@JUDGMENTTAG-ORDER
Dr. B. Siva Sankara Rao, J.@mdashThe petitioners, who are A-1 to A-4 in C.C. No. 150 of 2014 on the file of Judicial Magistrate of First
Class, Manthani, Karimnagar District, filed this petition under Section 482 Cr.P.C. to quash the proceedings in the said case.
2. The learned Magistrate has taken cognizance for the offences punishable under Sections 498-A IPC and Sections 3 and 4 of Dowry Prohibition
Act from the police final report, which is outcome of the report of the 2nd respondent/de facto complainant none other than the wife of A-1 vide
Cr. No. 1 of 2014 dated 25-03-2015.
3. The brief facts of the case from the police report as well as the investigation material in nut-shell is that the marriage of the petitioner/A-1 was
performed on 22-06-2004 in Charan Paduka Kutir, Barhalganj, Gorakhpur as per marriage invitation at page 12 and 13 of the petition and in
Hindi and English translation and de facto complainant presented the report on 04-01-2014 and the crime was registered on 25-03-2014 for the
offences punishable under Sections 498-A IPC and Sections 3 and 4 of Dowry Prohibition Act against four accused. Of whom, A-1 is husband of
de facto complainant, A-2 and A-3 are parents of A-1 and A-4 is the brother of A-1, all are residents of Gorakhpur, Barhalgunj, Uttar Pradesh.
The de facto complainant address shown as Centenary colony, Kamanpur Mandal, Karimnagar District. LWs.2 and 3 among eight witnesses
shown in the charge sheet are father and mother of LW.1, LWs 4 and 5 are brothers of LW.1 and LW.6 is the neighbour of her house.
4. The gist of the complaint report dated 04-01-2014, which is a private complaint filed before the Learned Magistrate, Manthani referred for
police investigation under Section 156(3) Cr.P.C. thereafter in registering the crime later supra in nut shell that after the marriage performed at
Gorakhpur of Uttar Pradesh, besides what her parents presented of 4.00 lakhs dowry with 8 tolas of gold and other house hold articles including a
bike worth Rs. 2,00,000/- in meeting demand for marriage, the accused persons about one year after happy marital life in the wedlock started
harassing physically and mentally for additional dowry of Rs. 1,00,000/- by abusing in filthy and offensive language in saying she is not looking well
and beat her indiscriminately and even her father to the demand paid Rs. 20,000/- to A-1 with no change even after panchayaths held and
assurances were made from their side to treat well, that even on 04-01-2013 she was beaten with stick and sustained head injury and she was
necked out by snatching gold ornaments with wearing cloths and apparel and they threatened with dire consequences and demanding through
phone for additional dowry and that on 30-06-2013 all the accused visited her parents house at Kamanpur at about 5.30 pm for discussions and
started abusing her in filthy language demanding additional dowry and beat, with kitchen knife threatened and she approached Kamanpur police
station and the police advised to take the matter before elders but in vain. The police final report from the said report registered as crime supra
reads that LW.7 Investigating Officer who registered the crime made efforts to secure presence of accused to counsel them but in vain and took up
investigation by LW.7 and LW.8 by examination of LWs 2 to 6. It revealed all the accused are residents of Shastry Nagar in Uttar Pradesh
harassed LW.1 physically and mentally for additional dowry and ultimately on 04-01-2013 she was beaten and necked out from their matrimonial
house and from there she is residing at her parents house and later all accused continued their harassment through phone calls for additional dowry
and came to parents house of the de facto complainant on 30-06-2013 for discussions and abused in filthy language and thereby committed the
offences supra liable for punishment.
5. Not even a single witness examined from the place of the accused as the marriage performed at Gorakhpur of Uttar Pradesh and the de facto
complainant after marriage lived till alleged necked out by the accused from the matrimonial house at Shastrinagar, Kanpur or at Gorakhpur both in
Uttar Pradesh or on 04-01-2013 even investigation no where discloses what are the phone calls she received and from which number to which
number even to create any part of cause of action on the receiving information of phone calls within the jurisdiction of Kamanpur of Karimnagar
District much less to say on 30-06-2013 allegedly all the accused persons went to the parents house of de facto complainant at Kamanpur for
negotiations to take back in support of alleged incident.
