions Judge,
Vaishali at Hajipur in Criminal Misc. Case No.69 of 2023,
whereby the learned Sessions Judge has cancelled the bail
bond of the petitioner but, subsequently, I.A. No.2 of 2025
has been preferred to amend the prayer to quash the entire
criminal proceeding initiated against the petitioner in
Patna High Court CR. MISC. No.77260 of 2024 dt.06-05-2025
connection with Complaint Case No.2443 of 2020 instituted
for the offences punishable under Sections 498-A and 406 of
the Indian Penal Code (in short 'I.P.C.') for the reason that
during the pendency of proceeding, parties have compromised
their dispute and differences.
3. The case of prosecution as per
complainant/O.P.No. 2, namely. Dr. Anuradha is that she
married Dr. Rajeev Ranjan on 30.01.2011 as per Hindu
customs, while she was a BDS student in Mumbai and the
petitioner was a Senior Resident at AIIMS, Delhi. Her family
spent Rs. 22.5 lakhs on the wedding, and it was agreed that
she would pursue PG course in Mumbai with financial support
of her husband. Informant further alleged that neither the
petitioner nor his family provided any financial or emotional
support rather her jewellery was kept by her in-laws, shortly
after marriage. Her husband repeatedly avoided living with
her, citing work postings in Vadodara, Bhubaneswar, and
Patna, and eventually asked her to arrange Rs. 15 lakhs from
her father to buy a flat, saying that she couldn't stay in
government quarters. Despite completing her PG in 2019, the
Patna High Court CR. MISC. No.77260 of 2024 dt.06-05-2025
complainant was denied entry to both the houses that is her
husband's and in-laws' residences. Repeated efforts by her
and her parents were made to reconcile the issue but was
unsuccessful and even she was blocked by her husband on
mobile. The in-laws allegedly abused and threatened her and
her belongings were never returned. She further alleged that
her husband never established physical relationship,
suspecting qua her husband of either infidelity or impotency
and due to this, the informant has suffered mental trauma
and depression.
4. It is submitted by learned counsel appearing for
the petitioner that the matter has been compromised between
the parties against one-time alimony of Rs.55,00,000/-
(Rupees Fifty-five Lakhs), which was duly paid and received
by O.P. No.2, namely, Dr. Anuradha. It is submitted that the
parties have also dissolved their marriage amicably under
Section 13-B of the Hindu Marriage Act, 1955, which is
apparent from the judgment of learned Principal Judge,
Family Court, Vaishali as passed in Divorce (Matrimonial)
Case No.540 of 2024 dated 20.02.2025. It is pointed out
Patna High Court CR. MISC. No.77260 of 2024 dt.06-05-2025
that in view of aforesaid, continuing of present criminal
complaint before the court below would only amount to
abusing the process of the court of law and, therefore, the
same be set aside/quashed.
5. Learned counsel appearing for O.P. No.2 also
affirmed the factum of compromise as submitted above by
learned counsel appearing for the petitioner. It is submitted
that he has no objection if the criminal complaint as aforesaid
be quashed in view of the compromise.
