TARIQ MEHMOOD BHAT Vs. ZUBAIDA AKHTAR

JUDGEMENT

(1.) The present petition has been filed by the petitioner under section 482 Cr.P.C. for setting aside the order dated 07.02.2020 passed by the 1st Additional District Judge, Jammu (hereinafter to be referred as the revisional court) pursuant to which the revision petition filed by the respondents against the order passed by the JMIC (Sub Judge) Jammu dated 18.10.2019 (hereinafter to be referred as the trial court) was allowed.

(2.) It is stated that the respondents filed an application under section 488 Cr.P.C. before the learned trial court and the petitioner and the respondents entered into a compromise with the respondents and agreed to pay an amount of Rs. 15000/- per month to the respondents. The statement of the petitioner was recorded in support of the same and the learned trial court vide order dated 22.01.2018 disposed of the said application permitting the petitioner to pay a sum of Rs. 15,000/- per month to the respondents.

(3.) It is further stated that thereafter the petitioner filed an application before the learned trial court for withdrawal/retraction of the consent accorded by the petitioner on the ground that father of the petitioner had passed away on 27.12.2017 and the petitioner was shattered and in distressed state of mind and the petitioner consented to pay Rs. 15,000/- per month to the respondents as maintenance in that distressed state of mind. The trial court vide order dated 18.10.2019 allowed the said application.