6. The de facto complainant even served, did not choose to appear. All the witnesses are apart from interested nothing is of any independent
evidence material collected during investigation. It is knowing apart from allegation of she was necked out on 04-01-2013 even taken for argument
sake, the allegation of accused came to her parents place on 30-06-2013, what made her not to give any written report much less by registered
post to the Police Superintendent as contemplated by Section 154 Cr.P.C. till the so-called de facto complainant filed complaint dated 04-01-
2014 in waiting for more than six months to the alleged incident set up within the jurisdiction of Kamanpur. There is no any copy of the police
report given if at all to the police who investigated in the final report not even mentioned about her giving of report earlier and why not crime
registered and any further action is taken, for there is any little truth the respondent even served failed to attend before the Court and thereby the
Court taken as heard her and heard learned counsel for the petitioners as well as the 1st respondent-State.
7. Perused the material filed by the accused persons in support of the quash petition shows there is marriage conciliation deed of 22-03-2013 at
Godavarikani between the parties and there is a settlement between the parties executed on Rs. 50/- non-judicial stamp in the panchayath held at
her in-laws place regarding divorce deed dated 22-03-2013. The said settlement deed speaks that LW.2 none other than the father of de facto
complainant Deenanath Yadav executed the settlement deed in Gorakhpur in the in-laws place of his daughter mentioning his daughter Geeta Devi
w/o. Amit Kumar Yadav of their marriage performed at her in-laws place on 22-06-2004, they could not lead happy marital life because of
differences occurred leading to strained relations and not able to live together and the panchayath held in the presence of Village Pradhan and
reputed persons representing both sides on 04-06-2014 at Primary School ground Misrauli and they reached to a conclusion that household
goods, cash and other items which were given by him at the time of marriage of his daughter viz., Rs. 63,500/-, one gold ring, one gold chain
(Mala), Mangalsutra (gold), gold ring, Nose pin gold, Heavy Payal (silver), Thin Payal (silver), Half Kardhan (silver), Nickles gold, ear ring (gold),
Gold tika and nose pin handed over to him as per the divorce settlement and from the divorce deed executed dated 22-03-2013 prepared at
Godavarikhani and pursuant to which the items are handed over including the cash and in acknowledgment of what was received by the parties
also under taken not to initiate any legal proceedings against each other and it is signed in all by 12 persons. The photo is also filed showing LW.2
taking items that were handed over by the accused persons and the documents executed exchanged as one of the enclosures. In fact, the de facto
complainant suppressed the same and filed private complaint subsequent to the divorce deed on 04-06-2014 and even after the divorce deed and
the private complaint, there was settlement and the items of property received by the father of defacto complainant and executed the document
regarding the panchayaths held on 04-06-2014 reiterating the divorce deed arrived at Godavarikhani at her parents place to them on 22-03-2013.
This is a material fact of existing earlier divorce deed that is suppressed by the de facto complainant and once the disputes are settled amicably as
per the deed, criminal prosecution that too by suppressing the fact is nothing but an abuse of process as laid down by the catena of decisions
including the judgment of SJS Business Enterprises v. State of Bihar AIR (2004) 7 SC 166. It is held in para 13 of the said judgment as under:
....As a general rule, suppression of a material fact by a litigant disqualifies such litigant from obtaining any relief. This rule has been evolved out of
need of the courts to deter a litigant from abusing the process of court by deceiving it. But the suppressed fact must be a material one in the sense
that had it not been suppressed it would have an effect on the merits of the case"".
8. This Court also in this regard dealt in detail in Crl.P. No. 5324 of 2015 dated 01-09-2015 by referring to catena of decisions including Division
Bench of this Court in Inder Raj Agarwal Vs. Union of India and Others . Thus the complaint filed by the de facto complainant that was referred to
the police investigation by the Magistrate and the police final report filed pursuant thereto is the outcome from the suppression of material fact of
earlier deed of divorce between the de facto complainant and A-1 through elders amicably and the same reiterated referring in the settlement
executed immediately after 04-06-2014 some settlement arrived earlier at Godavarikhani of Karimnagar District also from the panchayath held
and pursuant to which, the items belongs to the de facto complainant and her father lying with accused persons were also returned, the continuation
of criminal proceedings there is nothing but abuse of process as held in expressions referred supra as it is a fit case to quash the calender case. It is
also needless to say as held in Y. Abraham Ajith and Others Vs. Inspector of Police, Chennai and Another, that the complaint itself discloses while
the de facto complainant residing with accused at his place and came out from there i.e. the main cause of action besides marriage in occurring
some cause of action to maintain the complainant at her place of parents not sustainable by referring to Section 177 and 178 Cr.P.C.
9. For all these reasons and having regard to the above, the Criminal Petition is allowed and thereby, the proceedings in C.C. No. 150 of 2014 on
the file of Judicial Magistrate of First Class, Manthani, Karimnagar District are hereby quashed. Miscellaneous petitions, if any pending in this
Criminal Petition, shall stand closed.