Patna High Court: Ahsanuddin Amanullah, J. dismissed an application filed under Section 482 of the Code of Criminal Procedure, 1973 praying for quashing of cognizance taken against petitioner, in a case pertaining to demand of dowry and torture therefor.

Petitioner, along with eight others, was charged with offence of torture, assault, demand of dowry and conspiracy to kill the opposite party 2 (daughter-in-law of the petitioner herein). In a complaint case filed by opposite party 2, the learned Sub-Divisional Judicial Magistrate passed an order taking cognizance of offences under Sections 323, 498-A of Penal Code, 1860 and Sections 3 and 4 of Dowry Prohibition Act, 1961. Aggrieved thereby, the instant application was filed praying for quashing of the said order.   

Learned counsel for the petitioner, Sanjay Kumar Ojha, contended that the opposite party 2 did not reside in the matrimonial home and she had got divorced from the petitioner’s son in 2011.

Learned Assistant Public Prosecutor, Jharkhandi Upadhyay contended that the matrimonial case wherein divorce was granted to opposite party 2, was filed in the year 2010 while the complaint case in question was filed in 2004. Thus, the opposite party 2 was still the petitioner’s daughter-in-law when the complaint case was filed. Hence, the petitioner’s main contention of divorce was of no relevance. Further, the cognizance order in complaint case, was passed in the year 2003, i.e., ten and a half years ago, which made the application unfit for consideration. 

The Court noted that the complaint case was of the year 2004 and the order of cognizance was also of the same year. Thus, the present application, filed in the year 2015, challenging cognizance order of the year 2004 was clearly unfit to be entertained on the ground of gross delay and laches. Further, the main contention of the petitioner that her son and opposite party  2, were already divorced, was of no consequence, as the matrimonial case (for divorce) was filed in the year 2010 by opposite party 2; and that itself was proof of the fact that she was tortured in the matrimonial home. 

In view of the above, it was held that the cognizance order did not suffer from any infirmity, and it did not warrant any interference by the Court in exercise of its inherent power under Section 482 CrPC.[Sushila Devi v. State of Bihar, 2019 SCC OnLine Pat 653, decided on 13-05-2019] 

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