RASHMI AJAY KR.KESHARWANI vs. AJAY KR.KESHARWANI

1 REPORTABLE IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION   CRIMINAL   APPEAL     NO.518     OF    2012     (ARISING OUT OF SLP(CRL.) NO.9113 OF 2011) RASHMI AJAY KR. KESHARWANI & ANR.     … APPELLANTS VERUS AJAY KR. KESHARWANI AND ORS.            … RESPONDENTS O  R  D  E  R  Leave granted. 2. Ist  appellant­Rashmi  is  the  wife  and  2nd  appellant­  Aryan  is  the  son  of  the  Ist  respondent­ Ajay Kumar. The Ist appellant and the Ist respondent  th were  married  on  20   April,  2001  as  per  Hindu  rites  JUDGMENT nd and out of their wedlock the 2  appellant­Aryan was  th born on 4  November, 2003. In  the  present  case  the  appellants  have  th challenged  the  order  dated  9   November,  2011  passed  by the Allahabad High Court in the Habeas Corpus Writ  Petition  No.36326  of  2011,  whereby  the  High  Court  issued  a  non­bailable  warrant  against  the  Ist  Page 1 2 appellant  to  ensure  her  presence  and  the  production  nd of the 2  appellant.  3. According  to  the  Ist  appellant,  since  her  marriage, she was constantly subjected to mental and  physical  torture  by  the  Ist  respondent  and  her  in­ laws for bringing insufficient dowry. After one and a  half  years  since  the  birth  of  their  son,  both  the  appellants ( wife and the son) were driven out of the  matrimonial house by the Ist respondent  and her in­ laws.   The  welfare  and  plight  of  the  minor  son  was  not thought of by them.  Faced with such a situation,  the  Ist  appellant­Rashmi  along  with  her  son  took  shelter  at  her  parent’s  home  at  Biwandi,  District  Thane,  Maharashtra.   4. The  Ist  respondent­Ajay  Kumar  filed  a  petition  JUDGMENT under  Section  13(1)(a)  of  the  Hindu  Marriage  Act,  th 1955 on 18  April, 2006 being Marriage Petition No.  253/2006  before  the  Principal  Judge,  Family  Court,  Allahabad  for  dissolution  of  marriage.  In  the  said  th case  by  an  ex  parte  order  dated  6   February,  2007  the  Family  Court,  Allahabad  granted  a  decree  of  judicial separation between the parties.  Page 2 3 5. The  Ist  respondent­husband  being  dissatisfied  with  the  abovesaid  order  of  Family  Court,  Allahabad  has preferred a First Appeal being No.292/2007 before  the Allahabad High Court to ensure the dissolution of  marriage, which is pending.  6. The  Ist  appellant  filed  a  Special  Civil  Suit  th  being No.591 of 2007 under Hindu Marriage Act on 4 September,  2007  in  the  Court  at  Bhiwandi  for  return  of  Stridhan  and  for  maintenance.  In  the  petition  under Section 24 of the Hindu Marriage Act, the Civil  Court  allowed  a  maintenance  of  Rs.5,000/­  each  in  nd  favour  of  the  Ist  appellant­wife  and  the  son(2 respondent).  Subsequently,  having  noticed  that  the  maintenance  amount  has  been  paid  in  favour  of  the  th  appellants, the Court at Bhiwandi by order dated 18 JUDGMENT April, 2011directed the Ist respondent­husband to pay  arrears  of  Rs.4,90,000/­  towards  maintenance.  According  to  the  Ist  appellant­wife,  the  Ist  respondent­husband  has  not  yet  paid  any  amount  towards maintenance and is in default of the Court’s  order.  7. A Miscellaneous Application No.743/2010 has been  filed by the Ist appellant­wife in the Court of the  Page 3 4 Judicial  Magistrate  First  Class,  Bhiwandi  under  Section  13(1)  of  the  Protection  of  Women  from  Domestic  Violence  Act,  2005.  A  criminal  complaint  under Section 498A of Indian Penal Code has also been  lodged by her against the Ist respondent­husband and  others.  The  Court  of  the  Judicial  Magistrate  First  Class,  Bhiwandi  in  Criminal  Case  No.1013/2010  has  noticed that the Ist respondent has already appeared  before the Court at Bhiwandi.   th 8. On 27  April, 2011 the Ist respondent along with  two  others  (the  father  and  mother  of  the  husband)  preferred  an  application  under  Section  482  of  Criminal  Procedure  Code  in  the  Bombay  High  Court  in  Criminal  Application  No.397/2011  to  set  aside  the  th order  dated  20   November,  2010  passed  in  Regular  JUDGMENT th Criminal  Case  No.1013/2010  by  the  4   Judicial  Magistrate  First  Class,  Bhiwandi.  