Samira
Khanum Vs. Md.Asfar Towheed and ANR. [2009] INSC 510 (6 March 2009)
Judgment
IN THE
SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO. 450
OF 2009 (Arising out of S.L.P. (Crl.) No.5417 of 2006) Samira Khanum
...Appellant Md. Asfar Towheed and Anr. ...Respondents
DR.
ARIJIT PASAYAT, J.
1.
Leave granted.
2.
Challenge in this appeal is to the order passed by the learned
Single Judge of the Patna High Court allowing the application filed under
Section 482 of the Code of Criminal Procedure, 1973 (in short the `Code').
Prayer was made by the respondent no.1 to quash the order dated 30.11.2004
passed by learned Sub-Divisional Judicial Magistrate, Patna, in Complaint Case
No.2523(C)/2004, whereby direction was given to issue summons against the
respondent no.1 and others for facing trial for alleged commission of offences
punishable under Sections 498-A and 406 of the Indian Penal Code, 1860 (in
short the `IPC') and Sections 3 and 4 of the Dowry Prohibition Act, 1961(in short
`D.P. Act').
3.
The factual position in a nutshell is as follows:
The case
of the complainant (O.P. No.2) is that she was married to the respondent no.1
on 24.10.1999 at Patna according to the Muslim Law. The other two accused are
his father and mother. After marriage, on the same day she went to her
matrimonial house. At the time of marriage several articles, ornaments, cash
etc. amounting to Rs.5 lacs were given as gift. The respondent no.1 and his
parents were not happy with the same and wanted more dowry. The parents of the
respondent no.1, taunted her for insufficient dowry. After 15 days of the
marriage, the respondent no.1 went to America where he was doing a job of
Software Engineer and in the meantime the complainant on 9.11.1999 returned to
her parental house as the parents of the respondent no.1 compelled her to leave
the matrimonial house by their misbehaviour and cruel attitude. Respondent no.1
thereafter sent a visa to the complainant and the complainant went to America
on 18.4.2000. There she found her husband having illicit relationship with an
American girl named "Dolly". She seriously objected to this
relationship. The respondent no.1 told her that in America it was status symbol
to have a girl friend and he demoralized her saying that she belongs to an
orthodox and backward family.
The
complainant anyhow stayed there for about a year and returned to India with the
respondent no.1 on 19.8.2001. During their stay at Patna her parents tried to
convince the husband to refrain from such relationship with another for cordial
conjugal life. He promised to mend himself. Both of them again went to U.S.A.
after staying for five weeks in Patna. During this stay all the accused persons
asked the complainant to bring Rs.12 lacs from her parents for purchase of a
flat in the name of complainant herself. The father of the complainant promised
on 19.9.2001 to give Rs.7 lacs provided the flat was purchased in the name of
the complainant. Subsequently, her father out of love and affection gave Rs.7
lacs to the parents of the father of the respondent no.1 in various
installments. Despite this, all the accused were adamant for further Rs.5 lacs
and for non-fulfillment of that amount the accused persons brutally assaulted
her both mentally and physically.
It was
further alleged that after going to America the respondent no.1 despite his
promise tried to re-establish his relationship with the above girl, and on
protest by the wife assaulted her. He developed the habit of taking wine and
wasting time in clubs and on objection she was subjected to cruelty. As a
result of multi-dimensional tension she suffered miscarriage on 13.5.2003. She
was also not allowed to meet any of her relatives residing in U.S.A.
The
respondent no.1 then on request of the complainant brought her to India. On
30.8.2003, the respondent no.1 after reaching India went to Hyderabad and asked
the complainant to go to her parental house at Patna. During this stay he did
not come to Patna.
