CRM-M-1763 of 2017 (O&M) -2-

and   ceremonies   at   Gurudwara   Baba   Ram   Singh   Sarhali  Sahib.  After

marriage they lived together as husband and wife and out of the wedlock, a

male child namely Hargun Preet Singh was born. Amount of Rs. 5 lacs was

spent by her parents in the marriage and sufficient dowry articles were given

to accused No. 1 to 3. Her parents separately entrusted jewellery articles and

clothes to accused Nos. 1, 2 and 3 besides furniture articles, details of which

have been given in para No.3 of the complaint. Accused received the dowry

articles as ‘Istri Dhan’of the complainant at the time of ‘Doli’ promising to

hand over the same to the complainant when she reached the  in-laws house

but they did not hand over the Istri Dhan which was still in possession of the

accused who were misusing the same.

 Complainant further alleged that at the time of Doli, accused

Nos 1 to 3 demanded Car from her parents, who expressed their inability but

in compelling circumstances, they gave cash of Rs.  3 lacs to accused Nos. 1

to 3. She further alleged that accused were not satisfied with the dowry

given. Accused Nos. 2 and 3 instigated accused No.1 against her and her

parental   family.  Accused   No.1   belonged   to   a   political   party   and   had

association with political leaders and higher police authorities. Accused Nos.

1 and 3 persisted in their demand of car and when she expressed  inability,

she was severely beaten. During this period, complainant learnt that  accused

No.1 had illicit relations with one Sarabjit Kaur daughter of Balkar Singh,

who was his second wife.  Behaviour and attitude of accused was cruel and

rude towards the complainant who was turned out of the matrimonial home

2-4 times. Though, she was sent back by her parents with the intervention of

Panchayat and relatives, yet behaviour of the accused did not change, they

raised demand of Rs.1,50,000/- from her and her parents and threatened to

   CRM-M-1763 of 2017 (O&M) -3-

kill her in case the demand was not met. They also extended threat of

remarriage of accused No.1 with another lady. Six months ago, accused Nos.

1 to 3 turned her and her minor son out of the matrimonial home, giving her

severe   beatings,   retaining   all   dowry   articles   which  were   still   in   their

possession. Accused No.1 gave slap blows on her face, accused No.2 gave

kick   blows   on   her   back   and   accused   No.3   dragged   her  by  her   hair.

Thereafter, complainant returned to her parental home and since then she

was living with her minor son in the house of her parents. Her family tried to

patch up the matter with the accused by convening Panchayat and requested

accused No.1 to take her back but he bluntly refused and also refused to

maintain them.  Panchayat requested accused Nos. 1 to 3 to return the dowry

articles which they also refused to do and threatened the  Panchayat with

dire consequences. She further alleged that accused No.1 had performed

second marriage with accused No.4 and they were now residing in the house

of accused No.2 and 3 as husband and wife. The second marriage was

solemnised by accused No.1 and 4 at the instance of accused Nos. 2, 3 and 5

in connivance with each other. Complainant filed application under Section

Section 125 Cr.P.C.  against accused No.1 for maintenance which was

pending. Police was approached for legal action against the accused but no

action was taken.

In preliminary evidence, complainant examined herself as CW-

1,  Ajit   Singh   as  CW-2  and  Jaswinder   Singh   as  CW-3.  After   hearing

complainant counsel,  learned Judicial  Magistrate  Ist Class,   Ferozepur

summoned accused Nos. 1 to 3 under Sections 406, 498-A, 494, 109 IPC

and accused No. 4 and 5 under Sections 494, 109 IPC  to face trial. 

   CRM-M-1763 of 2017 (O&M) -4-

                 The summoning order dated 01.06.2015 was challenged by filing

a Revision Petition which was dismissed by the Court of learned Additional

Sessions Judge, Ferozepur, on 30.11.2016. 

