Rajiv Narain Raina, J.@mdashThe evidence of the petitioner husband was closed by order of the trial judge. The closing of the evidence has not
been agitated by the petitioner in any further proceedings. After closing of the evidence, an application was moved before the trial judge for
producing further additional evidence of an Audio CD said to have been recorded on 29th January, 2009 in Kasauli of a conversation between the
husband and wife in order to show that the wife refused physical relationship with him and therefore this was reason enough to show that the
marriage has not been consumated so far to make it a ground of divorce. I asked learned counsel for the petitioner if his client had pleaded this fact
in the plaint since it is admitted that the recording was done by the husband himself unknown to the partner. The answer was in the negative. What
is not pleaded cannot be proved in evidence. It appears to me that having led his evidence the petitioner does not seem quite satisfied with it. In
any case, a husband recording conversation surreptitiously of the kind placed in transcription before this Court would appear to be the handywork
of a person collecting evidence before hand to be used or misused later, in case required. If he was gathering evidence in advance, he should have
been diligent enough to produce the Audio CD at the appropriate stage of the trial when his evidence was being recorded. This is clearly an
afterthought as the petitioner was throughout in possession of alleged incriminating material. He cannot be permitted now to do so and would have
to depend on his remaining evidence. In any case, in a private matter between couples the Court should not permit dirty linen to be washed openly
in Court in the name of evidence. That is not the business of the Court. Such requests should normally be discouraged especially when the plea is
not taken at the outset unless compelling reasons are found by court and the interest of justice so demands. It is also not the case that the
conversation was recorded after closing of evidence. The alleged conversation was admittedly recorded prior to the divorce petition filed by the
husband. Thus far is case specific.
2. As an aside I would say that there are voice changing software available on the Net waiting to be downloaded to be applied in hiding or creating
identities, creating true or false evidence, making room for impersonation, deceit and the like, which may be hard to crack without special detection
by experts specially trained in this evolving field of investigation when experts are not easily found or available presently in courtrooms which
remain severely handicapped and ill equipped with newfangled tools for Use or misuse of modern science and technology and to easily apply to a
case in hand the repercussions of which may be far reaching and beyond one''s ken. It would be a rather dangerous trend to allow people to be
fixed or exposed on Audio CDs obtained by malfeasance, in its object of collecting evidence and the secretive means adopted to achieve a lawful
or an unlawful end. The computer age is a dangerous age. The mobile phone or electronic gadgets should not be readily allowed to be used as an
instrument of torture and oppression against a wife in a matrimonial action unless the court in satisfied that it might tilt the balance between justice
and injustice in its cumulative judicial experience, wisdom and discretion in decision making. A married woman too has a valuable right to her
privacy of speech with her husband in the confines of the bedroom. Couples speak many things with each other unwary that every word would be
weighed one day and put under the judicial scanner. Courts should be very circumspect in such matters before allowing such applications as
presented in this case. The Courts cannot actively participate in approving mischief and invite invasion of privacy rights not called for in deciding a
case where parties are free to adduce evidence aliunde which may or may not be sufficient to obtain a decree of dissolution of marriage. Fools rush
in where angels fear to tread. I think it is time the police investigators too should be sensitized on these aspects when gathering evidence in such
matters. But this is for the State Governments to explore.
Dismissed.