In  the  said  case,  the  Ist  respondent­husband  has  shown  the  address  of  Ist appellant­wife as follows: “Smt. Rashmi Ajaykumar Kesarwani   Age:34 years, Occ­Teacher    Residing at M.H.No.31, Vishnu  Compound,    Above  Monika  W  Sizining  AasBibi,   Kalyan Road, Bhiwandi,   Dist. – Thane.” Page 4 5 th Though  on  27   April,  2011  the  Ist  respondent  along  with  his  parents  filed  a  petition  under  Section  482  of  Criminal  Procedure  Code  before  the  Bombay  High  Court  in  Criminal  Application  No.397/2011  showing  the  Maharashtra  address,  after  about  one  and  half  months  he  filed  the  writ  of  habeas  corpus  under  Section  226  of  the  Constitution  of  India  showing  the  Ist  appellant­wife  as  residing  at Allahabad with the following address: “Smt.  Rashmi  Ajay  Kumar  Kesherwani Wife of Ajay Kumar Kesherwani  daughter  of  Sri  Purshottam  Kesherwani  Resident  of  House  No.849,  Mutthiganj,  Kanya  Chowraha  Road,  Police  Station  Mutthiganj,  District  Allahabad.”   th 9. On  7   July,  2011,  the  learned  Single  Judge  of  the  Allahabad  High  Court  while  issuing  a  notice  to  the  first  appellant­wife  (respondent  No.4  in  the  Habeas  Corpus  Writ  Petition)  making  it  returnable  within  four  weeks,  called  upon  her  to  produce  th Aryan(petitioner  No.1)  on  10   August,  2011.  The  Ist  appellant having come to know of the case engaged a  th lawyer, who failed to appear. On 9  November, 2011,  6 the  learned  Single  Judge  issued  a  non­bailable  warrant  against  the  Ist  appellant­wife  (respondent  No.4) through C.J.M., Allahabad ensuring her presence  before  the  Court.  The  said  order  is  under  challenge  in the present appeal.  th 10.   On  29   November,  2011  this  Court  issued  a  notice to the Ist respondent and stayed the operation  of  the  impugned  non­bailable  warrant.   Notice  was  duly served on the Ist respondent but he refused to  accept the dasti notice. Notice on other respondents  Nos.2 to 4 was also served. 11. The learned counsel for the appellants submitted  that  no  case  was  made  out  to  entertain  a  writ  of  habeas  corpus.  The  High  Court  ought  not  to  have  issued any notice to the wife rather it should have  dismissed the writ in limine.  Reference was made to  the  addresses  shown  by  the  Ist  respondent  in  the  different writ petition and applications and also to  the  pleading  made  by  the  Ist  respondent(second  writ  petitioner) in the writ of habeas corpus. 12. We  have  heard  the  learned  counsel  for  the  appellants and perused the documents filed along with  the appeal. 7 13. A  combined  reading  of  the  habeas  corpus  writ  petition  filed  by  the  Ist  respondent  before  the  Allahabad High Court simultaneously with the criminal  application  filed  by  him,  before  the  Bombay  High  Court will show that no case is made out for issuance  of a writ of habeas corpus and that the said case was  filed  with  a  wrong  address  to  mislead  the  Allahabad  High  Court.   The  relevant  portion  of  the  Habeas  Corpus  Writ  Petition  No.36326  of  2011  reads  as  follows: “6. That after the aforesaid marriage respondent  No.4 lived with petitioner No.2 in her matrimonial  home  for  about  a  week  and  thereafter  she  went  to  her parents at Mumbai (Thane) and subsequently she  came  back  to  Allahabad  at  petitioner  NO.2’s  house  and  her  behaviour  became  worse  with  petitioner  No.2  and  his  family  members  and  thereafter  on  02.0.2004 she left her matrimonial home along with  Master Aryan petitioner No.1  and went  away to her  parents  home  and  since  then  she  did  not  return  back. 7. That  the  petitioner  No.2  repeatedly  visited  and  tried  to  persuade  respondent  No.4  to  return  back  to  her  matrimonial  home  but  she  refused  to  return back and thereafter petitioner No.2 filed a  divorce  petition  vide  No.253  of  2006  Ajay  Kumar  Kesherwani Vs. Smt. Rashmi Kesherwani U/s 13(1)(A)  B  of  Hindu  Marriage  Act  on  18/04/2006  before  the  Court of Judge Family Court, Allahabad. 