                  Learned counsel for the petitioner submitted that respondent No.1

was not the wife of petitioner No.1. She was infact legally wedded wife of

one Gurmeet Singh  with whom she solemnised marriage in 2005.  Out of

the wedlock, she had a son by the name of Gurkirat Singh, on 11.09.2006.

Respondent No.1 and her husband Gurmeet Singh, filed a joint petition for

divorce under Section 13-B of the Hindu Marriage Act, which was dismissed

vide order dated 07.01.2013 by learned Additional District Judge, Ferozepur

(Annexure P-4). Thereafter again, respondent No.1 and her husband filed a

petition under Section 13-B of the Hindu Marriage Act, which was yet again

dismissed by Additional District Judge, Ferozepur, on 12.04.2013 vide

Annexure P-5. He further argued that a petition under Section 125 Cr.P.C.

was filed by respondent No.1 against petitioner No. 1 in the Court of learned

Judicial Magistrate Ist Class, Ferozepur. In that case, respondent No.1

appeared as her own witness and in cross-examination, admitted that she

was married with one Lakhwinder Singh resident of Village Lalley Tehsil

Zira, District Ferozepur, but did not file any petition for divorce against him.

Thereafter, she married Gurmeet Singh resident of village Bhullar District

Tarn Taran, and both of them filed mutual divorce petition before learned

District Judge, Ferozepur, which was dismissed on 07.01.2013. 

Learned   counsel   submits   that   in   the   wake   of   documents

Annexures P1 to P7 produced by the petitioners, which the Court could have

no reason to doubt, it was clear that no case was made out to summon the

petitioners under  Sections   under  Sections  406,  498-A  IPC  and  other

   CRM-M-1763 of 2017 (O&M) -5-

offences   as   there   was   no   legal   marriage   between   the  petitioner   and

respondent No.1. Infact, petitioner No.1 had been defrauded. Respondent

No.1 was only an imposter and the child allegedly born to her out of the

wedlock could not be considered as legitimate child of petitioner No.1. The

allegations of entrustment of dowry articles and Car etc were false and

frivolous. He thus,  prayed indulgence of the Court to quash the complaint

filed under Sections 406, 498-A, 494, 109 IPC and impugned orders dated

01.06.2015 and 30.11.2016.

Respondent No.1 has not chosen to contest the petition. 

Vide order dated 01.06.2015 of learned Judicial Magistrate Ist

Class, Ferozepur, petitioners No. 1 to 3 were summoned under Sections 406,

498-A, 494, 109 IPC. Petitioner No.4 was summoned under Section 494

read with Section 109 IPC. 

Section 498-A IPC is reproduced hereunder for the facility of

reference:-

‘‘498A.  Husband   or   relative   of   husband   of   a   woman

subjecting her to cruelty.— Whoever, being the husband or

the relative of the husband of a woman, subjects such woman

to cruelty shall be punished with imprisonment for a term

which may extend to three years and shall also be liable to

fine. 

Explanation.—For  the purposes of this  section,  “cruelty”

means— 

(a) any wilful conduct which is of such a nature as is likely to

drive the woman to commit suicide or to cause grave injury

or danger to life, limb or health (whether mental or physical)

of the woman; or 

(b) harassment of the woman where such harassment is with a

view to coercing her or any person related to her to meet any

unlawful demand for any property or valuable security or is

   CRM-M-1763 of 2017 (O&M) -6-

on account of failure by her or any person related to her to

meet such demand.’’ 

  Hon’ble   Supreme   Court   of   India   in  Shivcharan   Lal

VermaVersus   and  another   Versus   State   of  Madhya   Pradesh,   Crl.  A.

No.735/1996 decided on 19.02.2002,  had the occasion to consider the

question:-

         “Whether  prosecution under Section 498-A can at all

be attracted since the marriage with Mohini (second wife)

itself was null and void, having been performed during the

lifetime of Kalindi (first wife)?’’ 

The three Judges Bench set aside conviction under Section

498-A IPC as the alleged marriage with Mohini (second wife) during the

subsistence of valid marriage with the first wife was null and void. 

