SHAFIYA KHAN @ SHAKUNTALA PRAJAPATI vs. STATE OF U.P.

NON­REPORTABLE    IN THE SUPREME COURT OF INDIA  CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO(S). 200 OF 2022 (Arising out of SLP(Crl.) No(s).8283 OF 2021) SHAFIYA KHAN @ SHAKUNTALA  PRAJAPATI   ….APPELLANT(S) VERSUS STATE OF U.P. & ANR.  ….RESPONDENT(S) J U D G M E N T Rastogi, J. 1. Leave granted. th 2.  This appeal is directed against the order dated 8  September, 2021   passed   by   the   High   Court   of   Judicature   at   Allahabad declining to interfere in the criminal proceedings initiated against Signature Not Verified Digitally signed by SATISH KUMAR YADAV Date: 2022.02.10 17:54:04 IST Reason: the   appellant   at   the   instance   of   respondent   no.2/complainant (bother­in­law of the appellant).    1 3. The case of the appellant is that she was born in a Hindu family and was married in May 2009 when she was a minor (17 years) to one Shiv Gobind Prajapati with whom she never stayed and the marriage was never consummated. In the divorce petition which was filed by Shiv Gobind Prajapati, it was admitted that the marriage   was   never   consummated   and   this   marriage   was dissolved through Village Panchayat in 2014 between the families of   the   appellant   and   Shiv   Gobind   Prajapati,   who   thereafter married   another   woman,   Suman   Prajapati   and   this   marriage being voidable under Section 5 of the Hindu Marriage Act, 1955 and Section 3 of Prohibition of Child Marriage Act, 2006 was dissolved and annulled by the families of the appellant and Shiv Gobind Prajapati.   4.   The appellant treating her marriage to be annulled for all practical   purposes,   while   doing   her   studies   in   Lucknow,   met th Mohd. Shameem Khan and they got married on 11   December, 2016 under Sharia law in presence of entire family of her late husband,   including   respondent   no.2/complainant,   against   the wishes of her family. A certificate of marriage was issued by the 2 competent   authority   and   a   translated   copy   of   “Nikah   Nama” (Marriage Certificate) was issued by the Languages Department, th Darul Uloom Nadwatul Ulama, Lucknow dated 11   December, 2016.    5.  From this marriage, the appellant gave birth to a male child rd on 23   September, 2017 and was living happily with her late th husband.     Unfortunately,   her   husband   passed   away   on   8 December,   2017.   After   the   appellant   obtained   succession certificate in her name and no objection was given by her mother­ in­law   to   the   employer   of   Mohd.   Shameem   Khan,   she   got employment   in   King   George   Medical   University,   Lucknow,   as Auxiliary Nurse Midwife (A.N.M.) on compassionate grounds by an th th order dated 19  May, 2018 w.e.f. 28  April, 2018 and being the legally wedded wife of the deceased (late Mohd. Shameed Khan), his terminal dues were paid to her.   The fact is that the entire gratuity   amount   of   Rs.4,60,000/­   of   her   late   husband   was transferred by her to the bank account of her mother in­law. However, the destiny was not humble to her and she was thrown out of her matrimonial home by respondent no.2 with an eleven 3 th months old child on 19  August, 2018 and thereafter respondent no.2 made all kinds of malafide, false and frivolous allegations against the appellant, including to the employer of the appellant to remove her from employment.    6.  After more than a year, at the instance of respondent no.2, a written complaint/FIR came to be registered against the appellant for offences under Sections 494, 495, 416, 420, 504 & 506 IPC at th PS   Bazar   Khala,   District   Lucknow,   U.P.   on   9   July,   2019. Anticipatory bail was granted to the appellant and after charge­ rd sheet came to be filed on 23  March, 2021 under Sections 494, 420, 504, 506, 467, 468 and 471 IPC, the learned trial Judge took cognizance of the same and summoned the appellant.   7.   At this stage, the appellant approached the High Court of Judicature at Allahabad under Section 482 Cr.P.C. for quashing of the proceedings, but that came to be dismissed by the High Court under impugned order dated 8th September, 2021, which is the subject matter of challenge in the appeal before us. 8.         Counsel for the appellant submits that everything was running smoothly in her life, but because of the untimely sad 4 demise of her husband late Mohd. Shameem Khan, her brother­ in­law left no stone unturned to pressurize her for handing over all the terminal benefits which she received on account of death of her   late   husband   and   was   interested   to   seek   compassionate appointment in her place.  This was the primary reason for which all uncalled for allegations were levelled against her, including the forgery committed in preparing Nikah Nama. 9.  It was alleged in the complaint that before annulment of first marriage, the appellant had entered into marriage with late Mohd. th Shameem   Khan   on   11   December,   2016,   and   thereafter   she started to harass his late brother mentally and physically and that was the reason for which his brother suddenly died during th his service on 8   December, 2017.   It was further alleged that immediately after his death, there was a sudden change in the behaviour of the appellant and she tried to oust her mother­in­ law,   sister­in­law   and   respondent   no.2/complainant   from   the house.   Every day, she used to threaten and abuse the family members and by committing a forgery, she obtained the job on compassionate grounds and took all the terminal benefits and the 5 genuine dependents of late Mohd. Shameem Khan (brother of the complainant)   were   deprived   of   his   terminal   benefits   and   this Nikah (marriage) was solemnized by her without any divorce from her   previous   husband,   on   the   basis   of   which   the   FIR   was registered and charges were framed against her. 10.   Counsel for the appellant further submitted that it is not a case   of   the   complainant   that   his   brother   (deceased)   had   ever made any complaint of any nature during his lifetime against the appellant in reference to the matrimonial relationship between the appellant and her late husband (Mohd. Shameem Khan) and after his untimely demise, all sort of allegations were levelled by her brother­in­law on the basis of which the FIR was registered.   11.   Counsel further submits that there is no iota of evidence to support what is alleged in the complaint by respondent no.2 on the basis of which FIR has been registered and even if what is being stated in the FIR is taken on its face value, prima facie, none   of   the   offences   which   have   been   levelled   against   the appellant   in   the   charge­sheet   are   made   out.     In   the   given circumstances,   if   the   criminal   proceedings   at   this   stage   are 6 allowed to continue against her, it will be nothing but a clear abuse of  the  process  of  law  and  a  mental  harassment  to the appellant,   more   so,   when   she   has   not   only   to     sustain   her employment, but being the only bread winner of her family, she has to take care of her minor son also and further submits that the   High   Court   has   not   even   looked   into   the   prima   facie allegations levelled in the FIR on the basis of which charge­sheet came to be filed and just after quoting certain passages from the judgments of this Court, dismissed the petition preferred at her instance under Section 482 Cr.PC.  12.     Counsel submits that the principles have been well laid down by this Court in  State of Haryana and Others v. Bhajan 1 , and which have been consistently followed in Lal and Others the later years and taking the test as laid down by this Court, what being alleged in the complaint on the basis of which FIR has been registered, even if prima facie taken into consideration, no offence is made out of the kind levelled against her.  In the given circumstances,   the   present   proceedings   initiated   against   the 1 1992 Supp. (1) SCC 335 7 appellant deserve to be quashed and set aside being an abuse of the process of law.    13.   Counsel for the State and the counsel for the complainant jointly submit that after the FIR was registered, investigation was made and only thereafter the charge­sheet was filed.   It can at least be presumed that a prima facie case against her is made out.   The High Court has appreciated the material available on record and found no reason to interfere in its inherent jurisdiction under Section 482 Cr.PC and the impugned judgment needs no further interference of this Court. 14.   We have heard learned counsel for the parties and perused the material available on record. 15.   The exposition of law on the subject relating to the exercise of the extra­ordinary power under Article 226 of the Constitution or the inherent power under Section 482 Cr.PC are well settled and to the possible extent, this  Court has  defined sufficiently channelized guidelines, to give an exhaustive list of myriad kinds of cases wherein such power should be exercised. This Court has 8 held in para 102 in  State of Haryana and Others v. Bhajan Lal and Others  (supra) as under :