So the
complainant herself went to Hyderbad and in spite of atrocities on her, she
along with the respondent no.1 on 14.9.2003 returned to America where he
continued his torture and on 22.3.2004 she was forcibly sent to India and since
then she was living in Patna. It is also alleged that when she returned to India
the respondent no.1 sent E-mail to her not to return to America without his
permission and also directed her to cancel the return ticket. The complainant
on 2.7.2004 through E-mail requested the respondent no.1 to reconsider his
decision but to no effect and suddenly replied that unless his parents' desire
was fulfilled no question of sympathy arises and on 10.9.2004 asked her father
to make payment of Rs.5 lacs to his parents by the next month positively and on
that date her father talked to the father and mother of the respondent no.1 and
showed his inability.
It was
also alleged in the complaint petition that during his stay in America, the
respondent no.1 had pressurized her on several occasions to collect at least
50,000 American dollars from Phuphi and Phupha residing there and on refusal by
her the respondent no.1 himself told her Phupha on phone to send 50,000
dollars, otherwise the complainant would be in trouble.
After
filing of the complaint, the complainant was examined on S.A. She also examined
witnesses in enquiry under Section 202 of the Code. Learned S.D.J.M. after
perusing the complaint petition, the statement of the complainant on S.A. and
the statement of the witnesses examined by the complainant, passed the order
which was impugned before the High Court.
Before
the High Court it was contended on behalf of the present respondent no.1 that
the allegations were false. It was stated that the respondent had divorced the
complainant on 12.9.2004 and, therefore, the case had been filed as a counter
blast with mala fide motive. It was further submitted that the alleged torture
committed by the petitioner before the High Court on the complainant in America
even if accepted as true, the same was relatable to the alleged relationship
with an American girl and had nothing to do with the amount of dowry. Certain
other factual aspects were alleged to show that the ingredients of Section 498A
IPC were not made out and there was no allegation of breach of trust punishable
under Section 406 IPC. The application filed by the respondent no.1 was
disposed of by the High Court after noticing the rival submissions as follows:
"Learned
counsel for O.P. No.2 defended the order. I find force in the submission of the
learned counsel for the petitioner and on the reasons mentioned by him I also
find that the alleged demand or receipt of dowry by the petitioner is false and
mala fide on account of divorce of the complainant by the petitioner and that
the alleged torture by the petitioner was not in connection with unlawful
demand of Rs.15 lacs and was not such as to drag O.P.
No.2 to
commit suicide and that there is no allegation of breach of trust against the
petitioner.
In the
result, this application is allowed. The impugned order as regards the
petitioner is set aside."
4.
It is stated by learned counsel for the appellant that the order
is practically non- reasoned and no reason has been indicated as to why the
respondent's prayer was accepted and that the parameters for exercise of power
under Section 482 of the Code have not been kept in view what has been stated
in State of Haryana and Ors. v. Bhajanlal and Ors. (1992 Supp (1) SCC 335).
5.
Learned counsel for the respondent no.1 supported the order of the
High Court.
6.
We find substance in the plea of the learned counsel for the
appellant that the High Court has not indicated any basis or reason for
exercising jurisdiction under Section 482 of the Code. The application was
disposed of in a casual manner.
7.
Therefore, the order of the High Court is clearly indefensible and
is, accordingly, set aside. However, we make it clear that we have expressed no
opinion on the merits of the case which are to be adjudicated.
8.
The appeal is allowed.
..........................................J. (Dr. ARIJIT PASAYAT)
..........................................J. (ASOK KUMAR GANGULY)
New Delhi, March 06, 2009
IN THE
SUPREME COURT OF INDIA CRIMINAL APPELLANTJURISDICTION CRIMINAL NO. 450 OF 2009
(arising out of SLP(Cr.) No. 5417/2006) SAMIRA KHANUM ...APPELLANT VS. ORDER In
our judgment dated 6/3/2009, the following line is added at the end of Para 7.
"The
matter is remitted to the High Court for a fresh consideration".
...................J. (Dr. ARIJIT PASAYAT)
...................J. (ASOK KUMAR GANGULY))
New Delhi,
March 20, 2009.
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