Altamas Kabir, J.— Leave granted. This appeal is directed against the judgment and order dated 5-3-2010, passed by the Nagpur Bench of the Bombay High Court in Crl. WP No. 588 of 2009, inter alia, directing the appellant to vacate her matrimonial house and confirming the order of the Sessions Judge deleting the names of the other respondents from the proceedings.
2. The appellant herein was married to Respondent 1 on 20-1-2005, and the marriage was registered under the provisions of the Special Marriage Act, 1954. After her marriage, the appellant began to reside with Respondent 1 at Khorej Colony, Amravati, where her widowed mother-in-law and sister-in-law, Respondents 2 and 3 respectively, were residing. According to the appellant, the marriage began to turn sour after about one year of the marriage and she was even assaulted by her husband and by the other respondents. It is her specific case that on 16-6-2007, she was mercilessly beaten by Respondent 1, which incident was reported to the police and a case under Section 498-A IPC came to be registered against him.
3. In addition to the above, the appellant appears to have filed a complaint, being Misc. Crl. Application No. 203 of 2007, on 16-7-2007, against all the respondents under Sections 12, 18, 19, 20 and 22 of the Protection of Women from Domestic Violence Act, 2005 (hereinafter referred to as “the Domestic Violence Act, 2005”). An application filed by the appellant before the Judicial Magistrate, First Class, Amravati, under Section 23 of the above Act was allowed by the learned Magistrate, who by his order dated 16-8-2007, directed Respondent 1 husband to pay interim maintenance to the appellant at the rate of Rs. 1500 per month from the date of the application till the final disposal of the main application and also restrained all the respondents from dispossessing the appellant from her matrimonial home at Khorej Colony, Amravati, till the final disposal of the main application.
4. It further appears that the said order of the learned Magistrate dated 16-8-2007, was challenged by Respondent 1 in Crl. Appeal No. 115 of 2007 before the learned Sessions Judge, Amravati, who by his order dated 2-5-2008, dismissed the said appeal. Aggrieved by the orders passed by the learned Sessions Judge, Respondent 1 filed Criminal Application No. 3034 of 2008 in the High Court under Section 482 CrPC challenging the order dated 16-8-2007 of the Judicial Magistrate, First Class, Amravati and the order dated 2-5-2008 of the Sessions Judge, Amravati. The said application was dismissed by the High Court on 4-9-2009.
5. In the meanwhile, Respondent 2 filed an application in Misc. Crl. Application No. 203 of 2007 in the Court of the Judicial Magistrate, First Class, Amravati, praying for modification of its order dated 16-8-2007 and a direction to the appellant to leave the house of Respondent 2. The said application for modification was dismissed by the learned Magistrate on 14-7-2008 holding that it was not maintainable.
6. Thereupon, Respondents 2 and 3 filed Crl. Appeal No. 159 of 2008 on 11-8-2008, under Section 29 of the Domestic Violence Act, 2005, questioning the orders passed by the learned Magistrate on 16-8-2007 and 14-7-2008, on the ground that being women they could not be made respondents in the proceedings filed by the appellant under the provisions of the Domestic Violence Act, 2005, and that the matrimonial house of the appellant at Khorej Colony, Amravati, belonged exclusively to Ramabai, Respondent 2 and mother-in-law of the appellant and did not, therefore, come within the definition of “shared household”. The said Criminal Appeal No. 159 of 2008 was allowed by the learned Sessions Judge vide his judgment dated 15-7-2009.
7. The learned Sessions Judge allowed Criminal Appeal No. 159 of 2008 and set aside the judgment and order dated 14-7-2008 and also modified the order dated 16-8-2007, to the extent of setting aside the injunction restraining the respondents from dispossessing or evicting the appellant from her matrimonial house at Khorej Colony, Amravati. Respondent 1 husband was directed to provide separate accommodation for the residence of the appellant or to pay a sum of Rs. 1000 per month to the appellant from the date of filing of the application till its final decision, in lieu of providing accommodation.
