Noor Jahan vs Nizam

I.M. Quddusi, J.—This application u/s 482, Cr. P.C. has been filed with a prayer to set aside the proceedings of Criminal Case No. 1086 of 1983, Nizam v. Noor Jahan and Ors. pending in the Court of Mahanagar Magistrate, Corporation, Kanpur.

The brief facts of the case giving rise to the present petition are that the applicant, namely Smt. Noor Jahan was married to one Nazmul Hasan in the year 1970 according to Muslim rites. Out of that wed-lock a daughter was born. Thereafter, when she was living separately from her husband, she filed application u/s 125, Cr. P.C. for maintenance, which was allowed vide order dated 29.9.1978 by the Additional Munsiff Magistrate, Saharanpur whereby the husband Nazmul Hasan was directed to pay the maintenance allowance @ Rs. 60/- per month to the wife i.e. the applicant and Rs. 40/- per month to the infant daughter with effect from 1st October, 1978. Here it is necessary to indicate that she initiated proceedings u/s 125, Cr. P.C. on 26.6.1975 for claiming Rs. 400/- per month as maintenance allowance from her husband Nazmul Hasan. The stand of the husband Nazmul Hasan was that the petitioner''s father being a greedy type (sic) of person wanted Nazmul Hasan to occasionally help him with money and on his refusal the father of the petitioner instigated the petitioner to leave her husband and she herself left the husband''s house in his absence alongwith clothes and ornaments and inspite of repeated attempts the petitioner did not accompany the defendant to the house and she ultimately unlawfully remarried Noor Mohd. son of Kurra resident of Topia Sarai, Saharanpur on 7th November, 1971 and was living with him as a wife. The learned Magistrate on appreciation of evidence replied the contentions of Nazmul Hasan that the petitioner re-married Noor Mohd. or that her daughter was from the alleged second wedlock. It was further held that Nazmul Hasan ill-treated her and turned her out of his house while she was in family way and she was unable to maintain herself and her daughter and that the defendant having made scandalous and false allegations against the petitioner of her alleged re-marriage could not be believed to be ready and willing to maintain her. Consequently, the petitioner and her daughter were held entitled to claim maintenance allowance from the defendant and an amount of 100/- per month was fixed with effect from 6th Oct., 1978.

Against the said order of the learned Magistrate the husband namely, Nazmul Hasan, filed Criminal Revision No. 233 of 1988 and the present petitioner also filed a Criminal Revision against the same order being Criminal Revision No. 206 of 1978. The learned IIIrd Additional Sessions Judge decided both the revisions by a common judgment and order, dated 30th April, 1979 and dismissed the husband''s revision and allowed the revisions of the present applicant modifying the order that she will get maintenance allowance @ Rs. 120/- per month for herself and Rs. 60/- per month for the daughter Noor Begum from Nazmul Hasan with effect from 16.6.1975. The learned Additional Sessions Judge has indicated in his order that the lower Court has recorded a definite finding that the petitioner''s daughter was born out of her wedlock with Nazmul Hasan and that she was treated with cruelty and turned out of the house while she was in a family way and there was good reliable evidence on record in support of that finding. The finding that the husband not only indulged in physical cruelty, but also proved himself to be thoroughly unscrupulous in making scandalous allegations of petitioner''s re- marriage with an elderly person and that the daughter was born when the petitioner was living in sin certainly resulted in too much mental torture to the petitioner.

Against the order of the learned IIIrd Additional Sessions Judge Nazmul Hasan filed a petition u/s 482, Cr. P.C. in this Court which was registered as Criminal Misc. Application No. 3154 of 1979 which was dismissed on merits vide judgment and order, dated 13.11.1979. Thereafter the learned Chief Judicial Magistrate on the application of Najmul Hasan vide order dated 25.1.1982 set aside the order regarding maintenance allowance against which applicant Noor Jahan preferred a revision, which was allowed and the order of the learned Magistrate setting aside the maintenance was set aside vide order dated 17.2.1983. Thereafter a complaint on behalf of Nizam, son of Rahmat Ullah was filed in the Court of Metropolitan Magistrate, Kanpur Nagar, which was registered as Case No. 1086 of 1983, Nizam v. Noor Jahan and Ors., for their prosecution for the offence, punishable under Sections 420 120B 380 494, IPC inter alia, on the ground that his marriage was performed with Noor Jahan in May, 1975 according to Muslim rite and she remained with him and out of this wedlock a son and a daughter were born and one 15th February 1983 he came to know that she was married about 10 years before with on Nazmul Hasan and he has got a copy of the revision also and the accused persons gave him threats with his life and they have got the illicit relation developed of Noor Jahan with another person and that he was cheated. On this the learned Magistrate issued summonses against the applicant to prosecute her under the aforesaid sections. One thing more which is significant here is that in the matter of maintenance an objection was filed by Nazmul Hasan on 28th April, 1983 that the applicant Noor Jahan has performed her marriage with Nizam in 1975 and thus cheated him and concealed the reality and, as such, she is not entitled to get the maintenance, Copy, of this objection has been filed as Annexure "5".