8. That  the  above  noted  divorce  petition  was  decreed  vide  order  dated  6.02.2007  and  a  decree  for  judicial  separation  was  ordered  by  the  Court  of  Principal  Judge  Family  Court,  Allahabad  which  was never challenged by respondent No.3. 8 9. That  the  petitioner  No.2  used  to  regularly  visit  to  meet  his  son  petitioner  No.1  and  fulfilled  his  needs  and  tried  his  best  to  take  care  of  his  as  he  has  all  love  and  affection  for  him. 10. That the respondent No.4 is a lady of modern  life  style  and  does  not  take  care  of  her  son  master  Aryan  (Petitioner  No.1)  and  she  leaves  him  all alone at home as she leaves home early morning  and  returns  back  home  late  night  due  to  which  petitioner  No.1  is  under  deep  mental  agony  and  pressure.  11. That  the  respondent  No.4  has  got  master  Aryan  (Petitioner  No.1)  admitted  in  a  very  low  standard  school  and  his  education  is  being  hampered  as  a  result  of  which  his  future  will  be  darkened. 12. That  the  respondent  No.4  is  unable  to  provide  proper  resources  to  petitioner  No.1  for  his  proper  physical,  mental  and  educational  development  which  will  darken  the  future  of  petitioner No.1. 13. That it is further very important to mention  here  tht  on  20/04/2011  master  Aryan  (Petitioner  No.1) made a Telephone call to Petitioner No.2 and  informed  that  a  person  regularly  visits  the  home  of respondent No.4 and spends time with respondent  No.4  and  he  has  heard  them  talking  about  their  marriage which they are going to perform soon, due  to  which  he  is  under  great  mental  tension  and  therefore  he  wants  to  live  with  petitioner  No.2  and he is being illegally detained.  14. That  the  petitioner  No.1  has  also  informed  petitioner  No.2  that  his  mother  (Respondent  No.4)  does  not  look  after  him  as  she  never  cares  about  him,  she  never  takes  interest  in  his  studies  and  his  needs  and the  behaviour  of  respondent  No.4 is  become cruel to him day by day. 15. That upon receiving the aforesaid Telephonic  call  PetitionerNo.2  visited  the  house  of  Respondent  No.4  but  Respondent  No.4  did  not  allow  Petitioner No.2 to meet Petitioner No.1. 9 16. That  the  petitioner  No.2  again  visited  respondent  No.4  to  meet  his  son  Aryan  (Petitioner  No.1)  in  the  month  of  May,  2011  but  respondent  No.4  did  not  allow  petitioner  No.2  to  meet  petitioner  No.1  upon  which  petitioner  No.2  requested  respondent  No.4  either  to  send  petitioner  No.1  with  him  or  allow  him  to  meet  petitioner  No.1  then  respondent  No.4  became  angry  and  called  her  associates  who  misbehaved  with  the  petitioner  No.2  and  threatened  him  with  dire  consequences.” 14. Other  relevant  statements  made  in  the  criminal  application  filed  by  the  Ist  respondent  before  the  Bombay High Court reads as follows:  “ 2. The  Applicants  state  that  the  marriage  of  the  Applicant  no.1  was  solemnized  on  20.04.2011  with  the  Opponent  no.1  at  Allahabad  as  per  the  Hindu rites and customs. The Applicant no.1 states  that out of the said wedlock there is a son named  Aryan aged  7  years.  The Applicants state that  the  said  marriage  was  an  arranged  marriage.  The  Applicants  state  that  the  Opponent  no.1  wife  resided  at  the matrimonial  house  from the  date of  the marriage, however in a strange full and lonely  manner  with  the  Applicant  no.1  in  absence  of  the  marital  obligations  and  responsibilities.  The  Applications  state  that  the  Opponent  no.1  failed  to  perform  her  marital  relations  prudently.   The  Opponent  no.1  on  her  own  left  the  matrimonial  house  at  Allahabad  on  02.02.2004  along  with  the  son  Aryan  and  proceeded  to  stay  with  her  parents  at Bhiwandi, Dist­Thane. 