                The principle of law laid down in  Shivcharan Lal Verma’s case

(supra) was followed by Hon’ble Supreme Court of India more recently in

P. Sivkumar and others Versus State Rep. By The Deputy Superintendent

of Police etc. Criminal Appeal Nos.1404-1405 of 2021 with Criminal

Appeal Nos. 1408-1409 of 2012 Decided on 09.02.2023 wherein it was

ruled as under:

“

Undisputedly, the marriage between the appellant No.1

and   PW-1   has   been   found   to   be   null   and   void.  As   such   the

conviction under Section 498-A IPC would not be sustainable in

view of the judgment of this Court in the case  Shivcharan  Lal

Verma’s case supra. So far as the conviction under Sections 3 and

4 of the Dowry Prohibition Act is concerned, the learned trial

Judge by an elaborate reasoning, arrived at after appreciation of

evidence, has found that the prosecution has failed to prove the

case beyond reasonable doubt. In an appeal/revision, the High

Court  could  have   set   aside  the  order   of  acquittal   only   if  the

   CRM-M-1763 of 2017 (O&M) -7-

findings   as   recorded   by   the   trial   Court   were   perverse   or

impossible.”

A Division Bench of Chhattisgarh High Court in the case of

Suman Sharma and others Versus State of Chhattisgarh and others,

CRMP No.711 of 2022, decided on 18.01.2024, was called upon to consider

the question:-

  “Whether the complaint/FIR lodged by the second wife for

commission of offence punishable under Section 498-A IPC

would be tenable or not?”

The reference was made by a Single Bench in view of the

conflicting judgements of three Judges Bench of Hon’ble Supreme Court in

the matters of Shivcharan Lal Verma and another Vs. State of Madhya

Pradesh (2007) 15 SCC 369 and Rajinder Singh v. State of Punjab (2015)

6 SCC 477. After analysing the judgements, the Division Bench concluded

that there was no apparent conflict with the decision rendered by three

Judges of Hon’ble Supreme Court in Shivcharan Lal Verma’s case (supra)

and Rajinder Singh’s case (supra). Further that even if there was a conflict,

Shivcharan Lal Verma’s case (supra)   being prior in time was to be

followed. The question was answered as under:

“The complaint or FIR lodged by second wife for

commission of offence punishable under Section 498A of the

IPC would not be tenable in light of principles of law laid down

by their Lordships of the Supreme Court in  Shivcharan Lal

Verma & Another Vs. State of Madhya Pradesh, [(2007) 15

SCC 369].’’

The High Court of Allahabad, also had an occasion to deal with

an identical issue in the case of Akhilesh Keshari and 3 others Versus State

   CRM-M-1763 of 2017 (O&M) -8-

of U.P. and another, Application under Section 482 No.38288 of 2023,

decided on 28.03.2024. 

Relying upon the judgments of Shivcharan Lal Verma’s case

(supra)  and  P.Sivakumar’s   case   (supra),   it   was   held   that   a   strict

interpretation was required while interpreting the word ‘husband’ in Section

498-A IPC as the IPC was a penal provision, not a beneficial legislation. It

was held that proceedings under Section 498-A IPC by the  opposite party

No.2   who   was   not   legally   wedded   wife   of   applicant   No.1   was   not

maintainable. 

Identical was the dictum of the Kerala High Court in Dr. Aswin

V. Nair Versus State of Kerala and others, Crl. MC No.2654 of 2024

decided on 08.07.2024  and of the Karnataka High Court in  Kantharaju

Versus State of Karnataka Criminal Revision Petition No.1372 of 2019,

decided on 17.07.2023.