6. It would be apposite to reproduce the terms and
conditions of compromise/settlement dated 05.12.2024
before the court of learned A.C.J.M.-10, Hajipur, Vaishali,
which are as under:-
"U;k;ky;]
Jheku~ ,0lh0ts0,e0&10
gkthiqj] oS"kkyh
lqygukek&i=
ifjokn i= ua0& C, 2443/2020
/kkjk& 498(A) Hkk0n0fo0
Mk0 vuqjk/kk &&&&&&&&&&&&&ifjoknuh
cuke
Mk0 jktho jatu ,oa vU; &&&vfHk;qDrx.k
mHk; i{k dh vksj ls lqyg le>kSrk
vkosnu dk fooj.k fuEu izdkj izLrqr
fd;s tkrs gSa%&
1- ;g fd izLrqr okn ds nksuksa i{kksa us LosPNk ls fcuk fdlh ncko ds lqyg
Patna High Court CR. MISC. No.77260 of 2024 dt.06-05-2025
le>kSrk dj fy;k gS ftlls nksuksa i{kksa ds chp "kkfUr dk okrkoj.k LFkkfir gks
x;k gSA
2- ;g fd nksuksa esa le>kSrk ds rgr ;g r; gqvk gS fd nksuksa i{kksa }kjk
lacaf/kr igyk vijkf/kd izd`fr dk eqdnek C, 2443/2020 gS tks
,s0lh0ts0,e0 &10 flfoy dksVZ gkthiqj] oS"kkyh esa gS ,oa blls lacaf/kr
vijkf/kd izd`fr dk fofo/k okn ua0&77260@24 tks mPp U;k;ky; iVuk esa
ifjoknuh Mk0 vuqjk/kk ds mifLFkfr gsrq vknsf"kr gSA
3- nwljk vijkf/kd izd`fr dk eqdnek Qqyokjh "kjhQ iVuk] Fkkuk dkaM la0&
935@22 th0 vkj0 ua0& 939@23 ,0 lh0 ts0 ,e0& 14 flfoy dksVZ iVuk
lnj esa gSA bu lHkh vijkf/kd izd`fr ds okn esa nksuksa i{kksa ds chp vkilh
lgerh ls nk;j ikjLifjd fookg foPNsn okn ds vk/kkj ij ;Fkk"kh?kz lHkh
vijkf/kd izd`fr ds okn fd dk;Zokgh lekIr djk fn;k tk,xkA
4- ;g fd nksuksa i{kksa ds mi;qZDr lqyg le>kSrk ds vk/kkj ij mi;qZDr
vijkf/kd izd`fr ds eqdnek dks lekIr djus ds fy, tks Hkh vko";d dkuwuh
dk;Zokgh 'kq: djus gksaxs mls nksuksa i{kksa }kjk ;Fkk"kh?kz l{ke U;k;ky; esa izkjaHk
fd;k tk,xk rFkk nksuksa i{k bl dkuwuh dk;Zokgh esa ,d nqljs fd lg;ksx
djsaxsA
5- ;g fd nksuksa i{kksa us ;g Hkh Lohdkj fd;k gS fd izR;sd i{k nqljs i{k ij
vFkok muds ifjokj ds vU; lnL; ij Hkfo'; esa dksbZ eqdnek vius fookg
fnukad 30-01-2011 ds vk/kkj ij ugha djsaxs] rFkk ,d nqljs ij nks'kk jksi.k Hkh
ugha djsaxsA
6- ;g fd nksuksa i{kksa us vkilh lgefr ls vius fookg fnukad& 30-01-2011 ds
laca/k esa iz/kku U;k;k/kh"k ifjokj U;k;ky; flfoy dksVZ gkthiqj] oS"kkyh esa py
jgs fookg foPNsn okn la[;k 465@2022 dks okil ysus ,oa mlls igys vkilh
lgefr ls nksuksa i{k }kjk fgUnw fookg&foPNsn vf/kfu;e 1955 esa la"kksf/kr o'kZ
1976 ds fookg&foPNsn vf/kfu;e fd /kkjk 13(B) ds rgr mijksDr ifjokj
U;k;ky; esa ikjLifjd fookg foPNsn okn nk;j djus ds fy, lgefr ls
viuk&viuk gLrk{kj U;k;ky; esa mifLFkr gksdj okn i= ij vafdr fd;s gSaA
7- ;g fd nksuksa i{kksa ds chp ikjLifjd fookg foPNsn gksus dh ckr Lohdkj
gksus ds dkj.k lHkh izdkj dh {kfr iwfrZ dks /;ku esa j[krs gq, nksuksa i{kksa ds "kqHk
fpUrdksa ,oa nksuksa i{kksa ds vf/koDrkx.k ds e/;LFkrk esa ;g r; gqvk gS fd
one time settlement O;oLFkk fu;e ds rgr cSad MªkQ~V }kjk 55]00]000
¼ipiu yk[k½ :i;k ifjoknuh Mk0 vuqjk/kk dks ,d eq"r vfHk;qDr Mk0 jktho
jatu }kjk ifjokj U;k;ky; esa nk;j ikjLifjd fookg foPNsn fd /kkjk 13(B)
ds rgr U;k;ky; ds ek/;e ls fu;ekuqlkj fn;k tk,xkA