3. The  Applicants  state  that  since  then  i.e.  02.02.2004  there  was  no  physical  relation  between  the Applicant no.1 and Opponent no.1 resulting the  same  in  cruelty  towards  the  present  Applicant  no.1.  The  Applicants  state  that  along  with  the  cruelty  to  Applicant  no.1  the  behaviour  of  the  Opponent  no.1  was  coupled  with  absolute  disregard  and  disrespect  to  the other family members  of  the  Applicant  no.1.  The  Opponent  no.1  used  to  daily  dig  out  quarrels  with  the  family  members  of  1 Applicant  no.1  and  always  gave  an  insulting  treatment to them. 4. It  would  be  appropriate  to  mention  that  prior to leaving  the matrimonial  house  on  her own  on  02.02.2004,  the  Opponent  no.1  disclosed  to  the  present  Applicant  no.1  that  the  said  marriage  of  herself  was  forcefully  performed  against  her  wishes.   The  Applicant  no.1  went  under  tremendous  shock  and  depression  on  the  Opponent  no.1  leaving  the  house  on  such  grounds  after  about  3  years  of  the  marriage.  However,  on  frequent  visits  by  the  Applicant  no.1  to  the  parental  home  of  Opponent  no.1  at  Bhiwandi  with  a  view  to  bring  back  the  Opponent  wife  to  the  matrimonial  house  at  Allahabad,  the  Opponent  no.1  on  every  occasion  flatly  denied  to  resume  back  along  with  the  Applicant no.1 at Allahabad.” Though the son is residing with his mother since  his birth, in the petition for habeas corpus, the son  has been shown as the Ist petitioner along with the  Ist  respondent  (husband),  while  the  Ist  appellant­ wife  has  been  shown  as  the  respondent  No.4  with  Allahabad address, as quoted hereunder: “1. Aryan(Minor)  through  his  father  Ajay  Kumar  Kesherwani  resident  of House No.249 Chak Zero Road,  Police Station Kotwali, District  Allahabad. Presently Resident of  House  No.849,  Mutthiganj,  Arya  Kanya  Chowraha  Road,  Police  Station  Mutthiganj,  District  Allahabad. 2. Ajay  Kumar  Kesherwani  son  of  Shri  Santosh  Kumar  Kesherwani  Resident  of  House  No.249,  Chak  Zero  Road,  Police  Station  Kotwali,  District  Allahabad. 1 …  Petitioners Versus 1. State  of  U.P.  Through  Principal  Secretary  Ministry  of  Homes  Government of U.P. Lucknow. 2. D.I.G./S.S.P. Allahabad.. 3. Station House Officer,  Police  Station  Mutthiganj,  District Allahabad. 4. Smt.  Rashmi  Ajay  Kumar  Kesherwani Wife  of  Ajay  Kumar  Keshwarni  daughter of Sri Purshottam  Kesherwani  Resident  of  House  No.  849,  Mutthiganj,  Arya Kanya Chowraha Road, Police  Station  Mutthiganj,  District  Allahabad. … Respondnets” 15. The Ist respondent misled the Court with a view  to obtaining an ex parte order will be evident from  two  different  addresses  of  the  Ist  appellant(wife)  shown in the two different petitions which were filed  simultaneously  in  the  month  of  April  and  June  2011.  Though  the  son  is  residing  with  the  mother,  at  Bhiwandi, Thane, Maharashtra,  as is evident from the  statement  made  by  the  1st  Respondent,  an  allegation  has  been  made  that  the  son  has  been  illegally  detained by his mother. 1 16. In  the  case  of  Capt.Dushyant  Somal  vs.  Smt.  Sushma Somal and others  reported in  (1981) 2 SCC 277  this Court held that a writ of habeas corpus is not  to  be  issued  in  the  matter  of  course,  particularly  when  the  writ  is  sought  against  a  parent  for  the  custody  of  a  child.   For  the  reason  aforesaid,   we  hold that the impugned order of issuance of the non­ th bailable  warrant  dated  9   November,  2011  passed  by  the  Allahabad  High  Court  was  uncalled  for  and  illegal and in the absence of any merit, the Habeas  Corpus  Writ  Petition  No.36326  of  2011  is  withdrawn  from  the  Allahabad  High  Court  to  this  Court  and  is  dismissed. The appeal is allowed. ……………………………………………….J.                  ( G.S. SINGHVI ) ……………………………………………….J.          ( SUDHANSU JYOTI MUKHOPADHAYA) NEW DELHI, MARCH 12, 2012.