SMT SUMITHRA vs STATE OF KARNATAKA

Court: Karnataka High Court
Decided on: 25-03-2026

<div> 1 R Reserved on :05.03.2026 Pronounced on :25.03.2026 IN THE HIGH COURT OF KARNATAKA AT BENGALURU TH DATED THIS THE 25 DAY OF MARCH, 2026 BEFORE THE HON'BLE MR. JUSTICE M. NAGAPRASANNA CRIMINAL PETITION No.12989 OF 2024 BETWEEN: 1 . SMT.SUMITHRA W/O JAGANNATH, AGED ABOUT 59 YEARS. 2 . SRI JAGANNATH, S/O DODDASHESHAIH, AGED ABOUT 70 YEARS. PETITIONER NO.1 AND 2 ARE RESIDENTS OF NO.140, SHWETADRI, TH RD 7 MAIN ROAD, 3 STAGE, TH 7 MAIN ROAD, DR. CORNER RD GOKULAM, 3 STAGE, MYSURU – 570 002. 3 . SMT. J SHWETHA W/O VINAY KUMAR V., AGED ABOUT 39 YEARS, RESIDENT OF NO.34 BLOCK 2, MADHUVANA LAYOUT, ND SRIRAMPURA 2 STAGE, MYSURU – 570 002. ... PETITIONERS (BY SMT.KEERTHI KRISHNA REDDY, ADVOCATE ) 2 AND: 1 . STATE OF KARNATAKA REPRESENTED BY INSPECTOR OF POLICE, BASAVESHWARANAGARA POLICE STATION, REPRESENTED BY STATE PUBLIC PROSECUTOR, HIGH COURT OF KARNATAKA, BENGALURU – 560 001. 2 . SMT. RAJANI, W/O TEJAS, AGED ABOUT 35 YEARS, R/AT FLAT NO.002, NAVAMI JYOTSNA APARTMENT, MODEL, LIC COLONY, RD TH 3 STAGE, 4 BLOCK, BASAVESHWARANAGARA BENGALURU – 560 079. ... RESPONDENTS (BY SRI B.N.JAGADEESHA, ADDL.SPP FOR R-1; SMT.DESIREE M.PAIS, ADVOCATE FOR SRI VIVEK HOLLA, ADVOCATE FOR R-2 ) THIS CRIMINAL PETITION IS FILED UNDER SECTION 482 OF CR.P.C., PRAYING TO a) QUASH THE ENTIRE PROCEEDINGS IN C.C.NO.23089/2021 PENDING ON THE FILE OF THE XXIV ADDL. CHIEF METROPOLITAN MAGISTRATE, BENGALURU FOR THE OFFENCES P/U/S 498A, 506 AND 34 OF IPC AND SECTION 3 AND 4 DOWRY PROHIBITION ACT, 1961 (ANNEXURE-A) REGISTERED ON THE BASIS OF CHARGE SHEET FILED BY THE BASAWESHWARANAGAR POLICE STATION, BENGALURU IN CRIME NO.333/2018; b) QUASH THE ENTIRE CHARGE SHEET FILED BY THE BASAWESHVARANAGARA POLICE STATION, BENGALURU, DATED 12.08.2021, IN CR.NO.333/2018 FOR THE OFFENCES P/U/S 3 498A, 506 AND 34 OF IPC AND SECTION 3 AND 4 DOWRY PROHIBITION ACT, 1961 (ANNEXURE-B) NOW PENDING IN C.C.NO.23089/2021 BEFORE THE XXIV ACMM COURT BENGALURU. THIS CRIMINAL PETITION HAVING BEEN HEARD AND RESERVED FOR ORDERS ON 05.03.2026, COMING ON FOR PRONOUNCEMENT THIS DAY, THE COURT MADE THE FOLLOWING:- CORAM: THE HON'BLE MR JUSTICE M.NAGAPRASANNA CAV ORDER The petitioners/accused 2 to 4 are at the doors of this Court calling in question proceedings in C.C.No.23089 of 2021 pending before the XXIV Additional Chief Metropolitan Magistrate, Bengaluru arising out of crime in Crime No.333 of 2018 registered for offences punishable under Sections 498A, 506 r/w 34 of the IPC and Sections 3 and 4 of the Dowry Prohibition Act, 1961 (hereinafter referred to as ‘the Act’ for short). 2. Heard Smt. Keerthi Krishna Reddy, learned counsel for the petitioner, Sri B.N.Jagadeesha, learned Additional State Public Prosecutor appearing for respondent No.1 and Smt. Desiree M.Pais, learned counsel appearing for respondent No.2. 4 3. Facts, in brief, germane are as follows: - Accused Nos.1 and 4 are the son and daughter respectively of nd petitioners 1 and 2. 2 respondent is the complainant, daughter- in-law of petitioners 1 and 2. Accused No.1 and the complainant got married on 20-04-2018. Barely 6 months after the marriage, the relationship between accused No.1 and the complainant floundered. The floundering of relationship between the two leads the complainant to the jurisdictional Police to register a complaint alleging cruelty by the husband, accused No.1 and mother-in-law, father-in-law and sister-in-law on the plea of demand of dowry. This becomes a crime in Crime No.333 of 2018. The police conduct investigation and file a charge sheet against four persons as accused, to be tried for the aforesaid offences. The petitioners, mother-in-law, father-in-law and sister-in-law are now before the Court calling in question registration of criminal case in C.C.No.23089 of 2021 and its continuance. 4. The learned counsel Smt. Keerthi Krishna Reddy appearing for the petitioners would vehemently contend that the relationship between accused No.1 and the complainant has failed on its own 5 accord. The petitioners who are mother-in-law, father-in-law and sister-in-law who do not reside with the complainant are drawn into the web of proceedings without any rhyme or reason. She would take this Court to the documents appended to the petition seeking to demonstrate that there is not an iota of ingredient of the offences so alleged against these petitioners. She would contend that the husband is not before the Court. It is for him to defend the action of any allegation made by the complainant, his wife. She would seek to place reliance upon plethora of judgments rendered by the Apex Court on the issue, to buttress her submission that permitting further trial in the case would become an abuse of the process of law. nd 5. Per contra, the learned counsel appearing for the 2 respondent/complainant would vehemently refute the submission in contending that a perusal at the complaint or the summary of the charge sheet would clearly indicate all the ingredients of offences so alleged against all of them, be it Sections 498A, 34 of the IPC or under the Act. There is a clear demand of dowry. The relationship between the couple fell apart barely after six months and ample 6 evidence is produced to demonstrate collective cruelty by all these petitioners. The sister-in-law who even used to visit the house also played a role along with her parents in instigating accused No.1 to meet cruelty on the wife, as also demand of dowry. She submits that Police after investigation have filed charge sheet before the Court way back in the year 2021. The crime is of the year 2018. The matter is at the stage of hearing before charge. Therefore, this Court at this juncture should not interdict the trial and it is for the petitioners to come out clean in a full-blown trial. nd 6. Both, the learned counsel for the petitioners and the 2 respondent, have in unison contended that several talks to mediate between the parties, even at the instance of the Court have failed. 7. The learned Additional State Public Prosecutor would also toe the lines of the learned counsel appearing for the complainant to contend that the Police after investigation have filed a charge sheet and against the mother-in-law and the father-in-law in particular, there are allegations of demand of dowry. Therefore, this Court should not lend its protective hand to the petitioners at this 7 stage. It is for the petitioners to come out clean in a full-blown trial. nd Learned counsel for the 2 respondent and the learned Additional State Public Prosecutor in unison, seek dismissal of the petition. 8. I have given my anxious consideration to the submissions made by the respective learned counsel and have perused the material on record. 9. The afore-narrated facts are not in dispute. The relationship between the protagonists in the issue is afore-narrated. The husband/accused No.1 is not before the Court. Other accused before the Court are the mother-in-law, father-in-law and sister-in- law. The marriage between accused No.1 and the complainant happens on 20-04-2018. Six months thereafter emerges the nd complaint by the wife/2 respondent. Since the entire issue is now triggered from the complaint, I deem it appropriate to notice the complaint. 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Jೊಂ$)ೊಂಡು Jೋಗು ಎಂದು ನನ,ೆ ಬು$'9ಾದ Jೇಳ- ದ;ರು ನಂತರ ನನ ಯಜ!ಾನರು ಜುfೈ , ಂಗಳ45 ಅ0ೕ>)ಾ)ೆ2 Jೋದರು ಆ ಸಂದಭFದ45 ನನ ನು ಆ`ಾಡ)ೆ2ಂದು ನನ ನು ನನ . ತವರುಮ ೆKಾದ ಬಸ9ೇಶ&ರ ನಗರ)ೆ2 ಕಳ-=T)ೊಟHರು ಆ ಸಂದಭFದ45 ನನ ಗಂಡನು ನ ೊಂ$,ೆ . ಹಲ9ಾರು ^ಾ> ದೂರ9ಾƒ 0Nೇ@ಗಳನು )ೆಟH6ಾ;: ಕಳ-=Tರು ಾೆ ಅಲ56ೆ ಆ`ಾಢ ಮು:ದ - , ನಂತರ ನನ ತಂ6ೆ ಾ7ಗಳ- ನನ ನು ಗಂಡನ ಮ ೆ,ೆ ಕ8ೆದು)ೊಂಡು Jೋ:ದು; ಆ ಸಂದಭFದ45 ಈಗ ಬರುವIದು ^ೇಡ ನನ ಮಗನು ಬಂದ 0ೕfೆ ಬ ಎಂದು )ೆಟH6ಾ: ನUೆT)ೊಂಡು ನಮ<ನು . :22.10.2018 - , 9ಾಪಸು• ಕಳ-=Tರು ಾ8ೆ ನಂತರ ಅಂದ8ೆ $ ಾಂಕ ರಂದು ನನ ತಂ6ೆ ಾ7ಗಳ- , ಾನು 0ೖಸೂ>,ೆ Jೋ: ನನ,ೆ Jಾ )ೊಳ.ಲು ಬPೆH Jಾಗೂ ಒಡ9ೆಗಳನು )ೊ" ಎಂದು )ೇಳfಾ: . , ಅವIಗಳನು ಮಗನ )ೈಯ45 ಕಳ-= ¹zÉÝÃªÉAzÀÄ ನನ ಅ ೆ Jೇbದರು ನಂತರ nೕoT ಆ7ತು ಸಂ}ೆ 5.00 , 5.00 ಗಂPೆ,ೆ ಬ ಎಂದು Jೇbದರು ಅ6ೇ $ನ ಗಂPೆ,ೆ ಾವI ~ೕ• !ಾ"6ಾಗ , . , ಸದ>ಯವರು ~ೕ•ನು ೆ,ೆ$ರುವI$ಲ5 M ಇಲ56ೆ 9ಾಪಸು• ಬಂ$ರು ೇ9ೆ ಅಲ56ೆ ಈ >ೕ ನನ,ೆ 10 </div><table><thead><tr><th>ಇನೂ Jೆoiನ ವರದೆKಾ: ಹಣ, ಬಂ,ಾರ ತರುವಂೆ ಒಾಯ !