Thus, in order to attract the penal consequences of Section 498-

A IPC, a woman must be subjected to cruelty by her ‘husband or his

relatives.’ Though the term  ‘husband’ has not been defined anywhere, the

literal meaning of the term is a  woman’s partner in marriage. Marriage

would mean a marriage in the eyes of law, one which has been solemnised as

per the Hidhu Marriage Act. As per Section 5 of the Hindu Marriage Act,

neither  party to the marriage should have a living spouse at the time of

marriage. Thus, if either the husband or the wife has a subsisting marriage,

the second marriage would not be valid. 

Prosecution   under   Section   498-A  IPC   is   not   maintainable

against an alleged husband and his relatives when the marriage itself is not

legal and valid.  

   CRM-M-1763 of 2017 (O&M) -9-

In Suman Mishra and Ors. Vs. State of Uttar Pradesh and

Another 2025 INSC 203, it has been observed that in frivolous or vexatious

proceedings, the Court owes a duty to look into many other attending

circumstances emerging from the record of the case, over and above the

averments and, if need be, with due care and circumspection try to read in

between the lines. The Court while exercising its jurisdiction under Section

482 Cr.P.C. or Article 226 of the Constitution need not restrict itself only to

the stage of a case but is empowered to take into account the overall

circumstances leading to the initiation/registration of the case as well as the

materials collected in the course of investigation…..”

Annexure P-4 is the judgement dated 07.01.2013 of learned

Additional District Judge, Ferozepur, in Petition No. 22 of 15.06.2012, titled

Gurmeet Singh Versus Smt. Paramjit Kaur, under Section 13-B of Hindu

Marriage Act, 1955, for dissolution of marriage by mutual consent. In the

joint petition seeking divorce by mutual consent, petitioners therein namely

Gurmeet Singh and Paramjit Kaur (respondent No.1 before this Court) stated

that they had solemnised marriage in the year   2005 as per Sikh Rites

through Anand Karaj Ceremony at village Shahdin Wala, Tehsil and District

Ferozepur and had a son from the wedlock on 11.09.2006. 

Annexure P-5 is copy of judgement dated 12.04.2013 of learned

Additional District Judge, Ferozepur, in HMA Case No.16 of 02.03.2013,

titled  Smt. Paramjit Kaur Versus Gurmeet Singh, under Section 13-B of the

Hindu Marriage Act.   Respondent No.1 and Gurmeet Singh again filed a

petition under Section 13-B of the Hindu Marriage Act, for dissolution of

marriage by a decree of divorce by mutual consent stating that they were

married in the year 2005 according to Sikh rites and a son  Gurkirat Singh

   CRM-M-1763 of 2017 (O&M) -10-

was born to them on 11.09.2006. In both cases, the prayer for dissolution of

marriage by mutual consent was declined. Reasons for refusing relief are not

relevant for adjudication of the proceedings before this Court. 

Annexure   P-6   is   the   cross-examination   of     Paramjit  Kaur

(respondent No.1) recorded on 23.09.2016, in a petition under Section 125

Cr.P.C. pending between the parties.  In cross-examination, respondent No.1

conceded that she was earlier married with one Lakhwinder Singh resident

of village Lalley Tehsil Zira, District Ferozepur and that she divorced him

before the Panchayat  but no application for divorce was filed in any civil

Court. She went on to state that she again married Gurmeet Singh and a male

child was born from the wedlock; that they filed a mutual divorce petition

before the Court at Ferozepur, which was dismissed. 

Annexure P-7 is cross-examination of Khalsa Singh, younger

brother of respondent No.1.  He too admitted that Paramjit Kaur was earlier

married with Lakhwinder Singh of Village Lalley at Makhu, took Panchayati

talak from him and performed marriage with Gurmeet Singh with whom she

lived for two years. He stated that she neither took divorce through the

competent Court  from Gurmeet Singh nor from Lakhwinder Singh.  

