DHARA SURBHIT BARLA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned Counsel appearing on behalf of Petitioners and the learned APP for the State.

(2.) This joint Petition has been filed for quashing all criminal complaints and other proceedings which are taken out by Petitioner No.1 and Petitioner No.2 against each other in the Courts in Maharashtra and Raipur in State of Chhattisgarh.

(3.) Petitioner No.1 married Petitioner No.2 on 0/5/2006. Thereafter, disputes and differences arose between the parties and, as a result, various proceedings were taken out by them against each other. Petitioner No.1 filed divorce proceedings under section 13(i)(ia) of the Hindu Marriage Act in the Family Court at Raipur. Petitioner No.2 filed divorce proceedings under section 13(i)(ia) of the Hindu Marriage Act at Nashik. Similarly, criminal complaint has been filed by Petitioner No.1 against Petitioner No.2 and his family members under section 498A read with section 34 IPC at Raipur and the said case is pending before the learned JMFC, Raipur. Similarly, Petitioner No.2 has filed Civil Suit No.105- A/2010 in the Family Court at Raipur for a declaration that the divorce which was granted to Petitioner No.1 in Divorce Petition bearing No.79-A/2010 was obtained fraudulently. Petitioner No.2 also has filed Petition under section 13(1)(ib) of the Hindu Marriage Act, seeking order of desertion against Petitioner No.1. Similarly, other proceedings have been taken out by Petitioner No.1 and Petitioner No.2 against each other. A list of cases are annexed to the Consent Terms which are filed by the Petitioners in the Family Court and the appeal which is pending in this Court. The said cases are as under:- <p><table class = tablestyle width="90%" border="1" align="center" cellpadding="1" cellspacing="1" style="font-family:Verdana"> <tr> <td width="10%"><div align="center"><strong>Sr. No.</strong></div></td> <td width="49%"><div align="center"><strong>Particulars of Cases</strong></div></td> <td width="41%"><div align="center"><strong>Purpose</strong></div></td> </tr> <tr> <td><div align="center">A.</div></td> <td colspan="2">Before the Hon'ble High Court at Bombay</td> </tr> <tr> <td><div align="center">1.</div></td> <td>Application bearing CAM No. 105/2012 in Civil Appeal (Stamp) No. 11578/2012.</td> <td>Delay condonation in Appeal against decree in Divorce Petition No. A-608 /2010 granted by Family Court, Nashik.</td> </tr> <tr> <td><div align="center">B</div></td> <td colspan="2">Before the learned Family Court of First Additional Principal Judge, Raipur at Raipur (C.G.)</td> </tr> <tr> <td><div align="center">2.</div></td> <td>Review Petition bearing Civil MJC No. 2/2012 to set aside dismissal by default of Civil MJC No. 14/2011 filed u/s. 151 CPC, 1908 to set aside dismissal by default of Civil MJC No. 2/2010 filed under O. 9, R.9, CPC, 1908 to restore Divorce Petition bearing No. 94-A /2010 dismissed for default.</td> <td>For restoration of Divorce bearing No. 94- A/2010 dismissed for default subsequent to restoration of Civil MJC No. 14/11 and Civil MJC No. 2/2010.</td> </tr> <tr> <td><div align="center">3.</div></td> <td>Civil MJC No. 3/2012</td> <td>For restoration of Suit No. 105-A/2010.</td> </tr> <tr> <td><div align="center">4.</div></td> <td>Review Petition bearing Civil MJC No. 4/2012 to set aside dismissal of Civil MJC No. 7/2010 filed under O.9, R. 13 CPC, 1908 to set aside exparte decree in Divorce Petition No. 79-A/2010.</td> <td>To finally set aside exparte decree in Divorce Petition No. 79-A/2010 subsequent to the restoration of Civil MJC No. 7/2010.</td> </tr> <tr> <td><div align="center">5.</div></td> <td>MJC No. 70/2012</td> <td>U/s 127(3) Cr. P. C.</td> </tr> <tr> <td><div align="center">6.</div></td> <td>MJC No. 71/2012</td> <td>U/s 127(2) Cr. P. C.</td> </tr> <tr> <td><div align="center">7.</div></td> <td>MJC No. 72/2012</td> <td>U/s 125(5) Cr. P. C.</td> </tr> <tr> <td><div align="center">8.</div></td> <td>MJC No. 43/2012</td> <td>Execution proceeding U/s 125(3) Cr. P. C.</td> </tr> <tr> <td><div align="center">9.</div></td> <td>Case No. A-443/2012</td> <td>U/s 25 of the Hindu Marriage Act, 1955.