ಾ" ನನನು ಅ9ಾಚ? ಶಬ;ಗbಂದ ಂ$ಸುವ ಮೂಲಕ =ಂTTರುಾ8ೆ ಅಲ56ೆ ನನ ಅೆ-!ಾವಂ$ರು 8ಾಜ ೕಯ9ಾ: ಪ ಬಲ8ಾ:ದು;, Jಾಗೂ ಸ!ಾಜ…ತುಕ ವ? ಗಳ ಪ>ಚಯದು;, ಇವರು KಾವI6ೇ ಸಂದಭFದ45 ನನ,ೆ Jಾಗೂ ನನ ತಂ6ೆ-ಾ7ಗb,ೆ ೊಂದ8ೆಯನುಂಟು !ಾಡುವ ಸಂಭವ ಇರುತ6 ೆ. ಅ6ೇ >ೕ ಹಲವರ ಮುಂ6ೆ Jೇb)ೊಂ"ರುಾ8ೆ ಈ ಎfಾ5 ವ?ವJಾರಗಳ- ಬಸ9ೇಶ&ರ ನಗರದ ನªÀÄä ತಂ6ೆ-ಾ7ಗಳ ಮೆಯ45 !ಾತುಕೆ, siಾಥF ಆ:ರುವIದ>ಂದ ಸದ> 9ಾದವI ತಮ< ಬಸ9ೇಶ&ರ †ಾಾ 9ಾ?p,ೆ ಒಳಪGHರುತ6ೆ. Jಾಗೂ ಇ$ೕಗ ನನ ಗಂಡನು ಸದ?ದfೆ5ೕ ಅ0ೕ>)ಾ)ೆ2 Jೋಗುವವದು;, =ೕ,ಾ: ತ[ಣ9ೇ ಆತನ ರುದ' ಸೂಕ )ಾನೂನು ಕ ಮ ಜರು:ಸ^ೇ)ೆಂತಲೂ Jಾಗೂ eಾ‡ೕxF ವಶಪ"T)ೊಳ.^ೇ)ೆಂದು )ೋರುೇೆ. ಆದುದ;>ಂದ ಈ 0ೕಲ2ಂಡ >ೕ ವರದೆ ಪUೆದು ನನ,ೆ !ಾನTಕ9ಾ:, 6ೈ=ಕ9ಾ: =ಂTT, ೊಂದ8ೆ )ೊGHರುವ ನನ ಗಂಡ ೇಜ, ಅೆKಾದ ಸು ತ , !ಾವ ಜಗಾ# Jಾಗೂ ಾ$ %ೆ&ೕತ ರವರುಗಳ ರುದ ' ಸೂಕ )ಾನೂನು ಕ ಮ ೆ,ೆದು)ೊಳ-.ವ ಮೂಲಕ ನ <ಂದ ಪUೆ$ರುವ ರೂ.25 ಲ[ ಹಣ, 15 8ೇ`ೆ< Tೕ8ೆಗಳ-, ಬPೆH, ಬಂ,ಾರದ ಒಡ9ೆಗಳ-, eಾೆ Nಾ!ಾನುಗಳ-, ಮತ8ೆ ವಸುಗಳನು ನಮ,ೆ 9ಾಪಸು• )ೊ"T)ೊಡ^ೇ)ೆಂತಲೂ ತಮ<4 5 ನಂT)ೊಳ-.ೇೆ. ಅಲ56ೆ ನನ,ೆ ಅಗತ? ರ[ೆ )ೊಡ^ೇ)ೆಂತಲೂ )ೋ>)ೊಳ-.ೇೆ. ವಂದೆಗ3ೆˆಂ$,ೆ, ಇಂ ತಮ< %ಾ&T, ಸ=/- (gÀd¤.J)”</th><th>ಇನೂ Jೆoiನ ವರದೆKಾ: ಹಣ, ಬಂ,ಾರ ತರುವಂೆ ಒಾಯ !ಾ" ನನನು ಅ9ಾಚ? ಶಬ;ಗbಂದ</th><th></th><th></th></tr></thead><tbody><tr><td></td><td>ಂ$ಸುವ ಮೂಲಕ =ಂTTರುಾ8ೆ ಅಲ56ೆ ನನ ಅೆ-!ಾವಂ$ರು 8ಾಜ ೕಯ9ಾ: ಪ ಬಲ8ಾ:ದು;,</td><td></td><td></td></tr><tr><td></td><td>Jಾಗೂ ಸ!ಾಜ…ತುಕ ವ? ಗಳ ಪ>ಚಯದು;, ಇವರು KಾವI6ೇ ಸಂದಭFದ45 ನನ,ೆ Jಾಗೂ ನನ</td><td></td><td></td></tr><tr><td></td><td>ತಂ6ೆ-ಾ7ಗb,ೆ ೊಂದ8ೆಯನುಂಟು !ಾಡುವ ಸಂಭವ ಇರುತ6 ೆ. ಅ6ೇ >ೕ ಹಲವರ ಮುಂ6ೆ</td><td></td><td></td></tr><tr><td></td><td>Jೇb)ೊಂ"ರುಾ8ೆ ಈ ಎfಾ5 ವ?ವJಾರಗಳ- ಬಸ9ೇಶ&ರ ನಗರದ ನªÀÄä ತಂ6ೆ-ಾ7ಗಳ ಮೆಯ45</td><td></td><td></td></tr><tr><td></td><td>!ಾತುಕೆ, siಾಥF ಆ:ರುವIದ>ಂದ ಸದ> 9ಾದವI ತಮ< ಬಸ9ೇಶ&ರ †ಾಾ 9ಾ?p,ೆ</td><td></td><td></td></tr><tr><td></td><td>ಒಳಪGHರುತ6ೆ. Jಾಗೂ ಇ$ೕಗ ನನ ಗಂಡನು ಸದ?ದfೆ5ೕ ಅ0ೕ>)ಾ)ೆ2 Jೋಗುವವದು;, =ೕ,ಾ:</td><td></td><td></td></tr><tr><td></td><td>ತ[ಣ9ೇ ಆತನ ರುದ' ಸೂಕ )ಾನೂನು ಕ ಮ ಜರು:ಸ^ೇ)ೆಂತಲೂ Jಾಗೂ eಾ‡ೕxF</td><td></td><td></td></tr><tr><td></td><td>ವಶಪ"T)ೊಳ.^ೇ)ೆಂದು )ೋರುೇೆ.</td><td></td><td></td></tr><tr><td></td><td></td><td></td><td></td></tr><tr><td></td><td>ಆದುದ;>ಂದ ಈ 0ೕಲ2ಂಡ >ೕ ವರದೆ ಪUೆದು ನನ,ೆ !ಾನTಕ9ಾ:, 6ೈ=ಕ9ಾ:</td><td></td><td></td></tr><tr><td></td><td>=ಂTT, ೊಂದ8ೆ )ೊGHರುವ ನನ ಗಂಡ ೇಜ, ಅೆKಾದ ಸು ತ , !ಾವ ಜಗಾ# Jಾಗೂ</td><td></td><td></td></tr><tr><td></td><td>ಾ$ %ೆ&ೕತ ರವರುಗಳ ರುದ ' ಸೂಕ )ಾನೂನು ಕ ಮ ೆ,ೆದು)ೊಳ-.ವ ಮೂಲಕ ನ <ಂದ ಪUೆ$ರುವ</td><td></td><td></td></tr><tr><td></td><td>ರೂ.25 ಲ[ ಹಣ, 15 8ೇ`ೆ< Tೕ8ೆಗಳ-, ಬPೆH, ಬಂ,ಾರದ ಒಡ9ೆಗಳ-, eಾೆ Nಾ!ಾನುಗಳ-, ಮತ8ೆ</td><td></td><td></td></tr><tr><td></td><td>ವಸುಗಳನು ನಮ,ೆ 9ಾಪಸು• )ೊ"T)ೊಡ^ೇ)ೆಂತಲೂ ತಮ<4 5 ನಂT)ೊಳ-.ೇೆ. ಅಲ56ೆ ನನ,ೆ</td><td></td><td></td></tr><tr><td></td><td>ಅಗತ? ರ[ೆ )ೊಡ^ೇ)ೆಂತಲೂ )ೋ>)ೊಳ-.ೇೆ.</td><td></td><td></td></tr><tr><td></td><td></td><td></td><td></td></tr><tr><td></td><td>ವಂದೆಗ3ೆˆಂ$,ೆ,</td><td></td><td></td></tr><tr><td></td><td></td><td></td><td></td></tr><tr><td></td><td></td><td></td><td></td></tr><tr><td></td><td></td><td>ಇಂ ತಮ< %ಾ&T,</td><td></td></tr><tr><td></td><td></td><td>ಸ=/-</td><td></td></tr><tr><td></td><td></td><td>(gÀd¤.J)”</td><td></td></tr><tr><td></td><td></td><td></td><td></td></tr></tbody></table><div> place on 20-04-2018, the wife moved into the house of her husband and together lived for 19 days and on 09-05-2018 her husband on his avocation leaves to America and the complainant is said to have been residing with the mother-in-law and the father- 11 law, petitioners 1 and 2. It is here the fulcrum of the allegation spring. 10. However, a close reading of the complaint indicates that a common place domestic discord and minor skirmishes, not uncommon in a joint family setting, have been elevated to the pedestal of criminality. The allegations are largely general and omnibus in nature, devoid of specific particulars as to time, date or overt acts. Even in respect of dowry demands, the narration pertains predominantly to pre-marital discussions spanning between December 2017 to February 2018 ostensibly in the context of marriage expenses. The complaint thus, does not delineate any concrete demand of dowry attributable to the petitioners, nor does it articulate conduct, meeting the statutory threshold of cruelty, as obtaining under Section 498A of the IPC. 11. The afore-mentioned complaint becomes a crime in crime No.333 of 2018 for offences punishable under Sections 498A r/w 34 of the IPC and under the Act. The Police conduct investigation and 12 file a charge sheet against these petitioners. The summary of the charge sheet as obtaining in Column No.7 reads as follows: : 6 -2 -3 “ಈ 6ೋ`ಾ8ೋಪ ಾಪGHಯ )ಾಲಂ ನಂ ರ45 ನಮೂ$Tರುವ Nಾ ಮತು Nಾ 2017 -1 , ರವರು ೇ ಇಸ ಯ45 ಅವರ ಮಗ3ಾದ Nಾ ರವ>,ೆ ಮದು9ೆ !ಾಡfೆಂದು ವರನನು -5 , -5 : 4 ಹುಡು )ೊಡುವಂೆ Nಾ ರವ>,ೆ bTದು; Nಾ ರವರು ಈ {ಾರವನು )ಾಲಂ ನಂ ರ45 , -2 -3 ನಮೂ$Tರುವ ಆ8ೋpತರುಗb,ೆ bTದು; ಅನಂತರದ $ನಗಳ45 ಎ ಮತು ಎ ಆ8ೋpಗಳ- -1 .2 , - Nಾ ರವರನು ^ೆಂಗಳˆ>ನ ಯುl ¹n ಬbಯ )ಾŒ ¸ÉÌöÊ A,ೆ ಕ8ೆT)ೊಂಡು !ಾತ ಾ" Nಾ 1 -2 -1 ರವರ u^ೈd ನಂಬA ಅನು ಪUೆದು)ೊಂಡು Jೋ: ಎ ಆ8ೋpಯು Nಾ ರವರ }ೊ ೆ 3 , -1 ಸು!ಾರು ಂಗಳ-ಗಳ )ಾಲ ~ೕ ನ45 !ಾತ ಾಡುಾ Nಾ ರವರ ಮ ೆಯ ಆ•Fಕ : 23-11-2017 -1 -4 ಪ>TŽ ಯನು bದು)ೊಂಡು $ ಾಂಕ ರಂದು ಎ >ಂದ ಎ ಆ8ೋpಗಳ- ಇ6ೇ 3 , 4 ^ೆಂಗಳˆರು ನಗರ ಬಸ9ೇಶ&ರನಗರ ‡4ೕ †ಾ ಾ ಸರಹ$;ನ ಬಸ9ೇಶ&ರನಗರ ೇ NೆHೕ@ ೇ , . . : 002 ^ಾ5w !ಾUೆd ಎd ಐ T )ಾfೋ ಯ ನವ }ೋ ಾ• ಅeಾxF0ಂx ನ eಾ5x ನಂ )ೆ2 -1 : 27-11-2017 - ಬಂದು Nಾ ರವರನು ೋ")ೊಂಡು Jೋ: ಆನಂತರ $ ಾಂಕ ರಂದು ಮ ೆ Nಾ 1 -1 -1 ರವರ ಮ ೆ,ೆ ಎ >ಂದ ಎ-4 ಆ8ೋpಗಳ- ಅವರ ಸಂಬಂMಕರ }ೊ ೆಯ45 ಬಂದು Nಾ >ಂದ -5 -7, -10 , Nಾ Jಾಗೂ Nಾ >ಂದ Nಾ ರವರ ಸಮ[ಮ ಮದು9ೆ !ಾತುಕ ೆ !ಾ"ದು; ಆ8ೋpಗಳ- 300 , 3 . , 25 , 10 ಮದು9ೆ !ಾತುಕ ೆಯ ಸಮಯದ45 ವರದ ೆKಾ: ,ಾ ಂ oನ )ೆ a ^ೆb. ಲ[ ಹಣ . , 15 . . )ೆ a THೕd eಾ ೆ ಗಳನು 8ೇ`ೆ< Tೕ8ೆಗಳನು )ೊಡುವಂ ೆಯೂ Jಾಗೂ ಐ G T ,ಾUೇF Kಾದ45 , , ಎಂ,ೇ@0ಂx 0ೖಸೂ>ನ ಲ4ತ ಮಹd eಾ?fೇTನ45 ಮದು9ೆ ಅ0ೕ>)ಾದ45 ಹುಡುಗ ,ೆ , -2 -3 ^ಾ",ೆ ಮ ೆ !ಾ")ೊಡ^ೇಕು ಎಂl ಾ?$Kಾ: ಒ ಾಯ !ಾ" )ೇbದು; Nಾ ಮತು Nಾ : 07-12-2017 9 ರವರು ಆ8ೋpಗಳ ಒ ಾಯ$ಂದ $ ಾಂಕ ರಂದು ಸು!ಾರು ಲ[ ರೂಗಳನು ಖಚುF . . , !ಾ" ಐ G T ,ಾUೇF Kಾ JೋPೆdನ45 ಎಂ,ೇ@0ಂx !ಾ")ೊGHದು; ಆನಂತರ ಆ8ೋpತರು -1 -3 -5 -1 Nಾ >ಂದ Nಾ Jಾಗೂ Nಾ ರವರನು 0ೖಸೂ>,ೆ ಕ8ೆT)ೊಂಡು ಎ ಆ8ೋpಯು ಲ4ತ 1 ಮಹd eಾ?fೇ ಬುw !ಾಡಲು ಲ[ ರೂ ನಗದು ಹಣವನು ಪUೆದು ಲ4ತ ಮಹd eಾ?fೇ ಅನು , -1, -2 -3 -1, -2 ಬುw !ಾ"ದು; ಆನಂತರದ $ನಗಳ45 ಎ ಎ Jಾಗೂ ಎ ಆ8ೋpಗಳ- Nಾ Nಾ ರವ>,ೆ 25 -2 0ೕ4ಂದ 0ೕfೆ ಕ8ೆಗಳನು !ಾಡು ಾ ಲ[ ರೂ ವರದ ೆ,ಾ: ಒ ಾಯ !ಾಡು ದ;>ಂದ Nಾ -3 -1 3 ಮತು Nಾ ರವರು Nಾ ರವರ ಒಡ9ೆಗಳನು ಅಡ ಟುH ಅದ>ಂದ ಬಂದ ಲ[ ರೂ ಹಣವನು : 15-12-2017 -4 -2 $ ಾಂಕ ರಂದು Nಾ ರವರ vಾ ೆ7ಂದ ಎ ಆ8ೋpತರ vಾ ೆ,ೆ ವ,ಾFವ ೆ , -1 -4 !ಾ"ದು; ಆನಂತರ ಎ >ಂದ ಎ ಆ8ೋpಗಳ- ^ಾ ಉbದ ವರದ ೆ ಹಣವನು ^ೇಗ ೆ , -2 )ೊಡುವಂ ೆ ಇಲ59ಾದ45 ಮದು9ೆ !ಾ")ೊಳ-.ವI$ಲ5 ಎಂಬು6ಾ: bTದ;>ಂದ Nಾ ರವರು ಅವರ 45 Jೆಸ>ನ45 ಪಟೂ>ನ45 ಇದ; Nೈಟುಗಳನು ಅ: 0ಂx >aಸHA !ಾ" ಲ[ ರೂಗಳನು Nಾಲ -2 : 08-01-2018 5 , : 16-01-2018 ಪUೆದು ಆ ಹಣದ45 Nಾ ರವರು $ ಾಂಕ ರಂದು ಲ[ $ ಾಂಕ 13 </div><table><thead><tr><th>ರಂದು 3 ಲ[, $ಾಂಕ: 19-01-2018 ರಂದು 3 ಲ[ Jಾಗೂ $ಾಂಕ: 27-02-2018 ರಂದು 6 ಲ[</th><th></th><th></th></tr></thead><tbody><tr><td>ರೂಗಳನು ಎ-2 ಆ8ೋpತರ vಾೆ,ೆ Jಾ ದು;, Nಾ-1 ರವರು ಎ-4 ಆ8ೋpತರ vಾೆ,ೆ 50, Nಾರ</td><td></td><td></td></tr><tr><td>ರೂಗಳನು Jಾಗೂ $ಾಂಕ: 27-03-2018 ರಂದು Nಾ-4 ರವರು ಎ-2 ರವರ vಾೆ,ೆ 3 ಲ[</td><td></td><td></td></tr><tr><td>ರೂಗಳನು Jಾ ದ ಬbಕ $ಾಂಕ: 19-04-2018 Jಾಗೂ $ಾಂಕ: 20-04-2018 ರಂದು Nಾ-1</td><td></td><td></td></tr><tr><td>Jಾಗೂ ಎ-1 ಆ8ೋpತರ ಮದು9ೆAiÀÄÄ 0ೖಸೂ>ನ ಲ4ತ ಮಹd eಾ?fೇTನ45 ಹುಡುಗ Jಾಗೂ ಆತನ</td><td></td><td></td></tr><tr><td>ಕUೆಯವರು )ೇbದ;ಂೆ ಸು!ಾರು 50 ಲ[ ರೂಗಳನು ಖಚುF !ಾ" ಅದೂ;>Kಾ: ಜರು:ದು;,</td><td></td><td></td></tr><tr><td>ಮದು9ೆಯ ಬbಕ ಆ8ೋpತರು Nಾ-1 ರವರನು 0ೖಸೂರು ನಗರದ . ಪIರಂ ‡4ೕ †ಾಾ</td><td></td><td></td></tr><tr><td>ಸರಹ$;ನ ,ೋಕುಲಂ 3ೇ Nೇ@, 7ೇ 0ೖ•ನ45ರುವ ಮೆ ನಂ: 140 ರ45 ಇ>T)ೊಂಡು ಎ-1 >ಂದ</td><td></td><td></td></tr><tr><td>ಎ-4 ರವರುಗಳ- ಇನು Jೆoiನ ವರದೆ</td><td></td><td>ತರುವಂೆ, ಇನು Jೆಚುi oನದ ಒಡ9ೆ Jಾಗೂ ಆTಯನು</td></tr><tr><td>ತರುವಂೆ Nಾ-1 ರವ>,ೆ !ಾನTಕ =ಂNೆ ೕ" ಆನಂತರ ಎ-1 ಆ8ೋpಯು Nಾ-1 ರವರನು</td><td></td><td></td></tr><tr><td>ಆ`ಾಡ)ೆ2ಂದು</td><td>ತವರು ಮೆ,ೆ ಕ8ೆದು)ೊಂಡು ಬಂದು lಟುH )ೆಲಸ)ೆ2ಂದು ಅ0ೕ>)ಾ)ೆ2 Jೋ:ದ;,</td><td></td></tr><tr><td>ಆ`ಾಡ ಮು:ದ 0ೕಲೂ ಆ8ೋpಗಳ- Nಾ-1 ರವರನು ಕ8ೆದು)ೊಂಡು Jೋಗ6ೇ ಇದ;>ಂದ Nಾ-1</td><td></td><td></td></tr><tr><td>ರವರು ಇತ8ೆ Nಾಗಳ }ೊೆ ಾಲು2 ^ಾ> 0ೖಸೂ>ನ ಗಂಡನ ಮೆಯ ಬb Jೋ: ಮೆ,ೆ</td><td></td><td></td></tr><tr><td>Nೇ>T)ೊಳ-.ವಂೆ ^ೇ")ೊಂಡರೂ ಆ8ೋpಗಳ- Nಾ-1 ರವರನು ಮೆಯ ಒಳ,ೆ lಟುH)ೊಳ.6ೇ</td><td></td><td></td></tr><tr><td>ಇನು Jೆoiನ ಹಣ ತರ6ೇ Jೋದ8ೆ ಮೆ,ೆ Nೇ>T)ೊಳ-.ವI6ೇ ಇಲ59ೆಂದು Jೇb Nಾ-1 ರವರನು</td><td></td><td></td></tr><tr><td>ಮೆ,ೆ Nೇ>T)ೊಳ.6ೇ, Nಾ-1 ರವರ ^ೆfೆ^ಾಳ-ವ ಬPೆHಗಳನು, oನದ ಒಡ9ೆಗಳನು ಸಹ ೕಡ6ೇ</td><td></td><td></td></tr><tr><td>Nಾ-1 ರವ>,ೆ ರುಕುಳ ೕ"ರುವIದು Jಾಗೂ ಎ-1 ಆ8ೋpಯು Nಾ-1 ರವ>,ೆ )ೇಸನು 9ಾಪಸು•</td><td></td><td></td></tr><tr><td>ೆ,ೆದು)ೊಳ-.ವAvÉ, ಇಲ59ಾದ45 )ೊfೆ !ಾಡುವI6ಾ: aೕವ ^ೆದ>)ೆ Jಾ ರುವIದು ತvಾ )ಾಲದ45</td><td></td><td></td></tr><tr><td>ಸಂಗ =Tದ Nಾ•ಾ€ಾರಗbಂದ ದೃಢಪGHರುತ6ೆ.”