8. In Criminal Writ Petition No. 588 of 2009, the appellant herein challenged the judgment and order dated 15-7-2009, passed by the learned Sessions Judge, Amravati, in Crl. Appeal No. 159 of 2008, claiming that she had a right to stay in her matrimonial house. Although, the question as to whether a female member of the husband's family could be made a party to the proceedings under the Domestic Violence Act, 2005, had been raised in Crl. Appeal No. 159 of 2008, the learned Sessions Judge in his order dated 15-7-2009 did not decide the said question and did not absolve Respondents 2 and 3 herein in his order, but only observed that female members cannot be made parties in proceedings under the Domestic Violence Act, 2005, as “females” are not included in the definition of “respondent” in Section 2(q) of the said Act.
9. The learned Single Judge of the High Court disposed of the writ petition by his judgment and order dated 5-3-2010, with a direction to the appellant to vacate her matrimonial house, which was in the name of Respondent 2, with a further direction to the trial court to expedite the hearing of Misc. Crl. Application No. 203 of 2007 filed by the appellant herein and to decide the same within a period of six months. A further direction was given confirming the order relating to deletion of the names of the “other members”.
10. Questioning the said judgment and order of the Nagpur Bench of the Bombay High Court, Mr Garvesh Kabra, learned advocate appearing for the appellant, submitted that the High Court had erred in confirming the order of the learned Sessions Judge in regard to deletion of names of Respondents 2 and 3 from the proceedings, upon confirmation of the finding of the Sessions Judge that no female could be made a party to a petition under the Domestic Violence Act, 2005, since the expression “female” had not been included in the definition of “respondent” in the said Act.
11. Mr Kabra submitted that it would be evident from a plain reading of the proviso to Section 2(q) of the Domestic Violence Act, 2005, that a wife or a female living in a relationship in the nature of marriage can, not only file a complaint against her husband or male partner but also against relatives of the husband or male partner. The term “relative” not having been defined in the Act, it could not be said that it excluded females from its operation.
12. Mr Satyajit A. Desai, learned advocate appearing for the respondents, on the other hand, defended the orders passed by the Sessions Judge and the High Court and urged that the term “relative” must be deemed to include within its ambit only male members of the husband's family or the family of the male partner. The learned counsel submitted that when the expression “female” had not been specifically included within the definition of “respondent” in Section 2(q) of the Domestic Violence Act, 2005, it has to be held that it was the intention of the legislature to exclude female members from the ambit thereof.
13. Having carefully considered the submissions made on behalf of the respective parties, we are unable to sustain the decisions, both of the learned Sessions Judge as also the High Court, in relation to the interpretation of the expression “respondent” in Section 2(q) of the Domestic Violence Act, 2005. For the sake of reference, Section 2(q) of the abovesaid Act is extracted hereinbelow:
“2. (q) ‘respondent’ means any adult male person who is, or has been, in a domestic relationship with the aggrieved person and against whom the aggrieved person has sought any relief under this Act:
Provided that an aggrieved wife or female living in a relationship in the nature of marriage may also file a complaint against the relative of the husband or the male partner;”
14. From the above definition it would be apparent that although Section 2(q) defines a respondent to mean any adult male person, who is or has been in a domestic relationship with the aggrieved person, the proviso widens the scope of the said definition by including a relative of the husband or male partner within the scope of a complaint, which may be filed by an aggrieved wife or a female living in a relationship in the nature of a marriage.
15. It is true that the expression “female” has not been used in the proviso to Section 2(q) also, but, on the other hand, if the legislature intended to exclude females from the ambit of the complaint, which can be filed by an aggrieved wife, females would have been specifically excluded, instead of it being provided in the proviso that a complaint could also be filed against a relative of the husband or the male partner.
16. No restrictive meaning has been given to the expression “relative”, nor has the said expression been specifically defined in the Domestic Violence Act, 2005, to make it specific to males only. In such circumstances, it is clear that the legislature never intended to exclude female relatives of the husband or male partner from the ambit of a complaint that can be made under the provisions of the Domestic Violence Act, 2005.
17. In our view, both the Sessions Judge and the High Court went wrong in holding otherwise, possibly being influenced by the definition of the expression “respondent” in the main body of Section 2(q) of the aforesaid Act.
18. The appeal, therefore, succeeds. The judgments and orders, both of the learned Sessions Judge, Amravati, dated 15-7-2009 and the Nagpur Bench of the Bombay High Court dated 5-3-2010, in Crl. Writ Petition No. 588 of 2009 are set aside. Consequently, the trial court shall also proceed against the said Respondents 2 and 3 on the complaint filed by the appellant.
19. The appeal is allowed accordingly.