Husband Cannot be Prosecuted Under Section 377 IPC for Sexual Acts With Wife During Subsistence of Marriage

The complainant (wife) alleged that following her marriage to Petitioner No. 1, she was subjected to continuous cruelty and dowry demands (₹6,00,000 and a Bullet motorcycle) by her husband and in-laws

She further alleged that her father-in-law (Petitioner No. 2) engaged in inappropriate conduct, and her husband subjected her to physical abuse and unnatural sexual acts

Based on these allegations, an FIR was registered under Sections 377, 354, 498-A, 323, 294, 506, and 34 of the IPC, alongside the Dowry Prohibition Act and the Arms Act

The Petitioners sought quashment under Section 482 of the CrPC, contending that the allegations against the sister-in-law (Petitioner No. 4) were omnibus and that the charge under Section 377 was legally unsustainable in a marital context

The court applied the inherent powers under Section 482 of the CrPC to quash proceedings where allegations do not disclose an offence or represent an abuse of process

It interpreted Section 375 of the IPC (Rape), noting that the post-2013 amendment expanded the definition to include oral and anal acts

The court relied on Exception 2 to Section 375, which stipulates that sexual acts by a man with his wife (not being a minor) do not constitute rape

It further applied the principles from Navtej Singh Johar v. Union of India regarding consent

followed the Madhya Pradesh High Court precedents in Manish Sahu v. State of M.P. and Umang Singhar v. State of M.P., which held that Section 377 IPC cannot be invoked for sexual acts between husband and wife due to the expanded definition of rape and the accompanying marital exception

The court found that the allegations against Petitioner No. 4 were "general and omnibus," noting her name was omitted from the complainant's Section 164 statement and earlier maintenance proceedings, rendering her implication a prima facie abuse of law

Regarding Section 377 IPC, the court reasoned that since the 2013 amendment to Section 375 IPC specifically incorporated anal and oral penetration into the definition of rape, and since Exception 2 to Section 375 exempts marital sexual acts from being defined as rape, Section 377 cannot be used to prosecute a husband for such acts

However, for the remaining offences (Sections 498-A, 354, etc.), the court held that the FIR and investigation material disclosed prima facie cognizable offences

It ruled that arguments regarding false implication or lack of medical corroboration are disputed questions of fact that must be adjudicated during a trial, not under Section 482 CrPC

The court quashed the FIR and all consequential proceedings against Petitioner No. 4 (sister-in-law)

It further quashed the charge under Section 377 of the IPC against Petitioner No. 1 (husband)

However, the court upheld the proceedings for the remaining offences (Sections 498-A, 354, 323, 294, 506, 34 IPC and the Dowry Prohibition Act) against Petitioners Nos. 1, 2, and 3, directing the trial to continue in accordance with law