</td><td></td><td></td></tr><tr><td></td><td></td><td></td></tr><tr><td></td><td></td><td></td></tr></tbody></table><div> predicated upon a subsequent statement recorded nearly 3 years later on 20-02-2021. This supplementary statement appears to embellish the original allegations. Even otherwise, when the two, the complaint and the summary, read in tandem, fails to satisfy the essential ingredients of the alleged offences against the petitioners. Section 498A of the IPC contemplates cruelty of a nature likely to 14 drive a woman to suicide or cause grave injury or harassment with a view to coerce unlawful demands for property. The sine qua non of the offence is not mere marital discord, but cruelty of a grave character tied to unlawful demands. 12. If the complaint and summary of charge sheet are read in juxtaposition, it only speaks of expenditure incurred in the course of marriage ceremonies. Even if it is taken as correct, cannot in the absence of cogent material, retroactively transmute into a dowry demand, so as to implicate every member of the husband’s family. Thus, mother-in-law, father-in-law and sister-in-law are without any rhyme or reason dragged into the web of proceedings. 13. Jurisprudence is replete with the judgments of the Apex Court on the issue, as to whether investigation or trial must be permitted in such cases. 13.1. The Apex Court in the case of RAJESH CHADDHA v. 1 STATE OF UTTAR PRADESH , has held as follows: 1 2025 SCC OnLine SC 1094 15 </div><table><thead><tr><th>7. Having heard the learned counsel for the respective</th><th></th><th></th></tr></thead><tbody><tr><td>parties and having perused the record, the question remains</td><td></td><td></td></tr><tr><td>whether the High Court vide Impugned Order dt. 14.11.2018</td><td></td><td></td></tr><tr><td>whilst exercising its revisionary jurisdiction, was correct in</td><td></td><td></td></tr><tr><td>upholding the conviction of the Appellant under</td><td></td><td></td></tr><tr><td>Section 498A IPC & Section 4 D.P. Act, 1961. In that respect, it</td><td></td><td></td></tr><tr><td>is prudent to examine the statutory provisions, which are as</td><td></td><td></td></tr><tr><td>under:</td><td></td><td></td></tr><tr><td></td><td></td><td></td></tr><tr><td></td><td>“498A. Husband or relative of husband of a</td><td></td></tr><tr><td></td><td>woman subjecting her to cruelty.— Whoever, being the</td><td></td></tr><tr><td></td><td>husband or the relative of the husband of a woman,</td><td></td></tr><tr><td></td><td>subjects such woman to cruelty shall be punished with</td><td></td></tr><tr><td></td><td>imprisonment for a term which may extend to three years</td><td></td></tr><tr><td></td><td>and shall also be liable to fine. Explanation.— For the</td><td></td></tr><tr><td></td><td>purpose of this section, “cruelty” means— (a) any wilful</td><td></td></tr><tr><td></td><td>conduct which is of such a nature as is likely to drive the</td><td></td></tr><tr><td></td><td>woman to commit suicide or to cause grave injury or danger</td><td></td></tr><tr><td></td><td>to life, limb or health (whether mental or physical) of the</td><td></td></tr><tr><td></td><td>woman; or (b) harassment of the woman where such</td><td></td></tr><tr><td></td><td>harassment is with a view to coercing her or any person</td><td></td></tr><tr><td></td><td>related to her to meet any unlawful demand for any</td><td></td></tr><tr><td></td><td>property or valuable security or is on account of failure by</td><td></td></tr><tr><td></td><td>her or any person related to her to meet such demand.”</td><td></td></tr><tr><td></td><td></td><td></td></tr><tr><td></td><td>3. Penalty for giving or taking dowry.— (1) If</td><td></td></tr><tr><td></td><td>any person, after the commencement of this Act, gives or</td><td></td></tr><tr><td></td><td>takes or abets the giving or taking of dowry, he shall be</td><td></td></tr><tr><td></td><td>punishable with imprisonment for a term which shall not be</td><td></td></tr><tr><td></td><td>less than five years, and with fine which shall not be less</td><td></td></tr><tr><td></td><td>than fifteen thousand rupees or the amount of the value of</td><td></td></tr><tr><td></td><td>such dowry, whichever is more. Provided that the Court</td><td></td></tr><tr><td></td><td>may, for adequate and special reasons to be recorded in the</td><td></td></tr><tr><td></td><td>judgment, impose a sentence of imprisonment for a term of</td><td></td></tr><tr><td></td><td>less than five years. (2) Nothing in subsection (1) shall</td><td></td></tr><tr><td></td><td>apply to, or in relation to,— (a) presents which are given at</td><td></td></tr><tr><td></td><td>the time of a marriage to the bride without any demand</td><td></td></tr><tr><td></td><td>having been made in that behalf : Page 12 of 26 Provided</td><td></td></tr><tr><td></td><td>that such presents are entered in a list maintained in</td><td></td></tr><tr><td></td><td>accordance with the rules made under this Act; (b) presents</td><td></td></tr><tr><td></td><td>which are given at the time of a marriage to the bridegroom</td><td></td></tr><tr><td></td><td>without any demand having been made in that behalf :</td><td></td></tr><tr><td></td><td>Provided that such presents are entered in a list maintained</td><td></td></tr></tbody></table><div> 16 </div><table><thead><tr><th></th><th>in accordance with the rules made under this Act : Provided</th><th></th></tr></thead><tbody><tr><td></td><td>further that where such presents are made by or on behalf</td><td></td></tr><tr><td></td><td>of the bride or any person related to the bride, such</td><td></td></tr><tr><td></td><td>presents are of a customary nature and the value thereof is</td><td></td></tr><tr><td></td><td>not excessive having regard to the financial status of the</td><td></td></tr><tr><td></td><td>person by whom, or on whose behalf, such presents are</td><td></td></tr><tr><td></td><td>given.</td><td></td></tr><tr><td></td><td></td><td></td></tr><tr><td></td><td>4. Penalty for demanding dowry.— If any person</td><td></td></tr><tr><td></td><td>demands, directly or indirectly, from the parents or other</td><td></td></tr><tr><td></td><td>relatives or guardian of a bride or bridegroom, as the case</td><td></td></tr><tr><td></td><td>may be, any dowry, he shall be punishable with</td><td></td></tr><tr><td></td><td>imprisonment for a term which shall not be less than six</td><td></td></tr><tr><td></td><td>months, but which may extend to two years and with fine</td><td></td></tr><tr><td></td><td>which may extend to ten thousand rupees : Provided that</td><td></td></tr><tr><td></td><td>the Court may, for adequate and special reasons to be</td><td></td></tr><tr><td></td><td>mentioned in the judgment, impose a sentence of</td><td></td></tr><tr><td></td><td>imprisonment for a term of less than six months.”</td><td></td></tr><tr><td></td><td></td><td></td></tr><tr><td>8. At the outset, an act of ‘cruelty’ for the purpose</td><td></td><td></td></tr><tr><td>of Section 498A, corresponds to a willful conduct of such</td><td></td><td></td></tr><tr><td>nature, that may cause danger to the life, limb and health</td><td></td><td></td></tr><tr><td>of the woman, which is inclusive of the mental and</td><td></td><td></td></tr><tr><td>physical health and the harassment caused to her, by</td><td></td><td></td></tr><tr><td>coercing her to meet unlawful demands or impossible</td><td></td><td></td></tr><tr><td>standards. Further, the demand for dowry in terms of</td><td></td><td></td></tr><tr><td>Section 3 and Section 4 of the D.P. Act, 1961 refers to</td><td></td><td></td></tr><tr><td>both a direct or indirect manner of demand for dowry</td><td></td><td></td></tr><tr><td>made by the husband or his family members. In order to</td><td></td><td></td></tr><tr><td>meet the threshold of the offences under</td><td></td><td></td></tr><tr><td>Section 498A IPC & Sections 3 & 4 of the D.P. Act, 1961,</td><td></td><td></td></tr><tr><td>the allegations cannot be ambiguous or made in thin air.