Annexures P-4, P-5 which are judgements of the Matrimonial

Court at Ferozepur as also Annexures P-6 and P-7, cross-examination of

respondent No.1 and her brother, are documents of impeccable integrity

which this Court can have no occasion to doubt. What transpires therefrom

is that the alleged marriage with petitioner No.1 Harjinder Singh was not

first marriage of the respondent. She was earlier married to one Lakhwinder

Singh and then to Gurmeet Singh and the marriage with Harjinder Singh was

   CRM-M-1763 of 2017 (O&M) -11-

the third one. It is also evident that neither the marriage with Lakhwinder

Singh was legally dissolved nor with Gurmeet Singh. 

The marriage of respondent No.1 with petitioner No.1 having

been solemnised during the subsistence of earlier marriage of respondent

No.1, petitioner No.1 cannot be termed “husband” of respondent No.1 nor

remaining   petitioners   can   be   termed   as   “relatives   of   the   husband.”

Therefore, cognizance taken by the Magistrate under Section 498-A of the

Indian Penal Code, acting on the statements of witnesses in preliminary

evidence, is liable to be quashed.   

Petitioners No. 1 to 3 have also been summoned  by learned

Magistrate under Section 494 IPC which reads as under:

‘

494. Marrying again during lifetime of husband or wife.

—Whoever, having a husband or wife living, marries in any case in

which such marriage is void by reason of its taking place during

the   life   of   such   husband   or   wife,   shall   be   punished  with

imprisonment of either description for a term which may extend to

seven years, and shall also be liable to fine.

Exception.—This section does not extend to any person whose

marriage with such husband or wife has been declared void by a

Court of competent jurisdiction, 

nor to any person who contracts a marriage during the life of a

former husband or wife, if such husband or wife, at the time of the

subsequent marriage, shall have been continually absent from such

person for the space of seven years, and shall not have been heard

of by such person as being alive within that time provided the

person contracting such subsequent marriage shall, before such

marriage takes place, inform the person with whom such marriage

is contracted of the real state of facts so far as the same are within

his or her knowledge.’

Once, there was no legal marriage between petitioner No.1 and

respondent No.1 cognizance of offence under Section 494 IPC or under

Section 109 IPC also  could not have been taken.  

   CRM-M-1763 of 2017 (O&M) -12-

The essential ingredients to constitute an offence under Section

406 IPC are also clearly missing.  Section 406 of the Indian Penal Code

reads thus:-

“

406.   Punishment   for   criminal   breach   of   trust.—Whoever

commits criminal breach of trust shall be punished with imprisonment

of either description for a term which may extend to three years, or

with fine, or with both.”

In State of Haryana Versus Hari Chand and others, CRA-S-

1984-SBA of 2004 decided on 05.06.2015, a coordinate Bench of this Court,

observed that offence under Section 406 IPC cannot be presumed in the

absence of demand  for return of the dowry articles. Simple retention of Istri

Dhan without there being any demand to return the same does not attract

culpability in terms of Section 406 IPC.  It was held that in the absence of

refusal  to return Istri Dhan, no offence much less offence under Section

406 IPC was made out.   Similar were the observation of the Apex Court in

Kamlesh Kalra Versus Shilpika Kalra and others, Criminal Appeal No.416

of 2020 decided on 24.04.2020. 

Statement of CW-1 Paramjit Kaur, CW-2 Ajit Singh and CW-3

Jaswinder Singh, recorded in preliminary evidence, were placed on record

by learned counsel for the petitioners during the course of arguments.

Though all witnesses stated that particular items as such gold jewllery,

watches, clothes etc. were gifted to petitioners No. 1 to 3 and other articles

such  as furniture, double bed, sofa  set and dressing table, gold-silver

ornaments were given to petitioners No.1 to 3 jointly, at the time of doli with

the promise to handover the same on reaching the house, there is no

allegation in the statements of witnesses that respondent No.1 Paramjit Kaur,

   CRM-M-1763 of 2017 (O&M) -13-

ever demanded her Istri Dhan articles from the petitioners and that there was

refusal by them to return the Istri Dhan.  

             Thus, offence under Section 406 IPC could also not be invoked

against the petitioners.

