Malay Kumar Basu, J. - (1.) This revisional application is directed against the judgment and order dated 12.2.2002 passed by the learned S.D.J.M. Serampore in Misc. Case No. 297/99 (T.R. 52/2000) under section 125 Cr.P.C. The petitioner Sm. Gita Das filed a petition under section 125 Cr.P.C. before the Court below on the allegations as follows. She was the married wife of the O.P. Sri Tapas Kr. Das who married her according to Hindu Rites on 11th July, 1995 and since after the marriage the petitioner went on living with the O.P. as husband-wife and out of that wedlock one male child was born. But the O.P. was a cruel man and he started torturing to the petitioner both physically and mentally and also by stopping supply of food to her and compelling her to beg. Ultimately on 23rd June, 1999 she was driven out from her matrimonial home along with her baby by the O.P. and at that time her wearing apparels also were snatched away. Moreover, she was compelled by the O.P. to write a chit and wrote on it that she was leaving this house as there was no other alternative left to her for saving her and her child's life. After being so driven out she took shelter in a neighbouring house and begged a peace of cloth and also a sum of Rs. 50/- from that neighbour and on the next morning she took shelter at Ramkrishna Mission house at Barrackpur. From there she informed her parents over phone for taking her and her child from that place and on the basis of such information her elder sister came there and took them to her parents house at Boral. Later, she received a summons from the Court of a divorce suit filed by her husband and she then went to her husband's house to persuade him to withdraw the said suit but at that time she was assaulted by her husband and her 'bhasur'. She then lodged a complaint before the local police station and a criminal case under section 498A IPC was started against the husband and his elder brother and in that suit police submitted chargesheet against the accused persons. In connection with the said divorce suit she appeared before the Court of District Judge, Hooghly (MAT Suit No. 411/99) and contested the same and filed a petition for alimony pendente lite under section 24 of the Hindu Marriage Act and the Id. Judge awarded interim maintenance on 1.8.2000 at the rate of Rs. 800/- per month for herself and Rs. 400/- per month for the child and also awarded a sum of Rs. 1000/- at lump towards litigation cost. The O.P. husband is an employee of Birla Technical Services and draws a salary of Rs. 7000/- per month and besides that he has also landed properties and he has let out 12 (twelve) shop rooms and has been running a business of building materials at Serampore. The petitioner-wife under all these circumstances filed this petition under section 125 Cr.P.C. claiming maintenance of Rs. 1500/- for herself and also Rs. 1500/- for her son. The Id. Magistrate by the impugned order has awarded a sum of Rs. 1000/- only by way of maintenance of the child but he has refused to award any maintenance in favour of herself. Since she has no independent source of income and has been passing her days with great hardship being a dependent of her father she has been aggrieved by that order of the Id. Magistrate she has preferred this revisional application challenging that order as erroneous and unjustified.
(2.) The point for determination in this revisional application is whether the impugned findings of the Id. Magistrate are illegal, improper or unjustified. In order to render herself as entitled to get maintenance from the husband the petitioner-wife has to prove that (1) she is the legally married wife, (2) the husband has neglected or refused to maintain her,(3) she has no independent source of income and (4) the husband has sufficient means to maintain her. In the present case the petitioner is admittedly the legally married wife of the O.P. So the next question is whether the petitioner has been able to prove that the O.P. husband has neglected or refused to maintain her. Undisputedly the petitioner-wife has been residing in the house of her father. It is her allegation that she used to be tortured by her husband both physically and mentally and ultimately she was driven out by them out of the matrimonial house along with her baby. On the other hand, the case of the O.P.-husband is that the petitioner herself left the matrimonial home of her own accord and there was no question of his having driven her out. The parties have led evidence before the Trial Court both oral and documentary. Let us see from such materials on record how far the petitioner has been able to substantiate her allegations. The petitioner-wife has stated in her examination-in-chief that on 23rd June, 1999 the O.P. -husband along with his mother assaulted her mercilessly and drove her out from their house along with her baby after snatching her wearing apparels and after this she entered into the house of one Kalipada and took a cloth and also a sum of Rs. 50/- from him and therefrom she went to the Ramkrishna Mission Institution at Barrackpur and took shelter there and stayed there for one day and then she informed parents over phone and after receipt of her information her elder sister came there and took her to her father's house. It is curious to note that not a single person, neither her said elder sister nor her father or mother, nor the said neighbour named Kalipada nor any person of the said Ramkrishna Mission Institution is coming to corroborate her story in respect of such a vital event as alleged. What is more, the documentary evidence in this respect which has been filed before the Court also appears to falsify such a story narrated by her. Thus the Exhibit 'H' (plain copy