</td><td></td><td></td></tr><tr><td></td><td></td><td></td></tr><tr><td>9. In the present case, the allegations made by the</td><td></td><td></td></tr><tr><td>Complainant are vague, omnibus and bereft of any</td><td></td><td></td></tr><tr><td>material particulars to substantiate this threshold. Apart</td><td></td><td></td></tr><tr><td>from claiming that Appellant husband harassed her for</td><td></td><td></td></tr><tr><td>want of dowry, the Complainant has not given any</td><td></td><td></td></tr><tr><td>specific details or described any particular instance of</td><td></td><td></td></tr><tr><td>harassment. The allegations in the FIR, and the</td><td></td><td></td></tr><tr><td>depositions of the prosecution witnesses suggest that on</td><td></td><td></td></tr><tr><td>multiple occasions, the Complainant wife was ousted</td><td></td><td></td></tr><tr><td>from the matrimonial house, and kicked and punched in</td><td></td><td></td></tr><tr><td>the presence of her father, PW-2 herein and she was</td><td></td><td></td></tr></tbody></table><div> 17 repeatedly tormented with dowry demands, and when she was unable to honor them, the Appellant and her family physically beat her up; whereas she has not mentioned the time, date, place, or manner in which the alleged harassment occurred. It is alleged that the Complainant suffered a miscarriage, as she fell down, when the Appellant and her family who pushed her out of the house; however, no medical document from any medical institution or hospital or nursery was produced to substantiate the allegations. 10. Upon carefully considering the record, we find that apart from the statements of PW-1 and PW-2, there is no evidence to substantiate the allegations of harassment and acts of cruelty within the scope of Section 498A of IPC, and Section 4 of the D.P. Act, 1961. For this reason, we find merit in the submission of the learned Counsel for the Appellant, and are of the considered view that there is no material on record to establish the allegations of hurt or miscarriage, and of hurt and criminal intimidation in terms of Section 323 r/w 34 and Section 506 IPC respectively. The Trial Court has rightly held that evidence of the Complainant is the only strong evidence that she sustained injuries on various parts of her body due to the physical assault by the accused persons, and that there was no medical examination conducted by the Complainant, so as to prove that the miscarriage was a consequence of the physical assault. 11. The Trial Court has indeed applied its judicial mind to the material on record whilst acquitting the Appellant and the co-accused parents-in-law for offences under Section 323 r/w 34 & Section 506 IPC. However, it appears that the Trial Court had passed the order of conviction of the Appellant under Section 498A IPC & Section 4 of the D.P. Act, 1961, merely on the possibility that the allegations and the depositions of the PW-1 corroborated by PW2, are true and correct. Although one cannot deny the emotional or mental torture that the Complainant may have undergone in the marriage, however a cursory or plausible view cannot be conclusive proof to determine the guilt of an individual under Section 498A & Section 4 of the D.P. Act, 1961, especially to obviate malicious criminal prosecution of family members in matrimonial disputes. In this respect, 18 </div><table><thead><tr><th>we also cannot ignore that the FIR dt. 20.12.1999 was</th><th></th><th></th></tr></thead><tbody><tr><td>registered after the Appellant had filed the Divorce Petition</td><td></td><td></td></tr><tr><td>under Section 13 of Hindu Marriage Act, 1955 on 06.02.1999. In</td><td></td><td></td></tr><tr><td>consideration thereof and that the Complainant had cohabited</td><td></td><td></td></tr><tr><td>with the Appellant only for a period of about a year, it appears</td><td></td><td></td></tr><tr><td>that the FIR registered by the Complainant was not genuine.</td><td></td><td></td></tr><tr><td></td><td></td><td></td></tr><tr><td>12. In respect thereof, the High Court while exercising its</td><td></td><td></td></tr><tr><td>revisionary jurisdiction ought to have examined the correctness</td><td></td><td></td></tr><tr><td>of decision of the Trial Court in light of the material on record,</td><td></td><td></td></tr><tr><td>which reveals nothing incriminatory against the Appellant to</td><td></td><td></td></tr><tr><td>sustain a conviction under Section 498A IPC or Section 4 of</td><td></td><td></td></tr><tr><td>the D.P. Act, 1961. Although we do not agree with the</td><td></td><td></td></tr><tr><td>submission on behalf of the Appellant that the Impugned Order</td><td></td><td></td></tr><tr><td>dt. 14.11.2018 was passed in absentia, however the High Court</td><td></td><td></td></tr><tr><td>was well within its revisionary powers to discern whether an FIR</td><td></td><td></td></tr><tr><td>and the proceedings emanating therefrom were sustainable. In</td><td></td><td></td></tr><tr><td>all certainty, it could have saved 6 years' worth of time for the</td><td></td><td></td></tr><tr><td>Appellant, who has endured litigation for over 20 years as of</td><td></td><td></td></tr><tr><td>today.</td><td></td><td></td></tr><tr><td></td><td></td><td></td></tr><tr><td>13. Notwithstanding the merits of the case, we are</td><td></td><td></td></tr><tr><td>distressed with the manner, the offences under</td><td></td><td></td></tr><tr><td>Section 498A IPC, and Sections 3 & 4 of the D.P. Act,</td><td></td><td></td></tr><tr><td>1961 are being maliciously roped in by Complainant</td><td></td><td></td></tr><tr><td>wives, insofar as aged parents, distant relatives, married</td><td></td><td></td></tr><tr><td>sisters living separately, are arrayed as accused, in</td><td></td><td></td></tr><tr><td>matrimonial matters. This growing tendency to append</td><td></td><td></td></tr><tr><td>every relative of the husband, casts serious doubt on the</td><td></td><td></td></tr><tr><td>veracity of the allegations made by the Complainant wife</td><td></td><td></td></tr><tr><td>or her family members, and vitiates the very objective of</td><td></td><td></td></tr><tr><td>a protective legislation. The observations made by this</td><td></td><td></td></tr><tr><td>Hon'ble Court in the case of Dara Lakshmi</td><td></td><td></td></tr><tr><td>Narayana v. State of Telangana appropriately</td><td></td><td></td></tr><tr><td>encapsulates this essence as under:</td><td></td><td></td></tr><tr><td></td><td></td><td></td></tr><tr><td></td><td>“25. A mere reference to the names of family</td><td></td></tr><tr><td></td><td>members in a criminal case arising out of a</td><td></td></tr><tr><td></td><td>matrimonial dispute, without specific allegations</td><td></td></tr><tr><td></td><td>indicating their active involvement should be nipped</td><td></td></tr><tr><td></td><td>in the bud. It is a well-recognised fact, borne out of</td><td></td></tr><tr><td></td><td>judicial experience, that there is often a tendency to</td><td></td></tr><tr><td></td><td>implicate all the members of the husband's family</td><td></td></tr></tbody></table><div> 19 </div><table><thead><tr><th></th><th>when domestic disputes arise out of a matrimonial</th><th></th></tr></thead><tbody><tr><td></td><td>discord. Such generalised and sweeping accusations</td><td></td></tr><tr><td></td><td>unsupported by concrete evidence or particularised</td><td></td></tr><tr><td></td><td>allegations cannot form the basis for criminal</td><td></td></tr><tr><td></td><td>prosecution. Courts must exercise caution in such</td><td></td></tr><tr><td></td><td>cases to prevent misuse of legal provisions and the</td><td></td></tr><tr><td></td><td>legal process and avoid unnecessary harassment of</td><td></td></tr><tr><td></td><td>innocent family members. In the present case,</td><td></td></tr><tr><td></td><td>appellant Nos. 2 to 6, who are the members of the</td><td></td></tr><tr><td></td><td>family of appellant No. 1 have been living in different</td><td></td></tr><tr><td></td><td>cities and have not resided in the matrimonial house</td><td></td></tr><tr><td></td><td>of appellant No. 1 and respondent No. 2 herein.