In   the   case   of  State   of   Andhra   Pradesh   Vs.   Golconda

Lingaswamy (2004) 6 SCC 552, after considering the decisions of  R.P.

Kapur Vs. State of Punjab AIR 1960 SC 866, State of Haryana v. Bhajan

Lal, 1992 Supp (1) SCC 335, and   other decisions on the exercise of

inherent powers by the High Court under Section 482 Cr.P.C, the Apex

Court held as under:

‘

5. Exercise of power under

Section 482 of the Code in a

case of this nature is the exception and not the rule. The section

does not confer any new powers on the High Court. It only saves

the inherent power which the Court possessed before the enactment

of the Code. It envisages three circumstances under which the

inherent jurisdiction may be exercised, namely: (i) to give effect to

an order under the Code, (ii) to prevent abuse of the process of

court, and (iii) to otherwise secure the ends of justice. It is neither

possible nor desirable to lay down any inflexible rule which would

govern the exercise of inherent jurisdiction. No legislative

enactment dealing with procedure can provide for all cases that

may possibly arise. Courts, therefore, have inherent powers apart

from express provisions of law which are necessary for proper

discharge of functions and duties imposed upon them by law. That

is the doctrine which finds expression in the section which merely

recognises and preserves inherent powers of the High Courts. All

courts, whether civil or criminal, possess in the absence of any

express provision, as inherent in their constitution, all such powers

as are necessary to do the right and to undo a wrong in course of

administration of justice on the principle quando lex aliquid alique

concedit, conceditur et id sine quo res ipsa esse non potest (when

the law gives a person anything, it gives him that without which it

cannot exist). While exercising powers under the section, the Court

does not function as a court of appeal or revision. Inherent

jurisdiction under the section though wide has to be exercised

   CRM-M-1763 of 2017 (O&M) -14-

sparingly, carefully and with caution and only when such exercise

is justified by the tests specifically laid down in the section itself. It

is to be exercised ex debito justitiae to do real and substantial

justice for the administration of which alone courts exist. Authority

of the court exists for advancement of justice and if any attempt is

made to abuse that authority so as to produce injustice, the court

has power to prevent such abuse. It would be an abuse of the

process of the court to allow any action which would result in

injustice and prevent promotion of justice. In exercise of the

powers court would be justified to quash any proceeding if it finds

that initiation or continuance of it amounts to abuse of the process

of court or quashing of these proceedings would otherwise serve

the ends of justice. When no offence is disclosed by the complaint,

the court may examine the question of fact. When a complaint is

sought to be quashed, it is permissible to look into the materials to

assess what the complainant has alleged and whether any offence

is made out even if the allegations are accepted in toto.’

Considering the admission of respondent No.1 in collateral

proceedings that it was her third marriage with petitioner No.1 and her two

previous   marriages   were   not   legally   dissolved   well  fortified   by   the

judgments dated 07.01.2013 and 12.04.2013 (Annexure P-4 and Annexure

P-5) of Additional District Judge, Ferozepur, the  continuation of criminal

proceedings against the petitioners alleged to be the husband, relatives of

husband and second wife, would be an abuse of the process of law and

would result in grave injustice. 

Criminal   complaint   No.   246/29.08.2014/17.04.2015   titled

‘Paramjit Kaur vs. Harjinder Singh and others,” summoning order dated

01.06.2015   passed by Judicial Magistrate Ist Class, Ferozepur; order in

revision dated 30.11.2016 passed by Additional Sessions Judge, Ferozepur

and all subsequent proceedings arising therefrom are thus liable to be

quashed.

   CRM-M-1763 of 2017 (O&M) -15-

Ordered accordingly.

All   the   pending   miscellaneous   applications,   if   any,  stand

disposed of.

                  (SHALINI SINGH NAGPAL)

             JUDGE

09.02.2026

reema

Whether speaking/reasoned : Yes

Whether reportable :  Yes