S KARAN SINGH SODHI Vs. JATENDER JEET KOUR

JUDGEMENT

(1.) Complaint under Sections 494, 497 read with 109 of Ranbir Penal Code (for short "the Code") P. C. came to be filed in the Court of Chief Judicial Magistrate, Jammu by one Jatender Jeet Kour respondent No. 1 herein against petitioners and pro forma respondents. It has been averred in the complaint that complainant-Jatender Jeet Kour and Tejveer Sodi respondent No. 2 contracted marriage in the year 2002 at Jammu according to Sikh Customs and Rights and were living thereafter as husband and wife at Baramulla and have given birth to a male child namely Aneesh Singh. Accused No. 1 and other accused 3, 4, 5 and 6 petitioners herein harassed the complainant and made demands of dowry subjected her to torture and afterwards turned out her from matrimonial house along with her minor child. She at present is residing with her parents at Jammu. It has been further alleged that accused No. 1/respondent No. 2 has contracted second marriage with accused No. 2/respondent No. 3 during the subsistence of first marriage between complainant and accused No. 1 and other accused abetted them. It appears that trial Court-Chief Judicial Magistrate, Jammu recorded a preliminary statement of complaint and witness Mohan Singh. In their preliminary statements they have supported the allegations contained in the complaint. In preliminary statement Mohan Singh has stated that accused/respondents No. 2 and 3 have contracted marriage at Baramulla and are living as husband and wife at Baramulla. The complainant has also deposed in her statement that accused respondent No. 2 and 3 have contracted second marriage at Baramulla and are living at Baramulla. The trial Court has drawn cognizance vide order dated 8-6-2005 and has issued process under Section 494 read with 109, R. P. C. Petitioners-accused have by the medium of this petition prayed that complaint and the proceedings drawn and order passed be quashed on the ground that Chief Judicial Magistrate Jammu and other Courts at Jammu are not having territorial jurisdiction to try the complaint.

(2.) Heard.

(3.) The question is which marriage constitute the offence punishable under section 494, R. P. C. In terms of Section 494, R. P. C. performing/contracting the second marriage during the subsistence of first valid marriage is the offence. The Court within whose jurisdiction, the second marriage is performed is having the jurisdiction to try the case in terms of Section 177 of Criminal Procedure Code (in short "the Code"). This provision of law lays down the general principles as regards the jurisdiction of the Court. Every offence shall ordinarily be enquired into and tried by a Court within the local limits of whose jurisdiction it was committed. Admittedly offence under Section 494, R. P. C. is the second marriage. As discussed herein above the second marriage has been contracted at Baramulla, as alleged. Thus, Baramulla Court is having the jurisdiction to try the complaint. This Court in case Nend Lal v. Sudesh Kumari reported in 1989 SLJ page 103 has taken the same view.