</td><td></td></tr><tr><td></td><td>Hence, they cannot be dragged into criminal</td><td></td></tr><tr><td></td><td>prosecution and the same would be an abuse of the</td><td></td></tr><tr><td></td><td>process of the law in the absence of specific</td><td></td></tr><tr><td></td><td>allegations made against each of them.”</td><td></td></tr><tr><td></td><td></td><td></td></tr><tr><td>14. The term “cruelty” is subject to rather cruel</td><td></td><td></td></tr><tr><td>misuse by the parties, and cannot be established</td><td></td><td></td></tr><tr><td>simpliciter without specific instances, to say the least.</td><td></td><td></td></tr><tr><td>The tendency of roping these sections, without</td><td></td><td></td></tr><tr><td>mentioning any specific dates, time or incident, weakens</td><td></td><td></td></tr><tr><td>the case of the prosecutions, and casts serious suspicion</td><td></td><td></td></tr><tr><td>on the viability of the version of a Complainant. We</td><td></td><td></td></tr><tr><td>cannot ignore the missing specifics in a criminal</td><td></td><td></td></tr><tr><td>complaint, which is the premise of invoking criminal</td><td></td><td></td></tr><tr><td>machinery of the State. Be that as it may, we are informed</td><td></td><td></td></tr><tr><td>that the marriage of the Appellant has already been dissolved</td><td></td><td></td></tr><tr><td>and the divorce decree has attained finality, hence any further</td><td></td><td></td></tr><tr><td>prosecution of the Appellant will only tantamount to an abuse of</td><td></td><td></td></tr><tr><td>process of law.”</td><td></td><td></td></tr></tbody></table><table><thead><tr><th></th><th></th><th></th></tr></thead><tbody><tr><td>13.2. The Apex Court in GHANSHYAM SONI v. STATE</td><td></td><td></td></tr><tr><td>(GOVERNMENT OF NCT OF DELHI)2 has held as follows:</td><td></td><td></td></tr><tr><td>“…. …. ….</td><td></td><td></td></tr><tr><td></td><td>10. A perusal of the FIR shows that the allegations made</td><td></td></tr><tr><td></td><td>by the complainant are that in the year 1999, the Appellant</td><td></td></tr></tbody></table><div> 20 </div><table><thead><tr><th>inflicted mental and physical cruelty upon her for bringing insufficient dowry. The Complainant refers to few instances of such atrocities, however the allegations are generic, and rather ambiguous. The allegations against the family members, who have been unfortunately roped in, is that they used to instigate the Appellant husband to harass the Complainant wife, and taunted the Complainant for not bringing enough dowry; however, there is no specific incident of harassment or any evidence to that effect. Similarly, the allegations against the five out of six sisters that they used to insult the Complainant and demanded dowry articles from her, and upon failure beat her up, but there is not even a cursory mention of the incident. An allegation has also been made against a tailor named Bhagwat that he being a friend of the Appellant instigated him against the Complainant, and was allegedly instrumental in blowing his greed. Such allegations are merely accusatory and contentious in nature, and do not elaborate a concrete picture of what may have transpired. For this reason alone, and that the evidence on record is clearly inconsistent with the accusations, the version of the Complainant seems implausible and unreliable. The following observation in K. Subba Rao v. State of Telangana Represented by Its Secretary, Department of Home, fits perfectly to the present scenario: “6. The Courts should be careful in proceeding against the distant relatives in crimes pertaining to matrimonial disputes and dowry deaths. The relatives of the husband should not be roped in on the basis of omnibus allegations unless specific instances of their involvement in the crime are made out.”</th><th></th><th>inflicted mental and physical cruelty upon her for bringing</th><th></th><th></th></tr></thead><tbody><tr><td></td><td></td><td>insufficient dowry. The Complainant refers to few instances of</td><td></td><td></td></tr><tr><td></td><td></td><td>such atrocities, however the allegations are generic, and rather</td><td></td><td></td></tr><tr><td></td><td></td><td>ambiguous. The allegations against the family members, who</td><td></td><td></td></tr><tr><td></td><td></td><td>have been unfortunately roped in, is that they used to instigate</td><td></td><td></td></tr><tr><td></td><td></td><td>the Appellant husband to harass the Complainant wife, and</td><td></td><td></td></tr><tr><td></td><td></td><td>taunted the Complainant for not bringing enough dowry;</td><td></td><td></td></tr><tr><td></td><td></td><td>however, there is no specific incident of harassment or any</td><td></td><td></td></tr><tr><td></td><td></td><td>evidence to that effect. Similarly, the allegations against the five</td><td></td><td></td></tr><tr><td></td><td></td><td>out of six sisters that they used to insult the Complainant and</td><td></td><td></td></tr><tr><td></td><td></td><td>demanded dowry articles from her, and upon failure beat her</td><td></td><td></td></tr><tr><td></td><td></td><td>up, but there is not even a cursory mention of the incident. An</td><td></td><td></td></tr><tr><td></td><td></td><td>allegation has also been made against a tailor named Bhagwat</td><td></td><td></td></tr><tr><td></td><td></td><td>that he being a friend of the Appellant instigated him against</td><td></td><td></td></tr><tr><td></td><td></td><td>the Complainant, and was allegedly instrumental in blowing his</td><td></td><td></td></tr><tr><td></td><td></td><td>greed. Such allegations are merely accusatory and contentious</td><td></td><td></td></tr><tr><td></td><td></td><td>in nature, and do not elaborate a concrete picture of what may</td><td></td><td></td></tr><tr><td></td><td></td><td>have transpired. For this reason alone, and that the evidence on</td><td></td><td></td></tr><tr><td></td><td></td><td>record is clearly inconsistent with the accusations, the version of</td><td></td><td></td></tr><tr><td></td><td></td><td>the Complainant seems implausible and unreliable. The following</td><td></td><td></td></tr><tr><td></td><td></td><td>observation in K. Subba Rao v. State of Telangana Represented</td><td></td><td></td></tr><tr><td></td><td></td><td>by Its Secretary, Department of Home, fits perfectly to the</td><td></td><td></td></tr><tr><td></td><td></td><td>present scenario:</td><td></td><td></td></tr><tr><td></td><td></td><td></td><td></td><td></td></tr><tr><td></td><td></td><td></td><td>“6. The Courts should be careful in proceeding</td><td></td></tr><tr><td></td><td></td><td></td><td>against the distant relatives in crimes pertaining to</td><td></td></tr><tr><td></td><td></td><td></td><td>matrimonial disputes and dowry deaths. The relatives of</td><td></td></tr><tr><td></td><td></td><td></td><td>the husband should not be roped in on the basis of</td><td></td></tr><tr><td></td><td></td><td></td><td>omnibus allegations unless specific instances of their</td><td></td></tr><tr><td></td><td></td><td></td><td>involvement in the crime are made out.”