AI Structured Summary
Not yet generated for this judgment
Judgment
Bharati H. Dangre, J
1 Rule. Rule made returnable forthwith. Heard By consent of the parties.
At the outset, the learned counsel for the petitioner Shri Tushar Sonawane seeks leave of this Court to delete the petitioner nos.1 to 3 from the array
of the petitioners and title and seek permission of this Court to treat the present petition as being filed by the petitioner no.4 Rupali Nathaji More
(original petitioner no.4) as the sole petitioner.
2 By the present petition, the petitioner has sought a relief of quashment of the FIR bearing C.R.No. IÂ196/2011 registered at Satana Police Station,
Taluka Baglan, District Nashik at the instance of the respondent no.2 on 29th December 2011, alleging offences punishable under Section 498A, 323,
504, 506 of the IPC. Relief is also sought for quashment of the proceedings which are pending before the Court of Judicial Magistrate, First Class,
Satana, pursuant to the chargeÂsheet filed by the police.
3 The petitioner no.4  Rupali is the sisterÂinÂlaw of the respondent no.2.  The respondent no.2 had filed a complaint vide private Criminal Case
No.177 of 2011 in the Court of Judicial Magistrate First Class, Satana and who made it over to the Police Inspector, Satana for investigation
under Section 156(3) of the Code of Criminal Procedure. As per the allegation in the complaint, the respondent no.2 is legally wedded to Shri Manoj
Nanaji More who is the brother of the petitioner no.4 in the year 2010. The complaint preferred on 1st October 2011 proceeds to state that after
marriage, the complainant started residing at Shramik Nagar, Nashik, in a joint family and from the very inception, she was harassed by all the
accused persons by abusing and torturing her physically and mentally. It is also alleged in the complaint that all the accused persons used to ask
the complainant to bring Mahindra Logan car from her parental house and that was the cause of harassment meted out to her.  It is also alleged
that the motherÂinÂlaw used to assault her by chappal and the husband used to assault her and fatherÂinÂlaw, brotherÂinÂlaw and sisterinÂlaw
i.e. present petitioner no.4 also used to abuse her and assault her. The complaint therefore, alleges that she was subjected to physical and mental
cruelty and therefore, she requested the Magistrate to take cognizance of her complaint under Section 156(3) of the Cr.P.C.Â
As already observed above, based on the said complaint, the FIR came to be registered and the allegations were investigated by the police resulting
into filing of a chargesheet against all the accused persons and being aggrieved, the petitioner no.4 has approached this Court for quashing of the
proceedings initiated against her.
4 The substratum of the argument of the learned counsel for the petitioner is that the perusal of the complaint would reveal that the allegations levelled
against the petitioner no.4 are vague and do not disclose prima facie offence. The submission of the learned counsel is that the allegations are not
specific and categorical and even reading of the complaint as it is, prima facie, would lead to an irresistible conclusion that the ingredients of Section
498A of the IPC are not made out from the said complaint, qua the present petitioner no.4.
Learned counsel for the petitioner would also submit that the petitioner was from the very beginning staying at Pune for preparing for the competitive
examination and she has been dragged by the complainant falsely in order to damage her career. It is also specifically stated in the petition and also
argued by the learned counsel for the petitioner that the petitioner is selected for the post of PSI in the office of Finger Print Bureau in Crime
Investigation Department, but for the offence being registered against her and she facing a trial, there is a likelihood that she may not be considered
for appointment on her selection to the said post. In such circumstances, he would submit that in view of the vague and bald allegations made
against the petitioner, the petitioner should not be made to undergo the rigmarole of trial and then, seek an acquittal but when a prima facie case is
made out by her that the allegations levelled against her are not substantiated by citing any specific incident, but they being vague in nature, the learned
counsel for the petitioner prays that the FIR should be quashed.
