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Supreme Court Of India

(From : 2010 Cri LJ 2523 (AP))

Hon'ble Judge(s): J. M. Panchal, H. L. Gokhale , JJ

(A) Penal Code (45 of 1860) , S.494— Criminal P.C. (2 of 1974) , S.198— Hindu Marriage Act (25 of 1955) , S.11— Bigamy - Husband contracting second marriage during life of first wife - Non-filing of complaint under S. 494, IPC by first wife - Does not mean that offence is wiped out and monogamy sought to be achieved by means of S. 494, IPC merely remains in statute book - However, declaration of nullity of marriage must be made by competent court as contemplated u/S. 11 of H. M. Act - Until such a declaration is made second wife continues to be wife within meaning of S. 494, IPC and entitled to maintain complaint against her husband. (Para 10) (B) Criminal P.C. (2 of 1974) , S.198(1)(c)— Penal Code (45 of 1860) , S.494— Bigamy - Offence u/S. 494, IPC - Complaint by 'person aggrieved' - S. 494 does not restrict right of filing complaint to first wife - Complaint can also be filed by person with whom second marriage takes place which is void by reason of its taking place during life of first wife. Words and Phrases - Expression 'person aggrieved'. (Para 10) (C) Criminal P.C. (2 of 1974) , S.198(1)(c)— Penal Code (45 of 1860) , S.495— Bigamy - Offence u/S. 495 is aggra....