</td><td></td></tr><tr><td></td><td></td><td></td><td></td><td></td></tr><tr><td></td><td></td><td>11. As regards the Appellant, the purportedly specific</td><td></td><td></td></tr><tr><td></td><td></td><td>allegations levelled against him are also obscure in nature. Even</td><td></td><td></td></tr><tr><td></td><td></td><td>if the allegations and the case of the prosecution is taken at its</td><td></td><td></td></tr><tr><td></td><td></td><td>face value, apart from the bald allegations without any specifics</td><td></td><td></td></tr><tr><td></td><td></td><td>of time, date or place, there is no incriminating material found</td><td></td><td></td></tr><tr><td></td><td></td><td>by the prosecution or rather produced by the complainant to</td><td></td><td></td></tr><tr><td></td><td></td><td>substantiate the ingredients of “cruelty” under section 498A IPC,</td><td></td><td></td></tr><tr><td></td><td></td><td>as recently observed in the case of JaydedeepsinhPravinsinh</td><td></td><td></td></tr><tr><td></td><td></td><td>Chavda v. State of Gujarat3 and Rajesh Chaddha v. State of</td><td></td><td></td></tr><tr><td></td><td></td><td>Uttar Pradesh4. The Complainant has admittedly failed to</td><td></td><td></td></tr><tr><td></td><td></td><td>produce any medical records or injury reports, x-ray reports, or</td><td></td><td></td></tr><tr><td></td><td></td><td>any witnesses to substantiate her allegations. We cannot ignore</td><td></td><td></td></tr></tbody></table><div> 21 </div><table><thead><tr><th></th><th>the fact that the Complainant even withdrew her second</th></tr></thead><tbody><tr><td></td><td>Complaint dt. 06.12.1999 six days later on 12.12.1999. There is</td></tr><tr><td></td><td>also no evidence to substantiate the purported demand for</td></tr><tr><td></td><td>dowry allegedly made by the Appellant or his family and the</td></tr><tr><td></td><td>investigative agencies in their own prudence have not added</td></tr><tr><td></td><td>sections 3 & 4 of the Dowry Prohibition Act, 1961 to the</td></tr><tr><td></td><td>chargesheet.</td></tr><tr><td></td><td></td></tr><tr><td></td><td>12. In this respect, the Sessions Court has applied</td></tr><tr><td></td><td>its judicial mind to the allegations in the FIR & the</td></tr><tr><td></td><td>material on record, and has rightly discharged the</td></tr><tr><td></td><td>Appellants of the offences under section 498A & 34 IPC.</td></tr><tr><td></td><td>Notwithstanding the said observation by the Sessions</td></tr><tr><td></td><td>Court that the possibility of false implication cannot be</td></tr><tr><td></td><td>ruled out, the discharge of the Appellant merely because</td></tr><tr><td></td><td>the Complainant is a police officer is erroneous and</td></tr><tr><td></td><td>reflects poorly on the judicial decision making, which</td></tr><tr><td></td><td>must be strictly based on application of judicial principles</td></tr><tr><td></td><td>to the merits of the case. On the other hand, the High</td></tr><tr><td></td><td>Court vide the Impugned Order has traversed one step</td></tr><tr><td></td><td>further and overtly emphasised that simply because the</td></tr><tr><td></td><td>Complainant is a police officer, it cannot be assumed that</td></tr><tr><td></td><td>she could not have been a victim of cruelty at the hands</td></tr><tr><td></td><td>of her husband and in-laws. We agree with the sensitive</td></tr><tr><td></td><td>approach adopted by the High Court in adjudicating the</td></tr><tr><td></td><td>present case, however a judicial decision cannot be</td></tr><tr><td></td><td>blurred to the actual facts and circumstances of a case. In</td></tr><tr><td></td><td>this debate, it is only reasonable to re-iterate that the</td></tr><tr><td></td><td>Sessions Court in exercise of its revisionary jurisdiction</td></tr><tr><td></td><td>and the High Court in exercise of its inherent jurisdiction</td></tr><tr><td></td><td>under section 482 CrPC, must delve into the material on</td></tr><tr><td></td><td>record to assess what the Complainant has alleged and</td></tr><tr><td></td><td>whether any offence is made out even if the allegations</td></tr><tr><td></td><td>are accepted in toto. In the present case, such scrutiny of</td></tr><tr><td></td><td>the allegations in the FIR and the material on record</td></tr><tr><td></td><td>reveals that no prima facie is made out against the</td></tr><tr><td></td><td>Appellant or his family. It is also borne from the record</td></tr><tr><td></td><td>that the divorce decree of their marriage, has already</td></tr><tr><td></td><td>been passed, and the same has never been challenged by</td></tr><tr><td></td><td>the Complainant wife, and hence has attained finality.</td></tr><tr><td></td><td>Upon consideration of the relevant circumstances and</td></tr><tr><td></td><td>that the alleged incidents pertain to the year 1999 and</td></tr><tr><td></td><td>since then the parties have moved on with their</td></tr></tbody></table><div> 22 </div><table><thead><tr><th></th><th>respective lives, it would be unjust and unfair if the</th><th></th></tr></thead><tbody><tr><td></td><td>Appellants are forced to go through the tribulations of a</td><td></td></tr><tr><td></td><td>trial.</td><td></td></tr><tr><td></td><td></td><td></td></tr><tr><td></td><td>13. It is rather unfortunate that the Complainant</td><td></td></tr><tr><td></td><td>being an officer of the State has initiated criminal</td><td></td></tr><tr><td></td><td>machinery in such a manner, where the aged parents-in-</td><td></td></tr><tr><td></td><td>law, five sisters and one tailor have been arrayed as an</td><td></td></tr><tr><td></td><td>accused. Notwithstanding the possibility of truth behind</td><td></td></tr><tr><td></td><td>the allegations of cruelty, this growing tendency to</td><td></td></tr><tr><td></td><td>misuse legal provisions has time and again been</td><td></td></tr><tr><td></td><td>condemned by this Court. The observations in Dara</td><td></td></tr><tr><td></td><td>Lakshmi Narayana v. State of Telangana, Preeti</td><td></td></tr><tr><td></td><td>Gupta v. State of Jharkhand aptly captures this concern.”</td><td></td></tr><tr><td></td><td></td><td></td></tr></tbody></table><div> 13.3. The Apex Court in the case of MARAM NIRMALA v. 3 STATE OF TELANGANA , has held as follows: “….. ….. ….. 12. The appellant(s) herein are the mother-in-law and father- in-law of respondent No. 2. They had filed a petition under Section 482 of the CrPC seeking quashing of the proceedings instituted against them in C.C. No. 338/2023 pending on the file of the Judicial First Class Magistrate (Prohibition and Excise offence) at Nalgonda alleging offences punishable under Sections 498-A, 323, 504 read with Section 34 of the IPC and Sections 3 and 4 of the DP Act. 13. By the impugned order, the said criminal petition has been disposed of reserving liberty to the appellant(s) herein to seek discharge in accordance with law. Hence, this appeal. 14. The case at hand pertains to allegations of cruelty and dowry demand made by the respondent No. 2 against the appellant(s) herein. A bare perusal of the FIR however, shows that the allegations made by respondent No. 2 are vague and omnibus inasmuch as there is an 3 2025 SCC OnLine SC 2913 23 </div><table><thead><tr><th>absence of any specific instance or occasion detailed with</th><th></th><th></th><th></th></tr></thead><tbody><tr><td>particulars wherein the appellant(s) demanded dowry</td><td></td><td></td><td></td></tr><tr><td>from respondent No. 2 and on refusal of the same,</td><td></td><td></td><td></td></tr><tr><td>subjected her to mental and physical cruelty. The only</td><td></td><td></td><td></td></tr><tr><td>allegations levelled by respondent No. 2 against the</td><td></td><td></td><td></td></tr><tr><td>appellants herein are that subsequent to the birth of her</td><td></td><td></td><td></td></tr><tr><td>daughter, the conduct of her husband underwent a</td><td></td><td></td><td></td></tr><tr><td>change, which is stated to have been on account of the</td><td></td><td></td><td></td></tr><tr><td>alleged inducement exercised by the in-laws including</td><td></td><td></td><td></td></tr><tr><td>the appellant(s) herein for the purpose of demanding</td><td></td><td></td><td></td></tr><tr><td>additional dowry and that pursuant to the counselling</td><td></td><td></td><td></td></tr><tr><td>conducted at the Women Police Station, Nalgonda,</td><td></td><td></td><td></td></tr><tr><td>although the husband of respondent No. 2 and his family</td><td></td><td></td><td></td></tr><tr><td>assured that she would be treated properly, they</td><td></td><td></td><td></td></tr><tr><td>nevertheless continued to subject respondent No. 2 to</td><td></td><td></td><td></td></tr><tr><td>mental and physical cruelty.</td><td></td><td></td><td></td></tr><tr><td></td><td></td><td></td><td></td></tr><tr><td>15. We therefore find that the aforesaid allegations</td><td></td><td></td><td></td></tr><tr><td>levelled against the appellant(s), even if taken at their face</td><td></td><td></td><td></td></tr><tr><td>value, do not prima facie disclose the commission of the alleged</td><td></td><td></td><td></td></tr><tr><td>offences so as to warrant the initiation of criminal proceedings.