KULWANT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Kulwant Kaur has filed this peti tion under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter called the Code) for quashing the order dated 29/10/1993 passed by Shri Dharam Dutt, Sub-Divisional Magistrate, Amritsar, by which order the peti tioner has been ordered to be detained in State Protective Home, Basti Gujan, Jalandar. Briefly stated the facts of the case are that one Kashmir Singh filed an application under Section 97 of the Code for the search of Kulwant Kaur stating that Kulwant Kaur had been wrongly detained by Pappu S/o Sunder Singh Comrade resident of Shaheed Udham Singh Nagar, Amritsar. On the application of Kashmir Singh, search warrants were issued under Section 97 of the Code. Kash mir Singh applicant, Mohanjit Singh alias Pappu and Kulwant Kaur petitioner, who was in police custody appeared before Sub-Divisional Magis trate, Amritsar, on 29/10/1993. All the parties present were heard and it was admitted by all the parties that Kulwant Kaur petitioner is wife of Mohanjit Singh alias Pappu and Kashmir Singh has filed a false application claiming that Kulwant Kaur is his wife. After hearing learned counsel for the parties, it was held by the Sub-Divisional Magistrate, Amritsar, that Kashmir Singh was not entitled to get search warrants issued as Kulwant Kaur is the legally wedded wife of Mohanjit Singh alias Pappu. Petitioner Kulwant Kaur charged her husband Mohanjit Singh with cruelty and ill treatment and refused to accompany him. The application filed by Kashmir Singh was held to be false and the same was filed and Kulwant Kaur was sent to State Protective Home, Jalandhar.

(2.) Mr. D. S. Pheruman has contended that Section 97 of the Code does not empower the Magistrate to order detention of a person who is Sui Juris, if that person has neither committed nor is likely to commit offence. In support of his argument, he has relied upon Lokumal Kishinchand Manghnani v. Vivek Arya, 1972 Cri LJ 1564 (Bombay), where in it has been held that the words "shall make such order as in the circum stances of the case seems proper" in Section 100 do not vest in the Magistrate any such jurisdiction, and that any order made in exercise of the discre tion vested in the Magistrate is subject always to the implied proviso that the order is otherwise legal.

(3.) This very point came up for consideration before a Division Bench of Calcutta High Court in Bholanath Goswami v. The Commr. of Police Calcutta, (1957) 61 Cal WN 330. In that case, a lady by name Saraswati Dasi was residing at the house of Bholanath Goswami, who was a lawyer by profession. Her husband asked for a warrant for the discovery of the lady and a search warrant under Section 100 of the Code of Criminal Proce dure was issued by the Police Magistrate, Sealdah. Pursuant to the said warrant the lady was discov ered at the house of Bholanath Goswami and she was produced before the Magistrate along with her children. The lady refused to go to her husband on the ground that he had treated her with great harshness and cruelty. The learned Magistrate came to the conclusion that in view of the pendency of the criminal charge of kidnapping and wrongful detention, it was only proper that the lady should be kept in neutral custody and accordingly, he directed that the lady be sent to Nari Kalyan Ashram at 22, Canal West Road, Calcutta. When the matter came up before the High Court, it was held that the order of learned Magistrate directing the lady to be kept in deten tion was wholly without jurisdiction and her de tention at the Nari Kalyan Ashram was in the nature of an irregular imprisonment which was not warranted by any provision of law. Their Lordships quoted with approval the following observations of Henderson J, in regard to the scope of Section 100 of the Code of Criminal Procedure.