</td> </tr> <tr> <td><div align="center">10.</div></td> <td>MJC No. 7/2012</td> <td>U/s 126(2) Cr. P. C. to set aside ex-parte maintenance order in Case No. 238/2010.</td> </tr> <tr> <td><div align="center">11.</div></td> <td>Recovery Proceeding</td> <td>U/s 125(3) Cr. P. C. through Collectorate, Nashik u/s 421 Cr.P.C.</td> </tr> <tr> <td><div align="center">12.</div></td> <td>Civil Appeal No.354 of 2012</td> <td>To restore Civil Suit filed for restraining Collectorate, Nashik from initiating Recovery Proceeding.</td> </tr> <tr> <td><div align="center">C.</div></td> <td colspan="2">Before learned JMFC, Raipur at Raipur (C.G.)</td> </tr> <tr> <td><div align="center">13.</div></td> <td>Cr. Case No. 542/2011</td> <td>Criminal Case under S. 498-A IPC against Respondent, Parents and brother of the Respondent.</td> </tr> <tr> <td><div align="center">D.</div></td> <td colspan="2">Before Hon'ble Supreme Court of India, New Delhi</td> </tr> <tr> <td><div align="center">14.</div></td> <td>SLP No. 5288/2012</td> <td>SLP filed by Vibhor Dileep Barla, brother of the Respondent seeking discharge from charge framing order passed in Cr. Case No. 542/2011.</td> </tr> <tr> <td><div align="center">15.</div></td> <td>SLP No. 5307/2012</td> <td>SLP filed by parents of the Respondent herein, seeking discharge from the charge framing order passed in Criminal Case No. 542.2011.</td> </tr> <tr> <td><div align="center">16.</div></td> <td>SLP No. 5308/2012</td> <td>SLP filed by the Respondent seeking discharge from the charge framing order passed in Criminal Case No. 542/2011.</td> </tr> <tr> <td><div align="center">E.</div></td> <td colspan="2">Case before Learned ACJM, Raipur</td> </tr> <tr> <td><div align="center">17.</div></td> <td>Unregistered Cr. Case</td> <td>Criminal case filed by brother of the Respondent &ndash; Vibhor Dileep Barla against Appellant herein and Incharge, Mahila Thana,Raipur U/s. 167, 120B, 211, 220, 34 IPC whereunder an inquiry has been ordered by Hon'ble High Court, Bilaspur.</td> </tr> <tr> <td><div align="center">F.</div></td> <td colspan="2">Other Private Criminal Cases before Learned JMFC, Raipur at Raipur (C.G.)</td> </tr> <tr> <td><div align="center">18.</div></td> <td>Cr. Case No. 1226/2010</td> <td>Criminal case by Respondent against Appellant and her mother under S. 506 IPC</td> </tr> <tr> <td><div align="center">19.</div></td> <td>Unregistered Cr. Case</td> <td>U/s 420, 427 IPC filed by Respondent against the Appellant.</td> </tr> <tr> <td><div align="center">20</div></td> <td>Unregistered Cr. Case</td> <td>U/s 500, 504, 420, 34 IPC filed by Respondent against the appellant.</td> </tr> <tr> <td><div align="center">21.</div></td> <td>Unregistered Cr. Case</td> <td>U/s 420, 34 IPC read with S. 3 of the Dowry Prohibition Act, 1961, filed by the Respondent against the appellant.</td> </tr> <tr> <td><div align="center">22.</div></td> <td>Unregistered Cr. Case</td> <td>U/s 211, 500, 504 IPC filed by the brother of the Respondent, Vibhor Dileep Barla against the appellant.</td> </tr> <tr> <td><div align="center">G.</div></td> <td colspan="2">Priavate Criminal Case pending before Learned JMFC, Nashik</td> </tr> <tr> <td><div align="center">23.</div></td> <td>Cr. Case No. 4828/2007</td> <td>Filed under S. 506 IPC by Dileep Singh Barla, Father of the Respondent.</td> </tr> <tr> <td><div align="center">24.</div></td> <td>Cri. W.P. No. 1667/2012</td> <td>Criminal Writ Petition filed by some of the Accused in above Criminal Case No. 4828/ 2007 for quashing of Criminal Case No. 4828/2007 against them. The copy of Writ Petition is not yet received in this Criminal Writ Petition.</td> </tr> <tr> <td><div align="center">H.</div></td> <td colspan="2">Before State Bar Council of Chattisgarh at Bilaspur (C.G.)</td> </tr> <tr> <td><div align="center">25.</div></td> <td>Unregistered Complaint</td> <td>Filed against Adv. Vinay Kumar Bajpayee by the Respondent.</td> </tr> <tr> <td><div align="center">26.</div></td> <td>Unregistered Complaint</td> <td>Filed against Adv. Vinay Kumar Bajpayee by the father of the Respondent.</td> </tr> </table>