</td><td></td><td></td><td></td></tr><tr><td></td><td></td><td></td><td></td></tr><tr><td>16. During the course of submissions, learned counsel for</td><td></td><td></td><td></td></tr><tr><td>the appellant(s) brought to our notice the judgment of this</td><td></td><td></td><td></td></tr><tr><td>Court in the case of Dara Lakshmi Narayana v. State of</td><td></td><td></td><td></td></tr><tr><td>Telangana, (2025) 3 SCC 735 (“Dara Lakshmi Narayana”) as</td><td></td><td></td><td></td></tr><tr><td>well as other judgments which squarely apply to this case. We</td><td></td><td></td><td></td></tr><tr><td>have perused the same.</td><td></td><td></td><td></td></tr><tr><td></td><td></td><td></td><td></td></tr><tr><td>17. This Court speaking through one of us (B.V.</td><td></td><td></td><td></td></tr><tr><td>Nagarathna, J.) in Dara Lakshmi Narayana, while dealing with</td><td></td><td></td><td></td></tr><tr><td>the issue of quashing of criminal proceedings instituted by the</td><td></td><td></td><td></td></tr><tr><td>respondent wife therein against her husband and in-laws who</td><td></td><td></td><td></td></tr><tr><td>were charged with offences punishable under Sections 498A of</td><td></td><td></td><td></td></tr><tr><td>the IPC and Sections 3 and 4 of the DP Act, 1961, held as</td><td></td><td></td><td></td></tr><tr><td>follows:</td><td></td><td></td><td></td></tr><tr><td>“27. A mere reference to the names of family members in a criminal case arising out of a matrimonial dispute, without specific allegations indicating their active involvement should be nipped in the bud. It is a well-recognised fact, borne out of judicial experience, that there is often a tendency to</td><td></td><td></td><td></td></tr><tr><td></td><td></td><td>“27. A mere reference to the names of family</td><td></td></tr><tr><td></td><td></td><td>members in a criminal case arising out of a</td><td></td></tr><tr><td></td><td></td><td>matrimonial dispute, without specific allegations</td><td></td></tr><tr><td></td><td></td><td>indicating their active involvement should be nipped</td><td></td></tr><tr><td></td><td></td><td>in the bud. It is a well-recognised fact, borne out of</td><td></td></tr><tr><td></td><td></td><td>judicial experience, that there is often a tendency to</td><td></td></tr></tbody></table><div> 24 implicate all the members of the husband's family when domestic disputes arise out of a matrimonial discord. Such generalised and sweeping accusations unsupported by concrete evidence or particularised allegations cannot form the basis for criminal prosecution. Courts must exercise caution in such cases to prevent misuse of legal provisions and the legal process and avoid unnecessary harassment of innocent family members. In the present case, Appellants 2 to 6, who are the members of the family of Appellant 1 have been living in different cities and have not resided in the matrimonial house of Appellant 1 and Respondent 2 herein. Hence, they cannot be dragged into criminal prosecution and the same would be an abuse of the process of the law in the absence of specific allegations made against each of them. xxx 30. The inclusion of Section 498-A IPC by way of an amendment was intended to curb cruelty inflicted on a woman by her husband and his family, ensuring swift intervention by the State. However, in recent years, as there have been a notable rise in matrimonial disputes across the country, accompanied by growing discord and tension within the institution of marriage, consequently, there has been a growing tendency to misuse provisions like Section 498-AIPC as a tool for unleashing personal vendetta against the husband and his family by a wife. Making vague and generalised allegations during matrimonial conflicts, if not scrutinised, will lead to the misuse of legal processes and an encouragement for use of arm twisting tactics by a wife and/or her family. Sometimes, recourse is taken to invoke Section 498-A IPC against the husband and his family in order to seek compliance with the unreasonable demands of a wife. Consequently, this Court has, time and again, cautioned against prosecuting the husband and his family in the absence of a clear prima facie case against them. xxx 31. We are not, for a moment, stating that any woman who has suffered cruelty in terms of what has been contemplated under Section 498-A IPC should remain silent 25 </div><table><thead><tr><th></th><th>and forbear herself from making a complaint or initiating</th><th></th></tr></thead><tbody><tr><td></td><td>any criminal proceeding. That is not the intention of our</td><td></td></tr><tr><td></td><td>aforesaid observations but we should not encourage a case</td><td></td></tr><tr><td></td><td>like as in the present one, where as a counterblast to the</td><td></td></tr><tr><td></td><td>petition for dissolution of marriage sought by the first</td><td></td></tr><tr><td></td><td>appellant, husband of the second respondent herein, a</td><td></td></tr><tr><td></td><td>complaint under Section 498-A IPC is lodged by the latter.</td><td></td></tr><tr><td></td><td>In fact, the insertion of the said provision is meant mainly</td><td></td></tr><tr><td></td><td>for the protection of a woman who is subjected to cruelty in</td><td></td></tr><tr><td></td><td>the matrimonial home primarily due to an unlawful demand</td><td></td></tr><tr><td></td><td>for any property or valuable security in the form of dowry.</td><td></td></tr><tr><td></td><td>However, sometimes it is misused as in the present case.</td><td></td></tr><tr><td></td><td></td><td></td></tr><tr><td></td><td>xxx</td><td></td></tr><tr><td></td><td></td><td></td></tr><tr><td></td><td>34. We, therefore, are of the opinion that the</td><td></td></tr><tr><td></td><td>impugned FIR No. 82 of 2022 filed by Respondent 2 was</td><td></td></tr><tr><td></td><td>initiated with ulterior motives to settle personal scores and</td><td></td></tr><tr><td></td><td>grudges against Appellant 1 and his family members i.e.</td><td></td></tr><tr><td></td><td>Appellants 2 to 6 herein. Hence, the present case at hand</td><td></td></tr><tr><td></td><td>falls within Category (7) of illustrative parameters</td><td></td></tr><tr><td></td><td>highlighted in Bhajan Lal [State of Haryana v. Bhajan</td><td></td></tr><tr><td></td><td>Lal, 1992 Supp (1) SCC 335 : 1992 SCC (Cri) 426].</td><td></td></tr><tr><td></td><td>Therefore, the High Court, in the present case, erred in not</td><td></td></tr><tr><td></td><td>exercising the powers available to it under Section 482CrPC</td><td></td></tr><tr><td></td><td>and thereby failed to prevent abuse of the Court's process</td><td></td></tr><tr><td></td><td>by continuing the criminal prosecution against the</td><td></td></tr><tr><td></td><td>appellants.”</td><td></td></tr><tr><td></td><td>(underlining by us)</td><td></td></tr><tr><td></td><td></td><td></td></tr><tr><td></td><td></td><td></td></tr><tr><td>18. Having regard to the facts and circumstances of this</td><td></td><td></td></tr><tr><td>case, we find that the judgment of this Court in Dara Lakshmi</td><td></td><td></td></tr><tr><td>Narayana would apply. Hence, the impugned order of the High</td><td></td><td></td></tr><tr><td>Court is set aside. The proceedings instituted against the</td><td></td><td></td></tr><tr><td>appellant(s) in C.C. No. 338/2023 pending on the file of the</td><td></td><td></td></tr><tr><td>Judicial First Class Magistrate (Prohibition and Excise offence) at</td><td></td><td></td></tr><tr><td>Nalgonda stand quashed in relation to the appellants herein.”</td><td></td><td></td></tr></tbody></table><div> 26 </div><table><thead><tr><th>13.4. Recently in DR. SUSHIL KUMAR PURBEY v. STATE</th><th></th><th></th></tr></thead><tbody><tr><td>OF BIHAR4, the Apex Court has held as follows:</td><td></td><td></td></tr><tr><td>“…. …. ….