SYED KAREEM Vs. ZARINA BI

JUDGEMENT

(1.) This Criminal Petition is filed by the petitioner under Section 482, Cr. P.C. against the order dated 21-12-1988 passed by the Court of the Munsiff and J.M.F.C. Harihar, on LA. No. I in Criminal Misc. No. 44 pf 1988.

(2.) The respondent has not come to the Court, she has sent a letter and also her objections for consideration of this Court.

(3.) I have heard the learned counsel for the petitioner fully and perused the records of the case.