8- ;g fd ifjoknuh Mk0 vuqjk/kk dks feyus okys cSad MªkQ~V uacj ,oa jkf"k
bl izdkj gS%& 002627& 9]00]000@&¼ukS yk[k½ 002628&5]00]000@&¼ikap
yk[k½] 002629&5]00]000@&¼ikap yk[k½] 002723&9]00]000@&¼ukS yk[k½]
Patna High Court CR. MISC. No.77260 of 2024 dt.06-05-2025
002724&9]00]000@&¼ukS yk[k½] 002725&9]00]000@&¼ukS yk[k½]
002726&9]00]000@&¼ukS yk[k½] dqy 55]00]000 ¼ipiu yk[k½ pwafd ifjoknuh
Mk0 vuqjk/kk dk cSad [kkrk esa uke flQZ vuqjk/kk gS blfy, cSad MªkQ~V dsoy
vuqjk/kk ds uke ls cuk gSA cSad MªkQ~V dk Nk;kizfr lqyg le>kSrk i= ds
lkFk layXu gSA
9- ;g fd nksuksa i{kksa ds chp lqyg le>kSrk ls ;g Hkh r; gqvk fd vkilh
lgerh ls ikjLifjd fookg foPNsn ds fMdzh ikfjr gksus ds ckn ifjoknuh Mk0
vuqjk/kk }kjk vfHk;qDr Mk0 jktho jatu ;k muds ifjokj ds lnL;ksa ds py
vpy lEifr tSls cSad [kkrk] tsojkr] pkj pDdk xkM+h] Hkwfe edku] ljdkjh
osru vkfn ij fdlh izdkj dk gd oks vf/kdkj dk nkok Hkfo'; esa ugha djsaxhA
10- ;g fd nksuksa i{kksa us lqyg le>kSrk ds rgr ;g Hkh Lohdkj fd;k gS fd
vxj dksbZ i{k bl le>kSrk ls eqdjsxk rks mlds mij dkuwuh :i ls dkjokbZ
djus ds fy, izR;sd i{k Lora= gksaxsA
11- ;g fd bl lqyg ukek ds leFkZu esa mHk; i{k }kjk la;qDr :i ls "kiFk&
i= Hkh nkf[ky dh tkrh gSA
12- ;g fd bl lqyg ukek vkosnu ij mHk; i{kksa ds lnL;ksa ,oa muds
vf/koDrkx.k dk gLrk{kj vafdr gSA mHk; i{k U;k;ky; esa lnsg mifLFkr
gksdj lqygukek i= nkf[ky djrs gSAa
vr% Jheku ls fuosnu gS fd U;k;fgr esa lqyg le>kSrk vkosnu dks
nksuksa i{kksa ds chp Jheku ds U;k;ky; esa py jgs vijkf/kd izd`fr ds okn C,
2443/2020 dh vxyh frfFk& 02&01&2025 dks rRdky izHkko ls fjdkWy
djrs gq, vkt fnukad 05&12&2024 dks j[krs gq, lqyg le>kSrk vkosnu dks
vfHkys[k ij fyf[kr :i ls j[krs gq, mijksDr eqdnek esa mPp U;k;ky; ls
funsZ"k vkus ds ckn lqyg le>kSrk vkosnu dks Lohdkj djrs gq, C,
2443/2020 ifjokn okn dh dk;Zokgh le>kSrk ds vkyksd esa fu'ikfnr djus
dh d`ik dh tk;A mHk; i{k Jheku dh bl d`ik ds fy, lnSo vkHkkjh jgsaxsA
gLrk{kj vfHk;qDrx.k gLrk{kj ifjoknuh"
7. In view of aforesaid, it appears that the matter
appears compromised between the parties, where O.P. No.2
has received Rs. 55 Lakhs as one time alimony. Their
marriage also appears dissolved mutually, accordingly,
continuing with aforesaid criminal proceedings would only
Patna High Court CR. MISC. No.77260 of 2024 dt.06-05-2025
amount to abusing the process of court of law and, therefore,
the entire criminal proceedings in connection with Complaint
Case No.2443 of 2020 with all its consequential proceedings
pending before the learned A.C.J.M.-X, Vaishali at Hajipur
qua petitioner along with other co-accused is hereby
quashed/set aside to secure the ends of justice.
8. The application stands allowed.
9. The interlocutory application(s), if any, stand
disposed of in view of aforesaid judgment.
10. Let a copy of this judgment be communicated
to the learned trial court forthwith.
(Chandra Shekhar Jha, J.)
Sanjeet/-
AFR/NAFR NAFR
CAV DATE NA
Uploading Date 09-05-2025
Transmission Date 09-05-2025