</td><td></td><td></td></tr><tr><td></td><td>7. Having considered the submissions advanced by</td><td></td></tr><tr><td></td><td>the parties and upon a careful perusal of the material on</td><td></td></tr><tr><td></td><td>record, we are of the view that the High Court fell into</td><td></td></tr><tr><td></td><td>error in restricting the quashing of criminal proceedings</td><td></td></tr><tr><td></td><td>only to the sister-in-law (Respondent 3). A comparative</td><td></td></tr><tr><td></td><td>reading of the FIR reveals that the allegations levelled</td><td></td></tr><tr><td></td><td>against the sister-in-law and those against the present</td><td></td></tr><tr><td></td><td>appellants are, in all material particulars, identical. The</td><td></td></tr><tr><td></td><td>FIR does not assign any specific or overt act to either</td><td></td></tr><tr><td></td><td>appellant; there are no particular dates, places, or</td><td></td></tr><tr><td></td><td>individual acts attributed to them. The lone allegation</td><td></td></tr><tr><td></td><td>that stands separately against the present appellants is</td><td></td></tr><tr><td></td><td>that they would quarrel. This, however, does not</td><td></td></tr><tr><td></td><td>constitute a criminal offence and cannot, by itself, sustain</td><td></td></tr><tr><td></td><td>cognizance of the offences under</td><td></td></tr><tr><td></td><td>Sections 341, 323, 498A & 34 IPC and Sections 3 & 4 of</td><td></td></tr><tr><td></td><td>the Dowry Act for which the appellants have been</td><td></td></tr><tr><td></td><td>summoned. The standard applied by the High Court in</td><td></td></tr><tr><td></td><td>quashing proceedings against the sister-in-law, on the</td><td></td></tr><tr><td></td><td>ground that the allegations against her were general and</td><td></td></tr><tr><td></td><td>omnibus, applies with equal force to the present</td><td></td></tr><tr><td></td><td>appellants, and there is no principled basis for</td><td></td></tr><tr><td></td><td>distinguishing between them.</td><td></td></tr><tr><td></td><td></td><td></td></tr><tr><td></td><td>8. It is further pertinent to note that the marriage was</td><td></td></tr><tr><td></td><td>solemnised in July 2019, and the husband filed the divorce</td><td></td></tr><tr><td></td><td>petition as early as March 2021. The criminal complaint against</td><td></td></tr><tr><td></td><td>the appellants was, however, lodged only in March 2022, nearly</td><td></td></tr><tr><td></td><td>a year after the filing of the divorce petition. Though this delay,</td><td></td></tr><tr><td></td><td>standing alone, would not constitute a sufficient ground for</td><td></td></tr><tr><td></td><td>quashing the criminal proceedings against the appellants.</td><td></td></tr><tr><td></td><td>However, viewed in conjunction with the absence of any specific</td><td></td></tr><tr><td></td><td>allegations attributable to them, the delay lends credence to the</td><td></td></tr><tr><td></td><td>submission that the criminal complaint against the in-laws may</td><td></td></tr></tbody></table><div> 4 2026 SCC OnLine SC 338 27 </div><table><thead><tr><th></th><th>have been instituted by way of a counter-blast to the divorce</th><th></th></tr></thead><tbody><tr><td></td><td>proceedings initiated by the husband. When these two</td><td></td></tr><tr><td></td><td>considerations are read together, we are satisfied that the</td><td></td></tr><tr><td></td><td>continuation of the criminal proceedings against the present</td><td></td></tr><tr><td></td><td>appellants cannot be sustained.</td><td></td></tr><tr><td></td><td></td><td></td></tr><tr><td></td><td>9. Before moving forward, we consider it necessary to</td><td></td></tr><tr><td></td><td>clarify that the observations made hereinabove are confined to</td><td></td></tr><tr><td></td><td>the question of the maintainability of the criminal proceedings</td><td></td></tr><tr><td></td><td>against the present appellants, and must not be construed as an</td><td></td></tr><tr><td></td><td>expression of any opinion on the merits of the case as a whole.</td><td></td></tr><tr><td></td><td>The criminal proceedings against the husband shall continue in</td><td></td></tr><tr><td></td><td>accordance with law. We note, in this context, that the husband</td><td></td></tr><tr><td></td><td>did not seek quashing of the proceedings against him before the</td><td></td></tr><tr><td></td><td>High Court under Section 482 CrPC; it was only the present</td><td></td></tr><tr><td></td><td>appellants and the sister-in-law who did so. The husband is also</td><td></td></tr><tr><td></td><td>not before this Court in the present appeal. We therefore find no</td><td></td></tr><tr><td></td><td>occasion to comment upon the allegations levelled against him,</td><td></td></tr><tr><td></td><td>and the proceedings against him shall be governed by law.</td><td></td></tr><tr><td></td><td></td><td></td></tr><tr><td></td><td>10. In view of the foregoing, we are of the</td><td></td></tr><tr><td></td><td>considered opinion that the High Court erred in applying</td><td></td></tr><tr><td></td><td>different standards to persons who stand on an identical</td><td></td></tr><tr><td></td><td>footing insofar as the nature of the allegations against</td><td></td></tr><tr><td></td><td>them is concerned. Since the allegations against the</td><td></td></tr><tr><td></td><td>present appellants and the sister-in-law are, in</td><td></td></tr><tr><td></td><td>substance, the same, the reasoning that led the High</td><td></td></tr><tr><td></td><td>Court to quash the proceedings against the sister-in-law</td><td></td></tr><tr><td></td><td>ought equally to have led to the quashing of proceedings</td><td></td></tr><tr><td></td><td>against the present appellants. The impugned order, to</td><td></td></tr><tr><td></td><td>the extent that it declined to extend such relief to the</td><td></td></tr><tr><td></td><td>appellants, cannot be sustained.”</td><td></td></tr><tr><td></td><td></td><td></td></tr><tr><td>(Emphasis supplied at each instance)</td><td></td><td></td></tr><tr><td></td><td></td><td></td></tr><tr><td>The Apex Court in RAJESH CHADDHA v. STATE OF UTTAR</td><td></td><td></td></tr><tr><td>PRADESH - 2025 SCC OnLine SC 1094 observed that Section</td><td></td><td></td></tr><tr><td>498A is a cruel misuse against members of the family</td><td></td><td></td></tr></tbody></table><div> 28 without there being any rhyme or reason or maliciously roped in by the complainant/wife against aged parents, distant relatives, married sister living separate who are being deliberately drawn as accused in matrimonial matters. The growing tendency to append every relative of the husband casts serious doubt on the veracity of the allegation. The Apex Court in GHANSHYAM SONI supra underscores the imperative for the Courts to sift through allegations with care and circumspection, particularly where aged relatives are implicated on the basis of sweeping and unspecific accusations. The Apex Court cautions against permitting criminal law to be wielded as a weapon, to ensnare entire families in the vortex of matrimonial discord. Similarly, in SUSHIL KUMAR PURBEY supra the Apex court reiterates that general allegations bereft of specific overt acts cannot sustain criminal prosecution under Section 498A of the IPC . Mere existence of quarrels or strained relations does not 29 ipso facto constitute cruelty within the meaning of the provision. 14. Viewed through the prism of the afore-quoted judgments of the Apex Court, the case at hand projects a classic illustration of trivial discords amplified into criminal prosecution. To permit the proceedings to continue against these petitioners, the mother-in- law, the father-in-law and the sister-in-law would become an abuse of the process of the law and subject them to the ordeal of protracted trial without foundational basis, resulting in miscarriage of justice. 15. For the aforesaid reasons, the following: O R D E R (i) Criminal Petition is allowed. (ii) Entire proceedings in C.C.No.23089 of 2021 pending before the XXIV Additional Chief Metropolitan 30 Magistrate, Bengaluru stands quashed insofar as petitioners 1 to 3/accused 2 to 4 are concerned. Consequently, I.A.No.1 of 2024 also stand disposed. Sd/- (M.NAGAPRASANNA) JUDGE Bkp CT:MJ </div>