This Court while admitting the petition and issuing the notice to the opposite party Nizam son of Rahmat Ullah stayed the further hearings in Criminal Misc. Case No. 1986 of 1983 Nizam v. Noor Jahan and Ors. under Sections 420 120B 380 and 494, IPC vide order dated 1.4.1985 which has been stated in the petition that the complaint is absolutely false and concocted and the applicant was never married to the complainant-opposite party, viz, Nizam and the case has been got set up by the applicant''s husband Nazmul Hasan and the continuance of the proceedings of the co-complaint case is thus nothing, but clearly an abuse of the process of law.

The proceedings have been stayed by this Court since last more than 11 years, but no body has turned up before this Court even to rebut the allegations made in this case. Considering the over all facts that the learned Magistrate after recording evidence had given his finding that Nazmul Hasan has proved himself to be thoroughly unscrupulous in making scandalous allegations regarding petitioner''s marriage with an elderly person and the allegation that the daughter was born when the petitioner was living in sin certainly result in too much mental torture to the petitioner and when these allegations levelled by Nazmul Hasan has failed on the basis of the evidence, and there was no other way out for Nazmul Hasan except to pay the maintenance allowance to the applicant and her daughter suddenly the present complaint case came into picture with the simultaneous allegations by a person which does not corroborate with the findings given by the Magistrate after recording evidence of the parties in this regard. The allegation made in the complaint that the marriage of the complainant was performed with the applicant in 1975 and that she was married to another person and developed illicit relations with that person and after 1975 he came to know for the first time in the year 1983 about this all shows improbability and on the basis of the averments made in the complaint prima facie it appears that no case under the provisions complained off is made out against the applicant. Moreover, filing of the objection by Nazmul Hasan making a base of the so-called marriage performed in the year 1975 with aforesaid Nizam leaves no room for doubt to believe that the alleged complaint is a manipulation of Nazmul Hasan to avoid the liability of payment of maintenance allowance to the applicant. It is also noteworthy that in the aforesaid complaint case Nazmul Hasan is not party the reason for not making him a party inspite of the allegation that the applicant has performed her marriage with Nazmul Hasan and thus cheated the complainant-is also one of the relevant factor to draw an inference that the complaint is a manipulation of Nazmul Hasan to escape the liability of payment of maintenance allowance and also to avoid himself to get away from the array of the parties otherwise he would have to attend the Court proceedings at Kanpur equally as the applicant. The aforesaid Nizam son of Rahmat Ullah has not shown face before this Court even after the laps of 11 years and also despite the fact that the proceedings in criminal case are stayed since last more than 11 years. In the matter of Ganesh Narayan Hegde Vs. S. Bangarappa and Others, , it has been held by the Hon''ble Supreme Court that the High Court should interfere only where it is satisfied that if the complaint is allowed to be proceeded with, it would amount to abuse of the process of Court of that the interest of justice otherwise calls for the quashing of the charges, in the instant matter also this Court is of the firm view that if the complaint is allowed to proceed, it would amount to abuse of the process of Court on the basis of the facts and circumstances indicated above.

In the result, the petition succeeds and is allowed. Criminal Proceedings of Criminal Case No. 1086 of 1983 Nizam v. Noor Jahan and Ors. pending in the Court of Mahanagar Magistrate Corporation, Kanpur Nagar are hereby quashed. The interim orders dated 1.4.1986 are vacated. Office is directed to inform the Court concerned about this order at the earliest. Petition allowed.