of which has been shown to me by the Id. Advocate for the petitioner) which is a General Diary being G.D. Entry No. 1136 dt. 24.6.1999 of the Serampore P.S. lodged by her elder sister, Chhabi Karmakar shows a completely different story. Thus here it is alleged by the said Sm. Chhabi Karmakar, daughter of Sushil Karmakar of village - Boral along with her another sister named Baby Karmakar and still another person named Gopal Kr. Das of Baidyabati that her sister Sangita Das wife of Sri Tapas Das of Baidyabati had been found missing from her house on 23rd June, 1999 at 10-00 a.m. along with a child in her lap and she did not return as yet on that date, that is, 24th June, 1999. This statement of the elder sister of the petitioner thus gives a totally opposite version and belies her (P.W, 1's) statement mentioned above on the margin of this exhibit (as pointed out by Mr. Goswami, the Id. Advocate of the O.P. and not disputed by the Id. Advocate of the petitioner) there is a note at the instance of the said Chhabi Karmakar to the effect that her sister (Sangita) had returned on 6.7.1999. Thus a question arises as to where this woman along with child remained during this period between 24.6.1999 and 6.7.1999. The petitioner's (P.W.l's) claim that she was taken by her elder sister from the Ramkrishna Mission house of Barrackpur to her fathers house is rendered totally false. In her examination-in-chief she says that she has been residing in her father's house since 23.6.1999 but few lines down she has said that she took shelter in the Ramkrishna Mission home at Barrackpur and stayed there for one day. The question is if on 23.6.1999 the occurrence took place as alleged and if she stayed in the R. K Mission house for one day then how she could claim that she stayed in her father's house on and from 23.6.1999, what is more surprising, in her cross-examination she has given still a third story. Thus at page 5 of her cross-examination she says that on 23.6.1999 O.P. drove her out from his house and she took shelter at Barrackpur Ramkrishna Mission and stayed there for 6/7 days and thereafter her elder sister came there and took her to her father's house. This statement is contradictory to the statement made in her petition as well as in the examination-in-chief. It is thus clear that she is giving different versions at different times and it goes without saying that thereby her veracity and credibility is put to serious question. She further says in her cross-examination that she has also said that she received treatment at the Walsh Hospital at Serampore on 22.6.1999 when she had been assaulted by the O.P. and his mother. But in her petition it is her case that she had been assaulted on 23.6.1999 and not on 22.6.1999. She has also stated in her cross-examination (vide page 3 of her deposition) that due to assault she sustained several injuries on different parts of her body and she had medical certificate and X-ray report in her house and she did not submit these documents in connection with hearing of her petition. It is not understood how such vital documents were withheld. The presumption will be that had such documents been produced, they would have disproved her case. Another reason why the case of the petitioner sounds improbable is that she did not lodge any diary or FIR on the alleged incident of 23.6.1999 although allegedly she was brutally assaulted and driven out after her wearing apparels were taken away. This is all the more unbelievable regard being had to her oral evidence that she lodged diaries with the police against her husband and in-laws on many occasions. A lady who knows that diaries are to be lodged with the police whenever any untoward incident or any instance of cruel treatment takes place, cannot be taken to have omitted to do this on this occasion due to innocence or ignorance to explain away such a lapse. In other words, when she was in the habit of lodging diaries with police on different occasions, the question arises as to how she can remain indifferent to such a major instance of assault or cruel behaviour perpetrated by the O.P., as alleged. So from the stand-point of probability also such a story is not acceptable as true. Then again, it is the further case of the petitioner that her husband has been living with another woman. Here again, curiously enough, she has not given the name of any such woman, nor she has lodged any complaint with either the police or before any Court and has left such an allegedly unlawful act of the O.P. untouched. This also renders her veracity questionable.
(3.) She has however filed a complaint under section 498A I.P.C. with the police against the O.P. but that FIR was filed on 9.9.1999 while the said occurrence took place allegedly on 23.6.1999. Certainly this case cannot be taken to have been filed for this incident. The suggestion of the O.P. appears to be approaching nearer the truth that this case under section 498A was a counter-blast against the divorce suit that was filed by the husband in a Civil Court the notice of which she received around that time. In this connection the statement that was taken from his mouth in the cross-examination is worth being marked. It has been stated by him (the O.P.W-1) in his very C.E. that in order to compel him to withdraw the divorce suit the petitioner filed the criminal case against him under section 498A IPC. It is conspicuous enough that such vital statements totally upsetting the cause of the remains unchallenged by way of further cross-examination and it can be observed that such an answer given by this O.P.W. himself to question put from the end of the petitioner herself and not being subjected to further cross-examination gives a go by to her case of torture.;