AFTAB AHMAD Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) URGENCY application is allowed. Heard.

(2.) BY means of this petition, moved under Section 482 Cr.P.C., the petitioner has sought quashing of the order dated 08.01.2008, passed by learned Principal Judge, Family Court, Dehradun, in case No. 138 of 2004 (mentioned as case No., 160 of 2007 in the prayer), Mumtaz Vs. Aftab under Section 125 Cr.P.C.

(3.) ISSUE notices to respondent No. 2 -Smt. Mumtaz, who may file her counter affidavit within a period of three weeks.