(3) Where the uncontroverted allegations made in the FIR or complaint and the evidence collected in support of the   same   do   not   disclose   the   commission   of   any offence and make out a case against the accused. (4) Where, the allegations in the FIR do not constitute a cognizable   offence   but   constitute   only   a   non­ cognizable offence, no investigation is permitted by a police   officer   without   an   order   of   a   Magistrate   as contemplated under Section 155(2) of the Code. 9

16.     The principles laid down by this Court have consistently been followed, as well as in the recent judgment of three Judge judgment of this Court in  Neeharika Infrastructure Pvt. Ltd. v. 2 State of Maharashtra and Others . 17.    It is no doubt true that the power of quashing of criminal proceedings   should   be   exercised   very   sparingly   and   with circumspection and that too in rarest of the rare cases and it was not justified for the Court in embarking upon an enquiry as to the reliability or genuineness or otherwise of the allegations made in 2 AIR 2021 SC 1918 10 the FIR or the complaint and that the inherent powers do not confer any arbitrary jurisdiction on the Court to act according to its whims and fancies.    18.     Adverting to the facts of the instant case, there was no material placed on record by the complainant to justify the bald allegations which were made in the complaint on the basis of which FIR was registered.  There are undisputed facts on record that the   appellant’s   marriage   was   solemnized   with  late   Mohd. th Shameem Khan on 11  December, 2016 and from this wed­lock, rd a male child was born on 23  September, 2017 and her husband th untimely   passed   away   on   8   December,   2017   and   until   their period of matrimonial relationship, no complaint of any kind was ever made by her late husband (Mohd. Shameem Khan) and after she   was   paid   his   terminal   benefits   and   got   a   compassionate th appointment in his place as an A.N.M. by an order dated 19 th May, 2018 w.e.f. 28  April, 2018, all sort of issues were raised by the complainant (brother of her deceased husband) of making such false allegations with reference to her marriage and also for the terminal benefits which she received and there was not even 11 prima facie foundation to support the nature of allegations which were made.   19.     Although it is true that it was not open for the Court to embark upon any enquiry as to the reliability or genuineness of the allegations made in the FIR, but at least there has to be some factual supporting material for what has been alleged in the FIR which is completely missing in the present case and documentary evidence on record clearly supports that her Nikah Nama was duly registered and issued by competent authority and even the charge sheet filed against her does not prima facie discloses how the marriage certificate was forged.  20.   In the given circumstances and going through the complaint on   the   basis   of   which   FIR   was   registered   and   other   material placed on record, we are of the considered view that no offence of any kind as has been alleged in the FIR, has been made out against the appellant and if we allow the criminal proceedings to continue, it will be nothing but a clear abuse of the process of law and will be a mental trauma to the appellant which has been 12 completely  overlooked by  the  High Court while  dismissing the petition filed at her instance under Section 482 Cr.PC.   21.       Consequently,   the   appeal   is   allowed.     The   criminal proceedings initiated against the appellant in reference to FIR th No.0227 of 2019 dated 9   July, 2019 under Sections 494, 495, 416, 420,   504   &  506   IPC   lodged   at  PS   Bazar   Khala,   District Lucknow, U.P. are hereby quashed and set aside. 22.   Pending application(s), if any, stand disposed of.   ……………………………J. (AJAY RASTOGI) …………………………..J. (ABHAY S. OKA) NEW DELHI FEBRUARY 10, 2022. 13