TAHIRA Vs. GHULAM MOHAMMAD LONE

JUDGEMENT

(1.) The sole grievance raised by the petitioner is that till date her application for grant of interim maintenance as well as petition filed under section 488 Cr. P.C. in the year 2018, has not been decided by the learned City Judge, JMIC, Srinagar.

(2.) The minutes of the proceedings placed on record of the five hearings demonstrate that the petitioner was absent in three hearings.

(3.) Be that as it may, this petition is disposed of with a direction to the learned trial court to make all possible efforts to dispose of the application of the petitioner filed in a petition under section 488 Cr.P.C. expeditiously taking into consideration the SOPs prescribed by the High Court during COVID-19 pandemic. The learned trial court shall also expeditiously decide the application of the petitioner for grant of interim maintenance.