5 We have heard learned counsel for the respondent as well as the learned APP and with the assistance of the parties. We have carefully perused
the chargeÂsheet filed by the Satana Police Station.Â
Perusal of the complaint would reveal that the allegations that have been made in the complaint dated 1st December 2011 preferred by the
complainant do not give any specific instance of harassment, either physical or mental, at the instance of the petitioner no.4. There are omnibus
allegations levelled against all the inÂlaws i.e. fatherÂinÂlaw, motherÂinÂlaw, brotherÂinÂlaw and sisterÂinÂlaw i.e. the present petitioner and the
husband. It is vaguely alleged that she was subjected to physical and mental harassment for the purpose of demand of a vehicle and it is alleged that
from the very beginning i.e. after solemnization of the marriage in the year 2010, she was subjected to such harassment. It is pertinent to note that
the complainant was married on 14th June 2010 and thereafter, from 21st July 2011, according to her own complaint, she left for her parental home
and lodged a complaint on 1st December 2011. There is no specific allegation levelled against the present petitioner no.4 and the allegation that is
levelled, is unspecific.Â
In order to satisfy the ingredients of Section 498A of the IPC, the complaint must reveal that the woman was subjected to cruelty and cruelty would
encompass such willful conduct which is of such nature as is likely to drive the woman to commit suicide; or to cause grave injury or danger to life,
limb or health (whether mental or physical) of the woman, or subjected to such harassment with a view to coerce her or any person related to her to
meet an unlawful demand for any property or valuable security or is on account of failure by her or any person related to her to such a demand.Â
Perusal of Section 498A would reveal that the harassment or torture inflicted on the woman should be of grave nature and which is expected to be
something more than a normal wear and tear of a marital life. The gravity of the accusation must be clearly reflected in the complaint and
whenever allegations are made against the relatives of the husband, then the complaint must specify the harassment or cruelty inflicted at the instance
of such a relative. The allegations in the complaint should make out a specific case against the relatives and mere naming such a relative without
attributing any specific role is not sufficient.Â
The Hon'ble Apex Court in Kailash Chandra Agrawal and anr Vs. State of Uttar Pradesh & or s(2014) 16 SCC 551, has made the following
observations:
“We have gone through the FIR and the criminal complaint. In the FIR, the appellants have not been named and in the criminal complaint they
have been named without attributing any specific role to them. The relationship of the appellants with the husband of the complainant is distant.Â
In Kans Raj Vs. State of Punjab, (2000) 5 SCC 207, it was observed :
“5 A tendency has, however, developed for roping in all relations of the inÂlaws of the deceased wives in the matters of dowry deaths which, if
not discouraged, is likely to affect the case of the prosecution even against the real culprits. In their over enthusiasm and anxiety to seek conviction
for maximum people, the parents of the deceased hae been found to be making efforts for involving other relations which ultimately weaken the case
of the prosecution even against the real accused as appears to have happened in the instant caseâ€
Further, in a latest judgment of the Hon'ble Apex Court in case of K. Subba Rao & Ors Vs. State of Telangana through its Secretary, Home
Department & ors , Their Lordships while dealing with the allegations about physical and mental torture being inflicted observed thus :
“A perusal of the chargeÂsheet and the supplementary chargeÂsheet discloses the fact that the Appellants are not the immediate family members
of the third respondent/husband. They are the maternal uncles of the third respondent. Except the bald statement that they supported the third
respondent who was harassing the second respondent for dowry and that they conspired with the third respondent for taking away his child to the
U.S.A, nothing else indicating their involvement in the crime was mentioned. The appellants approached the High Court when the investigation was
pending. The charge sheet and the supplementary chargeÂsheet were filed after disposal of the case by the High Court. Criminal proceedings are
not normally interdicted by us at the interlocutory stage unless there is an abuse of process of a Court. This Court, at the same time, does not
hesitate to interfere to secure the ends of justice. See State of Haryana V. Bhajan Lal 1992 Supp.(1) 335. The Courts should be careful in
proceeding against the distant relatives in crimes pertaining to matrimonial disputes and dowry deaths. The relatives of the husband should not be
roped in on the basis of omnibus allegations unless specific instances of their involvement in the crime are made out.  See Kans Raj Vs State of
Punjab & ors (2000) 5 SCC 207 and Kailash Chandra Agrawal and Anr Vs.State of Uttar Pradesh & Ors. (2014) 16 SCC 551.
6 When the facts of the present case are construed in light of the aforesaid authoritative pronouncements, it is clear that the allegations made in the
complaint against the petitioner no.4 falls short of the case being made out under Section 498A and the implication of the present petitioner in the
criminal case, according to us, is highly unwarranted and amounts to an abuse of process of the Court. In such circumstances, the present petitioner
who is a young girl of 31 years and who has a bright future, cannot be made a scapegoat and she should not be made to lead her life of being an
'accused' till she undergoes the said lengthy journey of procedure and seek an acquittal on going through the whole process, when the allegatins
against her cannot be proved at all on culmination of a trial.  This Court is competent enough to invoke its power under Section 482 of the Code
of Criminal Procedure to quash the proceedings initiated against her, which according to us, do not satisfy the ingredients of the sections of which she
is charged with, and therefore, in our considered view, in order to secure the ends of justice, it would be appropriate to quash the said proceedings
initiated against the petitioner no.4.Â
7 In the result, we quash and set aside the Criminal Case No.100 of 2012 pending before the Court of Learned Judicial Magistrate First class, Satana
arising out of the chargesheet no.23 of 2012 filed by the Satana Police Station against the present petitioner.
Rule is made absolute in terms of prayer clause (bb) as against the petitioner no.4.